SALVAJI VENKATA RAMANA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Salvaji Raja Shekar Rao, learned Counsel for the petitioner, learned Assistant Government Pleader for Labour and Employment appearing for the respondent No.3 and Sri R.Anurag, learned Counsel for the respondent No.4 and perused the record.

(2.) The learned Counsel for the petitioner submits that the petitioner is an employee of Northern Power Distribution Company of Telangana Limited (NPDTCL) and a Member of the respondent No.4/Telangana Electricity Employees 1104 Union. The respondent No.4 conducted an Emergency Central Executive Meeting on 11/3/2025, wherein they took a decision to conduct the elections for the Central Executive Committee Members. On the next day i.e. on 12/3/2025 the respondent No.4 issued an election Notification indicating that the Fifth State General Council Meeting on 27/3/2025 for electing Central Executive Committee Members. Subsequently, on 17/3/2025 another election notification was issued stating that the 5th Session of the State General Council would be held on 27/3/2025 and Election of Office bearers also on the same date.

(3.) The learned Counsel for the petitioner would submit that the Election Notifications issued on 12/3/2025 and 17/3/2025 lacks procedural fairness, such as no independent Election Officer was appointed, no public notice of the Election Notification was issued, no minimum time gap for election was given, no publication of voters list, no procedure was contemplated for nominations and the scrutiny process was mentioned in the election notification. Most of the Members including the petitioner were denied the opportunity to participate, nominate or contest.