Pasula Raju vs State Of Telangana
2021 Latest Caselaw 2515 Tel

          THE HON'BLE SRI JUSTICE B.VIJAYSEN REDDY

                      WRIT PETITION No.20728 of 2021


ORDER:

1. This writ petition is filed seeking the following relief:-

"For the reasons stated in the accompanying affidavit, it is therefore prayed that this Hon'ble Court may be pleased to issue a Writ, Order or direction more particularly one in the nature of Writ of Mandamus seeking to declare the Memo No: A2/Estt/113/2021, dated 25.02.2021 issued by the 6th respondent-District Agricultural Officer, without any authority and Jurisdiction, revising the final seniority list prepared in the year 2009 by the District Selection Committee headed by the District Collector as illegal, arbitrary and unjustifiable, discriminatory and in violation of the principles of natural justice and in violation of the Article 14, 16 and 21 of the Constitution of India and also contrary to the provisions of Rules 22(e), 23, 26 and 33 of the Telangana State Subordinate Service Rules and contrary to the Judgment of the Hon'ble Supreme Court reported in B.S.BAJWA vs. STATE OF PUNJAB (1998 (2) SCC - Page 523) and consequently, to set aside the Memo No:A2/Estt/113/2021, dated 25.02.2021 issued by the 6th respondent revising the final seniority list prepared in the year 2009 by the District Selection Committee headed by the 3rd respondent-District Collector and to pass such other order or orders as this Hon'ble Court deems it fit in the interests of justice."

2. It is stated by the learned Government Pleader appearing for

the respondents that the appeal preferred by the petitioner before

the second respondent is pending.

3. Learned counsel for the petitioner states that during the

pendency of the appeal preferred by the petitioner, the impugned

proceedings dated 25.02.2021 issued by the respondent No.6 be

stayed.

4. This court is not inclined to pass such an order. However,

the petitioner is given liberty to seek interim relief, as sought

herein, before the appellate authority. The appellate authority

shall pass appropriate orders in the main appeal preferred by the

petitioner within a period of eight weeks from the date of receipt of

a copy of this order, and shall also pass appropriate orders in the

interim stay application/suspension application, if any filed by the

petitioner, as expeditiously as possible.

5. The present writ petition is accordingly disposed of along

with the pending applications, if any. There shall be no order as to

costs.

____________________________ B.VIJAYSEN REDDY, J

01.09.2021 vs