V. Ravi Chandu vs State Of Telangana And 5 Others
2022 Latest Caselaw 5922 Tel

 HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR

            WRIT PETITION No. 41691 of 2022

ORDER:

Heard learned counsel for the petitioner, learned

Government Pleader for Services-I appearing for respondent

Nos.1, 2, 3 and 5 and Sri.R.Chandrasekhar Reddy, learned

standing counsel appearing for respondent Nos. 4 and 6.

With the consent of all 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 4th respondent in not relaxing the time one year to pass

Degree examination to the petitioner by continuing the post

of Junior Assistant which the petitioner has appointed in

compassionate grounds in pursuance of the Proceedings

vide Lr.No.A3/391/2015-1 dated 02.11.2015 as illegal,

arbitrary and against to the Catena of Judgments of this

Honble Court and an Apex Court .

3. Learned counsel for the petitioner submits that the

short grievance of the petitioner is that respondent No.4 is

not considering the petitioner's representation dated

31.10.2022 and prays this Hon'ble Court to direct the

respondent No.4 to consider petitioner's representation,

dated 31.10.2022 and pass appropriate orders in accordance

with law, by considering the circumstances of the petitioner.

4. The learned Government Pleader for Services-I and

Sri.R.Chandrasekhar Reddy, learned standing counsel

submits that if the petitioner's representation dated

31.10.2022 is still pending consideration, the respondent

No.4 may be directed to consider the said appeal 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.4 to

dispose the petitioner's representation, dated 31.10.2022

and pass appropriate orders in accordance with law,

by considering the circumstances of the petitioner,

as expeditiously as possible, preferably within a period of six

(06) 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 16.11.2022 Su