P.Surendra And Another vs Counsel For The
2024 Latest Caselaw 8658 AP

Andhra Pradesh High Court - Amravati

P.Surendra And Another vs Counsel For The on 19 September, 2024

APHC010100792006
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                           [3457]
                            (Special Original Jurisdiction)

            THURSDAY, THE NINETEENTH DAY OF SEPTEMBER
                 TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

                   THE HON'BLE SRI JUSTICE HARINATH.N

                     WRIT PETITION NO: 24369 OF 2006

Between:

P.Surendra and another                                       ...PETITIONERS

                                     AND

The Southern Power Distribution Co., of A.P., Ltd and two     ...RESPONDEN
others.                                                                 TS

Counsel for the Petitioners: Sri Chandraiah Sunkara

Counsel for the Respondents: Sri V.R.Reddy Kovvuri

Ld. Standing Counsel for respondents.

The Court made the following order:

1. No representation for the petitioner.

2. The learned standing counsel for the respondents submits that several

writ petitions were filed challenging the revised notification dated

20.10.2006, which is subject of the present writ petition and that the

matters were taken up till the Hon'ble Supreme Court vide Civil Appeal

Nos.2049-2158 of 2019. The Hon'ble Supreme Court had allowed

these civil appeals and permitted the respondents to regularize the

appointments of Junior linemen who were recruited long back and

Contd...

directed the respondents to pass necessary orders insofar as those

applicants who were not found eligible and fit in all the aspects.

3. The learned standing counsel further submits that the lis in the present

writ petition is squarely covered by the judgment of the Hon'ble

Supreme Court in Civil Appeal Nos.2049-2158 of 2019.

4. Recording the same, the writ petition is dismissed as infructuous. No

order as to costs.

5. Miscellaneous petitions, if any, pending in this writ petition shall stand

closed.

____________________ JUSTICE HARINATH. N

BV