Telangana High Court
J. Sudhakar vs The Telangana State Power Generation ... on 18 June, 2025
Author: Nagesh Bheemapaka
Bench: Nagesh Bheemapaka
THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA
WRIT PETITION No.9459 of 2018
ORDER:
This writ petition is filed seeking the following relief:
"to issue Writ of Mandamus or any other
appropriate Writ, Order or direction, declaring the
inaction of the respondents in considering the case
of the Petitioners for providing all notional and
service benefits on par with the other Junior Plant
Attendants appointed in terms of the Judgment in
W.P.No. 23439/1999 and batch and
C.C.No.1527/2001 and batch and to declare the
same a illegal, arbitrary and violative Articles 14
and 16 of the Constitution of India..."
2. This Court while admitting the writ petition on 22.03.2018
passed the following interim order in I.A.No.1 of 2018:
"Having regard to the facts and circumstances,
without expressing any opinion on merits, there shall be
interim direction to the competent authority/1st
respondent, to consider the representation of the
petitioners dated 02.02.2018 and dispose of the same in
accordance with law."
3. When the matter is taken up, Ms. Priyanka Singh, learned
counsel representing Mrs. K. Udayasri, learned Standing Counsel
for respondent Corporation, submits that pursuant to the interim
order dated 22.03.2018, the 1st respondent-Chairman and
Managing Director, passed orders vide Memo dated 04.05.2018.
A copy of the Memo is placed on record. The result portion of
Memo dated 04.05.2018 reads as follows:
"Keeping in view of the position stated above, the
petitioners in W.P.No.9459/2018 are hereby informed
that pursuant to the orders of the Hon'ble High Court
dated 06.09.2000 in W.P.No.23439/1999 and Batch;
Judgment dated 29.06.2001 in C.C.No.110/2001 &
Batch; and Judgment dated 18.04.2002 in
C.C.No.1527/2001 & Batch, the selections made to the
post of Junior Plant Attendant in the month of
January,2000 as per the notification dated 02.02.1999
were reviewed and orders were issued for appointing the
eligible candidates as JPAs from time to time
prospectively and none of them were appointed on par
with the JPAs appointed in the month of January,2000 as
per the notification dated 02.02.1999. They are also
informed that about 441 candidates were appointed as
JPAs including the petitioners in W.P.No.9459/2018 as
against 222 posts of Junior Plant Attendants notified on
02.02.1999. Therefore, they are not entitled for
retrospective appointment as Junior Plant Attendant
either on par with the candidates appointed as JPAs in
the month of January,2000 as per the notification dated
02.02.1999 or on par with Sri P.Rambabu & others for
the reasons stated supra.
7. In view of the above, the communications of this
Memo shall be deemed that the request of petitioners
have been considered and examined in pursuance of the
interim orders dated 22.03.2018 in I.A.No.01/2018 in
W.P.No.9459/2018 of the Hon'ble High Court of
Judicature at Hyderabad for the State of Telangana and
the State of A.P. and the orders of the Hon'ble High Court
are implemented in their entirety."
4. Learned counsel further submits that the petitioners
challenged the Memo dated 04.05.2018, by filing W.P.No.35532
of 2018, however, the writ petition was subsequently withdrawn.
5. No representation for the petitioners.
6. Considering the submission made by learned counsel
Ms. Priyanka Singh, and in view of the orders passed by the 1st
respondent-Chairman & Managing Director, vide Memo dated
04.05.2018, in pursuance of the interim order dated 22.03.2018
passed by this Court in this writ petition, this Court is of the
considered view that no further orders are required in this writ
petition.
7. Accordingly, the Writ Petition is closed. No costs.
Miscellaneous petitions pending, if any, shall stand closed.
____________________________
NAGESH BHEEMAPAKA, J
Date:18.06.2025
Smk
