G.KIRANMAI Vs. STATE OF A.P.

JUDGEMENT

(1.) As the issue involved in all the writ petitions is one and the same, and therefore, they are being taken up for hearing as well as disposed of by way of this Common Order.

(2.) The WP Nos.9996, 11089 of 2021 are filed challenging the Memo of the 2nd respondent in Memo No. APCPDCL/CMD/DIR(TECH)/ GM(HR)/DGM/ PO(Adm)/ Asst./D.No.992/21, dtd. 17/3/2021 unsettling petitioners' settled seniority basing upon the seniority in the Cadre of Assistant Engineer instead of taking into consideration of the Seniority in the cadre of the Deputy Executive Engineer as the same is arbitrary and illegal.

(3.) Whereas WP No.11476 of 2021 is filed calling for the records including the impugned proceedings of the 2nd respondent Memo No CMD/CGM/HRD/JS/HR/GM/HR/DGM(Trg.)/JPO.I/D.No.337/21, dtd. 3/4/2021 of final integrated seniority list of Executive Engineers/Electrical of the 2nd respondent company is contrary to Rule 7(6)(c) of AP Electricity Reforms (Transfer Scheme) Rules 1999 as well as contrary to A.P.S.EB Special Service Regulation 10 of Part III Note iii and ivcontrary to Sec. 78 and 82 of Andhra Pradesh Reorganization Act, Tripartite Agreement dtd. 9/9/1997, the Judgment of the Hon'ble High Court for composite State of Andhra Pradesh W.P.No. 10726 of 2002 and batch, dtd. 30/11/2004 contrary to supplementary report of one man committee of Justice Dharmidhikari, Article 14 and 16 of the Constitution of India and quash the same as illegal; and