Andhra Pradesh High Court - Amravati
Ongc Krishna Godavari Contract Workers ... vs Oil & Natural Gas Corporation Ltd on 16 April, 2026
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA^^^^^
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY, THE SIXTEENTH DAY OF APRIL
TWO THOUSAND AND TWENTY SIX
:PRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
WRIT PETITION NO: 8455 OF 2026
Between:
1. ONGC Krishna Godavari Contract Workers Union, Rep. by its General
Secretary, Mr. R. Ramaswamy S/o Shri Vishnu Murthy, New
Venkateshwara Temporary Street, Razole, Razole Mandal East
Godavari District, Andhra Pradesh.
2. Mr. R. Ramaswamy, S/o. Vishnumurthy, aged about 58 years, R/o 12-
19/2, New Venkateswaraswamy Temple Street, Razole, East Godavari,
Andhra Pradesh - 533242.
3. Mr. G. Suribabu, S/o. Krupanandam, aged about 55 years, R/o 2-112,
Ganta Vaari Group, Gollapalem, Mallikipuram Mandalam, Sivakodu,
East Godavari, Andhra Pradesh - 533244.
4. Mr. K. Trimurthulu, S/o. Venkanna, aged about 55 years, R/o 7-101,
Sivakodu Palem, Sivakodu, Razole, East Godavari, Andhra Pradesh -
533244.
5. Mr. Gunisetti Satyanarayana, S/o. Kotiswara Rao, aged about 59 years.
R/o 2-320, Sakhinetipalli Lanka, Near Ganesh Temple, East Godavari
Andhra Pradesh - 533251.
Petitioners
AND
1. Oil & Natural Gas Corporation Ltd, Rep. by its Executive Director
(Asset), Rajahmundry Asset Base Complex, Godavari Bhavan,
Rajahmundry,East Godavari District, Andhra Pradesh.
2. M/s Security and Intelligence Services (India) Ltd., Rep. by its Branch
Manager, 30-15-140, 3^^ Floor, Flat No. 301, Thirumala Plaza, Dhaba
' Garden, Visakhapatnam - 530020.
Respondents
Petition under Article 226 of the Constitution of India is filed praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue an appropriate Writ, Order or Direction, more particularly one
in the nature of a Writ of Mandamus declaring;
I.
the action of the Respondents in giving oral transfer instructions an
thereby demanding the Petitioners 2 to 5 to report at Rajahmundry I
instead of KMP Ept (Kammapalem), Mori Area, and
ii. the action of the 2"^^ Respondent in issuing the Show Cause Notices
dated 20.03.2026 to the Petitioner Nos. 4 and 5 and threatening to
initiate a disciplinary action against them,
as illegal, arbitrary, unlawful, against the principles of natural justice. Article
14 and 21 of the Constitution of India, and the laws in force, and
consequently set aside the same and direct the Respondents to allow the
Petitioner Nos. 2 to 5 to continue their duties at the KMP Ept (Kammapalem),
Mori Area installation with all consequential benefits.
lA NO: 1 OF 2026
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the grounds filed in support of the petition, the
High Court may be pleased to stay the operation of the oral transfer
directions and the Show Cause Notices dated 20.03.2026, Pending disposal
of WP 8455 of 2026, on the file of the High Court.
lA NO: 2 OF 2026
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the grounds filed in support of the petition, the
High Court may be pleased to direct the Respondents not to take any
coercive steps, including but not limited to the removal/termina tion from
service and unlawful transfer, against the workmen of the Pt Petitioner Union,
including the Petitioner Nos. 2 to 5 herein. Pending disposal of WP 8455 of
2026, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court
dated:08.04.2026 and upon hearing the arguments of Sri C SUMON,
Advocate for the Petitioner, Sri SIVA, Standing Counsel for the Respondent
No.1, the Court made the following
ORDER:
Learned counsel for the petitioners submits that personal notice nd sent to the 2 respondent was returned unserved. Accordingly, learned counsel sought permission of this Court to take out fresh personal notice to the 2"'' respondent.
Permission is granted. Post on 30.04.2026 in Daily List-ll. Interim order granted earlier shall stand extended pending further orders.
Sd/-U.SRIDEV1 deputy REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. OneCCto SRI. C SUMON Advocate [OPUC]
2. One CC to Sri Siva, Standing counsel [OPUC]
3. One spare copy.
HIGH COURT DEV,J DATED:16/04/2026 POST ON 30.04.2026 IN DAILY LIST-II ORDER WP.No.8455 of 2026 INTERIM ORDER EXTENDED I