SHAIK YOUSUF KHAN Vs. CHIEF GENERAL MANAGER (HRD)

JUDGEMENT

(1.) The petitioner is challenging the respondents' inaction in issuing the orders of appointment, though the petitioner's name was shown at S.No.31 in the provisional selection list of Junior Lineman, Eluru Circle, West Godavari District. The petitioner is seeking a consequential direction to the second respondent to issue orders of appointment as per the provisional selection list.

(2.) The learned counsel appearing for the petitioner submitted that the petitioner worked as Shift Operator at Turputalla Sub-station from 22/3/2007 to 27/9/2013 on a contract basis, and while he was working as a Shift Operator in December 2011, the 1st respondent issued a notification for filling up the post of Shift Operators and Junior Lineman. The petitioner applied for the post of Junior Lineman. It is submitted that the petitioner secured 70.05 marks and was placed at S.No.31 in the order of merit. The 1st respondent issued a second notification in pursuance of the directions of this Court in WP.No.3753 of 2012.

(3.) As per the second notification at para III (VI), it was stated that any disruption or discontinuation of service for a period of 180 days and above for whatever reason as a contract worker shall be considered as if it were fresh commencement from the date of resumption after such discontinuation or disruption.