LAWS(APH)-2012-3-102

S KESAVA RAO Vs. CHAIRMAN AND MANAGING DIRECTOR

Decided On March 14, 2012
S. KESAVA RAO Appellant
V/S
CHAIRMAN AND MANAGING DIRECTOR, Respondents

JUDGEMENT

(1.) LEARNED senior counsel for Mr Chandraiah Sunkara, Mr. M Venkata Ram Reddy, Mr. Peeta Raman, Mr. D.L. Pandu, Mr K.V.N.Bhupal, Mr D.Balkishan Rao, Mr V.Venkata Mayur and Mr R.Rajesh Netha for the writ petitioners and Mr A.K.Jayaprakash and Mr S Ravindranath for appeallants in writ appeals and the LEARNED Advocate General appearing for the Government, A.P.Transco and four distribution companies and Mr.G.Vidyasagar, LEARNED counsel.

(2.) A simple issue has been complicated at various levels by various authorities, consequential of which, the present batch of writ petitions and writ appeals are filed.

(3.) UNDER Service Regulation 3 (d) of Part I,