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Telangana High Court

G.Srinivas Reddy,Paloncha, Khammam ... vs The Ap Power Generation Corpn Ltd., ... on 11 October, 2022

IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                    AT HYDERABAD
               (Special Original Jurisdiction)
             FRIDAY THE TWELFTH DAY OF OCTOBER
                  TWO THOUSAND AND SEVEN
                          :PRESENT:
            THE HON'BLE SRI JUSTICE N.V. RAMANA
                  WRIT PETITION NO : 20295 of 2006
Between:
G.Srinivas Reddy S/o Ramakrishna Reddy, R/o.22-1-141, Paloncha,
Khammam District
                                                    .....
                                                Petitioner
                                   AND

  1. The AP Power Generation Corporation Ltd., Kothagudem
     Thermal Power Station, rep. by its Chief Engineer, Paloncha,
     Khammam District
  2. G.Madhusudhan Reddy S/o.Ramakrishna Reddy,
     R/o.H.No.           15-98, Shatrinagar, New Paloncha,
     Khammam District
  3. The Industrial Tribunal-cum-Labour Court, at Warangal

                                                           .....Respondent

     Petition under Article 226 of the constitution of India praying that
in the circumstances stated in the Affidavit filed herein the High Court
may be pleased to issue appropriate writ or order or direction more
particularly one in the nature of writ of certiorari calling for the records
in and connected to Misc. petition No.55 of 2002 on the file of the 3rd
respondent Labour court and quash the order dated 8.6.2006 in Misc.
Petition 55 of 2002 to the extent of rejection of the mandatory benefits
claimed by the petitioner, as the same is arbitrary, and illegal, and
consequently direct the respondent 1 and 2 to pay all the mandatory
benefits as claimed in MP.No.55 of 2002;

     The petition coming on for hearing, upon perusing the petition and the
affidavit filed herein and upon hearing the arguments of Sri P. Prabhakara
Rao, Advocate for the Petitioner and of Smt. E. Urmila, Advocate for the
Respondent No. 1, the Court made the following

ORDER:

"Counter affidavit is filed by the 2nd respondent. The 1st respondent sought time to file counter affidavit.

List the matter finally on 24-10-2007.

If no counter affidavit is filed by that date, the 1st respondent has to appear personally before this Court on 24-10- 2007 and explain the reasons for not filing the counter affidavit."

ASSISTANT REGISTRAR // TRUE COPY // for ASSISTANT REGISTRAR To

1. The Chief Engineer, A.P. Power Generation Corporation Ltd., Kothagudem Thermal Power Station, Paloncha, Khammam District ( BY RPAD)

2. G.Madhusudhan Reddy S/o.Ramakrishna Reddy, R/o.H.No. 15-98, Shatrinagar, New Paloncha, Khammam District

3. The Industrial Tribunal-cum-Labour Court, at Warangal

4. One CC to Smt. E. Urmila, Advocate, High Court of A.P., Hyderabad ( BY SPECIAL MESSENGER)

5. One CC to Sri P. Prabhakara Rao, Advocate (OPUC)

6. One spare copy.

BV