Telangana High Court
Adhanki Manjula Devi vs The State Of Telangana on 29 November, 2024
THE HON'BLE SRI JUSTICE PULLA KARTHIK
WRIT PETITION No.32627 OF 2024
O R D E R:
With the consent of both the parties, this Writ Petition is taken up for disposal, at the admission stage.
2. This Writ Petition, under Article 226 of the Constitution of India, is filed seeking the following relief:
"...to issue a Writ or order or Direction in the nature of Writ of Mandamus declaring the action of the respondent No.2 in issuing Circular in Rc.No.Zones/2657835/TGT (Tel)/2024, Dated 20/07/2024 dislocating the petitioner from Zone-IV and directly transferred to TGSWRS/JC, Choppadandi, Karimnagar District Zone-III under 317 without allocation of Re-alignment of local cadre under 317 following Rule 20 and 25 which is illegal, arbitrary and violation of Principles of Natural Justice and also violation of Fundamental Rights Guaranteed by the Constitution of India under Article 14, 16 and 21 and the 2nd respondent violated G.O.Ms.No.317, Dated 6/12/2021. The 2nd respondent drawn the seniority list in which she was placed at Sl.No.202 allocating Zone-III but no allocation orders were issued as per Rule 20 and 25 under G.O.Ms.No.317. Petitioner made representation on 12.07.2024 requesting to change the Zonal Allotment Order from Zone-III to Zone-IV from the seniority list as there was no allotment as per the G.O.Ms.No.317 without allocation of Re-alignment orders the 2nd respondent directly dislocated from Zone-IV and transferred to Zone-III and issued dislocated proceedings in Rc.No.Zones/2657835/TGT(Tel)/2024, Dated 20/07/2024 and the 3rd respondent has relieved the petitioner and directed the petitioner to report 4th respondent institution. The action of the 2nd and 3rd respondent illegal, arbitrary and violation of Principles of Natural Justice consequently suspend the operation of the 2nd respondent proceedings Rc.No.Zones/2657835/TGT (Tel)/2024, Dated 20/07/2024 and 3rd respondent Proceedings A1/HSN/11/2024, Dated 1/8/2024 and direct the 2nd respondent to continue the services of the petitioner at 3rd respondent institution i.e.TGSWRS/JC, Hasanparthy, Hanumakonda District and pass..."
3. Heard Sri M.Krupakar, learned counsel for the petitioner; learned Government Pleader for Services-III for respondent No.1; and Sri S.Bhupal Reddy, learned Standing Counsel for Telangana Social 2 PK,J Wp_32627_2024 Welfare Residential Educational Institutions Society, for respondent Nos.2 to 4.
4. Though several reliefs are sought by the petitioner in the present Writ Petition, at the time of arguments, learned counsel for the petitioner has confined his prayer and requested this Court to direct respondent No.2 to consider the representation, dated 21.11.2024, submitted by the petitioner and pass appropriate orders thereon, within a stipulated period of time.
5. Learned Government Pleader for the respondents fairly submits that respondent No.2 will consider the representation of the petitioner, dated 21.11.2024, and pass appropriate orders thereon, in accordance with law.
6. Having regard to the submissions made by learned counsel for the respective parties and without going into the merits of the case, this Writ Petition is disposed of directing respondent No.2 to pass appropriate orders on the representation, dated 21.11.2024, submitted by the petitioner, strictly in accordance with law, as expeditiously as possible and communicate a copy thereof to the petitioner. There shall be no order as to costs. 3
PK,J Wp_32627_2024 Miscellaneous applications, if any, pending in this Writ Petition, shall stand closed.
________________________ PULLA KARTHIK, J Date : 29.11.2024.
TMK