D.Sunitha Rani vs The State Of Telangana
2022 Latest Caselaw 5816 Tel

 HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR

             WRIT PETITION No. 41354 of 2022

ORDER:

Heard learned counsel for the petitioners and learned

Government Pleader for Services-I. With the consent of both

the parties, the writ petition is being taken up for disposal at

the admission stage itself.

2. The present writ petition is filed declaring the action of

the respondents in not considering the case of the petitioners

for appointment to the post of Secondary Grade Teachers as

per their merit in pursuance to the notification dated

06.12.2008 though they are selected and they are in selection

zone in Sanga Reday and Siddipet Districts is as highly

illegal, arbitrary and consequently direct the respondents to

consider the case of the petitioners for appointment to the

post of Secondary Grade Teachers by extending the benefit

by passing final orders on the representation dated

31.10.2022, which is pending with 1st respondent and by

following the Division bench Judgment of this Honble Court

in WP Nos.18683 of 2009, 17340 of 2013 and 25683 of 2015

dated 27.09.2022.

3. Learned counsel for the petitioners submits that the

short grievance of the petitioners is that respondent No.1 is

not considering the representation dated 31.10.2022 and

prays this Hon'ble Court to direct the respondent No.1 to

consider petitioners representation, dated 31.10.2022.

4. The learned Government Pleader for Services-I submits

that if the representation dated 31.10.2022 is still pending

consideration, the respondents authorities may be directed to

consider the said representation and pass appropriate orders

in accordance with law.

5. Without going into the merits of the case and having

regard to the facts and circumstances of the case, the present

writ petition is disposed of, directing respondent No.1 to

dispose of the petitioners representation, dated 31.10.2022

and pass appropriate orders in accordance with law, as

expeditiously as possible, preferably within a period of four

(04) weeks from the date of receipt of the order, after giving a

fair opportunity of hearing to the petitioner and

communicate the same to the petitioner.

6. Accordingly, this writ petition is disposed of.

Miscellaneous application, if any pending, shall stand closed.

No order as to costs.

________________________ N.V.SHRAVAN KUMAR, J 14.11.2022 Su