Anumanda Ugender vs The Northern Power Distribution ...
2023 Latest Caselaw 3196 Tel

              THE HON' BLE SRI JUSTICE NAGESH BHEEMAPAKA

                        WRIT PETITION No.3289 of 2010

ORDER:

The writ petitioner challenges the action of the respondent in not

issuing order of appointment to the petitioner as Junior Lineman, and seeks

a consequential direction to the respondent to issue order of appointment

to the petitioner, in pursuance of the judgment of this Court in Writ Appeal

No.1434 of 2008 and batch dated 10.11.2008 with effect from the date on

which others were given the orders of appointment, and by granting all

consequential benefits.

Heard learned counsel for the petitioner, and learned counsel for the

respondent.

The 2nd respondent-Superintending Engineer filed an Additional

Counter Affidavit, wherein it is stated at paragraph 6 as under:

"6. It is further submitted that, in view of the subsequent development of appointment of the petitioner as Junior Lineman on yearly contract basis and he is continuing as Lineman at Jangaon Division, the grievance of the petitioner has been redressed, as such the writ petition is liable to be dismissed."

Learned counsel for the respondent, at the hearing, reiterated the

stand taken in the additional counter affidavit of 2nd respondent that the

grievance of the petitioner has been redressed.

Accordingly, the writ petition is disposed of. Interlocutory applications,

if any pending, shall also stand disposed of in consequence. No order as to

costs.

___________________________ JUSTICE NAGESH BHEEMAPAKA

16th October, 2023

ksm THE HON' BLE SRI JUSTICE NAGESH BHEEMAPAKA

WRIT PETITION No.3289 of 2010

16th October, 2023

ksm