K. KRISHNAVENI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Learned Counsel for the petitioner and Learned Assistant Government Pleader for Services-I appearing for the respondent Nos.1 to 4 and perused the records.

(2.) The Learned Counsel for the petitioner contended that the petitioner was appointed as Secondary Grade Teacher in pursuance of DSC-2003 and posted to MPPS Mominapur, Madhur Mandal, Mahaboobnagar District. While she was working as Secondary Grade Teacher, the respondents have issued G.O.Ms.No.317, General Administration (SPF-I) Department, dtd. 6/12/2021. The respondents have prepared seniority list of Secondary Grade Teachers and the petitioner's name was shown at Sl. No.3430 and in the said list, the teachers whose names shown at Serial Numbers i.e., 3304, 3307, 3310, 3322, 3324, 3325, 3205, 1028, 3303, 1329, 3319, 903, 2150, 2286, 2479, 3317, 2148, 3281, 2155, 2166 and 2965 are juniors to the petitioner and their seniority was counted from the date of their initial appointment, instead of their transfer to Mahaboobnagar District. The petitioner was appointed as Secondary Grade Teacher on 29/12/2005 and should have been shown above their names and the petitioner would have been allotted to Ranga Reddy District, which was her first option.

(3.) The Learned Counsel for the petitioner further submits that as per Guideline No.27 in G.O.Ms.No.317, General Administration (SPF-1) Department, dtd. 6/12/2021, the petitioner submitted a representation before the Competent Authority on 30/12/2021. While the issue is pending before the Government, the petitioner filed W.P.No.2647 of 2022 and this Court was pleased to pass interim orders on 21/1/2022.