Telangana High Court
Karam Anjaneyulu, vs The Apgenco Rep. By Its Managing ... on 15 June, 2022
Author: P.Madhavi Devi
Bench: P. Madhavi Devi
THE HONOURABLE SMT JUSTICE P. MADHAVI DEVI
WRIT PETITION No.6951 OF 2013
ORDER:
This Writ Petition is filed declaring the action of respondents in not awarding 10 marks for the service rendered by the petitioner for more than one year in the matter of selection to the post of Junior Plant Attendant notified vide notification No.01/CGM (HR)/2010, dated 05.01.2022 and supplementary notification No.01/CGM(HR)/2011, dated 17.10.2011 and without verifying with the EPF authorities/ gate passes produced by the petitioner inspite of directions issued in earlier writ petitions as illegal and arbitrary.
2. Sri G.V. Shivaji, learned counsel for the petitioner submitted that this writ petition is filed seeking weightage of 10 marks for service rendered by the petitioner for more than one year in the post of Junior Plant Attendant notified vide notification dated 05.01.2022 and supplementary notification dated 17.10.2011.
3. Learned counsel for respondents filed counter in this matter and submitted that even if the weightage of 10 marks is awarded to the petitioner, he would not be qualified to the said 2 post. Recording the said submissions, this Writ Petition is dismissed.
3. Accordingly, the Writ Petition is dismissed.
4. Miscellaneous Petitions, if any, pending in this Writ Petition shall stand closed.
____________________ P.MADHAVI DEVI, J Date: 15.06.2022 pld 3 THE HONOURABLE SMT JUSTICE P. MADHAVI DEVI WRIT PETITION No. 6951 OF 2013 Date:15.06.2022 pld