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Singareni SC Community Contractors Association, v. Union of India,
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[ 3301 ]
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
(Special Original Jurisdiction)
WEDNESDAY, THE TWENTY SIXTH DAY OF MARCH
TWO THOUSAND AND TWENTYFIVE
PRESENT
THE HONOURABLE SRI JUSTICE PULLA KARTHIK
WRIT PET
ITION NO: 8179 OF 2025
Between:
1. Singareni SC Community Contraclors Association, (Regd No 744l99lf:qtlV its
"President, Thadakorida Rajalingu, S/o. Posham,..Aged about, ttz years' occ' Contractor, office. Ramagundam Area l, Gandhinagar, GodavarlKhanl 505 209, Peddapalli District, Telangana.
z. si,is"idnist Cornmunity Cbntract6rs Association, (RegdNo 744J99)rF9q Py - it. 6En"iai secretary, ininihila Devender, S/o. Vijava Rao, Aged ?,!,9!t-!0 vears. Occ. Contr-actor, Office. Ramagundam Area l, Gandnlnagar'
bodavarikhani50520g,PeddapalliDistrict,Telangana
...pETlTlONERS
AND
1. Union of lndia, Rep. by its Secretary, Ir/inistry of Coal, Rajp^at[{rea, A Wing' 5i'iittiahJ*in, ijr. dajendra Prashd Road, New Delhi 1 10 001 '
2. iil Si;G or ier'rnganii Rep. uv iti principdl secretary, Deiartmentof Enerov. Secretariat, Hvderabad-
3. iii; Si,isar;ni-corrreiitis companv Limited, Rep bv its Chairman and - liii"igi'"itDii"Ctor, singai.ni-ehd*in, Rei Hiits, pe No ts, Khairatabad Po' Hvderabad 500 004.
a ifr" Sroiieni Coitieries Companv Limited, Rep' by its General ltlanager' Office. Ramagundam Area l, Gandhinagar, Godavarikhani 5u5 zuv' Peddapalli District, Telangqna.... -. . . . 5. The Di;trict Collector, Peddapalli District. O. fh" faftiitAar, Ramagundani Mandal' Peddapalli District'
7. o"p,i riiir,.], slo. o6pu Kana.kaiah, Aged Major occ Contractor' Rl/o' u.rio tz_s_s, santo.rifrlgar*, Goair'"ri[t'ini, Feddapalli District, Telangana.
...RESPONDENTS
Petition under Article 226 of the constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Court maybe pleasedtoissueawrit,orderordirectionmoreparticularlyoneinthenatureof wRlT 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 Communities, as illegal, arbitrary, null andvoidandviolationsofArticles330,332'335,243Tand243Dofthe
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-:t ; *:.-+i + ,/' constitution of lnd;a and consequenfly direct the respondents 3 to 6 to probe into the caste certificab of 7th respondent thereby to cancel his caste r:ertificate. lA NO: I OF 2025
Petition under section 151 cpc praying that in the circumstances stated in the affidavit filed in support of the petition, the High court may be pleased to direct the respondents 3 to 6 by considering the representations, dated 04.02.202s and 17.02.2025 for cancellation of caste certificate, daled 14.02.2024 of the 7th respondent, pending finalization of the Writ petition.
Counsel for the Petitioners: SRI JALLI KANAKAIAH, SENIOR FOR
SRI NARENDAR JALLI
counsel for the Respondent No.1: sMT. T.suHASlNl FoR sRl GADI PRAVEEN KUMAR, Deputy Solicitor General of India
Counsel for the Respondent No.2: Gp FOR ENERGY
Counsel for the Respondent Nos.3 & 4: SRI P.SRIHARSHA REDDY, SC FOR
SCCL
Counsel forthe Respondent Nos.S & 6: Gp FOR REVENUE Counsel for the Respondent No.7: -
The Court made the following: ORDER
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THE HON'BLE SRI JUSTICE PULLA KARTHIK W.P.No.8179 of 2025
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
v,
EDDY
TRAR
To
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
004.
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]
12.Two CD CoPies
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CC TODAY
HIGH COUR,T
DATED:2610312025
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+ ORDER .S'
WP.No.8179 ot 2025 $ 9otu +
DISPOSING OF THE WRIT PETITION
WITHOUT COSTS
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