Koukuntla Janaki vs The State Of Telangana
2025 Latest Caselaw 6671 Tel

Telangana High Court

Koukuntla Janaki vs The State Of Telangana on 21 November, 2025

      THE HONOURABLE SMT. JUSTICE T. MADHAVI DEVI


                WRIT PETITION NO.15195 OF 2023

                                  AND

                CONTEMPT CASE NO.1309 OF 2024

                          COMMON ORDER

In this Writ Petitioner, the petitioner is seeking a Writ of

Mandamus declaring the impugned Memo No.16050/Ser.I/2023

dt.21.09.2024 issued by respondent No.1 as illegal, arbitrary and unjust

and consequently to set aside the same and to direct the respondents to

consider the case of the petitioner for promotion to the post of Deputy

Collector with effect from the date on which her immediate junior was

promoted to the said post with all consequential and attendant benefits

and to pass such other order or orders.

2. This Court, vide interim order dt.06.07.2023, had directed

respondent No.1 to consider the case of the petitioner also for promotion

for the post of Deputy Collector in accordance with law as was done in

the cases of similarly placed persons in other departments. Alleging that

the respondents have not complied with the interim direction of this

Court, C.C.No.1309 of 2024 has been filed.

3. Respondents 1 and 2 have filed a counter affidavit in the Writ

Petition along with vacate stay petition in I.A.No.1 of 2024.

4. At the time of hearing, the learned counsel for the petitioner

submitted that the very same issue has already been decided by this

Court in W.P.No.29945 of 2023 and C.C.No.1243 of 2024 vide common

order dt.11.04.2025 and that the petitioner's case is also covered by the

same. He is seeking similar direction in this case as well.

5. Learned Government Pleader for Services-I, though relied upon

the averments in the counter affidavit filed by respondents 1 and 2, also

agreed that the issue is covered by the judgment of this Court in

W.P.No.29945 of 2023 and C.C.No.1243 of 2024 dt.11.04.2025.

6. In view of the above, this Court deems it fit and proper to dispose

of this Writ Petition directing the respondents herein to consider the case

of the petitioner also for promotion to the post of Deputy Collector with

effect from the date of promotion of her junior. The impugned Memo

dt.21.09.2024 is set aside. The respondents are directed to pass

consequential orders of promotion within a period of four weeks from

the date of receipt of a copy of this order.

7. The Writ Petition is accordingly disposed of. No order as to costs.

8. In view of the orders in the Writ Petition, the Contempt Case is

closed. No order as to costs.

9. Pending miscellaneous petitions, if any, in this Writ Petition

including I.A.No.1 of 2024 therein as well as in this Contempt Case

shall stand closed.

___________________________ JUSTICE T. MADHAVI DEVI

Date: 21.11.2025 Svv