A.VELANGINI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Pratap Narayan Sanghi, learned senior counsel for the petitioner, Sri J.K.Anita, learned Assistant Government Pleader for respondent Nos.1 to 4 and Sri S.Vijay Prashanth, learned standing counsel for the respondent Nos.5 to 7.

(2.) Petitioner filed the present writ petition aggrieved by the action of the respondents in not considering the claim of the petitioner for repatriation of her service to her parent department i.e. Regional Department of Medical and Health Services, Warangal/ Director of Public Health and Family Welfare i.e., third respondent and fourth respondents herein and not considering her claim for promotion to the post of Lecture in (Nursing) by taking into consideration of her seniority with effect from 28/11/1998 is illegal.

(3.) The case of the petitioner is that she was appointed as Staff Nurse in the third respondent Department on 23/11/1998 and her services were regularized and probation was also declared as well. While the matter stood thus, the petitioner was sent on deputation to the fifth respondent Department and during the pendency of her deputation, the petitioner applied for study leave and from 1/10/2008 to 26/7/2011. The petitioner completed and acquired M.Sc Nursing qualification. Meanwhile, the fifth respondent had undertaken process of absorption.