Telangana High Court
K.R.Srijayanthi vs The State Of Telangana And 2 Others on 23 September, 2023
Author: P.Madhavi Devi
Bench: P.Madhavi Devi
THE HON'BLE SMT. JUSTICE P.MADHAVI DEVI
WRIT PETITION No.3201 of 2022
ORDER:
This Writ Petition is filed seeking a writ of mandamus declaring the action of respondents in not considering the appeal of the petitioner dated 27.12.2021 under Clause 23 (under spouse category) & Inter District Transfer etc., of Presidential Order 2018 and G.O.Ms.No.317 dated 06.12.2021 as illegal and arbitrary and consequently to direct the respondents to consider the appeal of the petitioner dated 27.12.2021 and to pass such other order or orders.
2. Learned counsel for the petitioner submitted that pursuant to the interim order of this Court dated 25.01.2022, the respondents have considered the appeal of the petitioner dated 27.12.2021 and have rejected the same. Therefore, learned counsel for the petitioner seeks liberty to challenge the same.
3. In view of the above, the Writ Petition is closed with liberty to the petitioner to challenge the order of rejection. There shall be no order as to costs.
Miscellaneous applications, if any pending, shall also stand closed.
_____________________________ JUSTICE P.MADHAVI DEVI Date: 23.09.2023 TU PMD,J W.P.No.3201 of 2022 2 25 HON'BLE SMT. JUSTICE P. MADHAVI DEVI WRIT PETITION NO.3201 of 2022 Date:23.09.2023 TU