G.VIDYANAND REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed questioning the action of the respondents in not considering the case of the petitioner for promotion to the post of Deputy Range Officer, on the ground of reopening of disciplinary case, vide orders of the Conservator of Forests (the 3rd respondent) dt.29/5/2020 and issuing further direction to the Forest Divisional Officer, Adilabad (the 4th respondent), for conducting fresh enquiry and rejecting the petitioner's case for promotion to the post of Deputy Range Officer, vide orders dt.25/3/2021, without finalizing the articles of charge issued on 25/2/2017, as illegal, arbitrary, violative of Articles 14, 16 and 21 of the Constitution of India and also to the law laid down by the Hon'ble Supreme Court in the case of State of Punjab v. Chamanlal Goel,(1995) 2 SCC 570. and the judgment of the Division Bench of the High Court as reported in the case of The Government of AP v. A. Rajeswara Reddy,2010 (4) ALT 374. with a consequential relief to declare that the petitioner is entitled for notional promotion on par with his juniors to the post of Deputy Range Officer.

(2.) Heard Sri P.V.Ramana, learned counsel for the petitioner, and learned Government Pleader for Services I appearing on behalf of the respondents and perused the record.

(3.) It is the case of the petitioner that he was initially appointed as Junior Assistant on 31/5/2001, which post was converted as Forest Sec. Officer on 24/10/2008; that next promotion from the post of Forest Sec. Officer is to the post of Deputy Range Officer; and that for the purpose of granting promotion as Deputy Range Officer, each circle is considered as a unit.