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Supreme Court - Daily Orders

The Superintending Engineer Operation ... vs Ch. Bhaskara Chary on 22 February, 2021

Bench: Sanjay Kishan Kaul, Hemant Gupta

                                                         1

                      ITEM NO.15       Court 9 (Video Conferencing)                SECTION XII-A

                                       S U P R E M E C O U R T O F            I N D I A
                                               RECORD OF PROCEEDINGS

                      Petition(s) for Special Leave to Appeal (C)            No(s).     476/2021

                      (Arising out of impugned final judgment and order dated
                      02-12-2020 in WA No. 150/2019 passed by the High Court For The
                      State Of Telangana At Hyderabad)

                      THE SUPERINTENDING ENGINEER OPERATION
                      TELANGANA STATE SOUTHERN POWER DISTRIBUTION
                      COMPANY LTD. & ORS.                                          Petitioner(s)

                                                             VERSUS

                      CH. BHASKARA CHARY                                           Respondent(s)

                      (IA No.2580/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
                      JUDGMENT,IA NO. 14552/2021- APPLN. FOR PERMISSION TO FILE
                      ADDITIONAL DOUCMENTS/FACTS/ANNEXURES)


                      Date :22-02-2021 This petition was called on for hearing today.

                      CORAM :
                                HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                                HON'BLE MR. JUSTICE HEMANT GUPTA


                      For Petitioner(s)      Mr. V. Giri, Sr. Adv.
                                             Mr. D.Abhinav Rao, AOR
                                             Ms. Deepali Singhal, Adv.
                      For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                                O R D E R

Applications for permission to file additional documents and exemption from filing c/c of the impugned judgment are allowed.

We have perused the additional documents filed Signature Not Verified in pursuance to our order dated 18.01.2021. A list Digitally signed by Charanjeet kaur Date: 2021.02.24 18:24:58 IST Reason: of 127 persons similarly situated has been set out in para 5 of the affidavit. It has also been stated 2 that there are no posts available of LDC with the petitioner. Lastly, it is set out in para 8 that the list where the name of the respondent appeared at serial No. 22 was “not the roaster point based on communal and caste reservation” but in list of candidates having minimum qualification and eligibility to attend the interview. It was not a select list prepared as per roaster.

Issue notice.

The operation of the impugned order is stayed in the meantime.

[CHARANJEET KAUR]                             [POONAM VAID]
ASTT. REGISTRAR-cum-PS                   COURT MASTER (NSH)