D. Krishna vs The P.V. Narasimha Rao Telangana ...
2021 Latest Caselaw 4299 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                            AND
            THE HON'BLE SRI JUSTICE N. TUKARAMJI
                               W.A.No.61 of 2019
JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



      The present writ appeal is arising out of the order dated

06.12.2018 passed by the learned Single Judge in W.P.No.40431

of 2018.

      The undisputed facts of the case reveal that the present

appellant/employee, being aggrieved by the transfer order dated

01.11.2018, has approached this court stating that he has been

transferred, within a short span of time, without completion of

normal tenure and the learned Single Judge has not set aside the

transfer order. However, the learned Single Judge, keeping in view

the fact that the case of the appellant/writ petitioner was pending

consideration for his retention at Rajendranagar, Hyderabad,

directed the respondent to consider his case for retaining him at

Rajendranagar, Hyderabad. The respondent has subsequently, on

16.01.2019, rejected the appellant/writ petitioner's representation.

In the considered opinion of this court, once the respondent

has rejected the appellant/writ petitioner's case for retention at

Hyderabad, this court does not find any reason to interfere with

the transfer order dated 01.11.2018. However, in future, in case

vacancies are available at Rajendranagar, the appellant/writ

petitioner shall certainly be free to submit his representation and

the same shall be decided by the respondent, keeping in view the

guidelines framed by the University in respect of transfer.

With the aforesaid, the writ appeal stands disposed of.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

_______________________ N. TUKARAMJI, J 13.12.2021 JSU