Andhra Pradesh High Court - Amravati
The Eastern Power Distribution ... vs Nandigam Manga Venu on 2 July, 2021
IN THE HIGH COURT OF ANDHRA PRADESH : AMARAVATI
HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
&
HON'BLE MR. JUSTICE NINALA JAYASURYA
WRIT APPEAL No.271 of 2021
(Taken up through video conferencing)
The Eastern Power Distribution Company of AP Ltd.,
Rep.by its Chairman and Managing Director,
TPT Colony, Seethammadhara,
Visakhapatnam and others. .. Appellants
Versus
Nandigam Manga Venu
D/o. late Appala Raju, aged about 24 years,
Nidadavolu Town and Mandal,
West Godavari District. .. Respondent
Counsel for the appellants : Mr. Metta Chandrasekhara Rao
Counsel for the respondent : Mr. Sai Gangadhar Chamarty
ORAL JUDGMENT
Date: 02.07.2021
(Arup Kumar Goswami, CJ)
Heard Mr. Metta Chandrasekhara Rao, learned counsel for the
appellants. Also heard Mr. Sai Gangadhar Chamarty, learned counsel for the
respondent.
2. On the request of the learned counsel for the parties, this writ appeal
is taken up for consideration.
3. This writ appeal is directed against an order dated 03.11.2017
passed by the learned single Judge in W.P.No.30653 of 2017.
4. By the order impugned in the appeal, the learned single Judge set
aside the order dated 23.09.2016 and directed the respondent No.3 to
consider the case of the writ petitioner, respondent herein, for appointment
on compassionate ground.
5. The father of the petitioner was a Junior Lineman and he went
missing on 03.04.2000 and an F.I.R. was lodged in that connection on
13.06.2001. The application filed by the petitioner on 20.12.2013 for
appointment on compassionate ground was rejected by the order dated
23.09.2016 primarily on the grounds that within the prescribed period of 7
years from filing of the F.I.R. no application was made and during that time,
the petitioner was a minor.
6. Learned counsel for the parties submit that in compliance of the
order of the learned single Judge dated 03.11.2017, the respondent/writ
petitioner was issued an appointment order vide Memo dated 26.11.2020
subject to outcome of the writ appeal and, accordingly, she had joined duty
on 02.12.2020.
7. The order of the learned single Judge was complied with after about
3 years with a rider that the appointment issued is subject to result of the
writ appeal. Based on such appointment order of the respondent/writ
petitioner, it is stated that the contempt application filed earlier was also
closed on 27.11.2020.
8. In the aforesaid background, we are of the opinion that no
interference is called for with regard to the order under challenge.
9. Accordingly, the writ appeal is dismissed. No costs. Pending
miscellaneous applications, if any, shall stand closed.
ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J
GM
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
&
HON'BLE MR. JUSTICE NINALA JAYASURYA
WRIT APPEAL No.271 of 2021
(Taken up through video conferencing)
02.07.2021
GM
