Telangana High Court
V. Ramaniah, Tirupathi vs E.O., Ttd, 4 Ors. on 23 October, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.4446 of 2011
ORDER:
When the matter is taken up for hearing, it is informed that the principal relief sought for by the petitioner was rectified pursuant to the orders passed by the Hon'ble Supreme Court in Civil Appeal No.9856-9860/16, dated 27.09.2016 and the benefit of the said judgment was extended to the petitioner. It is further informed by learned counsel for the petitioner that the issue whether the petitioner is entitled to reckon his services in the cadre of Supervisor/Assistant Engineer w.e.f 15.09.1993 or 14.12.1983 is to be decided and the respondents have invited objections while preparing the seniority list in the cadre of Assistant Engineer and the petitioner has already submitted objections on 05.04.2018.
2. In view of the same, this Writ Petition is disposed of directing the respondents to finalize the seniority list in the cadre of Assistant Engineer, by duly taking the objections submitted by the petitioner, dated 05.04.2018, and pass appropriate orders within a period of four (4) weeks from the date of receipt of a copy of this order.
Miscellaneous petitions pending if any, shall stand closed. There shall be no order as to costs.
________________________________ ABHINAND KUMAR SHAVILI, J OCTOBER 23, 2018 YVL 2 THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI WRIT PETITION No.4446 of 2011 Date:23.10.2018