Petition under Section 151 of CPC praying that in the circumstances stated in the affidavit filed in the W.P., the High Court may be pleased to suspend the Revised Final Merit List dated 11.12.2018 issued for filling up the post of AE (E&M) E2 Grade by further directing the Respondents not to give effect to any further action taken pursuant to the Revised Final Merit List dated 11.12.2018 including issuance of any appointment/posting orders in favour of candidates shown in the said List dated 11.12.2018, pending disposal of WP. No. 46873/2018 on the file of the High Court.
The Court while directing issue of notice to the Respondents herein to show cause why this petition should not be complied with, made the following order. (The receipt of this order will be deemed to be the receipt of notice in the case).
M.S. Ramachandra Rao, J.:— “Sri. J. Sreenivasa Rao, learned counsel, takes notice for the respondents.
2. Prima facie, the exclusion of the names of the petitioners from the final merit list dt.11-12-2018 issued by the respondents for filling up the posts of Assistant Engineer E&M, E2 Grade, when their names had been shown in the final merit list dt.19-03-2016, appears to be arbitrary. Therefore, there shall be interim direction as prayed for.
3. Post after Pongal vacation, 2019.”
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