Dr. G. Sunitha Devi, vs Osmania Univeristy
2025 Latest Caselaw 1950 Tel

Telangana High Court

Dr. G. Sunitha Devi, vs Osmania Univeristy on 10 February, 2025

           THE HON'BLE SRI JUSTICE PULLA KARTHIK

                  WRIT PETITION No.47843 OF 2018

ORDER:

This Writ Petition is filed under Article 226 of Constitution of

India seeking the following relief:

"...to issue any writ, order or direction particularly one in the nature of WRIT OF MANDAMUS declaring the inaction on the part of the respondent in extending the Senior Scale and also the scale of Associate Professor and further under CAS as per UGC Norms by taking into consideration the entire service rendered by the Petitioner as arbitrary, illegal and violative of Art.14 and 21 of the Constitution of India besides UGC Regulations and consequently direct the extension of the same keeping in view the decisions and judgments rendered in Dr.N.J.Prameela Subhashini V/s the Registrar, Osmania University reported in 2017 (5) ALD 743 and also Dr.Y.Pratap Reddy V/s Govt. of A.P. reported in 2017 (4) ALT 745 and also rendered a detailed judgment in WP 36190 of 2017 on 13/3/2018 in the case of Dr.B.Krishna Reddy Vs Osmania University and pass..."

2. Heard Smt.Mercy Vijaya, learned counsel representing

Sri P.B.Vijaya Kumar, learned counsel for the petitioner and Sri

Ch.Jagannatha Rao, learned Standing Counsel for Osmania

University for the respondent.

3. Learned counsel for the petitioner submits that the lis raised

in the present Writ Petition is squarely covered by the common

order dated 20.03.2024 passed by this Court in W.P.Nos.6904 and

6790 of 2020 wherein this Court has directed the respondents

therein to pass appropriate orders of CAS promotions to the

petitioners therein, as per their eligibility and entitlement by taking

into consideration their past service and to grant all consequential

benefits to them. Therefore, the learned counsel prayed this Court

to pass similar order in the present Writ Petition.

4. The above made submission is not seriously disputed by the

learned Standing Counsel for the respondent.

5. In view of the above and for the reasons alike in the common

order dated 20.03.2024 passed in W.P.Nos.6904 and 6790 of 2020,

this Writ Petition is disposed of directing the respondents to pass

appropriate orders of CAS promotion to the petitioner, as per her

eligibility and entitlement by taking into consideration her past

service and to grant all consequential benefits to her, within a

period of three (3) months from the date of receipt of a copy of this

order, provided the application for promotion under CAS is already

made by the petitioner as claimed by her in the writ affidavit.

Miscellaneous petitions pending, if any, shall stand closed.

There shall be no order as to costs.

_____________________ PULLA KARTHIK, J Date : 10.02.2025.

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