ORDER:
With the consent of both the parties, this \i'rit petition is taken up for disposal at the stage of admission.
2. The writ petition is frled with the foliowing prayer:
"To issue a writ, order or direction more particularly one in the nature of WRIT OF MANDAMUS, declaring the action of the respondents 3 to 6 in not taking any steps for cancellation of caste certificate of the 7th respondent and thereby allowing the 7th respondent to participate in the tenders reserved for Scheduled Caste/Scheduled Tribe/Waddera/ Sagara Comrnunities as i1lega1, arbitrary, null ald void, violation of Articles330' 332, 335, 243 T and 243-D of the Constitution of India and consequently direct the respondents 3 to 6 to probe into the caste certificate of7th respondent thereby to cancel his caste certiflcate" '
3. Heard Sri Jalli Kanakaiah, learned Senior Counsel representing the learned counsel for the petitioner, Smt.T.Suhasini, representing Sri Gadi Praveen Kumar, learned Deputy Solicitor General appearing for RespondentNo. 1, learned Government Pleader for Enerry, appearing for respondent No.2, Sri P.Sriharsha Reddy, leamed Standing counsel for Singareni collieries appearing for respondent
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Nos.3 and 4 and the learned Government Pleader for Revenue appearing for respondent Nos.5 and 6 ald perused the record.
4. The learned counsel for the petitioners submits that there are about 3O0 to ,1OO contractors in (11) divisions of Singar,::ni Collieries, AS such, petitioners community contractors have formed an associationu ith Registration No.7 44 /89 SSingarer-ri Scheduled Caste Community Contractors Association and doing contract works, which is m eant exclusively for Scheduled Caste/ Scheduled Tribe/Waddera/ Sagara Communities. According to the petitioners, they have marle representations to the respondent No.5i on 4.2.2025 and 17.2.2O2fi, ventilating their grievances, but so far no action has been taken oIr the said representations, therefr:re, pet.itioners seek indulgence ol this Court for a direction to the rel;pondents to consider the said representations.
5. The learned Government Pleader appearing for respondent No.5 submits that srince the representations of the petitionerrii are pending with respondent No.5, the respondent No.S will pass; appropriate orders on the 'said representations, in accordance u,ith lzrw .:, !
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6. Having regard to the submissions rnade by the respective parties ald without going into merits of the matter, the writ petition is disposed of, directing the respondent No.Sto consider andpass appropriate orders on the representations of the petitioners dated 4.2.2025 and 17.2.2025, as expeditiously as possible, preferably within a period of six weeks from the date of receipt of a copy of order. As a sequel thereto, miscellaneous applications, if pending in this writ petition stand closed.
SD/.A. SRINIVASA
ASSISTANT REG
//TRUE COPY//
SECTION OFFICER
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EDDY
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Secretary,Unionoflndia,MinistryofCoal'RajpathArea,AWing,Shastri il;;;;,'b;' iUiei oiiC'asidi C,iad, N-ew Del-h i 1 1 0 0 0'l' i# P;i;",r;;i$"iJt"w, o"pirtri"ni6i En"r.gv, secretariat' Hvderabad' State of Telanoana.
iir;ti;Yrrl; and Managino Director' Singareni Collieries Company.Limited' silIs;;#i'Bffi;;,'Ffi Fiiib: Fb trl.ia, kfiairatabad Po' Hvderabad500
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itl'C"nur"t Manager, Singareni Collieries Companyaimited' Office ..' R;;s';ft;;' X;; l, b;"dh'i";ga r' God ava rikh a n i 505 20e' Pedd apaI li District. Telanqana.
ihl oiitrict C6llector, Peddapalli District'
+il; i;#iil*, n"-,i,ibrnorni Mandal, Peddapalli District' o"i, btiii snt rlAnEuonn JALLI, Advocate [oPU^c]
5# dd i; Siii cA'rrt pRAvEti,J-iijMAn, Dedutv soiicitor General of lndia
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s. b",]""di to sRt P.sRIHARSHA REDDY, sc-Fq3 spcL tqP-ugl ib. i;; d6.-L-Ci rOn Er.ienCV, nign C6urt ror the State of Telangana'at Hvderabad. [OUT]
r r.iivi'cts-id 6plon REVENUE, High court for the state of Telangana, at Hyderabad. [OUT]
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DATED:2610312025
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WP.No.8179 ot 2025 $ 9otu +
DISPOSING OF THE WRIT PETITION
WITHOUT COSTS
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