Bharath Bhushan Sanghi vs The State Of Telangana
2022 Latest Caselaw 1627 Tel

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

                    WRIT PETITION No.39597 OF 2018

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

         The petitioners before this Court, aged about 70 years,

have filed this writ petition being aggrieved by the seniority list

prepared by the respondents in the cadre of Deputy Executive

Engineer.

Large number of writ petitions were preferred before this

Court and a Division Bench of this Court has allowed all those

writ petitions. The issue involved in the present writ petition

stands concluded on account of the common judgment dated

22.11.2019 delivered by the Division Bench in W.P.No.37131 of

2018 & batch.

In the light of the aforesaid, the present writ petition also

stands allowed and the judgment dated 22.11.2019 delivered by

the Division Bench in W.P.No.37131 of 2018 & batch shall be

applicable mutatis mutandis in the present also.

Let a copy of the judgment dated 22.11.2019 delivered by

the Division Bench in W.P.No.37131 of 2018 & batch be kept on

record in the present case.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J

30.03.2022 JSU