M. KIRAN MANOHAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking the following relief:

(2.) Heard Sri Chilipireddy Narsi Reddy, learned counsel appearing for the petitioner, learned Government Pleader for Law Legislative Affairs and Sri V.Uma Devi, learned Standing Counsel for High Court appearing for the respondents.

(3.) It has been contended by the petitioner that he is working as a Junior Assistant and he is fully eligible and qualified to be promoted to the post of Senior Assistant. It has been further contended that the 3rd respondent has considered his case for promotion to the post of Senior Assistant and called him for the interviews, which were held on 13/5/2014. He has appeared for the interview and he had fared decently well in the selection process for promotion to the post of Senior Assistant.