Telangana High Court
G. Ramakrishna And 5 Others vs The State Of Telangana And Another on 14 October, 2022
Author: Surepalli Nanda
Bench: Surepalli Nanda
HON'BLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION No.38511 OF 2022
ORDER:
Heard learned counsel for the petitioners and learned Government Pleader appearing for the Agriculture.
2. The main grievance of the petitioners is that in spite, of the petitioners addressing the representations dated 03.01.2022, 05.02.2022, 17.02.2022, 29.07.2022 and 03.09.2022 to the respondent authority, the same had not been considered, till as on date. The petitioners had explained their grievances in a detailed manner in all the representations and requested the 2nd respondent herein to re-allocate the Zones duly following the guidelines of G.O.Ms.No.317, but the respondents have not followed the same in the allocation of multizones for the Horticulture Officers in Department of Horticulture.
3. Without going into the merits of the case, the Writ Petition is disposed of directing the 2nd respondent to consider the petitioners representations dated 03.01.2022, 05.02.2022, 17.02.2022, 29.07.2022 and 03.09.2022 in accordance to law and pass appropriate orders within a period of four (04) weeks from the date of receipt of copy of the order duly 2 communicating the decision to the petitioner herein. However, there shall be no order as to costs.
Miscellaneous petitions, if any, pending in this Writ Petition, shall stand closed.
_____________________________ MRS JUSTICE SUREPALLI NANDA 14.10.2022 VSU/kgk