Centeral Power Distribution ... vs V.Lavakusha Reddy
2022 Latest Caselaw 783 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                          AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI


                      WRIT APPEAL No.838 of 2009

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




      The present writ appeal is arising out of order dated

10.03.2008 passed in W.P.No.2867 of 2007.

      The facts of the case reveal that the respondents before this

Court have preferred a writ petition being aggrieved by non-grant

of regularization, as they were over aged. The learned Single Judge

keeping in view the order passed in W.P.No.8259 of 2007 and

batch dated 07.12.2007 has disposed of the writ petition only with

a direction to consider the case of the employees for grant of age

relaxation for the purpose of regularisation/regular appointment.

In the considered opinion of this Court, as the direction was

only to consider the grant of age relaxation, this Court does not

find any reason to interfere with the order passed by the learned

Single Judge.

Accordingly, the writ appeal is dismissed.

Miscellaneous petitions, if any, shall stand closed. There

shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

________________________________ ABHINAND KUMAR SHAVILI, J 18.02.2022 ES