Telangana High Court
B.Surekha vs The District Educational Officer on 16 July, 2024
THE HON'BLE SRI JUSTICE PULLA KARTHIK
WRIT PETITION No.18649 OF 2024
O R D E R:
This Writ Petition is filed seeking the following prayer:
"...to issue a writ order or direction more particularly one in the nature of Writ of Mandamus declaring that the petitioner is entitled to fix her seniority in the post of School Assistant (English) on par with DSC 2008 candidates as per her merit and ranking in the selection process for the said post in terms of the rules and law on the subject with all consequential benefits including seniority revision of her allotment to Vikarabd District pursuant to G.O.Ms.No.317, dated 6/12/2021, etc., by holding the action of the respondents in counting the seniority of the petitioner only from the date of her appointment to the post of School Assistant (English) vide Proc. Rc.No.11500/A4/A5/2008, dated 7/10/2016 without fixing the seniority of the petitioner on par with DSC 2008 selected candidates for the post of School Assistants (English) even though there was delay in issuing appointment orders to the petitioner which is purely on administrative reasons is as illegal, arbitrary, unjust, discriminatory and violative of Articles 14, 16 and 21 of the Constitution of India besides being contrary to the law on the subject and pass..."
2. Heard Sri D. Balakishan Rao, learned counsel for the petitioner and learned Government Pleader for Services appearing for the respondents.
3. When the matter is taken up for hearing, the learned counsel for the petitioner submits that the subject matter of this Writ Petition is squarely covered by the adjudication of this Court in W.P.No.27295 of 2023, vide order dated 01.02.2024 and prays to pass similar order in the present Writ Petition also.
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4. The above made submission is not disputed by the learned Government Pleader.
5. In view of the above and for the reasons alike in the order dated 01.02.2024 passed in W.P.No.27295 of 2023, this Writ Petition is disposed of directing the respondents to accord notional seniority to the petitioner on par with their batchmates appointed in pursuance to DSC-2008 notification, basing on the rank obtained by them in DSC- 2008 recruitment, in terms of Rule 33(b) of the T.S. State and Subordinate Service Rules. There shall be no order as to costs.
Miscellaneous petitions pending, if any, shall stand closed.
_____________________ PULLA KARTHIK, J Date : 16.07.2024 PRN