Dornala Prudvi Reddy vs The State Of Telangana
2021 Latest Caselaw 2484 Tel

     HONOURABLE SRI JUSTICE T. AMARNATH GOUD

                WRIT PETITION No.20105 OF 2021

ORDER (ORAL):

This writ petition is filed with the following prayer:

"... ... to issue a writ or order or direction, more particularly one in the nature of Writ of Manamus declaring the action of the respondetns in not preparing the year wise panels for the panel year 2019-2020 and 2020-2021 before effecting promotions as per the Honourbale Supreme Court Judgment in Jagdish Prasad Gupta Vs State of Rajasthan and others Civil Appeal No.5102- 5103/2011 dated 07.07.2011 and also a sper Rule 6 of State and Subordinate Service Rules 1996, as illegal, arbitrary and against the principles of natural justice and consequently direct the respondents to prepare year wise panels for the panel year 2019-2020 and 2020-2021 and then only to effect promotions to the post of Deputy Executive Engineers with all consequential benefits; ... ..."

2. Heard both sides and perused the material on record.

3. As seen from the material on record, the petitioners have

alrady submitted a representation dated 09.03.2021 to respondent

No.1 for redressal of their grievance in this writ peition.

4. In view of the above, the writ petition is disposed of

directing the respondents to consider the representation of the

petitioners dated 09.03.2021 and pass orders thereon in accordance

with law as expeditiusly as possible. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any, pending in

the writ petition stand closed.

_______________________ T. AMARNATH GOUD, J August 25, 2021.

PV