Vomala Srinivasa Rao vs The State Of Telangana
2023 Latest Caselaw 4277 Tel

Telangana High Court

Vomala Srinivasa Rao vs The State Of Telangana on 6 December, 2023

     THE HON'BLE SRI JUSTICE PULLA KARTHIK

           WRIT PETITION No.33067 of 2023

O R D E R:

This Writ Petition is filed seeking the following relief:

"...to issue a Writ, Order particularly in the nature of Writ of Mandamus declaring the action of the respondents not appointing the petitioners as Multi Purpose Health Assistants (Male) is illegal, arbitrary and in violation of Principles of Natural Justice and contrary to Judgment of the Division Bench of this Hon'ble High Court in W.V.M.P.No.1015 of 2014 in W.P.No.38060 of 2013, dated 15.09.2015, and direct the respondents strictly ad her the orders of the Hon'ble High court dated 15.9.2015 in W.P.No.38060 of 2013 and also W.P.No.4002 of 2022, dated 20.09.2022 and appoint the applicants as Multi Purpose Health Assistants (Male) and pass..."

2. Heard learned counsel appearing for the petitioner and

learned Government Pleader for Services - II appearing on behalf

of respondents No.1 to 4.

3. Learned counsel appearing for the petitioner submitted

the issue in the present writ petition is squarely covered by the

order of this Court, in W.P.No.30566 of 2023, dated 29.11.2023,

and requested this Court to pass a similar order in the present

writ petition also.

PK, J 2 wp_33067_2023

4. Learned Government Pleader for Services-II has not

disputed the aforesaid submission of the learned counsel for the

petitioner.

5. Having regard to the submissions made by the respective

parties and for the reasons alike in the order, dated 29.11.2023,

in W.P.No.30566 of 2023, the Writ Petition is disposed of at the

stage of admission directing the respondents to look into the

representation of the petitioner and consider his case for

appointment only, who fall in the same category as the writ

petitioners in W.P.No.33282 of 2022. The respondents shall

pass appropriate orders within a period of eight (08) weeks from

the date of receipt of a copy of this order and communicate a

copy thereof to the petitioner. There shall be no order as to

costs.

Miscellaneous applications, if any, pending in this Writ

Petition, shall stand closed.

________________________ PULLA KARTHIK, J Date: 06.12.2023

Note: Office to append a copy of the Order, dated 29.11.2023, passed by this Court in W.P.No.30566 of 2023.

B/o. TMK