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Judgment
The present Writ Petition is filed questioning the action of Respondent No.2 in including the Petitioner’s ID.No.PCLO6538 at Sl.No.38 in the impugned Memo No.CGM(HRD)/GM(HR-III/DGM (Pen & OS)/D.No.139/26, dated 17.03.2026 and to declare the same as illegal and arbitrary.
At the time of hearing, the learned Assistant Government Pleader for Services-I and Sri Venkata Rama Rao Kota, learned Standing Counsel for APSPDCL appearing for the Respondents would submit that the issue involved in this case was already considered by the Division Bench of this Court in W.A.No.94 of 2026, which was dismissed on 08.04.2026, and requested to dismiss the present Writ Petition also.
Recording said submission, the Writ Petition is dismissed.
No order as to costs.
As a sequel, pending applications, if any, shall stand closed.