Andhra Pradesh High Court - Amravati
Radheshyam Singh vs The Government Of India on 3 February, 2026
APHC010678612011
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3457]
(Special Original Jurisdiction)
TUESDAY,THE THIRD DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 7517/2011
Between:
1. RADHESHYAM SINGH, S/O. BASISHT SINGH R/O. VILLAGE
BAHUARA, CHECK POST - EK CHOR, DISTRICT SONEBA- DRIA,
U.P., C/O. H.S. CHOWDARY, PRESIDENT, VISAKHAPATNAM STEEL
MAZDOOR WORKERS UNION, K.N. PALEM, NEAR MADDIPETA,
...PETITIONER
AND
1. THE GOVERNMENT OF INDIA, REPTD. BY ITS UNDER SECRETARY
MINISTRY OF LABOUR, SHRAM MANTRALAYA, NEW DELHI.
2. THE PROJECT MANAGER, M/S. SUNIL-HI-TECH ENGINEER
LIMITED C/O. SIMHADRI SUPER POWER PLANT, NTPC LTD.,
PARAWADA, VISAKHAPATNAM.
3. THE GENERAL MANAGER, M/S. BHARAT HEAVY ELECTRICALS
LIMITED C/O. SIMHADRI SUPER POWER PLANT, NTPC LTD.,
PARAWADA, VISAKHAPATNAM.
...RESPONDENT(S):
2
Counsel for the Petitioner:
1. M SRIKANTH
Counsel for the Respondent(S):
1. DEPUTY SOLICITOR GENERAL OF INDIA
2. V B SUBRAHMANYAM
3. B MAYUR REDDY
4. E V VENUGOPAL
The Court made the following:
3
ORDER:-
Learned counsel for the petitioner submits that the petitioner is not received any instructions from the writ petitioner and that efforts to contact the petitioner, the trial has proceeded.
Recording the same, this Writ Petition is closed. No order as to costs.
As a sequel, interlocutory applications pending, if any, shall stand closed.
____________________ JUSTICE HARINATH.N Dt: 03.02.2026 SR