Brij Kishore Singh vs The Government Of Anrha Pradesh, Rep. By ...
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Telangana High Court

Brij Kishore Singh vs The Government Of Anrha Pradesh, Rep. By ... on 25 March, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA
                      AT HYDERABAD

        THE HON'BLE SRI JUSTICE K.SARATH

         WRIT PETITION (TR) No.153 OF 2017

                     Date: 25.03.2026

Between:
Brij Kishore Singh
                                             ...Petitioner
                           AND
The Government of Andhra Pradesh, Represented by its
Secretary,    Municipal   Administration     and    Urban
Development Department & others


                                           ...Respondents
ORDER:

Heard Sri S.Nyaya Murthy, learned Counsel

appearing for the petitioner and learned Assistant

Government Pleader for Services-I appearing for the

respondents. Perused the material on record.

2. Learned Counsel for the petitioner submits that

the petitioner is seeking promotion to the post of

Executive Engineer along with other as per his seniority

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with all consequential benefits and the respondents are

not considering the case of the petitioner in view of

pending ACB case against the petitioner. At the time of

admission, the Andhra Pradesh Administrative Tribunal

(APAT) has granted interim order directing the

respondents to consider the claim of the petitioner for

promotion to the post of Executive Engineer in any one of

the existing vacancies duly placing his name in the

review D.P.C. without reference to the charges.

Immediately, the respondents have filed vacate petitioner

without complying the order of the APAT. Pending

instant writ petition, the ACB case against the petitioner

in C.C.No.7 of 2013 on the file of competent Criminal

Court was disposed of convicting the petitioner on

29.08.2018. Aggrieved by the said order, the petitioner

filed Crl.Appeal.No.2575 of 2018 before this Court and

the same was allowed on 17.02.2021 by setting aside the

order passed by the Trial Court dated 29.08.2018 and

respondent authorities also registered another case in

C.C.No.42 of 2016 against the petitioner and was same

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withdrawn by the Government. The petitioner retired

from service on 30.04.2017. In view of the same, the

petitioner seeks liberty to make representation to the

competent authorities for considering his promotion on

par with his junior along with all the consequential

benefits, in view of disposal of criminal case against the

petitioner and requested to direct the respondent

authorities to consider the same and pass appropriate

orders as per law.

3. Learned Assistant Government Pleader for

Services-I submits that if the petitioner makes

representation before the respondent authorities, the

respondents will consider the same and pass appropriate

orders in accordance with law in due course and

requested to pass appropriate orders.

4. In view of the submission made by learned Counsel

on both sides, the Writ Petition (TR) is disposed of by

granting liberty to the petitioner to make representation

to the competent authorities for considering his case for

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promotion on par with his juniors in pursuance of

disposal of criminal case against the petitioner. After

submitting the said representation, the respondents are

directed to dispose of the same by passing appropriate

orders as per law within three (3) months from thereafter

and communicate the same to the petitioner. There shall

be no order as to costs.

As sequel to it, Miscellaneous Petitions, if any

pending in this Writ Petition (TR) shall stand closed.

______________________ JUSTICE K.SARATH

Date: 25.03.2026 bb