STATE OF TELANGANA Vs. T.VIJAY KUMAR

JUDGEMENT

(1.) The present writ appeal is arising out of order dated 18.11.2020 in W.P.No.3447 of 2020 by which the learned Single Judge has directed the State Government to consider the case of the petitioner for giving him posting to a nearby place to Amangal Mandal, Ranga Reddy District by extending the benefit of Rule 6 (II) (c) of the Recruitment Rules issued vide G.O.Ms.No.16 dated 06.06.2018.

(2.) The undisputed facts of the case reveal that the respondent/writ petitioner, who was working as a School Assistant (English) in Zilla Parishad High School, Andugula, Madugul Mandal, Mahaboobnagar District, has completed eight years of service and he came under the category of compulsory transfer. Rule 6 of the Telangana Teachers Transfer (Regulation of Transfers) Rules, 2016 entitles a Teacher for certain additional special points and also entitles a Teacher to be posted where his or her spouse is working in the State Government or Central Government or Public Sector Undertaking or Local Body or Aided Institution in the same district. In those circumstances, as the petitioner's case was not being considered, he came up before this Court and the learned Single Judge has allowed the writ petition.Paragraphs 5 to 9 of the order of the learned Single Judge reads as under:

(3.) Undisputedly, the wife of the petitioner is also a Government servant. She is also working on the post of Teacher and it is the policy of the State Government to keep husband and wife together. In those circumstances, the learned Single Judge keeping in view the fact that both husband and wife are Teachers has directed the respondent State to post the petitioner to nearby place of Amangal Mandal, Ranga Reddy District. It is not a case where the husband and wife are directed to be posted in one school only.