Telangana High Court
Hazare Govardhan vs The State Of Telangana on 29 July, 2025
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
WRIT PETITION No.7248 of 2025
ORDER:
The present Writ Petition is filed to declare the action of the respondents No.2 & 3 in issuing proceedings Rc. No.17/TGT (H.S.)/2023, dated 23.08.2024, dislocating the petitioner under implementation of (P.O. 2018) G.O. Ms.No.317, General Administration (SPF-I) Department, dated 06.12.2021 and proposing to transfer the petitioner to other Zone though the petitioner had been appointed on 16.09.2023 and not completed even one year of service, is entitled to work at present place of work for 8 years as per the Transfer Guidelines issued by the 2nd respondent in Rc.No:G/TG/0731/2024, dated 06.07.2024, of criteria of the compulsory transfer as per rule 6(b) who have completed 8 years of service and in violation of Rule 3 of G.O.Ms.No.124, dated 30.08.2018, the 2nd respondent dislocated the petitioner from the existing place of working Zone to other zone allocation as illegal.
2. Heard Krishnaveni Valavala, learned counsel for the petitioner, learned Government Pleader for Services-III appearing for respondent No.1 and Sri Bhanothu Hussain, learned Standing counsel for respondents No.2 to 4. 2
3. Learned counsel for the petitioner submits that 2nd respondent dislocated the petitioner's Zone and allocated him to other Zone on 23.08.2024 and much earlier to that the 2nd respondent issued revised Transfer Guidelines vide Proceedings in Rc. No.G/TG/1204/2024-1, dated 13.07.2024, which was not communicated to the petitioner; with instructions to the petitioner to report to the respondent No.4 immediately.
4. Learned counsel for the petitioner further submits that the petitioner was ongoing medical conditions and his wife is working at Armoor, as such, the petitioner could not report and join the services immediately and made several representations to 2nd respondent, but the same were not considered. He further submits that the petitioner recently submitted a representation on 11.04.2025 to the 2nd respondent, and prayed this Court to direct the authorities to consider the representation submitted by the petitioner on 11.04.2025.
5. Learned counsel for the respondents also did not oppose for disposal of the petitioner's representation dated 11.04.2025 in accordance with law.
6. Having regard to the submissions made by the learned counsel for respective parties, this Court, without expressing 3 any opinion on the merits of the case, direct the respondent authorities to consider the petitioner's representation, dated 11.04.2025, which was sent through Speed Post, and pass appropriate orders, in accordance with law, within a period of six (06) weeks from the date of receipt of a copy of this order.
7. With the above direction, this Writ Petition is disposed of. There shall be no order as to costs.
Miscellaneous applications, if any pending, shall also stand closed.
_____________________________________ NAMAVARAPU RAJESHWAR RAO, J 29th day of July, 2025 BDR