MUNJA PRAVEEN, S/O MUNJA AGAIAH AND 60 OTHERS Vs. THE STATE OF TELANGANA, REPTD BY ITS PRINCIPAL SECRETARY, ENERGY DEPARTMENT, HYDERABAD AND NINE OTHERS

JUDGEMENT

(1.) These three Writ Appeals arise out of common order, dated 11.7.2016, in Writ Petition Nos.17686 and 21729 of 2016. The facts, in their narrow compass, are as under:

(2.) Telangana State Transmission Company Limited (TSTRANSCO), Telangana State Northern Power Distribution Company Limited (TSNPDCL) and Telangana State Southern Power Distribution Company Limited (TSSPDCL) (hereinafter referred to as the Corporations ) have issued separate employment notifications for filling up the posts of Assistant Engineers (Electrical) and Assistant Engineers (Civil) and applications were invited On-line. Jawaharlal Nehru Technological University (for short, 'JNTU') was entrusted with the conduct of written examinations. Accordingly, the written examinations were held and the merit lists were prepared. Paragraphs-V and VIII of the notifications, issued by all the three Corporations, which are more or less similar with each other, and the relevant portions thereof read as under:

(3.) G.O. Ms. No. 81, General Administration (Ser.A) Department, dated 22.02.1997, referred to in the aforementioned paragraphs, inter alia , laid down that the list of the candidates approved/selected by the Andhra Pradesh Public Service Commission shall be equal to the number of vacancies only including those reserved for communities/categories notified by Unit officers. The fall out vacancies if any due to relinquishment and non-joining of the selected candidates, etc., shall be notified in the next recruitment.