Andhra Pradesh High Court - Amravati
S. Bhaskar Rao vs Sourthern Power Distribution Company ... on 27 January, 2026
APHC010365042012
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3457]
(Special Original Jurisdiction)
TUESDAY,THE TWENTY SEVENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 1284/2012
Between:
1. S. BHASKAR RAO, S/O NAGESWAR RAO METER READER CUM
SPOT BILLING CONTRACT WORKER SOUTHERN POWER
DISTRIBUTION COMPANY OF A.P. LTD., D2 SECTION, GUDIVADA,
KRISHNA DISTRICT.
2. P. PAVAN KUMAR, S/O VENKATESWAR RAO METER READER CUM
SPOT BILLING CONTRACT WORKER SOUTHERN POWER
DISTRIBUTION COMPANY OF A.P. LTD., D2 SECTION, GUDIVADA,
KRISHNA DISTRICT.
3. D. BHAGYA RAJU, S/O LATE SUGUNA RAO METER READER CUM
SPOT BILLING CONTRACT WORKER SOUTHERN POWER
DISTRIBUTION COMPANY OF A.P. LTD., D2 SECTION, GUDIVADA,
KRISHNA DISTRICT.
4. P. SRINIVASA RAO, S/O NANCHARAIAH METER READER CUM
SPOT BILLING CONTRACT WORKER SOUTHERN POWER
DISTRIBUTION COMPANY OF A.P. LTD., D1 SECTION, GUDIVADA,
KRISHNA DISTRICT.
5. D. RAVI BABU, S/O SUBBAIAH METER READER CUM SPOT
BILLING CONTRACT WORKER SOUTHERN POWER DISTRIBUTION
COMPANY OF A.P. LTD., NANDIWADA, GUDIVADA DIVISION,
KRISHNA DISTRICT.
6. CH. BENERJI, S/O LATE VENKATESWAR RAO METER READER
CUM SPOT BILLING CONTRACT WORKER SOUTHERN POWER
DISTRIBUTION COMPANY OF A.P. LTD., PAMARRU,
2
MACHILIPATNAM, KRISHNA DISTRICT.
7. K.V.G.K. MURTHY, S/O VENKATESWAR RAO, METER READER
CUM SPOT BILLING CONTRACT WORKER SOUTHERN POWER
DISTRIBUTION COMPANY OF A.P. LTD., PAMARRU,
MACHILIPATNAM, KRISHNA DISTRICT.
...PETITIONER(S)
AND
1. SOURTHERN POWER DISTRIBUTION COMPANY OF A P LTD, REP.
BY ITS CHAIRMAN AND MANAGING DIRECTOR, TIRUPATHI,
CHITTOOR DISTRICT.
2. CHIEF GENERAL MANAGER, H.R.D., SOUTHERN POWER
DISTRIBUTION CO. OF A.P. LTD., TIRUPATHI, CHITTOOR
DISTRICT.
3. SUPERINTENDING ENGINEER, OPERATION, ELECTRICAL
SOUTHERN POWER DISTRIBUTION COMPANY OF A.P. LTD., PWD
GROUNDS, BANDAR ROAD, VIJAYAWADA, KRISHNA DT.
4. DIVISIONAL ELECTRICAL ENGINEER, OPERATION, SOUTHERN
POWER DISTRIBUTION COMPANY OF A.P. LTD., GUDIVADA,
KRISHNA DT.
5. DIVISIONAL ELECTRICAL ENGINEER, OPERATION, SOUTHERN
POWER DISTRIBUTION COMPANY OF A.P. LTD., MACHILIPATNAM,
KRISHNA DT.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a Writ of Mandamus or any other appropriate Writ or Writs, Order or Direction, declaring the action of Respondent Nos. 4 & 5 herein in not issuing Service Certificates to the petitioners, as per proforma appended to the Recruit Notification dt. 14.12.2011 issued by 2nd Respondent, as illegal and arbitrary and to consequently direct the Respondents to call the petitioners for requisite tests and consider their cases for appointment to the post of Junior Lineman by accepting the Service Certificates issued by the Contractors, and award appropriate weightage marks to the petitioners, 3 without insisting for submission fo Service Certificates issued by REspondent Nos. 4 & 5 herein; Award costs and pass IA NO: 1 OF 2012(WVMP 988 OF 2012 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to vacate the interim orders dated 23-01-2012 granted in WP No. 1284 of 2012 and pass IA NO: 2 OF 2012(WPMP 1598 OF 2012 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to issue interim directions to the Respondents to call the petitioners for requisite tests and consider their cases for appointment to the post of Junior Lineman, pursuant to the Recruitment Notification dt. 14.12.2011 issued by 2nd Respondent, basing upon the Service Certificates issued by Contractors, without insisting for production of Service Certificates issued by Respondent Nos. 4 & 5, pending disposla of W.P. No. of 2012.
IA NO: 3 OF 2012(WPMP 1599 OF 2012 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to issue interim directions to the Respondent Nos 4 & 5 to issue Service Certificates to the petitioners basing on the Service Certificates issued by their respective Contractors as per proforma appended to the Recruitment Notification dt. 14.12.2011 issued by the 2nd Respondent herein, pending disposal of W.P. No. of 2012.
Counsel for the Petitioner(S):
1. K RAGHUVEER REDDY Counsel for the Respondent(S):
1. P LAKSHMA REDDY
2. V V SATISH (SC for APEPDCL)
3. JAGARLAMUDI KOTESWARI DEVI The Court made the following: 4
Order:-
There is no representation for the petitioners today.
2. The learned counsel appearing for the respondents submits that the cause in the writ petition would not survive, as the recruitment notification dated 14.12.2011 issued by the 2nd respondent has been complied with, and that the 2nd respondent has also discontinued the process of noting the readings of the service meters and has issued spot bills.
3. Considering the submissions, this writ petition is closed. There shall be no order as to costs.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
____________________ JUSTICE HARINATH.N 27.01.2026 PNS