Andhra Pradesh High Court - Amravati
Smt.Polavarapu Ramulamma vs The G.M.,Visakhapatnam on 11 August, 2025
APHC010460652003
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3332]
(Special Original Jurisdiction)
MONDAY,THE ELEVENTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI
WRIT PETITION NO: 22328/2003
Between:
1. SMT.POLAVARAPU RAMULAMMA, KATTA VASANTH KISHORE
KUMAR DIPLOMA COMPUTERS) S/O VARAHA SRINIVASA RAO
KATTAVANIPALEM VILLAGE, BHARANIKAM POST, VIA PARAVADA
MANDAL, VISAKHAPATNAM DISTRICT.
...PETITIONER
AND
1. THE G M VISAKHAPATNAM, SIMHADRI THERMAL POWER
PROJECT, N.T.P.C., PARAWADA MANDAL, VISAKHAPATNAM.
2. THE JOINT COLLECTOR, VISAKHAPATNAM DISTRICT.
3. THE EMPLOYMENT EXCHANGE OFFICER, VISAKHAPATNAM
DISTRICT.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India pr
praying
aying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased toto issue a Writ of Mandamus or any other appropriate writ order or
direction, directing the respondents to consider the case of the nominee of
thepetitioner
ioner for appointment to the post to which he is qualified and eligible in
the 1st respondent power project by declaring the actions of the respondents
RC,J
W.P.No.22328 of 2003
2
in rejecting the claim of the nominee of the petitioner for appointment to the
suitable posts in the 1st respondent project as arbitrary, illegal and
unconstitutional
IA NO: 1 OF 2003(WPMP 27929 OF 2003
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
fix an earlydate and hear the matter pending disposal of the main Writ Petition
Counsel for the Petitioner:
1. T M K CHAITANYA
Counsel for the Respondent(S):
1. GP FOR LAND ACQUISITION
2. GP FOR REVENUE
3. GP FOR EMPLOYMENT & TRAINING
4. P S P SURESH KUMAR
The Court made the following:
ORDER
This writ petition is filed seeking a direction to the respondents to consider the case of the nominee of the petitioner for appointment to the post of which he is qualified and eligible in the respondent no.1-Power Project.
2. Sri V.Saikiran, learned counsel, representing Sri T.M.K.Chaitanya, learned counsel for petitioner, submitted that cause in this writ petition is RC,J W.P.No.22328 of 2003 3 similar to the writ petitions vide W.P.No.25285 of 2001 and W.P.No.22740 of 2001, which were dismissed by this Court and therefore, this writ petition is also liable to be dismissed and accordingly prayed to pass similar orders.
3. In view of the submissions made by the learned counsel for the petitioner, this writ petition is dismissed for the self same reasons given in Writ petition Nos.25285 & 22740 of 2001. There shall be no order as to costs.
Registry is directed to annex copy of the order passed in W.P.No.25285 of 2001 along with this order.
Pending miscellaneous petitions, if any, shall stand closed.
JUSTICE RAVI CHEEMALAPATI RR