Smt. J. Shobha vs Smt Guglothu Anjali
2025 Latest Caselaw 6435 Tel

Telangana High Court

Smt. J. Shobha vs Smt Guglothu Anjali on 12 November, 2025

THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
                              AND
         THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN


               WRIT APPEAL No.1228 of 2025

JUDGMENT:

Learned counsel Ms. Udaya Sree Sadasivuni,

representing learned counsel Sri Mujib Kumar Sadasivuni,

appears for the appellant.

Learned counsel Sri Palle Sriharinath appears for

respondent No.1.

Sri M.Yadagiri, learned Assistant Government Pleader

for Women, Children, Disabled and Senior Citizens

Department, appears for the official respondents i.e.,

respondents No.2 to 5.

2. The appeal is by respondent No.5 in W.P.No.28659 of

2023 (hereinafter referred to as, "the appellant"), whose

selection as Anganwadi Teacher of Gollapalli LT Village,

Chegunta Mandal, Medak District, was questioned by the

writ petitioner (respondent No.1 herein) who claims to be

having more marks. The learned writ court, after hearing

the parties and after taking note of Clause V of the circular

dated 02.06.2017 laying down conditions to be followed in

the selection process, disposed of the writ petition with a

direction to the official respondents to reconsider the

decision in appointing the appellant as Anganwadi Teacher

as per the rules in force and pass appropriate orders by

considering the representation of respondent No.1 herein

after complying with the principles of natural justice by

issuing notice to both the parties. The decision is also to

be communicated to respondent No.1 herein. The

appellant, apprehending adverse decision, preferred this

appeal.

3. However, after some arguments, learned counsel for

the appellant submits that the appeal may be disposed of

awaiting the outcome on the representation of respondent

No.1 as per the directions of the learned writ Court with

liberty to the appellant to assail any adverse decision if

taken against her.

4. Learned Assistant Government Pleader appearing for

the official respondents submits that notices have been

issued to both the parties and the proceedings are

underway. The decision would be taken in a reasonable

time.

5. Learned counsel for respondent No.1 submits that

the proceedings are being delayed and a contempt petition

is also preferred.

6. Be that as it may, for the present, since the issue of

selection of appointment of respondent No.1 and the

appellant has been remitted to the official respondents for

taking a decision, we do not see any reason to interfere in

the matter. Needless to say, the aggrieved party shall have

the liberty to assail the decision, if is adverse to her.

7. The writ appeal is accordingly disposed of. There

shall be no order as to costs.

Miscellaneous applications pending, if any, shall

stand closed.

______________________________________ APARESH KUMAR SINGH, CJ

______________________________________ G.M.MOHIUDDIN, J 12.11.2025 vs