P. Venkanna, vs Hindustan Aeronautics Limited,
2024 Latest Caselaw 2569 Tel

Telangana High Court

P. Venkanna, vs Hindustan Aeronautics Limited, on 8 July, 2024

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

         HIGH COURT OF JUDICATURE AT HYDERABAD
   FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
                         PRADESH
         TUESDAY, THE THIRTEENTH DAY OF OCTOBER
                TWO THOUSAND AND FIFTEEN

                               :PRESENT:
        THE HON'BLE SRI JUSTICE NOOTY RAMAMOHANA RAO
                                  AND
                   THE HON'BLE SMT. JUSTICE ANIS
                          WA .NO:893 of 2015
Between:
P. Venkanna, S/o. Ramulu, Occ: Deputy Manager, Hindustan Aeronautics
Limited
BTDG Engineering Department, SLRDC Division, Balanagar, Hyderabad.

                                                                   Appellant
                                    AND

   1    Hindustan Aeronautics Limited, Rep. by its Chairman and Managing
       Director (CMD) 15/1, Cubbon Road, P.B. No. 5150, Bangalore - 560
       001.
   2    Hindustan Aeronautics Limited, Rep. by its CEO, HAL, Accessories
       Complex, P.B. No. 215, Lucknow,
   3    Hindustan Aeronautics Limited Rep. by its General Manager, (HR-
       ER) 15/1, Cubbon Road, P.B. No. 5150, Bangalore - 560 001.
   4    Hindustan Aeronautics Limited Rep. by its General Manager,
       Strategic Electronic Research Design Centre (SLRDC) Balanagar,
       Hyderabad.
   5    Hindustan Aeronautics Limited Rep. by its Assistant General
       Manager (HR), Avionics Division, Balanagar, Hyderabad.

                                                            .....Respondents

            Appeal under Clause 15 of Letters Patent, praying that in the
circumstances stated in the appeal and the grounds filed herein, against the
order dt: 20-08-2015 made in WP. No. 19813 of 2015 passed by learned
single Judge.


WAMP. NO. 2393 OF 2015:


      Petition under Section 151 of CPC, praying that in the circumstances
stated in the petition filed herein, the High Court may be pleased to suspend
the impugned transfer order dt. 27-6-2015 issued by the third respondent and
the consequential proceedings dt: 29-6-2015 issued by the 5th respondent
and the judgment of the learned Single Judge, dt. 20-08-2015 and allow the
petitioner to continue in Hyderabad, pending disposal of WA. No. 893 of 2015
on the file of the High Court.
             The petition coming on for hearing, upon perusing the petition
and the grounds filed herein, and upon hearing the arguments of Sri J.
Sudheer, Advocate for the Petitioner and of Ms. V. Uma Devi, SC for the
Respondents, the Court made the following.

ORDER:

"Ms. Uma, learned standing counsel for Hindustan Aeronautics Limited wants little more time to produce the necessary record disclosing as to how the in-house mechanism went into the merits of the complaint lodged by the petitioners and his like, about the maladministration.

Post on 14-10-2015.

But, however, the petitioners/appellant before us shall continue to function from Balanagar campus of Hindustan Aeronautics Limited, until further orders are passed."

Sd/- D.RAMESH KUMAR ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To

1. The Chairman and Managing Director (CMD), Hindustan Aeronautics Limited, 15/1, Cubbon Road, P.B. No. 5150, Bangalore - 560 001.

2. The CEO, Hindustan Aeronautics Limited, HAL, Accessories Complex, P.B. No. 215, Lucknow,

3. The General Manager, Hindustan Aeronautics Limited, (HR-ER) 15/1, Cubbon Road, P.B. No. 5150, Bangalore - 560 001.

4. The General Manager, Hindustan Aeronautics Limited, Strategic Electronic Research Design Centre (SLRDC) Balanagar, Hyderabad.

5. The Assistant General Manager (HR), Hindustan Aeronautics Limited, Avionics Division, Balanagar, Hyderabad. (Addresses 1 to 5 BY RPAD)

6. one CC to Sri J.Sudheer, Advocate (OPUC)

7. Two Spare Copies

HIGH COURT

AB DRAFTED ON 14-10-2015 NRRJ & ANIS,J DATE: 13-10-2015

ORDER

WA. NO. 893 OF 2015

DIRECTION