Andhra Pradesh High Court - Amravati
P.Sinivasulu vs The District Collector on 5 February, 2026
APHC010070842013
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3457]
(Special Original Jurisdiction)
THURSDAY,THE FIFTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NOs: 3384 and 3386/2013
WRIT PETITION NO: 3384/2013
Between:
1. P.SINIVASULU, S/O. P. CHINNA NARAYANA, AGE 42 YEARS, OCC:
UNEMPLOYEE, R/O. H.NO.17-94, SUBBARAO PETA,
NANDIKOTKUR, KURNOOL DISTRICT.
...PETITIONER
AND
1. THE DISTRICT COLLECTOR, CUM CHAIRMAN SELECTION
COMMITTEE, REH OF DISPLACED PERSONS KURNOOL DISTRICT.
2. THE CHIEF ENGINEER, SRI SAILAM PROJECT, NSRS PROJECT, VI
FLOOR, GAGAN VIHAR, M.J.ROAD, HYDERABAD.
3. THE SUPERINTENDENT ENGINEER, DAM MAINTENANCE CIRCLE,
NSRS PROJECT, SRI SAILAM DARN, SUNNIPENTA POST,
KURNOOL DISTRICT.
4. THE GOVERNMENT OF A P, REP BY ITS PRINCIPAL SECRETARY, I
& CAD (PROJECT WING) DEPARTMENT, SECRETARIAT BUILDING,
HYDERABAD.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue any appropriate Writ, order or direction more particularly one
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in the nature of Writ of Mandamus declaring the action of the 1st respondent
to not include this petitioner's name in the senior list prepared for provide the
employment for the displaced families under the N.S.R.S Project Srisailam as
it is violative article 14 and 21 of the constitution of India and direct the 1st
respondent include the petitioner's name in the senior list preparing for
provide the employment for the displaced families under the N.S.R.S Project
Srisailam
IA NO: 1 OF 2013(WPMP 4196 OF 2013
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the respondents to considerer the petitioner's name for appointment
under the said scheme of providing employment for the displaced family under
the N.S.R.S Project Srisailam pending disposal of the writ petition
Counsel for the Petitioner:
1. Y VENUGOPAL REDDY
Counsel for the Respondent(S):
1. GP FOR IRRIGATION & COMM AREA DEV
WRIT PETITION NO: 3386/2013
Between:
1. R. KESHAVA VARA PRASAD RAO, S/O. LATE R. SRINIVASULU,
AGE 35 YRS, OCC: UNEMPLOYEE, R/O. LAKSHMAPURAM,
PAGIDAYALA MANDAL, NANDIKOTKUR, KURNOOL DISTRICT.
...PETITIONER
AND
1. THE DISTRICT COLLECTOR CUM CHAIRMAN SELECTION
COMMITTEE, REH OF DISPLACED PERSONS, KURNOOL
DISTRICT.
2. THE CHIEF ENINGEER SRI SAILAM PROJECT, NSRS PROJECT, VI
FLOOR, GAGAN VIHAR, M.J. ROAD, HYDERABAD.
3. THE SUPERINTENDENT ENGINEER DAM MAINTENANCE CIRCLE,
NSRS PROJECT, SRI SAILAM DAM, SUNNIPENTA POST, KURNOOL
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DISTRICT.
4. THE GOVERNENT OF A P REP BY ITS PRINCIPAL SECRETARY, I &
CAD (PROJECT WING) DEPARTMENT, SECRETARIAT BUILDING,
HYDERABAD.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue any appropriate writ, order or direction more particularly one
in the nature of Writ of Mandamus declaring the action of the 1st respondent
to not include this petitioner's name in the senior list prepared for provide the
employment for the displaced families under the N.S.R.S. Project Srisailam as
it is violative article 14 and 21 of the Constitution of India and direct the 1st
respondent include the petitioner's name in the senior list preparing for
provide the employment for the displaced families under the N.S.R.S. Project
Srisailam
IA NO: 1 OF 2013(WPMP 4198 OF 2013
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the respondents to consider the petitioner's name for appointment under
the said scheme of providing employment for the displaced family under the
N.S.R.S. Project Srisailam pending disposal of the writ petition
Counsel for the Petitioner:
1. Y VENUGOPAL REDDY
Counsel for the Respondent(S):
1. GP FOR IRRIGATION & COMM AREA DEV
The Court made the following:
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Common Order:-
The petitioner in W.P.No.3384 of 2013 and the petitioner in W.P.No.3386 of 2013 have filed the writ petitions seeking to declare the action of the 1st respondent in not including the petitioner's name in the eligible list for providing employment to displaced families under the NSRS Project, Srisailam.
2. It is submitted that the respondents initially included the petitioner's name in the seniority list prepared for considering providing employment. It is further submitted that subsequently, the 1st respondent rejected the case of the petitioner on the premise that the petitioner is not entitled to claim the benefit of G.O.Ms.No.98. The petitioner is the grandchild of the originally displaced family and, as such, the petitioner's case was not considered by the respondents for providing employment in terms of G.O.Ms.No.98, dated 15.04.1986.
3. The learned Assistant Government Pleader appearing for the respondents submits that the petitioner, being a grandchild, cannot claim the benefit of G.O.Ms.No.98, as the said G.O. specifically refers only to the displaced person or his/her son, daughter or spouse, there being no other earning member in the family. It is submitted that a grandchild does not find place in the said G.O. and, as such, the petitioner is not entitled to claim employment by referring to G.O.Ms.No.98.
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4. It is further submitted that the Hon'ble Division Bench of this Court in the matter of Chief Engineer, APGENCO, KTPS, Paloncha, Khammam District and two others v. S.K. Nazar 1, has held that a grandchild is not entitled to employment under G.O.Ms.No.98. Following the same, admittedly, the petitioner is a grandchild of the displaced family and, as such, cannot be considered for providing employment in pursuance of G.O.Ms.No.98.
5. On these considerations, no further adjudication on merits is required.
6. Accordingly, these writ petitions are dismissed. There shall be no order as to costs.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
____________________ JUSTICE HARINATH.N 05.02.2026 PNS 1 2012 (3) ALT 338