B.Madhu vs The Govt Of Telangana
2023 Latest Caselaw 4099 Tel

          THE HON'BLE SMT. JUSTICE P.MADHAVI DEVI

                 WRIT PETITION No.31775 of 2023

ORDER:

This Writ Petition is filed seeking a direction to the respondents to

grant notional service to the petitioner from 21.01.2002 in the cadre of

School Assistant (Maths) on par with the 1st batch of DSC-2001

candidates and to pass such other order or orders.

2. In spite of making the above prayer in the Writ Petition, learned

counsel for the petitioner submitted that he is limiting his prayer only

to a direction to the respondents to consider and dispose of the

representation submitted by the petitioner on 15.09.2023 in terms of

judgment of this Court in similar matter i.e., in W.P.No.36811 of 2013.

3. Learned Government Pleader for Services-I appearing for

respondents, is also heard.

4. In view of the fact that the only prayer of the petitioner is to

consider his representation dated 15.09.2023 in the light of the

judgment of this Court in W.P.No.36811 of 2013 dated 16.04.2018, this

Court deems it fit and proper to permit the petitioner to submit a fresh

representation to the respondents making reference to all the 2 PMD,J W.P.No.31775 OF 2023

judgments that he is relying upon and on receipt of such

representation, the respondents are directed to consider the same and

pass appropriate orders thereon within a period of six (06) weeks from

the date of receipt of copy of this order.

5. With the above directions, this Writ Petition is disposed of at the

admission stage. There shall be no order as to costs.

Miscellaneous applications, if any pending, shall also stand

closed.

_____________________________ JUSTICE P.MADHAVI DEVI Date: 17.11.2023 PRN