K. Sammaiah vs The State Of Telangana
2025 Latest Caselaw 1341 Tel

Telangana High Court

K. Sammaiah vs The State Of Telangana on 24 January, 2025

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               THE HON'BLE SRI JUSTICE PULLA KARTHIK

                               W.P.No.1300 of 2023

ORDER:

The writ petition is filed with the following prayer:

"To issue an appropriate Writ, Order or direction preferably one in the nature of Writ of Mandamus and to declare the impugned rejection order in proceedings Rc.No.31/Ser-III-1/2021 dt 26/5/2022 issued by the 2nd respondent without any application of mind by rejecting the claim of the petitioner for fixation of seniority along with his batch mates, the said action of the respondents is highly illegal, arbitrary, unreasonable, discriminatory and also in violation of Art 14, 16 and 21 of the Constitution of India and declare the same as bad in law and set aside the same and consequently direct the respondents to consider the case of the petitioner for fixation of seniority along with his batch mates by following the recent Judgments of the Division bench of this Honble Court in W.P.Nos.21193 of 2017 dt 29/6/2017 and W.P.Nos.14941, 32880 and 32882 of 2014 and batch were allowed on 13/07/2022 by following the Apex Court Judgments in (1) Surendra Narayana Vs State of Bihar (2) Balwanth Singh Narwala and others Vs State of Haryana and others".

2. Heard Sri C.Rajashekar Reddy, learned counsel for the

petitioner and the learned Government Pleader for Services,

appearing for the respondents and perused the record

3. The learned counsel appearing for the petitioner submits that

the subject matter of the present writ petition is squarely covered by

the order of this Court dated 26.10.2022 in W.P.No.39041 of 2022

and prayed this Court to pass a similar order in the present writ

petition also.

4. Learned Government Pleader for Services-I has not disputed the

aforesaid submission of the learned counsel for the petitioner.

5. Having regard to the submissions made by the respective parties

and for the reasons alike in the order dated 26.10.2022 in

W.P.No.39041 of 2022, the writ petition is disposed of with a direction

to the respondent No.1 to consider the representation of the petitioner

dated 6.10.2022 and pass appropriate orders thereon in accordance

with law and in terms of the orders of this Court in the above writ

petition, in accordance with law, without reference to the proceedings

issued by respondent No.2 in Rc.No.31/Ser-III-1/2021 dated

26.5.2022, as expeditiously as possible, preferably within a period of

six weeks from the date of receipt of a copy of this order. As a sequel

thereto, miscellaneous applications, if any, pending in this writ

petition stand closed. There shall be no order as to costs.

________________________ PULLA KARTHIK, J Date: 24.1.2025.

DA