B. Raju vs The Government Of A.P
2026 Latest Caselaw 51 Tel

Telangana High Court

B. Raju vs The Government Of A.P on 25 March, 2026

                                  1
                                                                      SK, J
                                                    W.P.(TR).No.347of 2017



IN THE HIGH COURT FOR THE STATE OF TELANGANA
                AT HYDERABAD

           THE HON'BLE SRI JUSTICE K.SARATH

           WRIT PETITION (TR) No.347 of 2017

                      Date:25.03.2026
Between:
B. Raju.
                                                           ...Petitioner.
                              And
The Government of Andhra Pradesh rep. by its Principal
Secretary, Irrigation & CAD (PW:R&R) Department,
Secretariat, Hyderabad-500 022 and others.
                                                        ...Respondents.
ORDER:

In view of elevation of the learned counsel for the

petitioner on record as the Hon'ble Judge at High Court of

Andhra Pradesh, this Court has directed the Registry to

issue notice to the petitioner on 04.02.2026 and the notice

sent to the petitioner was unserved with endorsement 'door

locked'.

2. In the instant writ petition, the petitioner is

questioning the action of the respondent No.1 in passing

the impugned order in rejecting his case for promotion to

the post of Junior Assistant vide proceedings Memo

SK, J W.P.(TR).No.347of 2017

No.18227/R&R-A2/2012-2 dated 18.12.2012 on the

ground that the petitioner was accepted the appointment as

Office Subordinate and joined to duty as Office Subordinate

and he will be governed by A.P.Last Grade Service Rules in

vogue, according to which he must have to complete 5

years of continuous service in the cadre of Office

Subordinate and he will be considered for the post of

Junior Assistant as per his seniority, rule of reservation

and availability of vacancies for appointment by transfer

from Office Subordinate to the post of Junior Assistant,

which service is being governed by the A.P. State and

Subordinate Service Rules.

3. The respondent No.1 filed counter reiterating the

contentions as stated in the impugned Memo

dated 18.12.2012. Moreover, the petitioner has accepted

the appointment as Office Subordinate and joined duty on

30.07.2009 and immediately after joining duty after three

months, he made a representation to the authorities to

consider his case of promotion to the post of Junior

Assistant and the respondents have passed the impugned

SK, J W.P.(TR).No.347of 2017

order rejecting his case for promotion. Once the petitioner

has joined duty accepting the appointment as Office

Subordinate on 30.07.20209, he has no right to seek

promotion immediately to the post of Junior Assistant. In

view of the same, there are no grounds in the writ petition

warranting interference by this Court.

4. Accordingly, the Writ Petition is dismissed. No order

as to costs. .

5. Miscellaneous petitions, if any pending in this writ

petition, shall stand closed.

____________________ JUSTICE K.SARATH Date:25.03.2026 sj