Telangana High Court
D. Annapurna vs The State Of Telangana on 4 November, 2024
THE HON'BLE SRI JUSTICE PULLA KARTHIK
WRIT PETITION No.28538 OF 2024
ORDER:
With the consent of both the counsel, the Writ Petition is disposed of at the stage of admission itself.
2. This Writ Petition, under Article 226 of the Constitution of India, is filed seeking the following relief:
"...to issue a writ or order or direction in the nature of Writ of Mandamus declaring the action of the respondent No.2 in issuing Circular No.Rc.Zones/2657835/TGT(SS)/2024, dated 20.07.2024 transferring services of the petitioner from VI Zone to VII Zone and posted to Gopalapeta, Wanaparthi District under 317 allocation. Though the petitioner was not allocated under 317 through any proceedings and directly transferring to VII th Zone is illegal, arbitrary and violation of principles of natural justice and also violation of Fundamental Rights Guaranteed by the Constitution of India under Article 14, 16 and 21 and the 2nd respondent violated the Transfer Guidelines issued by him on 06.07.2024, which is ultra vires, the 2nd respondent without specific allocation of other zones under 317 to the similar employees and transferred to other zones through transfer proceedings and such proceedings were suspended by this Court in W.P.No.23484 of 2024, dated 27.08.2024 and therefore, consequently direct the 2nd respondent to cancel the Transfer orders of the petitioner from TGSWRS/JC, Gopalpet, Wanaparthi District and continue the services of the petitioner at TGSWRS/JC, (B), Hayathnagar where the vacancy of the TGT is still vacant position..."
3. Heard Sri Krupakar, learned counsel for the petitioner, learned Government Pleader for Services-III, appearing for respondent No.1 and Sri S.Bhoopal Reddy, learned Standing Counsel appearing for respondent Nos.2 to 4.
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4. Learned counsel for the petitioner submitted that the petitioner was appointed as Trained Graduate Teacher (Social) on temporary basis pursuant to the proceedings issued by respondent No.1 vide Rc.No.TS/2280/2015-34, dated 06.09.2023, which comes under Zone-VI. Learned counsel further submits that without obtaining options from the petitioner, she was allocated to Zone-VII vide proceedings Rc.No.Zones/2657835/TGT (SS)/2024, dated 20.07.2024 and posted at Wanaparthy District. Aggrieved by said allocation, the petitioner filed a representation, dated 23.07.2024 before respondent No.2 requesting him to retain her in Zone-VI in terms of G.O.Ms.317, General Administration (SPF-I) Department, dated 06.12.2021. But, so far no action has been taken on the said representation and hence, he prayed this Court to issue a direction to the respondents to pass appropriate orders on the aforesaid representation.
5. Learned Standing Counsel appearing for respondent Nos.2 to 4 submits that respondent No.2 will consider the representation of the petitioner, dated 3 23.07.2024 in terms of G.O.Ms.No.317, dated 06.12.2021 and pass appropriate orders, in accordance with law.
6. Having regard to the submissions made by learned counsel for respective parties, without going into the merits of the case, the Writ Petition is disposed of directing respondent No.2 to pass appropriate orders on the representation, dated 23.07.2024, submitted by the petitioner, strictly in accordance with law, as expeditiously as possible, preferably within a period of six (6) weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
Miscellaneous petitions if any, pending in this Writ Petition shall stand closed.
_______________________________ JUSTICE PULLA KARTHIK Date: 04.11.2024 YVL