M. Jaganath vs The Telangana State Road ...
2021 Latest Caselaw 276 Tel

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                    WRIT APPEAL No.50 of 2020

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.    The appellant is aggrieved by an order dated 17.09.2019 passed

by the learned Single Judge in W.P.No.43218 of 2015 disposing of the

writ petition and directing him to submit a fresh representation for

claiming a promotion to the post of Assistant Depot Clerk/Controller,

at par with his juniors and with further directions to the respondents to

consider the said representation and pass appropriate orders in

accordance with law within eight weeks.

2. Mr J.Prabhakar, learned counsel for the appellant states that

during the pendency of the captioned writ petition and before the date

of passing of the impugned order, the appellant had already been

promoted to the post of Assistant Depot Clerk/Controller on

11.07.2019, which fact was not brought to the notice of the learned

Single Judge. Learned counsel states that the surviving grievance of

the appellant is that he has not been granted promotion with

retrospective effect.

3. In view of the submission made above, at the request of learned

counsel for the appellant, the present appeal is disposed of along with

the pending applications, with liberty granted to the appellant to

submit a fresh substantive representation within three weeks from

today to the respondents, raising a grievance with regard to his

promotion not being retrospective in nature, which shall be considered

and decided by the respondents in accordance with law within eight

weeks thereafter, under written intimation to him. If the appellant is

aggrieved by the decision that may be taken by the respondents, he

shall be entitled to seek appropriate legal recourse.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J

03.02.2021 Lur/pln