K SREENU VENKATA RATNAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioner Sri P V Ramana and learned Government Pleader for Forest (Services).

(2.) Petitioner belongs to Scheduled Caste and is presently working as Deputy Range Officer and aspiring for promotion to the post of Forest Range Officer. According to petitioner, there are 16 vacancies of Forest Range Officers and proposals are called for preparation of panels and said posts are being filled up. In the list of eligible Deputy Range Officers, name of the petitioner is shown at serial no.40. Petitioner claims that as he belongs to Scheduled Caste category, in accordance with principle of reservation in promotions, he is entitled to secure promotion against reservation slot. However, petitioner apprehends that he is not likely to be considered for promotion on the ground that disciplinary proceedings are initiated against him.

(3.) According to petitioner, he was absent from duty on account of ill health for about 10 months and reported to duty on 3.5.2019. It appears, disciplinary authority drawn articles of charges on the allegation of unauthorized absence. However, so far charge memo is not served on him.