Telangana High Court
V. T.V Ramana Rao vs The State Of Telangana And 5 Others on 28 July, 2022
Author: P.Madhavi Devi
Bench: P.Madhavi Devi
THE HON'BLE SMT. JUSTICE P.MADHAVI DEVI
W.P. No.30876 of 2022
ORDER:
This writ petition has been filed seeking a writ of mandamus to issue a direction to the respondents to consider the appeal of the petitioner dated 26.12.2021, for his change of local cadre on the basis of nativity grounds.
2. The learned counsel for the petitioner submits that the petitioner has filed an appeal on 26.12.2021.
3. However, the respondents have not taken any decision thereon.
4. The learned Government Pleader takes notice and submits that the appeal of the petitioner would be considered by the concerned authorities.
5. In view thereof, this writ petition is disposed of with a direction to the respondent No.5 to take a decision on the appeal filed by the petitioner within a 2 period of (04) weeks from the date of receipt of a copy of this order.
6. The writ petition is accordingly disposed of. There shall be no order as to costs.
Miscellaneous applications, if any pending, shall also stand closed.
____________________________ JUSTICE P.MADHAVI DEVI Date: 28.07.2022 BV