Kurma Laxman vs The Telangana State Level Police ...
2025 Latest Caselaw 4139 Tel

Citation : 2025 Latest Caselaw 4139 Tel
Judgement Date : 20 June, 2025

Telangana High Court

Kurma Laxman vs The Telangana State Level Police ... on 20 June, 2025

Author: Surepalli Nanda

Bench: Surepalli Nanda

       HON'BLE MRS. JUSTICE SUREPALLI NANDA

                  I.A.NO.1 OF 2025 IN/AND

           WRIT PETITION No.29957 OF 2023

ORDER:

Heard Sri Ponampelli Ravi, learned counsel

appearing on behalf of the petitioner and the learned

Assistant Government Pleader for Services(Home)

appearing on behalf of the respondents.

2. The petitioner approached this Court seeking the

prayer as under:

"....to issue a Writ, Order or Direction, more particularly, one in the nature of Writ of Mandamus declaring the impugned Memo No.9905/General/A2/2023, dt.07.10.2023 passed by the 2nd respondent is as violation/deviation of Rule 12(V) proviso is highly illegal, Void-ab-initio in deviation of Hon'ble Apex Court Judgment extending period in all prospects & petitions is period of 90 days, Age cap of 45 days is in deviation of the orders & Rules there under consequently declare clause of age cap on par at par notification issued date by TSLPRB. Otherwise, it will be violation of Articles 14 and 16 of the Constitution of India. As such struck down the clause B of sub clause a) in notification page no.18

SN,J W.P.No.29957_2023

of 48 in regard age gap in line with the Rule 12(V) proviso of the Telangana State and Subordinate Service Rules, 1996 and consequently to consider the representation of the Petitioner into selection process about the over age of 45 days/one month 14 days as per the notification No.41/Rect/Admn- 1/2022, dt.25.4.2022 and to pass such other order or orders as this Hon'ble Court, may deem fit and proper in the circumstances of the case and in the interest of the justice."

3. The petitioner filed I.A.No.01 of 2025 seeking prayer as under:-

".....to pass order/orders by directing to respondents to consider the petitioner representation dated 08.02.2024 for reviewing speaking order vide memo No.9905/General/A2/2023, dated 07.10.2023 which was issued by the Principal Secretary to Government and with due respect of State Minister, Government of Telangana issued letters to respondents, dated 15.02.2024 & 28.03.2024...."

4. Learned counsel appearing on behalf of the petitioner

refers to the prayer in I.A.No.1 of 2025 in W.P.No.29957 of

2023 and contends that if I.A. No.1 of 2025 is allowed as

SN,J W.P.No.29957_2023

prayed for, the petitioner would not insist for the prayer as

sought for in the main writ petition.

5. Learned Assistant Government Pleader for Services-I

appearing on behalf of the respondents does not object for

allowing of I.A.No.1 of 2025 in the present writ petition as

prayed for.

6. TAKING INTO CONSIDERATION:

A) The aforesaid facts and circumstances of the

case,

B) The prayer as sought for in I.A.No.1 of 2025 in

the present writ petition (referred to and extracted

and above),

C) The submissions made by the learned counsel

appearing on behalf of the petitioner and the learned

Assistant Government Pleader for Services-I

appearing on behalf of the respondents and, upon

consent,

SN,J W.P.No.29957_2023

I.A.No.1 of 2025 is allowed directing the

respondents to consider the petitioner's

representation dated 08.02.2024 for reviewing the

impugned speaking order vide memo No.9905/

General/A2/2023, dated 07.10.2023 issued by the

respondent No.2 in accordance to law in conformity

with the principles of natural justice by providing an

opportunity of personal hearing to the petitioner

within a period of four (04) weeks from the date of

receipt of the copy of the order and duly communicate

the decision to the petitioner herein.