Telangana High Court
Yellamula Rakesh vs The State Of Telangana on 9 January, 2023
1
THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL
WRIT PETITION No.40163 of 2022
ORDER:
1. This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:
".....issue an order or direction or writ in the nature of mandamus duly declaring the action of the 5th respondent in issuing the posting orders in C.No.10114/Al/BKGM/2021, DO.No.814/2021, dated 29.12.2021, posting the petitioner new local cadre at Annapureddy Palli Villagte of Bhadradri Kothagudem District without considering the appeal against the allotment order vide Proc.No.HO/HO/KH/BHAD/POCO/1232, dated 21.12.2021 as illegal arbitrary and against the principles of natural justice and consequently direct the respondents to set aside the posting orders in Proc.No.C.No.10114/Al/BKGM/2021 DO.No.814/2021 dated 29.12.2021 and consider the appeal dated 27.12.2021 in the interest of justice and to pass........"
2. Learned counsel for the petitioner submits that the appeal made by the petitioner to respondents dated 27.12.2021 is not being considered by the respondents and seeks this Court's intervention to direct the respondent to consider the appeal.
3. Learned Government Pleader appearing for respondents submits that the appeal made by the petitioner is under consideration and it will be considered in due course of time.
4. In view of the submissions made by both the learned counsels, this Court deems it fit and proper to direct the respondents to consider 2 and dispose of the appeal made by the petitioner on 27.12.2021 as expeditiously as possible, preferably within a period of six (6) weeks from the date of receipt of a copy of this order strictly in accordance with law.
5. Accordingly, the writ petition is disposed of. There shall be no order as to costs.
Miscellaneous application, if any pending, shall stand closed. No order as to costs.
JUSTICE E.V.VENUGOPAL Date:09.01.2023.
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