B. BHASKAR Vs. STATE OF TELANGANA AND ORS.

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Assistant Government Pleader for Services-II.

(2.) Petitioner is working as Police Constable and aspiring for promotion as Head Constable. This writ petition is filed alleging that he is not promoted to the next higher post, even though several of his batch-mates and juniors were promoted in the year 2018 and the same is arbitrary and unconstitutional and seeks promotion on par with his juniors.

(3.) From the averments made in the affidavit filed in support of the writ petition, it is apparent that several disciplinary proceedings were initiated against him resulting in ordering seven punishments. Each of the punishments imposed deals with different delinquency alleged against the employee. All the seven disciplinary proceedings deal with unauthorized absence for 21 days and more.