Telangana High Court
A. Shailaja vs The Telangana State Power Generation ... on 16 November, 2023
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THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
IA No.2 of 2023
In/and
WRIT PETITION No.45962 of 2018
COMMON ORDER:
This writ petition is filed questioning the action of the respondent Nos.1 and 2 in issuing appointment orders to respondent Nos.6 to 30 as Junior Assistants under the Land Looser quota and thereby filling up of all the Junior Assistants posts with the land loosers, without following rules contemplated under law.
2. Learned counsel for the petitioners submits that petitioners belong to SC and BC communities, and all the petitioners have passed B.A./B.Com/B.Z.C Courses and PGDCA courses and were waiting for notification from the respondent authorities for filling up of the Junior Assistant posts. However, the respondent authorities, without issuing any notification, have filled the all the vacancies under land loosers quota without providing 50% quota for general categories candidates and without issuing General notification, contemplated under rules.
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3. Learned counsel for the petitioners further submits that subsequent to the filing of this writ petition, IA No.2 of 2023 is filed by the petitioners seeking direction to respondent Nos.1 to 5 to consider the petitioners' representation, dated 21.10.2023 for appointment of petitioners to the post of Junior Assistant under General Category notionally w.e.f. 15.10.2015, i.e., the date on which the Land Looser candidates were appointed as Junior Assistants, with all consequential benefits and pray this Court to direct the respondent authorities to consider the petitioner's representation dated 21.10.2023.
4. Learned standing counsel for TSGENCO appearing for respondent authorities submits that if the petitioners' representation dated 21.10.2023 is still pending for consideration, the respondent authorities may be directed to dispose of the petitioners' representation and pass appropriate orders in accordance with law.
5. Recording the submission made both the learned counsel appearing on either side and without going into the merits of the case, IA No.2 of 2023 is ordered. Respondent Nos.1 to 5 are directed to consider the petitioners' representation dated 21.10.2023 and pass appropriate orders in accordance with law, as expeditiously as possible, preferably within a period of six (06) 3 weeks from the date of receipt of a copy of this order and communicate the same to the petitioners.
6. Accordingly, this writ petition is disposed of. There shall be no order as to costs.
Miscellaneous applications, if any pending, shall stand closed. No order as to costs.
_____________________________________ NAMAVARAPU RAJESHWAR RAO, J Dated :16.11.2023 SHA Note: Issue CC in three days.