Telangana High Court
Narasimha Reddy Pallerla vs The State Of Telangana on 18 November, 2023
Author: P.Madhavi Devi
Bench: P.Madhavi Devi
THE HON'BLE SMT. JUSTICE P.MADHAVI DEVI
WRIT PETITION No. 8578 of 2022
ORDER:
This Writ Petition is filed seeking the following relief:
"...to issue a writ or order or direction more particularly one in the nature of writ of Mandamus declaring the action of 2nd respondent in allotting me to new local cadre to zone-I, Kalleshwaram instead of zone-III, Rajanna-Siricilla. This allotment is contrary to vide proceeding No. HM/D1/ZV/ZI/MUPU/0112 dated 30.12.2021, G.O.Ms.No.317, dated 06.12.2021 and Circular Memo No.1655/SPF-1/2021-7 dated 23.12.2021 as illegal arbitrary and unconstitutional being violative of Articles 14, 16 and 21 of Constitution of India apart from contrary to guidelines issued to clause 20 27 of G.O.Ms.No.317 dated 06.12.2021 and above said Memos and consequently by setting aside the impugned proceeding No.HM/D1/ZV/ZI/MUPU/0112 dated 30.12.2021 by directing the respondents to consider my case and allocate Zone-III as per my seniority, otherwise I will be put to heavy and irreparable loss and pass..."
2. Learned Government Pleader for Services-II submitted that pursuant to the interim order of this Court dated 17.02.2022, the respondents have considered and disposed of the appeal of the petitioner dated 17.01.2022 vide memo dated 21.03.2022. A copy of the memo dated 21.03.2022 is placed before this Court.
3. Learned counsel for the petitioner seeks liberty to challenge the order dated 21.03.2022.
4. Accordingly, the Writ Petition is closed with a liberty as prayed for. There shall be no order as to costs.
Miscellaneous applications, if any pending, shall also stand closed.
_____________________________ JUSTICE P.MADHAVI DEVI Date: 18.11.2023 PRN