L.RAVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the Petitioner and the Learned Government Pleader for Services I and III.

(2.) This Writ Petition is filed to issue a writ of Mandamus by calling for records relating to the proceedings of the 2nd Respondent bearing No. 3161/A1/2016, dtd. 8/5/2017 and quash the same by declaring the same as illegal, arbitrary and unconstitutional being violative of Articles 14 and 16 of Constitution of India and consequently, direct the respondents to consider the case of the petitioner for promotion as Junior Assistant and promote him as such with effect from the date of the promotion of the 6th respondent, who is far junior to the petitioner, by conferring all consequential benefits, such as seniority, etc.

(3.) The case of the petitioner, in brief, is as follows: -