Telangana High Court
P.Raja Lingam, Nalgonda District vs Prl Secy, Housing Dept, Hyderabad And 4 ... on 15 September, 2023
HON'BLE SRI JUSTICE J. SREENIVAS RAO
WRIT PETITION No.2179 of 2016
ORDER:
This writ petition is filed seeking the following relief:
"to issue a writ order or direction more particularly one in the nature of writ of Mandamus declaring inaction of the respondents in not taking action against the 5th respondent for taking employment in state housing corporation with the fake certificates pursuant to the representations of the petitioner dt 15.09.2014 and 01.09.2015 as being arbitrary, illegal and unconstitutional and consequently direct the official respondents 1 to 4 to take action against the 5th respondent in pursuance of the representation of the petitioner dt.15.09.2014 and 01.09.2015."
2. Smt.K.Hemalatha, learned counsel for the petitioner submits that official respondents have not taken any action on the representations dated 15.09.2014 and 01.09.2015, submitted by the petitioner against respondent No.5.
3. Without going into the merits of the case, the official respondents are directed to consider the representations of the petitioner dated 15.09.2014 and 2 01.09.2015, and pass appropriate orders in accordance with law, after giving opportunity to the respondent No.5, within a period of three months from the date of receipt of a copy of this order, if not already considered and disposed of.
4. Accordingly, the Writ Petition is disposed of. No Costs.
Pending miscellaneous applications, if any, shall stand closed.
_______________________ J. SREENIVAS RAO, J Dated:15-09-2023 Smk