N. NAGANNA Vs. APGENCO

JUDGEMENT

(1.) The petitioners seek a writ of mandamus declaring the action of respondent No.2 in issuing the Memo No.CE/O & M RTPP/PO/F13/D No.15015/1999, dated 20.07.1999 and proceedings CE/E/O & M RTPP/PO/F10/D No.2476/1999, dated 09.11.1999 and Memo No.DEE/O & M/PHPS/ADM/D No.288/99, dated 07.07.1999 in so far as not granting the notional seniority w.e.f. 06.12.1996 and monetary benefits from 09.12.1997 as arbitrary, illegal, violative of Articles 14, 16 and 21 of the Constitution of India and contrary to the guidelines issued in BP (P & GMR) MS No.326, dated 14.09.1998, and BPMS No.272, dated 31.12.1997, and consequently direct the respondents to absorb the petitioners as JPA/JLA/PA/Shunter/AAE w.e.f. 06.12.1996 with monetary benefits from 09.12.1997 in terms of BPMS No.326, dated 14.03.1998, with all consequential benefits.

(2.) When the matter is taken up for hearing, Sri Dasari Vijay Kumar, learned counsel for the petitioners, by producing the memorandum of undertakings, submitted by the petitioners, which are akin, would request the Court to pass orders in this writ petition in terms of the orders passed by a Division Bench of this Court in Writ Appeal Nos.1737 and 1745 of 2018, dated 06.06.2019, stating that the case of the petitioners is covered by the orders in the aforesaid Writ Appeals.

(3.) Learned standing counsel, appearing on behalf of the respondents, reported no objection. The memorandum of undertakings filed by the petitioners is to the following effect.