Telangana High Court
M.Rama Rao vs The State Of Telangana on 15 April, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HON'BLE SMT. JUSTICE T. MADHAVI DEVI
WRIT PETITION No.23774 OF 2025
DATE : 15.04.2026
Between:
M.Rama Rao and 26 others
...Petitioners
AND
The State of Telangana and 3 others
...Respondents
ORDER:
This writ petition is filed by the petitioners seeking to declare the orders passed by the 2nd respondent in Memo.No.CPRRE- B2/ESST/PRMT/13/2021, dt.16.12.2023 in rejecting their request for treating their appointment and seniority from the date of reporting to duty on 11.07.2014 or on par with their batch mates on 27.11.2014 in the post of Panchayat Secretary Grade-IV inspite of their merit and ranking in the same recruitment notification issued by the Andhra Pradesh Public Commission No.8/2013, dt.30.12.2013 for recruitment to the post of Panchayat Secretary Grade-IV and treating the petitioners as transferred on their request from the State of Andhra Pradesh to Telangana and counting their seniority from the 2 date of request transfer, as illegal and arbitrary and contrary to G.O.Ms.No.130, GAD, dt.19.03.2015 and contrary to the orders of this Court in W.P.No.45011 of 2016 dt.22.12.2016 and for a consequential direction to the respondents to count the services of the petitioners in the post of Panchayat Secretary Grade-IV w.e.f., the date on which they have reported to duty on 11.07.2014 or atleast on par with their batch mates on 27.11.2014 with all consequential attendant benefits of promotion to the post of Grade-III and Grade-II Panchayat Secretaries with all further promotions and consequential attendant benefits in the interest of justice and to pass such other order or orders.
2. Heard the learned counsel for the petitioners and the learned Government Pleader for Services-II appearing for respondents.
3. When the matter is taken up for hearing, it is submitted by the learned counsel for the petitioners that the lis in the present Writ Petition is squarely covered by the order of this Court dated 11.02.2026 in W.P.No.39289 of 2022 and the same is not disputed by the learned Government Pleader for Services-II appearing for the respondents.
4. In view of the same and for reasons alike, this Writ Petition is allowed of in terms of the order dated 11.02.2026 in W.P.No.39289 of 2022. The impugned proceedings passed by the 2nd respondent in 3 Memo.No.CPRRE-B2/ESST/PRMT/13/2021, dt.16.12.2023 rejecting the request of the petitioners for treating their appointment and seniority from the date of their reporting to duty i.e., on 11.07.2014 or on par with batch mates on 27.11.2014 in the post of Panchayat Secretary Grade-IV is hereby set aside. It is declared that the petitioners are entitled to seniority from the date of their reporting to duty i.e., on 11.07.2014 as Panchayat Secretary Grade-IV with all consequential benefits. The respondents are directed to extend the said benefits within a period of six (06) weeks from the date of receipt of a copy of this order.
5. The Registry is directed to append a copy of the order dated 11.02.2026 in W.P.No.39289 of 2022 to this Writ Petition.
6. Miscellaneous petitions, if any, pending in this Writ Petition, shall stand closed. There shall be no order as to costs.
_____________________________ JUSTICE T. MADHAVI DEVI Date: 15.04.2026 dv