P. V. RAMANA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed challenging the proceedings dt.17-12-2019 issued by the 2nd respondent rejecting petitioner's request for transfer from the State of Telangana to the State of Andhra Pradesh on the ground that time limit for consideration of inter-State transfers ended on 30-06-2019.

(2.) It is not in dispute that the petitioner had made an application seeking such transfer on 12-08-2017 within the time prescribed by the guidelines framed vide Circular Memo No.9940/SPF & MC/2015 dt.07-08-2017, which was subsequently extended on 11-01-2019, by both the State of Telangana and the State of Andhra Pradesh. The guidelines categorically permitted transfers on spouse grounds in the event of available vacancies.

(3.) It is not in dispute that the petitioner is working in Zone-V in the State of Telangana as Multi Purpose Health Supervisor under the control of the 1st respondent and his wife is working as Secondary Grade Teacher at Rayavaram of East Godavari District of Andhra Pradesh.