Ap Eastern Power Distribution Company ... vs B Lakshmana Rao
2024 Latest Caselaw 7739 AP

Citation : 2024 Latest Caselaw 7739 AP
Judgement Date : 27 August, 2024

Andhra Pradesh High Court - Amravati

Ap Eastern Power Distribution Company ... vs B Lakshmana Rao on 27 August, 2024

APHC010351772024
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                AT AMARAVATI           [3487]



      TUESDAY, THE TWENTY SEVENTH DAY OF AUGUST
           TWO THOUSAND AND TWENTY FOUR

                              PRESENT

          THE HONOURABLE SRI JUSTICE G.NARENDAR

  THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA

                       WRIT APPEAL NO: 712/2024

Between:

AP Eastern Power Distribution Company Limited ...APPELLANT(S)
and Others

                                 AND

B. Lakshmana Rao                                  ...RESPONDENT

Counsel for the Appellant(S):

   1. KOTHAPALLI AISHWARYA CHOWDARY

Counsel for the Respondent:

   1. RAMBABU KOPPINEEDI

The Court made the following:
                                      2
                                                                   GN,J & KM, J
                                                             W.A.No.712 of 2024



           HONOURABLE SRI JUSTICE G. NARENDAR
                                  AND
     HONOURABLE SMT. JUSTICE KIRANMAYEE MANDAVA

                     WRIT APPEAL No.712 of 2024

JUDGMENT:

(per Hon'ble Sri Justice G. Narendar)

Heard Ms. Kothapalli Aishwarya Chowdary, learned Junior

Standing Counsel for APEPDCL appearing for the appellants, and

Mr. Rambabu Koppineedi, learned counsel for the respondent.

2. This intra-court appeal is directed against the order dated

19.04.2024 rendered in W.P.No.6525 of 2011, whereby the learned

single Judge was pleased to allow the writ petition filed by the

respondent herein, by directing the appellants herein to consider the

case of the respondent/writ petitioner for appointment to the post of

contract Junior Lineman, if he is eligible in all other aspects.

3. A copy of the proceedings dated 28.06.2024 issued by the

Superintending Engineer, Operation Circle, APEPDCL,

Visakhapatnam, is filed along with the appeal papers. Paragraphs

6(ix) and 7 of the said proceedings read as under:

6. In obedience to the orders of the Hon'ble High Court your case is examined in terms of notification issued and the following are informed:

(ix). You have already been appointed as Shift Operator on works contract basis through

GN,J & KM, J

3rd party agency at Rampuram SS in Sujathanagar Section/APEPDCL/ Visakhapatnam, the same will be continued as per your eligibility.

7. These Speaking orders are issued in compliance to the orders dtd.19.4.2024 of Hon'ble High Court of Andhra Pradesh in WP No.6525 of 2011."

4. On a conjoint reading of the paragraphs 6(ix) and 7 of the

proceedings dated 28.06.2024, if appreciated in the context of the

direction issued by the learned single Judge, it is apparent that the

appellants have, in a manner, claimed to have complied with the

direction issued by the learned single Judge. The order of the

learned single Judge having been complied with before filing of the

appeal itself and no liberty having been reserved to prefer this

appeal, we do not find any ground which warrants further

consideration of this appeal.

5. In that view of the matter, in our considered opinion, the

instant writ appeal is rendered infructuous. In the event the