Telangana High Court
Nimmakayala Vidyasagar vs The State Of Telangana And 4 Others on 28 November, 2022
HONOURABLE SRI JUSTICE E.V.VENUGOPAL
W.P.No.42819 of 2022
ORDER:
1. Heard the learned counsel for the petitioner and Sri.M.V.Rama Rao, learned Government Pleader appearing for the respondents. With the consent of both the parties, the writ petition is being taken up for disposal at the admission stage itself.
2. This writ petition has been filed seeking a writ of mandamus to declare the action of the 5th respondent in issuing the posting order in Proc.No.HO/DI/BHAD/POCO/0027, dated 31.12.2021, allotting the petitioner to new local cadre, i.e., Town Police Station, Bhadradri Kothagudem District without considering the petitioner's appeal dated 27.12.2021.
3. Though various grounds are raised in the writ petition, learned counsel for the petitioner restricts his prayer seeking a direction to respondent authorities to consider petitioner's appeal, dated 27.12.2021. 2
4. Sri.M.V.Rama Rao, Government Pleader appearing for respondents submits that if the said appeal is pending for consideration, the authorities maybe directed to consider the said appeal and pass appropriate orders in accordance with law.
5. In view of the submissions made by the learned counsel for the petitioner and Spl.Government Pleader appearing for the respondents and without going into the merits of the case, this writ petition is disposed of directing respondent authorities to dispose of the petitioner's appal dated 27.12.2021, and pass appropriate orders strictly in accordance with law, as expeditiously as possible, preferably within a period of four (04) weeks from the date of receipt of the order, after giving a fair opportunity of hearing to the petitioner and communicate the same to the petitioner.
6. Accordingly, this writ petition is disposed of. Miscellaneous petitions, if any pending, shall stand closed. No order as to costs.
____________________________ JUSTICE E.V.VENUGOPAL Dated: 28.11.2022 Chs 3 HONOURABLE SRI JUSTICE E.V.VENUGOPAL W.P.No.42819 of 2022 Dated: 28.11.2022 CHS