DODDI APPA RAO Vs. GENERAL MANAGER TELECOM

JUDGEMENT

(1.) The first petitioner herein has invoked the jurisdiction of this Court under Article 226 of the Constitution of India with a prayer as under:

(2.) The writ affidavit was filed by one Doddi Appa Rao i.e., the 1 st petitioner herein, with an averment that he was recruited as a Technician (Phones) on 31-3-1969. Subsequently he was promoted as a Technical Supervisor on 31-9-1981 and he was further promoted as a Senior Technical Supervisor on 1-7-1998.

(3.) It is the further case of the 1st petitioner that he was married to one Suseelalias Simhachalamon 26-3-1967 in accordance with caste, customs and traditions. It is the further case of the first petitioner that he was married even prior to joining the service with the Government of India. The marriage subsisted for more than two decades. Then Smt Suseela developed certain set backs in health running her incompetent to continue the matrimonial relations. Therefore, after taking treatment when all attempts failed, the first petitioner divorced his wife according to the custom prevalent in that community on 30-7-1979. Thereafter, the first petitioner married after obtaining the divorce from the first wife with one Venkata Ramalakshmi on 10-10-1979.