LAWS(TLNG)-2021-9-8

MADALA V.KRISHNA RAO Vs. NORTHERN POWER DISTRIBUTION

Decided On September 16, 2021
Madala V.Krishna Rao Appellant
V/S
Northern Power Distribution Respondents

JUDGEMENT

(1.) The common relief sought in WP.Nos.1314, 3870 and 7259 of 2018 is as under:

(2.) The relief sought for in WP.No.4022 of 2018:

(3.) The writ petitions have been filed pursuant to Notification No.4 of 2017 dated 28.12.2017 (Direct Recruitment for the Post of Junior Lineman - TRANSCO); Notification No.5 of 2017 dated 28.12.2017 (Recruitment for the Post of Sub-Engineer/Electrical - TRANSCO) and Notification No.2 of 2018 dated 24.05.2018 (Direct Recruitment for the Post of Sub-Engineer (Electrical) (Northern Power Distribution Company of Telangana Limited).