R.Lingareddy vs The Director Of School Education
2023 Latest Caselaw 2452 Tel

     THE HONOURABLE SMT JUSTICE P.MADHAVI DEVI

                     W.P.No. 25350 of 2023

ORDER:

In this writ petition, the petitioners were all working in

the schools which are in submerged Villages of Sri Komaravalli

Mallanna Sagar Project, and were sent on deputation to other

schools and under G.O.Ms.317 they were allocated to different

schools despite there being judgment in W.P.No.2503 of 2023,

dated 10.03.2023, only on the ground that there is no mention

about Komaravalli Mallanna Sagar Project in the judgment.

Therefore, seeking consideration of their cases and award of

weightage marks in ensuing the transfer counseling, the present

writ petition has been filed.

2. Learned Government Pleader for Services-I has

obtained written instructions according to which 10 additional

points are being awarded to the teachers even if they have not

completed 8 years of service in the concerned schools which are

newly established in R&R Colony at Thunikibollaram of Mulugu

Mandal and R&R Colony at Mutrajpally of Gajwel Mandals in

Siddipet district.

PMD,J W.P.No. 25350 of 2023

3. Since the respondents have filed written

instructions stating that they are awarding 10 additional points

to the petitioner herein, there is no further grievance to the

petitioners.

4. Accordingly, this writ petition is closed. There shall

be no order as to costs.

5. Miscellaneous petitions, if any, pending in this writ

petition, shall stand closed.

____________________________ JUSTICE P.MADHAVI DEVI Date: 15.09.2023 bak

PMD,J W.P.No. 25350 of 2023

THE HONOURABLE SMT JUSTICE P.MADHAVI DEVI

W.P.No. 25350 of 2023

Dated: 15.09.2023

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