M.R.L.SWAMY Vs. APSRTC

JUDGEMENT

(1.) Heard Sri T.S. Venkata Ramana, learned Counsel for the Writ Petitioners (appearing through video conference) and Sri Y. Phani Babu, leaned Counsel appearing on behalf of Sri Vinod Kumar Tarlada, learned Standing Counsel for APSRTC.

(2.) The present Writ Petition is filed by the 22 Writ Petitioners against the Unofficial Respondent Nos.6 to 29 challenging their promotion from Conductors Grade-II to Conductor Grade-I. Relief sought in the present Writ Petition is as under :

(3.) Vide Order dtd. 17/11/2023, this Court had issued notice to the Unofficial Respondent Nos.6 to 29 and had also stated that the promotions effected on Respondent Nos.6 to 29 shall be subject to the Final Orders of this Court. Sri T.S. Venkata Ramana, learned Counsel for the Writ Petitioners has filed a Memo on 11/12/2023 as regards the status of service on the Unofficial Respondent Nos.6 to 29. The Memo would indicate that the notice has been served on Respondent Nos.6 to 9, 11, 14 to 19, 22, 23, 25 & 27 to 29. In respect of Respondent No.10, the Memo would indicate that he has refused to accept the notice, which is treated by this Court as deemed service. In respect of Respondent No.12, 16, 20, 21, 24 & 26, the notices were returned on account of insufficient address. Despite notice being served on majority of the Unofficial Respondents, none have entered appearance nor have they filed their Counter Affidavits. Hence, they are set exparte.