SYED ZAMEERUDDIN Vs. APNPDCL

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel for TSNPDCL.

(2.) This writ petition is filed to issue an appropriate writ order or direction more particularly in the nature of Mandamus declaring the order vide Memo No.DEE/OP/WGL/JAO/Adm/SAI/D.No.1752, dtd. 6/1/2014 of the 3rd respondent as illegal, arbitrary, unjust and violative of principles of natural justice and to direct the respondents to regularize the service of the petitioner in a suitable post by granting regular scale of pay attached to the said post.

(3.) The case of the petitioner, in brief, is as follows: