K.Bharathi vs The State Of Telangana
2023 Latest Caselaw 3174 Tel

         THE HON'BLE SMT. JUSTICE P.MADHAVI DEVI

               WRIT PETITION No.26475 of 2023
ORDER:

This Writ Petition is filed seeking a direction to the

respondents to consider the representation of the petitioner

dated 12.02.2023 for change of local cadre on spouse grounds

and to pass such other order or orders.

2. Learned counsel for the petitioner submitted that the

petitioner's husband is an employee in Defence. The petitioner

has filed an appeal dated 12.02.2023 for change of local cadre on

spouse grounds and the same has not been considered so far.

3. Learned counsel for the petitioner has placed reliance upon

the judgment of this Court in I.A.No.1 of 2022 in W.P.No.1007 of

2022 and batch dated 29.04.2022, wherein, this Court had

directed the respondents to consider the case of the petitioner

where her spouse is working in Central Government

Organizations. A copy of the said order is placed before this

Court.

4. Learned Government Pleader for Services-I appearing for

respondents No.1 to 5, submitted that petitioner's Appeal is

pending before the respondents and the application of the

petitioner would be considered by the concerned authorities in

accordance with law.

5. In view of the same, this Writ Petition is disposed of

directing respondent No.5 to pass appropriate orders on the

appeal of the petitioner considering the judgment of this Court in

I.A.No.1 of 2022 in W.P.No.1007 of 2022 and batch dated

29.04.2022 within a period of four (04) weeks from the date of

receipt of a copy of this order. There shall be no order as to

costs.

Miscellaneous petitions, if any, pending in this Writ

Petition, shall stand closed.

,

_____________________________ JUSTICE P.MADHAVI DEVI Date: 13.10.2023 NOTE: Furnish C.C. by 16.10.2023.

B/o.

PRN

THE HON'BLE SMT. JUSTICE P. MADHAVI DEVI

WRIT PETITION No.26475 of 2023

Date: 13.10.2023 NOTE: Furnish C.C. by 16.10.2023.

B/o.

PRN