Telangana High Court
P. Padma vs Government Of Andhra Pradesh on 22 September, 2025
THE HON'BLE SRI JUSTICE PULLA KARTHIK
WRIT PETITION (TR) No.1275 of 2017
ORDER:
This Writ Petition (TR) is filed seeking the following relief:
"...to hold the action on the part of the respondents in not Including the name of the applicant in the eligibility list (C-List) for Promotion to the cadre of Inspector of Police in respect of Zone-VI i.e., Hyderabad Range as illegal, arbitrary and contrary to the rules and consequently direct the respondents to consider the claim of the applicant for promotion to the post of Inspector of Police on par with her batch mates duly including the name of the applicant in the eligibility list fit to act as Inspector of Police duly placing the name of the applicant before the Review D.P.C if necessary as was done in respect ofhisbatchmates duly taking into consideration the orders issued by the 1 st respondent in G.O.Rt.No. 1749, dated:22.08.2013 and pass..."
2. Heard Sri Madhusudhan Reddy, learned counsel, representing Sri V. Maheshwar Reddy, learned counsel for the petitioner, and learned Government Pleader for Services (Home), appearing on behalf of the respondents.
3. Learned counsel for the petitioner submits that the petitioner was appointed as a Sub-Inspector of Police in the year 2005, and had subsequently, become eligible for promotion to the post of Inspector of Police. However, for the reasons best known to the respondents, she was not considered for promotion, although her batch mates were duly promoted to the said post. Thereafter, in pursuance of the interim order dated 13.12.2013, the respondents have promoted the petitioner to the cadre of Inspector of Police. However, in spite of a 2 PK, J W.P.(TR)No.1275 of 2017 specific direction to consider the case of the petitioner for promotion on par with her batch mates, duly including her name in the eligibility list, by taking into consideration G.O.Rt.No.1749 dated 22.08.2013, the respondents have failed to accorded the petitioner the benefit of notional seniority in the said cadre. Therefore, learned counsel prays this Court to permit the petitioner to make a representation to the authorities, seeking grant of notional seniority on par with her batch mates, and to direct the respondents to consider the same and pass necessary orders within a stipulated period of time.
4. Learned Government Pleader for Services (Home) fairly submits that the respondents will consider the representation of the petitioner, as and when received, and pass appropriate orders in accordance with law.
5. Having regard to the submissions made by learned counsel for the respective parties, the Writ Petition is disposed of permitting the petitioner to make a fresh representation to the respondents, for redressal of her grievance, within a period of two (2) weeks from the date of receipt of a copy of this order. On receipt of such representation from the petitioner, the respondents shall consider the same and pass appropriate orders thereon, strictly in accordance with 3 PK, J W.P.(TR)No.1275 of 2017 law, as expeditiously as possible, preferably within a period of eight (8) weeks therefrom, and communicate a copy thereof to the petitioner.
Miscellaneous applications, if any, pending in this Writ Petition (TR), shall stand closed. No costs.
_________________________________ JUSTICE PULLA KARTHIK Date: 22.09.2025.
GGD