HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
WRIT PETITION No. 39819 of 2022
ORDER:
Heard learned counsel for the petitioner and Sri M.V.Rama Rao, learned Special Government Pleader. With the consent of both the parties, the writ petition is being taken up for disposal at the admission stage itself.
2. When the matter was taken up for hearing, learned counsel for the petitioner submits that the present writ petition is squarely covered by the order passed by this Court in W.P.No.31884 of 2021 dated 03.12.2021, reads as follows:-
" In view of the above submission, following the order dated 15.01.2021 passed by this Court in W.P.No.24687 of 2020 and in terms thereof, this Writ Petition is disposed of as follows :-
Having regard to the contention of learned counsel for the petitioner that the petitioner is also similarly situated and judgment made in his favour by the Tribunal has become final, the Writ Petition is disposed of directing the respondents - Police to consider the claim of the petitioner for promotion to the post of Circle Inspector of Police (Civil) in full compliance of the directions issued by the Tribunal, if he stands on par with Sri M. Prabhakar Raju, who filed W.P.No.199 of 2019, without waiting for disposal of review petition. No equities can be claimed by the petitioner, if the review petition filed by the State is allowed. Pending miscellaneous petitions, if any, shall stand closed. No order as to costs."2
3. Learned counsel for the petitioner further pray this Court to dispose the present writ petition in terms of the W.P.No.31884 of 2021 dated 03.12.2021.
4. Sri M.V.Rama Rao, learned Special Government Pleader has also not disputed about the said facts.
5. In view of the submission made by the learned counsel for the petitioner and Sri M.V.Rama Rao, learned Special Government Pleader appearing for respondent, this writ petition is disposed of, directing the respondent authorities to consider the claim of the petitioner in terms of the order passed in WP No.31884 of 2021, dated 03.12.2021 for the promotion of Circle Inspector of Police (Civil ) and pass appropriate orders in accordance with law, as expeditiously as possible, preferably within a period of four (04) weeks from the date of receipt of the order, after giving a fair opportunity of hearing to the petitioner and communicate the same to the petitioner.
6. Accordingly, this writ petition is disposed of. Miscellaneous applications, if any pending, shall stand closed. No order as to costs.
____________________________ N.V.SHRAVAN KUMAR,J 29.10.2022 SHA