M.MURALIDHAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner has filed the present writ petition challenging the Memo No.3200/SC-Prog.I/A1/2024, dtd. 16/5/2024 issued by the 1st respondent, and Memo No.59/A/DAE/TS/2024, dtd. 31/5/2024 issued by the 2nd respondent.

(2.) Heard Sri K.Venumadhav, learned counsel appearing for the petitioner and the learned Government Pleader for Services-I, appearing for the respondents.

(3.) The brief facts of the case are as follows :- The petitioner was appointed as a Statistical Assistant on 5/7/1989 and was posted in the office of the Deputy Director of Adult Education at Nalgonda. Since then, he has been working in the same office. While so, the 2nd respondent issued a proceeding in Rc.No.771/A/DAE/TS/2014-4, dtd. 2/8/2016 promoting the petitioner as Assistant Project Officer. On 4/8/2016, the petitioner submitted an application informing that he is relinquishing the said promotion and requested to give a promotion in the next panel, and the same was accepted. Thereafter, the 2nd respondent issued proceedings No.771/A2/DAE/TS/2014-3, dtd. 6/1/2018, promoting the petitioner as Assistant Project Officer. On 8/1/2018, the petitioner submitted an application informing that he is relinquishing the said promotion and requested to consider his case for promotion in the further process of promotion, and the same was accepted. Subsequently, in January 2024, the 2nd respondent authority took up the process of promotions, and the petitioner submitted a representation on 12/1/2024 requesting to consider his case for promotion as Assistant Project Officer. The 1st respondent issued Memo dtd. 16/5/2024 to the 2nd respondent stating that the request of the petitioner for promotion to the post of Assistant Project Officer is not feasible, in turn, the 2nd respondent issued Memo dtd. 31/5/2024 to the Deputy Director of Adult Education (FAC) Nalgonda, communicating the said decision. Aggrieved thereby, the petitioner has filed the present writ petition.