VITHANALA MOHAN BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In all these writ petitions, petitioners were all working as Assistant Lineman and due for promotion as Lineman and are assailing the seniority list prepared by respondents based on roster and further challenged Memo No.EE/O/AMP/ADM/JAO/ SA-1/D.No.1406/2024, dtd. 3/8/2024, issued by 6th respondent by which petitioners were called upon to submit an undertaking to be arbitrary, contrary to Rule 26 of Andhra Pradesh State Electricity Board (APSEB) Service Regulations Part - II besides being in violation of Articles 14 and 16 of the Constitution of India.

(2.) Since all these writ petitions raise common question regarding preparation of seniority list based on roster rather than on merit, the same are being disposed of by common order.

(3.) The facts set out in W.P. No.27137 of 2024 are as follows: