VODNALA SHIVALINGAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These two Writ Petitions are being disposed of by way of a common order, as the issue raised in both the Writ Petitions is one and the same.

(2.) The petitioners are challenging the action of the Northern Power Distribution Company of Telangana Limited (TSNPDCL) in not conducting the examination on 22.07.2018 as per the syllabus weightage guidelines given pursuant to notification No.042018 dated 31.05.2018 triggering several discrepancies directly affecting the performance of the aspirants in the said examination, as arbitrary, illegal and violative of Articles 14, 15 and 16 of the Constitution of India.

(3.) Heard Ms. B. Rachna Reddy and A.V.V.S. Bhujanga Rao, counsel for the petitioners, Sri Vidyasagar Rao, learned Senior Counsel for Ms. K. Udaya Sri, counsel for the second respondent, Sri A. Abhishek Reddy, counsel for the third respondent and Sri J.Sudheer, learned counsel for the impleaded respondents. For convenience sake, the facts in W.P.No.28325 of 2018 are discussed.