Telangana High Court
Maragani Harish vs The State Of Telangana And 4Others on 3 November, 2022
THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
WRIT PETITION No.40371 of 2022
ORDER:
Heard learned counsel for the petitioner and Sri M.V.Rama Rao, learned Special Government Pleader appearing for respondents. With the consent of both the parties, the writ petition is being taken up for disposal at the admission stage itself.
2. This writ petition has been filed seeking a writ of mandamus to declare the action of the 5th respondent in issuing the posting order in C.No.10114/A1/BKGM/2021, DO.No.814/2021, dated 29.12.2021, allotting the petitioner to new local cadre i.e., Bhadradri Kothagudem District, without considering the appeal against the allotment order vide proceeding No. HO/HO/KH/BHAD/POCO/1675 dated 21.12.2021 as illegal, arbitrary and consequently direct the respondents to set aside the posting orders in C.No.10114/A1/BKGM/2021, DO.No.814/2021, dated 29.12.2021 and consider the appeal dated 27.12.2021.
3. Though various grounds are raised in the writ petition, learned counsel for the petitioner restricts his prayer seeking a direction to respondent authorities to consider petitioner's appeal, dated 27.12.2021.
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4. Sri M.V.Rama Rao, learned Special Government Pleader appearing for respondents submits that if the petitioner's appeal dated 27.12.2021, is pending for consideration, the authorities may be directed to consider the said appeal and pass appropriate orders in accordance with law.
5. In view of the submission made by the learned counsel for the petitioner and learned Special Government Pleader appearing for respondents and without going into the merits of the case, this writ petition is disposed of, directing respondent authorities to dispose of the petitioner's appeal, dated 27.12.2021 and pass appropriate order strictly in accordance with law, as expeditiously as possible, preferably within a period of four (04) weeks from the date of receipt of the order, after giving a fair opportunity of hearing to the petitioner and communicate the same to the petitioner.
6. Accordingly this writ petition is disposed of. Miscellaneous applications, if any pending, shall stand closed. No order as to costs.
_________________________________ JUSTICE N.V.SHRAVAN KUMAR Date: 03.11.2022 SU