M. RAVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard leaned counsel for petitioners and Sri G.Vidyasagar, learned senior counsel, appearing for respondent Telangana State Southern Power Distribution Company Limited.

(2.) Petitioners in these two writ petitions participated in the recruitment conducted by the Telangana State Southern Power Distribution Company Limited (for short, 'TSSPDCL') in pursuant to recruitment notification dated 08.06.2006 and 20.10.2006 for the post of Junior Lineman. This writ petition is filed challenging the recruitment notification No.1/2019, dated 28.09.2019 issued by the 2nd respondent to recruit 2500 Junior Linemen. Petitioners contend that though they were selected, they were not appointed due to clause-6 (iv) (c) of the revised notification dated 20.10.2006 and they ought to have been appointed as per the undertaking given before the Division Bench in the first round of litigation and before the Hon'ble Supreme Court in the second round of litigation. They contend that without first appointing them, the respondent company can not resort to fresh recruitment.

(3.) ***