Telangana High Court
K Ashok Kumar vs The State Of Telangana on 10 April, 2025
1
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
WRIT PETITION No.10749 OF 2025
ORDER:
With the consent of both the parties, this Writ Petition is
disposed of at the admission stage itself.
2. Heard Sri M. Ramgopal Rao, learned counsel for the
petitioners, and learned Government Pleader for Services-I,
appearing for the respondents. Perused the material on record.
3. The case of the petitioners is that the Telangana State Public
Service Commission (TSPSC) issued Notification No.52/2017 under
TRT-2017 for recruitment to various posts, including the post of
School Assistant (Social) in Telugu Medium. The petitioners, having
met the eligibility criteria, appeared for the written examination and
secured 76.589 and 77.475 marks, with State Ranks 67 and 45,
and District Ranks 16 and 10, respectively. Despite having higher
merit, their results were withheld due to alleged suspicious bubbling
in their OMR sheets, though no discrepancies were found.
As a result, the petitioners submitted a representation, but no
action was taken. Therefore, the petitioners filed W.P.No.30294 of
2023. This Court, by order dated 06.11.2023, directed the
petitioners to submit a fresh representation, which was considered,
and appointment orders were issued vide Proc.Rc.No.A5/1730/
2024, dated 15.06.2024.
4. It is further the case of the petitioners that while less
meritorious candidates were appointed on 15.07.2019,
the petitioners were appointed only on 15.06.2024 due to
administrative delay. As a result, the petitioners now seek notional
seniority from 15.07.2019, with all consequential benefits, including
arrears and pay fixation. The petitioners rely on judgments in
W.P.No.14941 of 2014, dated 13.07.2022, W.P.No.32132 of 2022,
dated 23.08.2022, W.P.No.34585 of 2022, dated 05.09.2022,
W.P.No.8 of 2024, dated 03.01.2024, and W.P.No.1843 of 2024,
dated 25.01.2024, where similarly placed candidates were granted
relief.
5. Learned counsel for the petitioners submits that due to the
delay on the part of the authorities, the petitioners' seniority has
not been counted. As such, the petitioners submitted a
representation on 29.12.2024, requesting for service count and
sanction of arrears from 15.07.2019 to 14.06.2024 under
TRT Notification No.52/2017 for the post of School Assistant
(Social Studies).
6. Learned counsel for the petitioners submits that appropriate
orders be passed in this Writ Petition, directing the respondents to
consider the representation submitted by the petitioners on
29.12.2024 and pass appropriate orders in accordance with law.
7. Learned Government Pleader for Services-I, appearing for the
respondents, submits that the delay is on the part of the TSPSC and
not on the Government, and he has no objection for the disposal of
the petitioners' representation dated 29.12.2024.
8. Taking into consideration the submissions made by the
learned counsel for the respective parties, without going into the
merits of the case, this Writ Petition is disposed of, directing
respondent No.2 to consider the petitioners' representation dated
29.12.2024, and pass appropriate orders in accordance with law,
as expeditiously as possible, preferably, within a period of two
(2) months from the date of receipt of a copy of this order.
There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, in this
Writ Petition, shall stand closed.
____________________________
NAMAVARAPU RAJESHWAR RAO, J
Date: 10.04.2025
HFM
