N. Saidulu vs The State Of Telangana
2023 Latest Caselaw 2268 Tel

        THE HON'BLE SMT. JUSTICE P.MADHAVI DEVI

              WRIT PETITION No.25286 of 2023

ORDER:

In this Writ Petition, the petitioner is seeking a

direction to the respondents to consider the service rendered

by the petitioner as Reserve Sub-Inspector of Police (Armed

Reserve) for seniority and promotion as given to the similarly

situated persons Sri S. Ravi Kumar and Sri P. Srininvas

Reddy with all consequential benefits and to pass such other

order or orders.

2. Brief facts leading to the filing of the present writ

petition are that the petitioner was selected and appointed as

Reserve Sub-Inspector of Police (Armed Reserve) by Direct

Recruitment in Hyderabad Range on 26.10.1992 and

subsequently, he was selected to the post of Sub-Inspector of

Police (Civil) by direct recruitment in Hyderabad Range on

18.08.1995. Therefore, he was relieved from the duties of

Reserve Sub-Inspector of Police (Armed Reserve) and joined

the service of Sub-Inspector of Police (Civil) without any break

in the service. Subsequently, the petitioner was promoted as

an Inspector of Police (Civil) and further promoted as Deputy

Superintendent of Police (Civil) in the year 2019 and the

petitioner is presently working as Assistant Commissioner of

Police, Yadadri Temple, Rachakonda Commissionerate.

3. It is submitted that the service render by the

petitioner as Reserve Sub-Inspector of Police (Armed Reserve)

should be taken into consideration for the purpose of

seniority, promotion and for consequential benefits. It is

submitted that the similarly placed persons who are senior

and junior to the petitioner have approached this Court and

this Court had directed the respondents to consider their

cases and for considering the services render by them in the

earlier position for the purpose of fixing their seniority and for

promotion.

4. Learned counsel for the petitioner has also filed copies

of the judgments of this Court in the cases of those persons.

It is submitted that the petitioner has also made a

representation on 25.11.2022 to the 1st respondent and the

same has been forwarded to the 2nd respondent by the

1st respondent vide Memo dated 04.08.2023. It is prayed

that a direction be given to the respondents to consider the

case of the petitioner on par with other similarly placed

persons.

5. Mr. M. V. Rama Rao, learned Special Government

Pleader for Home is also heard on behalf of the respondents.

6. Having regard to the fact that the petitioner's

representation dated 25.11.2022 has already been considered

by the 1st respondent and has been forwarded to the 2nd

respondent for taking action thereon in terms of

G.O.Rt.No.1351 Home (Services-II) Department, dated

10.07.2023, this Court deems it fit and proper to direct the

respondent No.2 to take a decision, in accordance with law

and as was taken in the case of similarly placed persons as

mentioned by the petitioner in his representation dated

25.11.2022 and to pass appropriate orders thereon within a

period of three (03) weeks from the date of receipt of a copy of

this order.

7. Accordingly, this Writ Petition is disposed of. There

shall be no order as to costs.

Miscellaneous applications, if any pending, shall also

stand closed.

____________________________ JUSTICE P.MADHAVI DEVI Date:12.09.2023 TU

THE HON'BLE SMT. JUSTICE P. MADHAVI DEVI

WRIT PETITION No.25286 of 2023

Date:12.09.2023

TU