J.Prasannavani And 6 Others vs The State Of Telangana And 5 Others
2022 Latest Caselaw 5293 Tel

       HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR

               WRIT PETITION No. 39041 of 2022

ORDER:

1) Heard learned counsel for the petitioners and the

Government Pleader for Services-I for the respondents. 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 seeking issuance of writ

of mandamus to declare the action of the respondents in not

considering the case of the petitioners for notional seniority

from the date of their batch mates i.e., DSC-2002, who were

given appointments in the category of Language Pandit Grade-II

(Hindi) in Medak and Sanga Reddy Districts, as illegal, arbitrary,

unreasonable, discriminatory and also violation of principles of

natural justice and consequently to direct the respondents to

consider the case of the petitioners for fixation of the seniority

on par with their batch mates of DSC-2002 by following the

judgments of Division Bench of this Court in W.P.No.21193 of

2017, dated 29.06.2017 and W.P.No.14941 of 2014, dated

13.07.2022.

3) Learned counsel for the petitioners has submitted that the

representation, dated 04.08.2022 made by the petitioners to

respondent No.2, who is the appellate authority, is pending and

he filed a copy of the said representation along with a memo. It

is also submitted that the present writ petition is squarely

covered by the orders passed by this Court in W.P.No.21193 of

2017, dated 29.06.2017 and W.P.No.14941 of 2014, dated

13.07.2022.

4) The Government Pleader for Services-I has submitted that

an appropriate order may be passed in terms of the orders

passed in W.P.No.21193 of 2017, dated 29.06.2017 and

W.P.No.14941 of 2014, dated 13.07.2022 only to the extent of

disposing of the representation made by the petitioners.

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

regard to the facts and circumstances of the case, respondent

No.2 is directed to dispose of the representation, dated

04.08.2022 made by the petitioners for consideration of their

seniority on par with their batch mates of DSC-2022, in terms of

the orders passed in W.P.No.21193 of 2017, dated 29.06.2017

and W.P.No.14941 of 2014, dated 13.07.2022, as expeditiously

as possible, preferably within a period of six (06) weeks from

the date of receipt of a copy of this order.

6) With the above direction, the Writ Petition is disposed of.

No order as to costs.

Miscellaneous application, if any pending, shall stand

closed.

______________________ N.V.SHRAVAN KUMAR, J 26.10.2022 gkv