I Tirupal Naik vs The Government Of Andhra Pradesh
2022 Latest Caselaw 1981 AP

           THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                  WRIT PETITION No.27676 of 2021

JUDGMENT:-

        Heard Sri A.Rajendra Babu, learned counsel for the

petitioner and Learned Assistant Government Pleader for Services-I

representing the respondent No.1 and Sri Y.Nagi Reddy, learned

Standing Counsel for APSPDCL appearing for the respondent Nos.2

to 4.

A memo has been filed to withdraw the petition with a liberty

to file fresh. The same reads as under:-

"The above W.P.No.27676 of 2021 filed by I.Thirupal

Naik and others to issue a Writ, Order or Direction,

particularly one in the nature of Writ of Mandamus declaring

the action of the respondents in not notifying the existing

vacancies and not following the Rule of Reservation in the

post of Shift operators is illegal, arbitrary and contrary to the

G.O.Ms.No.94 GAD (SER.A) Dept dated 28.03.2003, violative

of Articles 14, 16 and 19 of the Constitution of India and not

considering their services rendered in strike period cases the

petitioners in the post of Shifting operators in Anantapur

District in the existing vacancies even before considering any

new candidates and to pass orders.

After filing the counter affidavit by the 2nd respondent

officials A.P.Southern Power Distribution company Ltd, it has

become necessary to implead the AP Transco and it s officials

and other changes in the Writ Petition, the Writ Petitioners

sought for the withdrawal of the present Writ Petition seeking

the permission of the Hon'ble High Court with a LIBERTY TO

FILE FRESH WRIT PETITION. Hence, the petitioners seeking

permission to withdraw the Writ Petition with a LIBERTY

MAY BE GRANTED TO FILE FRESH WRIT PETITION. So we

are/I am kindly requesting you sir, to direct the office to post

the matter before appropriate bench for withdrawal for the

above Writ Petition immediately."

Sri A.Rajendra Babu, learned counsel for the petitioner

submits that the writ petition be dismissed as withdrawn with the

liberty as prayed.

Learned Government Pleader for Services-I representing the

respondent No.1 and Sri Y.Nagi Reddy, learned Standing Counsel

for APSPDCL appearing for the respondent Nos.2 to 4 have no

objection.

In view of the above, the Writ Petition is dismissed as

withdrawn with a liberty to file fresh.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 22.04.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.27676 of 2021

Date: 22.04.2022

Scs