Y. DEVADAS Vs. STATE OF TELANGANA AND ORS.

JUDGEMENT

(1.) Petitioner was working as lecturer in Physics in Government Degree College, Godavarikhani. By proceedings dated 12.05.2020, he was placed on Full additional Charge (FAC) of the post of Principal of the College in the vacancy to be caused on 31.05.2020 due to retirement of the incumbent. On 15.05.2020, he addressed an e-mail to the Commissioner of Collegiate Education-2nd respondent requesting to reconsider the decision to place him as Principal on FAC basis, stating that he is not interested in administrative post and that he is not qualified to be promoted as Principal. No reply was furnished to the petitioner. Petitioner did not assume the charge of Principal. On 12.06.2020, petitioner was transferred to Government Degree College, Luxettipet. On the same day, Charge Memo was drawn and communicated to the petitioner alleging that he disobeyed the orders of Commissioner and has not taken charge of the post of Principal even twelve days after retirement of the incumbent, and the same amounts to dereliction of duties, indiscipline, caused inconvenience to the College and amounts to unbecoming of a Government employee.

(2.) On 24.06.2020, petitioner was relieved from the Government Degree College, Godavarikhani. This writ petition is filed challenging the order of transfer and consequential prayer to retain him in Godavarikhani or to transfer him to Kakatiya Government College, Hanamkonda, on spouse grounds. During the pendency of this writ petition, alleging that not joining in Government Degree College, Luxettipet would amount to disobedience of the orders of the Commissioner, he was placed under suspension, by order dated 25.07.2020.

(3.) Heard learned counsel for the petitioner and learned Government Pleader for Services-I.