Telangana High Court
Laxmi Medari vs The State Of Telangana And 3 Others on 18 July, 2022
Author: P.Madhavi Devi
Bench: P.Madhavi Devi
HON'BLE SMT. JUSTICE P.MADHAVI DEVI
W.P. No.29060 of 2022
ORDER:
The writ petition has been filed by the petitioner seeking a writ of Mandamus to declare the action of the respondents for not considering the case of the petitioner for allocation of the proper district as per seniority as per G.O.Ms.No. 317, dated :
06.12.2021 as illegal, arbitrary, and in violation of prinacples of natural justice and also violation of Articles 14, 16 and 21 of the Constitution of India and consequently direct the respondents to consider the case of the petitioner as per the seniority.
2. The learned counsel for the petitioner submits that the Commissioner of Family Welfare, Hyderabad is the proper authority to consider the representation of petitioner and that therefore, he may be permitted to amend the cause title of the writ petition by making Commissioner, Family Welfare as respondent No.2. The learned counsel for the petitioner is permitted to do so. Further submits that the Commissioner, Family Welfare, Hyderabad is the competent authority to consider the representation of the petitioner for allotment to Medak District from Rajanna Siricilla District.
23. Having regard to the rival contentions and the material on record this Court deems it fit and proper to direct the respondent No.2 to consider the appeal of the petitioner in the light of G.O.Ms.No. 317, dated 06.12.2021 and pass a speaking order thereon within a period of 6 weeks from the date of receipt of the copy of this order. This writ petition is accordingly disposed of.
4. Miscellaneous applications, if any pending, shall also stand closed.
_____________________________ JUSTICE P.MADHAVI DEVI Date: 18.07.2022 Skj.
3 4HON'BLE SMT. JUSTICE P.MADHAVI DEVI W.P. No.29060 of 2022 Dated : 18.07.2022.
Skj.
5HON'BLE SMT. JUSTICE P.MADHAVI DEVI 6 W.P. No.27878 of 2022 Dated : 13.07.2022 Skj.