T.P. SREENIVASAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The writ appeal is directed against the order passed in W.P.No.21442 of 2004 dtd. 10/9/2018, whereby and whereunder the learned Single Judge dismissed the writ petition filed by the appellant herein.

(2.) The prayer sought in the writ petition was to call for the records relating to the proceedings of the first respondent i.e., the Principal Secretary, Higher Education Department in issuing G.O.Ms.No.739, dtd. 7/10/2004 and quash the same and further consequently prayed to direct the respondents to fix the pay of the petitioner under the Career Advancement Scheme laid down in para 4 of G.O.Ms.No.520, dtd. 15/12/1988; with effect from 13/11/1988 with all consequential benefits like arrears etc.

(3.) The material facts which need to be summarised for the purpose of disposing of the present appeal are as follows:-