Telangana High Court
Azharuddin vs The State Of Telangana on 12 March, 2025
1
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
WRIT PETITION No.6016 OF 2025
ORDER:
Heard Sri Prabhakar Chikkudu, learned counsel for the petitioners,
learned Government Pleader for Services-II for respondent No.1, and
Sri A. Chandra Shaker, learned Standing Counsel for TGNPDCL, for
respondent No.2. Perused the material on record.
2. The case of the petitioners is that they have completed the
Industrial Trade Institute (III) Electrician Trade, and have applied for the
Junior Linemen post under the respondents' notifications dated
08.06.2006 and 20.10.2006. The petitioners successfully passed the Pole
Climbing Test and were placed in the merit list. However, no appointment
orders were issued to them, whereas other candidates in similar situation
were appointed. Aggrieved by this, the petitioners filed several writ
petitions (W.P.Nos.13998/2007, dated 19.04.2007, 8767/2007,
10066/2007, dated 10.08.2007 and 8272/2007, dated 19.04.2007),
seeking directions to allow them to participate in the Pole Climbing Test.
Respondent No.2 permitted the petitioners to participate in the test.
3. Despite directions from the Division Bench of this Hon'ble Court in
W.A.No.1434/2008, dated 10.11.2009, and the Supreme Court in Civil
Appeal Nos.2049-2158/2019, dated 25.02.2019, directing the
respondents to appoint all eligible candidates who passed the Pole
Climbing Test, the petitioners have still not been appointed as Junior
Linemen. The petitioners have made several representations in this
regard, but no action has been taken by the respondents.
Meanwhile, other candidates in a similar situation have been appointed.
Aggrieved by the same, the petitioners have filed the present writ
petition.
4. Learned counsel for the petitioners contends that the petitioners are
in the similar situation as the candidates who were appointed to the
Junior Linemen post, having successfully passed the necessary tests and
fulfilled all eligibility criteria, but despite this, the petitioners have not
been appointed. He further brought to the notice of this Court that the
order dated 14.02.2025, passed in W.P.No.16987 of 2019 and batch.
The relevant portion of the said order is extracted hereunder:
"In view of the submissions made by learned Senior
Counsel appearing for respondent Corporation, with
the consent of both the parties, without going into
merits, the Writ Petitions are disposed of directing
petitioners to submit individual representations
setting out their eligibility in terms of the eligibility
criteria in the Notification dated 20.10.2006 and in
terms of the judgment dated 10.11.2009 in Writ
Appeal No.1434 of 2008 and batch, judgment dated
17.11.2009 in Writ Appeal No.1523 of 2008 and
batch and order dated 25.02.2019 in SLP No 15001-
15110 of 2013 and batch. The same shall be
considered by the Corporations and appropriate
orders be passed within a period of four weeks from
the date of receipt of a copy of this order. No costs."
5. In light of the above, and with the consent of both the parties,
the petitioners are directed to submit individual representations to the
respondent authorities within a period of two (2) weeks from the date of
receipt of a copy of this order. Upon receipt of such representations,
the respondent authorities are directed to consider the same and pass
appropriate orders in accordance with law, within a period of six (6)
weeks thereafter.
6. With the above direction, this Writ Petition is disposed of.
There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, in this Writ
Petition, shall stand closed.
____________________________
NAMAVARAPU RAJESHWAR RAO, J
Date: 12.03.2025
HFM
