BODDU GANGAMALLU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and learned standing counsel for respondent municipality.

(2.) Petitioner is working as Senior Assistant in municipality service. He is aspiring promotion as Revenue Officer/Manager in the municipality service. According to petitioner in the final seniority list of Senior Assistants/UDRIs working in the municipalities of Warangal region prepared and published vide proceedings dated 5.12.2020, he was shown at serial no.20. In the Inter Regional seniority list, petitioner was shown at appropriate place and based on these placements, he is now within the zone of consideration for promotion as Revenue Officer/Manager. Petitioner apprehends that Departmental Promotion Committee is scheduled to meet shortly but on the ground that charges were formulated vide G.O. Rt No. 478 dated 21.06.2018 and departmental proceedings are pending, he is being ignored from consideration. In this writ petition, petitioner seeks direction to consider his claim for promotion as Revenue Officer/Manager without taking into consideration charge memo issued vide G.O. Rt No. 478 dated 21.06.2018 and to consider his case strictly in accordance with terms of G.O.Ms. No. 257 GAD (Ser-C) Dated 10.6.1999 and G.O.Ms No. 66 dated 30.01.1991 and to promote him. He placed reliance on directions issued by this Court in W.P. Nos. 24625 of 2020 and W.P. No. 11685 of 2019.

(3.) The issue for consideration is whether petitioner is entitled to claim promotions ignoring pending disciplinary proceedings.