Telangana High Court
Ch. Naveen Kumar vs The State Of Telangana on 27 March, 2019
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.6373 of 2019
ORDER:
With the consent of both the counsel, the writ petition is disposed of at the admission stage.
This writ petition is filed seeking the following relief :-
"..... to issue order or direction more particularly one in the Writ of Mandamus to declare the action of the respondent No.2 in not processing the petitioner's application dated 20.10.2017 for compassionate appointment under medical invalidation scheme as unjust, unreasonable, illegal, violation of principles of natural justice and violation of Articles 14 and 21 of Constitution of India and consequently direct the respondents to appoint the petitioner on compassionate appointment under medical invalidation scheme in the suitable post .....".
Heard Mr.M.Venkat Ram Reddy, learned counsel for petitioner and Ms.P.Laxmi, learned Standing Counsel for the 2nd respondent.
It has been contended by the petitioner that his father, who was employed with the respondents, was retired on 11.10.2017 on medical invalidation. Thereafter, the petitioner has submitted representations to the respondents on 20.10.2017 and 19.02.2018 requesting to provide employment under medical invalidation scheme.
The grievance of the petitioner is that the respondents are not processing his application nor given any appointment under medical invalidation scheme.
2
Learned counsel for petitioner contended that appropriate orders be passed in the writ petition directing the respondents to consider the representations submitted by the petitioner on 20.10.2017 and 19.02.2018 and pass appropriate orders in accordance with law.
Learned Standing Counsel for the 2nd respondent has contended that the case of the petitioner will be considered and appropriate orders would be passed in accordance with law on the representations submitted by the petitioner on 20.10.2017 and 19.02.2018.
This Court, having considered the rival submissions, is of the considered view that this writ petition can be disposed of directing the 2nd respondent to consider the representations submitted by the petitioner on 20.10.2017 and 19.02.2018 and pass appropriate orders in accordance with law within a period of four weeks from the date of receipt of a copy of this order.
With the above observations, the writ petition is disposed of. No order as to costs.
Pending miscellaneous petitions, if any, shall stand closed.
____________________________ ABHINAND KUMAR SHAVILI, J Date: 27-03-2019 Prv 3