Andhra Pradesh High Court - Amravati
B Vijaya Kumari vs The District Collector on 11 May, 2023
THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION No.14223 OF 2021
ORDER:
This Writ Petition is filed under Article 226 of the
Constitution of India for the following relief:-
"To to issue a Writ, order or direction more
particularly one in the nature of Writ of MANDAMUS:-
(A) By declaring the entire action of the respondents,
particularly the entire action of the respondents 1 & 2
in not reckoning the service rendered by the petitioner
in the cadre of Jr. Asst.,-Cum-Typist for the purpose of
further promotions to the post of Senior Assistant and
above on the untenable ground that she has not
acquired typewriting qualification of Telugu even
though which is not necessary as the Petitioner
possessed a PG Degree in computers application
(PGDCA) and certificate course in computers
application and which is not necessary in view of
judgment of the Division Bench of this Hon'ble Court
in WP No.11321/2019 and recent orders in WP
No.17966/2020, dated 16- 04-2021 including orders of
Tribunal in OA.No.2201/2014 dated 2.9.2014 and
relaxation orders issued in the subject matter is as
highly illegal, arbitrary, discriminatory, violative of all
principles of natural justice including above judicial
pronouncements in the same subject matter.
B) And consequently to direct the respondents to
reckon/count the service rendered by the Petitioner in
the cadre of Junior Assistant-Cum-Typist for all the
purposes without insisting for passing of Technical
qualifications of typewriting Higher Grade in Telugu in
view of acquiring PG Degree in computers application
(PGDCA) and certificate course in computers
application in view of the judgment of Division Bench
of this Hon'ble Court in WP No.11321/2019, dated
14.8.2019 r/w judgment in WP No.17966/2020, dated
16-04-2021 as well as orders of Tribunal in
OA.No.2201/2014 dated 2.9.2014 in the same subject
matter by duly considering representation of the
petitioner dated 5.6.2021 made to the 2nd respondent
and consider for further promotions by reviewing her
case and to pass such other order or orders as this
Hon'ble Court may deem fit and proper in the
circumstances of the case."
2. The present Writ Petition is filed challenging the
action of the respondents 1 and 2 in not reckoning the service
rendered by the petitioner herein in the cadre of Junior
Assistant-cum-Typist for the purpose of further promotions to
the post of Senior Assistant. Subsequently, the Government
issued G.O.Rt.No.139, Backward Classes Welfare (A)
Department, dated 20.04.2023, duly regularizing the services of
the petitioner with effect from the date of appointment.
3. Learned counsel for the petitioner would submit that
the G.O.Rt.No.139 dated 20.04.2023 was assailed by some other
persons and therefore, requested to adjourn the matter.
4. In view of the aforesaid G.O.Rt.No.139 dated
20.04.2023 issued by the Government, nothing survives for
adjudication in the present Writ Petition.
5. Accordingly, this Writ Petition is closed. There shall
be no order as to costs of the Writ Petition.
As a sequel, interlocutory applications pending, if any, in
this Writ Petition shall stand closed.
________________________________________
JUSTICE TARLADA RAJASEKHAR RAO
Date: 11.05.2023
siva
THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO
WRIT PETITION No.14223 OF 2021
Date: 11.05.2023
siva
