Mohd Muslehuddin vs The State Of Telangana
2022 Latest Caselaw 211 Tel

    THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                                AND
          THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI


                                    W.A.No. 491 of 2021

JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


         Appellant has filed the present Appeal before this Court stating that

he was appointed as Supervisor in the erstwhile Hyderabad Allwyn Limited

in the year 1987 and later, he was absorbed in the services of the State

Government on 20.01.2010 and he has reported on duty as Junior Assistant

in the office of the Deputy Transport Commissioner, Karimangar, on

03.05.1993. Thereafter, he was asked to report on duty before respondent

No.3/Deputy Transport Commissioner, Warangal, on 01.02.2010.

Appellant has, accordingly, reported for duty and his appointment was

accepted on 09.02.2010. He has attained the age of superannuation on

30.04.2020. However, he was not paid salary from 09.02.2010 to

31.06.2020 as there was no vacancy in the office of Deputy Transport

Commissioner, Warangal.

The grievance of the appellant is that inspite of repeated

representations, the salary has not been paid from 09.02.2010 to 31.06.2020

though he was physically present.

The documents on record reveal that except making

correspondence, the State Government has not passed any speaking order

in respect of aforesaid payment of salary. There is a document dated

27.08.2019 on record, which would certainly refer to the petitioner's

appointment and his working However there are no orders passed by the

higher authorities in the matter.

Resultantly, without expressing any opinion on the merits of the case

the present Writ Appeal is disposed of with the direction to respondent

No.3/Deputy Transport Commissioner to pass a reasoned order in the

matter of payment of salary for the period w.e.f. 09.02.2010 to 31.06.2020.

The aforesaid exercise shall be completed within a period of sixty days

from the date of receipt of a certified copy of this order.

With the aforesaid, the Writ Appeal stands disposed of.

As a sequel, Miscellaneous Petitions, pending if any, stand disposed

of.

________________________________ SATISH CHANDRA SHARMA, CJ

________________________________ ABHINAND KUMAR SHAVILI, J

Date: 25.01.2022 LUR