The Eastern Power Distribution ... vs Paramata Venkatesh
2023 Latest Caselaw 2870 AP

     THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU
                          &
         THE HON'BLE SRI JUSTICE V. SRINIVAS

           Writ Appeal Nos. 471 & 473 of 2023

COMMON JUDGMENT:(per Sri Justice D.V.S.S.Somayajulu)


     Heard learned Standing Counsel for the appellants

and Sri Rambabu Koppineedi, learned counsel for the

respondents.

2. Both the learned counsel agree that in similar

circumstances the Division Bench of this Court modified a

similar order.

3. Both the learned counsel states that if an order in

line with the order passed in W.A.No.692 of 2022 is

passed, the interest of both the parties would be

safeguarded.

4. Noting the submissions made by both the learned

counsel, the order passed by the learned Single Judge is

modified with the following directions:

"The appellants herein who are the respondents in

the writ petition shall grant notional seniority to the writ

petitioners from the date of the notification under which

they have applied and other benefits averred in the order of the learned Single Judge shall only be confined and to be

payable from the date of filing of the writ petition only".

5. With the consent of both the learned counsel, this

order is passed.

6. Writ Appeals are therefore disposed of. There shall be

no order as to costs.

As a sequel, Miscellaneous Applications, if any,

pending shall also stand dismissed.

________________________________ JUSTICE D.V.S.S.SOMAYAJULU

________________________ JUSTICE V. SRINIVAS Date: 04.05.2023 AG THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU & THE HON'BLE SRI JUSTICE V. SRINIVAS

Writ Appeal Nos.471 & 473 of 2023

Dated: 04.05.2023 AG