V. Ramesh, vs Zonal Manager, Life Insurance ...
2023 Latest Caselaw 3605 Tel

             THE HON'BLE SRI JUSTICE PULLA KARTHIK

                       WRIT PETITION No.20276 of 2013


ORDER:

This writ petition is filed aggrieved by the action of the

respondents in not absorbing the petitioners into the post of

sub-staff pursuant to their applications as per the judgment of

Apex Court in L.I.C. of India v. D.V.Anil Kumar 1, inspite of their

completing service of more than five years as required.

2. Heard Sri N.Prabhakar Reddy, learned counsel appearing

for the petitioners and Sri Bathula Raj Kiran, learned Standing

Counsel for L.I.C., appearing for the respondents.

3. Learned Standing Counsel for the respondent-

Corporation submits that in similar circumstances, this Court

dismissed WP.No.22641 of 2014 vide order dated 14.08.2023.

The same is not seriously disputed by learned counsel

appearing for the petitioners.

4. In view of the same, for the reasons alike in the order

dated 14.08.2023 passed by this Court in WP.22641 of 2014,

this Writ Petition is also dismissed. Miscellaneous petitions,

2011 SCC OnLine SC 1602

pending, if any, in this writ petition shall stand closed. No

costs.

___________________ PULLA KARTHIK, J 06.11.2023

Note:

Office to append a copy of order dated 14.08.2023 in WP.No.22641 of 2014 to this order.

B/o.

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