Kasoji Umarani vs The State Of Telangana And 2 Others
2022 Latest Caselaw 6184 Tel

       HONOURABLE SRI JUSTICE E.V.VENUGOPAL

                   W.P.No.42710 of 2022

ORDER:

1. This writ petition is filed seeking to declare the action

of the respondents for not considering the case of the

petitioner for appointment to the post of the Secondary

Grade Teacher as per the petitioner's merit in pursuance of

the notification dated 06.12.2008, though the petitioner is

selected and the petitioner is in selection zone in Siddipet

is illegal and to direct the respondents to consider his case

by extending the benefit by following the Division Bench

Judgment of this Hon'ble Court in Writ petition No.18686

of 2008, 17340 of 2013 and 25683 of 2015 dated

27.09.2022.

2. Learned Counsel for the petitioner draws the

attention of this Court to the order passed by this Hon'ble

Division Bench Judgment of this Hon'ble Court in Writ

petition No.18686 of 2008, 17340 of 2013 and 25683 of

2015 dated 27.09.2022 and submits that the case of the

petitioner also stands on same footing and therefore seeks

this Court's intervention to grant same relief.

3. On the other hand, learned Government Pleader of

Services-I submits that the order passed in the above said

writ petitions are pertaining to those writ petitioners only

and the said orders are not applicable in general to all the

candidates and also submits that in absence of any

representation, the respondents are handicapped in

considering the case of the writ petitioner.

4. This Court after considering the submissions made

by the counsels direct the writ petitioner to make a

representation to the respondents with relevant documents

along with the orders of the said writ petitions within

two (2) weeks from the date of receipt of the order of this

court and on receipt of such representation, the

respondents are directed to consider the case of the writ

petitioner in accordance with law within four (4) weeks.

5. Accordingly, the writ petition is disposed of. There

shall be no order as to costs.

6. Miscellaneous petitions, if any, pending in this writ

petition, shall also stand disposed of.

____________________________ JUSTICE E.V.VENUGOPAL Dated: 28.11.2022 Chs

HONOURABLE SRI JUSTICE E.V.VENUGOPAL

W.P.No.42710 of 2022

Dated: 28.11.2022 CHS