Banoth Mothilal vs State Of Telangana
2023 Latest Caselaw 10 Tel

      THE HONOURABLE SRI JUSTICE K.SARATH

           WRIT PETITION No. 46809 of 2022

ORDER:

Heard learned counsel for the petitioner and learned

Government Pleader for School Education. 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

petitioner 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 Khammam District is as highly illegal,

arbitrary and consequently direct the respondents to

consider the case of the petitioner for appointment to the

post of Secondary Grade Teachers by extending the benefit

by passing final orders on the representation dated ::2::

01.11.2022, which is pending with 1st respondent and by

following the Division Bench Judgment of this Hon'ble

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

of 2015 dated 27.09.2022.

3. Learned counsel for the petitioner submits that the short

grievance of the petitioner is that respondent No.1 is not

considering the representation dated 01.11.2022 and prays

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

petitioner representation, dated 01.11.2022.

4. The learned Government Pleader for School Education

submits that if the representation dated 01.11.2022 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 the ::3::

respondent No.1 to dispose of the petitioner representation,

dated 01.11.2022 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.

_____________________ JUSTICE K.SARATH

Date:02.01.2023

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