Telangana High Court
K.Sravan Kumar Gupta vs The State Of Telangana on 27 August, 2024
THE HON'BLE SRI JUSTICE PULLA KARTHIK
WRIT PETITION No.22453 of 2024
ORDER:
This Writ Petition, under Article 226 of the Constitution of India, is filed seeking the following relief:
"...to issue an appropriate Writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the inaction of the 2nd respondent in not concluding the enquiry nor passing ay orders on complaint dated 28-11-2022 filed by the petitioner to issue necessary direction to the 3rd respondent organisation to restore him as Divisional Engineer with all consequent benefits by considering the Orthopedically Handicapped roster points for PHC which was carry forwarded from the year 2017 as is illegal, arbitrary, un-constitutional, violative of principles of natural justice, without jurisdiction and offend Article 16 & 21 of Constitution of India and consequently set aside the same and direct the 2nd respondent to conclude the compliant dated 28-11-2022 to issue necessary direction to the 3rd respondent organisation to restore him as Divisional Engineer by considering the Orthopedically Handicapped roster points of PHC which was carry forwarded from the year 2017 and to pass..."
2. Heard Sri B. Arjun, learned counsel appearing for the petitioner and learned Government Pleader for Services-III, appearing for respondent No.2. With their consent, the Writ Petition is taken up for disposal at the admission stage.
3. After arguing for some time, learned counsel for the petitioner submits that the petitioner made a representation to respondent No.2 on 28.11.2022. However, no action has been taken thereon, so far. Therefore, learned counsel prays this Court to direct respondent No.2 to 2 PK,J W.P.No.22453 of 2024 consider the said representation of the petitioner, and pass necessary orders within a stipulated period of time.
4. Learned Government Pleader for Services-III fairly submits that respondent No.2 will consider the representation of the petitioner dated 28.11.2022, and pass appropriate orders in accordance with law.
5. Having regard to the submissions made by learned counsel for the respective parties, without going into merits of the case, the Writ Petition is disposed of directing respondent No.2 to consider the representation of the petitioner dated 28.11.2022 and pass appropriate orders thereon, strictly in accordance with law, as expeditiously as possible, preferably within a period of four (04) weeks from the date of receipt of a copy of this order, and communicate a copy thereof to the petitioner.
Miscellaneous applications, if any, pending in this writ petition, shall stand closed. No costs.
___________________________ PULLA KARTHIK, J Date: 27.08.2024.
GSP