A. Sandeep vs The State Of Telangana
2023 Latest Caselaw 2921 Tel

     THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

             WRIT PETITION No.27699 of 2023
ORDER:

Though the Writ Petition is coming up for admission, with

the consent of both the parties, it is disposed of at the stage of

admission.

2. Heard Sri N.Ramesh, learned counsel for the petitioner and

the learned Government Pleader for Services-II appearing for

respondents. Perused the record.

3. The grievance of the petitioner is non-consideration of his

claim for promotion to the post of Senior Assistant on the ground

of pendency of Criminal Case.

4. When the matter is taken up, it is submitted by the learned

counsel for the petitioner that the issue raised in this Writ

Petition is squarely covered by the Judgment of this Court in

W.P.No.16837 of 2021 dated 23.09.2023 which is not disputed

by the learned Government Pleader for Services-II.

5. In view of the above submissions, this Writ Petition is

disposed of directing the respondents to consider the case of the

petitioner for adhoc promotion to the post of Senior Assistant in terms of G.O.Ms.No.257 dated 10.06.1999. However, the

promotion, if any, given to the petitioner, shall be subject to the

result of the criminal case pending in C.C.No.182 of 2019 on the

file of Judicial First Class Magistrate, Siddipet. No costs.

Pending miscellaneous applications, if any, shall stand

closed.

_________________________ JUVVADI SRIDEVI, J

Date: 05.10.2023 Note: Issue CC.today b/o. dgr