Peddi Surendrareddy vs The Government Of Telangana
2023 Latest Caselaw 4230 Tel

Telangana High Court

Peddi Surendrareddy vs The Government Of Telangana on 29 November, 2023

     THE HONOURABLE SRI JUSTICE PULLA KARTHIK

                 WRIT PETITION No.30566 OF 2023

O R D E R:

This Writ Petition is filed seeking the following relief:

"...to issue a Writ or Order or Direction more particularly one 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 Honourable High Court in W.P.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.8728 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 Medical Health appearing for the

respondents.

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.26095 of 2023, dated 12.10.2023, and

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

petition also.

PK,J wp_30566_2023

4. Learned Government Pleader for Medical Health 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 12.10.2023, in

W.P.No.26095 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 six (06) 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: 29.11.2023

Note: Office to append a copy of the Order, dated 12.10.2023, passed by this Court in W.P.No.26095 of 2023.

B/o. TMK