A. SURENDER Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Social Welfare.

(2.) This petition is filed by the petitioner to issue an order or direction more particularly one in the nature of Writ of Mandamus to declare the action of the 1st respondent in not disposing of the petitioner's representation in setting aside the order passed by the disciplinary authority vide proceedings Rc No.Z-V/Estt./8118/2004, dtd. 1/10/2010 in dismissing the petitioner from service and appellate authority in confirming the same in Agenda No.14 of the 56th Board of Governors, Meeting held on 12/9/2011 as illegal, arbitrary and unconstitutional and consequently direct the respondents to reinstate the petitioner into service forthwith with all consequential benefits.

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