Bairam Muralidhar vs The State Of Telangana
2025 Latest Caselaw 6289 Tel

Telangana High Court

Bairam Muralidhar vs The State Of Telangana on 4 November, 2025

         THE HON'BLE SRI JUSTICE PULLA KARTHIK

                 WRIT PETITION No.33485 of 2025
ORDER:

This Writ Petition is filed on being aggrieved by the inaction of

respondent No.1 in considering the representation of the petitioner dated

26.02.2024, seeking his reinstatement into service.

2. Heard Sri N. Manohar, learned counsel appearing for the petitioner,

and learned Government Pleader for Services (Home), appearing on behalf

of the respondents. With their consent, the writ petition is taken up for

disposal at admission stage.

3. Learned counsel for the petitioner submits that the petitioner, while

working as Sub-Inspector of Police, Kamareddy Town Police Station,

Nizamabad District, was dismissed from service vide orders dated

21.12.2023, issued by respondent No.3, on the sole ground that the

petitioner was convicted in C.C.No.95 of 2015 vide judgment dated

22.08.2023, passed by the Special Judge for SPE and ACB Cases,

Karimnagar. Thereafter, the petitioner preferred an appeal against the

said order, vide Crl.A.No.742 of 2023, wherein, this Court was pleased to

set aside the order of the trial Court, vide judgment dated 01.02.2024,

honourably acquitting the petitioner. Therefore, the petitioner submitted

his representation to respondent No.1 on 26.02.2024, seeking

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reinstatement into service, in view of his acquittal. However, no action has

been taken thereon so far. Therefore, learned counsel seeks indulgence of

this Court to direct respondent No.1 to consider the said representation

and pass necessary orders within the time-frame stipulated by this Court.

4. Learned Government Pleader fairly submits that respondent No.1

will consider the representation of the petitioner dated 26.02.2024 and

pass appropriate orders in accordance with law.

5. Having regard to the submissions made by learned counsel for the

respective parties, without going into merits of the case, the Writ Petition is

disposed of directing respondent No.1 to consider the representation of the

petitioner dated 26.02.2024, and pass appropriate orders thereon, strictly

in accordance with law, as expeditiously as possible, preferably within a

period of six (06) weeks from the date of receipt of a copy of this order, and

communicate a copy thereof to the petitioner.

Miscellaneous applications, if any, pending in this writ petition, shall

stand closed. No costs.

_________________________________ JUSTICE PULLA KARTHIK Date: 04.11.2025.

GSP