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Lingam Sumathi, Khammam Dist. 9 ... vs Secy. Irrigation P.W. Dept. Hyd 4 ...
2021 Latest Caselaw 3713 Tel

Citation : 2021 Latest Caselaw 3713 Tel
Judgement Date : 23 November, 2021

Telangana High Court
Lingam Sumathi, Khammam Dist. 9 ... vs Secy. Irrigation P.W. Dept. Hyd 4 ... on 23 November, 2021
Bench: P.Madhavi Devi
     THE HONOURABLE SMT. JUSTICE P. MADHAVI DEVI


                WRIT PETITION NO.20017 OF 2008


                               ORDER

This Writ Petition is filed by the petitioners seeking a Writ of

Mandamus directing the respondents to consider the claims of the

petitioners for appointment in any suitable posts in Kothagudem

Thermal Power Station, Paloncha, Khammam District as per

G.O.Ms.No.98, Irrigation (Projects Wing) Department, dt.19.09.1994.

2. Learned counsel for the petitioners, Sri P. Ravi Shanker,

submitted that this issue is covered in favour of the petitioners by

virtue of various orders of this Court and in support thereof, he filed a

copy of the order in W.P.No.8050 of 2003 dt.29.04.2010. He prayed

for similar directions in the petitioners' case as well.

3. It is seen that the petitioners are seeking appointment in any

suitable post in Kothagudem Thermal Power Station on account of

their land being acquired for the project. The writ petitions of similar

petitioners have been disposed of by this Hon'ble Court directing the

respondents to consider the case of the petitioners therein in

accordance with the directions of the Hon'ble Supreme Court in SLP

(C) Nos.21301-21302 of 2004 dt.06.11.2006.

4. With similar directions in terms of the same judgment, this Writ

Petition is disposed of. No order as to costs.

5. Pending miscellaneous petitions, if any, in this Writ Petition

shall stand closed.

___________________________ JUSTICE P. MADHAVI DEVI

Date: 23.11.2021 Svv

 
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