Andhra Pradesh High Court - Amravati
G. Venu Gopala Rao, Chittoor District vs Chairman And Managing Director, Vidyut ... on 19 February, 2020
Author: T. Rajani
Bench: T. Rajani
SMT JUSTICE T. RAJANI
WRIT PETITION No.7992 of 2005
ORDER:
This Writ Petition is filed, under Article 226 of the Constitution of India, seeking to declare the action of the respondents in not appointing the petitioner by transfer as A.A.E. (E) under B.P. (P&G.PER) M.S.No.354 dated 12.12.1994 along with other similarly placed employees, as illegal and arbitrary.
2. Heard the learned counsel for the petitioner and Sri Y.Nagi Reddy, learned Standing Counsel for the respondents.
3. Counsel for the petitioner submits that the petitioner is working as Sub-Engineer and he is eligible to be promoted as Assistant Engineer. For the said promotion, candidate should be graduate in B.E. 87 candidates were promoted on 31.03.1997. But, petitioner was not promoted, as he did not have B.E. qualification as on that date. Counsel further submits that there was one backlog and the petitioner cleared the backlog in the subsequent years. The grievance of the petitioner now is that when the petitioner made a representation to the first respondent on 09.06.2004 putting forth all the above facts, the said representation was rejected with cryptic order without specifying any reasons and without meeting the contentions raised by the petitioner in the said representation. The limited prayer now made by the petitioner's counsel is to direct respondent Nos.1 and 2 to consider the representation and pass a detailed order on the same by meeting all the contentions raised by the petitioner. 2
4. Hence, in view of the above, there shall be a direction to respondent Nos.1 and 2 to consider the representation dated 09.06.2004 and pass a detailed order within a period of four (4) weeks from the date of receipt of a copy of this order.
5. With the above direction, the Writ Petition is disposed of. There shall be no order as to costs. As a sequel, Miscellaneous Petitions, if any, pending in this writ petition shall stand closed.
______________ T. RAJANI, J Date: 19.02.2020 Ivd