S. KALYAN CHAKRAVATHY Vs. STATE OF A. P.

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) Heard Sri N.Subba Rao, learned counsel for the petitioners, and Sri Y.Nagi Reddy, learned standing counsel for APTRANSCO.

(3.) The case of the petitioners is that they are originally working in the Andhra Pradesh Central Power Distribution Company Limited (APCPDCL) and latter transferred to Andhra Pradesh Southern Power Distribution Company Limited (APSPDCL). While determining their seniority, they were not placed in appropriate places despite raising objections on the provisional list of seniority. The objections raised by these petitioners were not considered and thereby the officers were discriminated on comparison with different distribution companies and such discrimination amounts to violation of fundamental right guaranteed under Article 14 of the Constitution of India and requests to issue a direction.