T.Gopal vs The State Of Telangana And 3 Others
2021 Latest Caselaw 645 Tel

THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                   WRIT PETITION No.4812 of 2021
ORDER:

This writ petition is being disposed of at the stage of admission

with the consent of both parties.

This writ petition is filed seeking the following relief:

"...to issue any appropriate Writ, Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 3rd and 4th respondents in implementing the Presidential Order in notifying the Junior Assistant-cum-Computer Operator posts in the impugned notification No.3 of 2019, dated 28.09.2019, as illegal, arbitrary, discriminatory, unjust, unfair, irrational, unreasonable, unlawful, unconstitutional, non-application of mind, colorful exercise, whimsical and against to the Article 14, 16,19 and 21 of Constitution of India and also contrary to the Presidential Order issued by the 1st respondent vide G.O.Ms.No.124, GAD, dated 30.08.2018 and G.O.Ms.No.132, GAD, dated 01.09.2018 and against the catena of judgments of an Apex Court and this Hon'ble Court and set aside the same and pass such other orders may deem fit in the circumstances of the case."

Heard learned counsel for the parties.

It has been contended by the petitioner that he has applied for

the post of Junior Assistant-cum-Computer Operator in pursuance of

the notification dated 28.09.2019 issued by the respondents and has

undergone regular selection process. The grievance of the petitioner

is that though he has responded to the said notification and undergone 2 AKS,J W.P.No.4812 of 2021

regular selection process, his case is not being considered for

appointment to the post of Junior Assistant-cum-Computer Operator.

In those set of circumstances, the petitioner has submitted a detailed

representation to the respondents on 04.12.2020, but so far the

respondents have not passed any orders on the said representation.

Therefore, counsel for the petitioner has contended that

appropriate orders be passed in the writ petition directing the

respondents to consider the representation submitted by the petitioner

on 04.12.2020 and pass appropriate orders in accordance with law.

Standing Counsel appearing for the respondents had contended

that since the petitioner's representation is pending with the

respondents, the respondents would consider the same and pass

appropriate orders in accordance with law.

This Court, having considered the rival submissions made by

learned counsel for respective parties, is of the considered view that

this writ petition can be disposed of directing the respondents to

consider the representation submitted by the petitioner on 04.12.2020

and pass appropriate orders, in accordance with law, within a

reasonable period of time, preferably within eight weeks from the date

of receipt of a copy of this order.

With the above observations, the writ petition is disposed of.

No order as to costs.

Pending miscellaneous petitions, if any, shall stand closed.

______________________________ ABHINAND KUMAR SHAVILI, J 02-03-2021 vv