K. Jayavardhana Reddy vs Southern Power Distribution ...
2021 Latest Caselaw 4557 AP

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

            MAIN CASE No: W.P.No. 25922 of 2021

                    PROCEEDING SHEET

SL.     DATE                               ORDER                               OFFICE
NO.                                                                             NOTE
01.   09.11.2021 NJS, J

                          Registry is directed to print the name of

                 Sri Y. Nagi Reddy, learned Standing Counsel

                 for respondents.

Heard the learned counsel for the

petitioner and also learned Standing Counsel

for Respondents.

This Writ Petition is filed challenging the

action of the respondents in preparing

integrated seniority list of Junior Engineers to

effect appointments to the post of Assistant

Engineer vide Memo dated 17.09.2021 as

illegal, arbitrary and contrary to Annexure-I of

Part-III, Regulation 26 in Part-II of the Andhra

Pradesh State Electricity Board Service

Regulations and the Judgment of the Hon'ble

Supreme Court in Ganga Vishan Gujrati &

others Vs., State of Rajasthan & Others

[(2019)16 Supreme Court Cases 28].

The learned counsel for the petitioner,

while re-iterating the contents raised in the

Writ Petition, submits that though the

respondents notified an eligibility list dated

17.09.2021, the same has been prepared SL. DATE ORDER OFFICE NO. NOTE without calling for objections and further in

contravention of the Regulations referred to

above and also Memo dated 24.10.2013 of the

Central Power Distribution Company of A.P.

Limited. He submits that for effecting

promotion to the post of Assistant Engineer,

the criteria should be the date of initial

appointment into service in the feeder category

of Junior Engineer. He submits that if the list

prepared by the respondents is given effect to,

the rights of the petitioner will be seriously

prejudiced.

Learned Standing counsel, on the other

hand, submits that the list notified by the

Southern Power Distribution Company of A.P.

Limited, dated 17.09.2021 is only for the sake

of administrative convenience and for effecting

adhoc promotions to meet the exigencies of

work. He further submits that no regular

promotions are being effect based on the list

notified on 17.09.2021. He further submits

that the contents raised with reference to the

Memo dated 24.10.2013 are not tenable,

inasmuch as this Memo was issued by the

Central Power Distribution Company of A.P.

Limited.

Considering the submissions made by SL. DATE ORDER OFFICE NO. NOTE both the counsel, as it is stated by the learned

Standing Counsel for respondents that no

regular promotions are being effected on the

basis of eligibility list of Junior Engineers

dated 17.09.2021, there shall be a direction to

the respondents to consider the case of the

petitioner in the event they are proposing to

make adhoc appointments.

List the matter after three (03) weeks for

filing counter by the respondents.

_______ NJS, J Ks