Andhra Pradesh High Court - Amravati
D Sowdamani vs The State Of Ap on 30 September, 2019
Author: T. Rajani
Bench: T. Rajani
SMT JUSTICE T. RAJANI
WRIT PETITION No.15239 of 2019
ORDER:
This Writ Petition is filed under Article 226 of the Constitution of India seeking to declare the action of respondent No.2 in issuing executive instructions vide proceedings Rc.No.545/IEDSS/RMSA/2018, dated 01.07.2019, in contravention of statutory rules issued by respondent No.1 vide G.O.Ms.No.74, Education (SE-Ser.I) Department, dated 20.09.2017, in the matter of promotions to the post of School Assistant, as illegal and arbitrary.
2. Heard the counsel for the petitioner and the Government Pleader for School Education appearing for the respondents.
3. The grievance of the petitioner is that respondent No.2 issued executive instructions vide proceedings, dated 01.07.2019 in contravention of statutory rules issued by respondent No.1 vide G.O.Ms.No.74, dated 20.09.2017, and in that regard, she has given a representation, dated 05.02.2018, to respondent No.2 and that respondent No.2 is not taking any action on the said representation.
4. In the circumstances narrated by the learned counsel for the petitioner, this Court deems it fit to give a direction to respondent No.2 to consider the representation, dated 05.02.2018, of the petitioner and pass appropriate orders in accordance with law at the earliest time, preferably, within four (4) weeks from the date of receipt of a copy of this order.
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5. Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.
Miscellaneous petitions pending, if any, in this Writ Petition shall stand closed.
_____________________ JUSTICE T. RAJANI Date: 30.09.2019 AMD 3 SMT JUSTICE T. RAJANI WRIT PETITION No.15239 of 2019 Date : 30.09.2019 AMD