P. Ravi Kumar vs The Northern Power Distribution ...
2021 Latest Caselaw 3712 Tel

Citation : 2021 Latest Caselaw 3712 Tel
Judgement Date : 23 November, 2021

Telangana High Court

P. Ravi Kumar vs The Northern Power Distribution ... on 23 November, 2021

Bench: Satish Chandra Sharma, A.Rajasheker Reddy

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                                AND
            THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

                                  W.A.No.337 of 2019

JUDGMENT:         (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



         The present writ appeal is arising out of the order dated

29.10.2018 passed by the learned Single Judge in W.P.No.2461 of

2011, by which the writ petition has been dismissed.

         The undisputed facts of the case reveal that the appellants

before     this   court,        who       are      entitled         to        be    considered    for

regularisation, keeping in view B.P.Ms.No.36 dated 18.05.1997,

earlier also came up before this court and this court, while passing

an order dated 04.03.2009 in W.P.No.9256 of 2001, has directed

the respondents to consider their case for regularisation keeping in

view B.P.Ms.No.36 dated 18.05.1997. The learned Single Judge

has dismissed the subsequent writ petition i.e., W.P.No.2461 of

2011, on the ground that B.P.Ms.No.36 dated 18.05.1997 was

withdrawn in 2006.

In the considered opinion of this court, mere withdrawal of

B.P.Ms.No.36 dated 18.05.1997 subsequently will not deprive the

appellants the right of consideration, as other identically placed

persons were considered and regularised on account of

B.P.Ms.No.36 dated 18.05.1997.

Therefore, the order passed by the learned Single Judge is

set aside. The learned Single Judge is directed to decide the writ

petition on merits at an early date. The parties shall appear before