TELANGANA POWER GENERATION CORPORATION LTD. (TSGENCO) Vs. ANDHRA PRADESH POWER GENERATION CORPORATION LTD.

JUDGEMENT

(1.) These Miscellaneous Applications have been filed in Civil Appeal No.11435 of 2018 decided by this Court vide judgment dated 28.11.2018. Civil Appeal No. 11435 of 2018 was filed against the common judgment dated 02.02.2018 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh in Writ Petition No.17994 of 2015 and other connected writ petitions.

(2.) The High Court vide its judgment dated 02.02.2018 decided the bunch of writ petitions raising the dispute pertaining to allocation of the employees of the power sector undertakings in the States of Telangana and Andhra Pradesh. The disputes arose in the wake of the division of the erstwhile State of Andhra Pradesh into two States, namely, the State of Telangana and the residuary state of Andhra Pradesh by Andhra Pradesh Reorganisation Act, 2014. This Court vide its judgment dated 28.11.2018 while upholding the judgment of the High Court with the agreement of the learned counsel for the parties appointed a One-Man Committee consisting of Justice D.M. Dharmadhikari, a former Judge of this Court for distributing the personnel between two States. After the judgment of this Court dated 28.11.2018, One-Man Committee proceeded to formulate the modalities for distributing the personnel, prepared the reports allocating the personnel at several stages. The miscellaneous applications were filed in this Court in the civil appeal in pursuance of the liberty granted by this Court in its judgment dated 28.11.2018 permitting the parties to approach the Court by filing an interlocutory application, if any, clarification or further directions were required.

(3.) The present set of miscellaneous applications have been filed by Telangana Power utilities, certain employees and employees' associations after submission of the concluding report dated 20.06.2020 by the One-Man Committee.