Telangana High Court
N. Venkatesh vs State Of Telangana on 16 July, 2025
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
WRIT PETITION No.16608 of 2025
ORDER:
Heard Sri CH. Venkat Reddy, learned counsel for the petitioner and learned Government Pleader for Services-I appearing for respondents.
2. Learned counsel for the petitioner submits that the Writ Petition is filed aggrieved by the action of the respondent authorities, in not considering petitioner's reply dated 09.06.2025 to the G.O.Rt.No.502, M.A.&U.D, Vig.II(1), Department, dated 26.07.2022, which is issued under Rule 20 of the Telangana Civil Services (Classification, Control and Appeal) Rules, 1991, on the allegation of negligence in verification of works in implementation of Telangana Haritha Haram at Necklace Road, Hyderabad, for a period of tenure of services from 16.09.2015 to 31.07.2017 as Land Scape Manager, BPP, HMDA.
2(i) Learned counsel for the petitioner further submits that the petitioner was appointed on 27.03.1985 as a Forester at Hyderabad. Presently, the petitioner is working as a Asst. Conservator of Forests, O/o. The State Silviculturist of R & D Circle, Forest Department, Aranya Bhavan, Saifabad, 2 Hyderabad. While things stood thus, the petitioner received a Charge Sheet G.O.Rt.No.502, M.A. & U.D, Vig. II (1), Department, dated 26.07.2022 from the 1st respondent stating that there was negligence in verification of works in implementation of Telangana Haritha Haram at Necklace Road, Hyderabad, for a period of tenure of services from 09.09.2015 to 02.12.2015 as Land Scape Manager, BPP, HMDA, which was issued under Rule 20 of the Telangana Civil Services (Classification, Control and Appeal) Rules, 1991. The petitioner submitted a detailed explanation to the above chargesheet on 09.06.2025.
2(ii) Learned counsel for the petitioner further brought to the notice of this Court that the petitioner made a representation on 05.05.2025 to the respondents stating that he requires some documents for preparation of his explanation in reply to the Article of Charges issued and till date, the respondents have taken any action on his representation either rejecting the same or accepting the same, and sought for a direction to dispose of the said representation.
3. Learned counsel for the respondents submits that the respondents would consider and pass appropriate orders on the representation submitted by the petitioner on 05.05.2025. 3
4. Having regard to the above submissions made by the learned counsel for respective parties, this Court, without expressing any opinion on the merits of the case, direct the respondent authorities to consider the representation of the petitioner, dated 05.05.2025 and pass appropriate orders, in accordance with law, within a period of four (04) weeks from the date of receipt of a copy of this order.
5. With the above direction, this Writ Petition is disposed of. There shall be no order as to costs.
Miscellaneous applications, if any pending, shall also stand closed.
_____________________________________ NAMAVARAPU RAJESHWAR RAO, J 16th day of July, 2025 BDR 4 THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO WRIT PETITION No.16608 of 2025 Date: 16.07.2025 BDR