K.MAHESHWAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri V.Ravichandran, learned counsel appearing on behalf of the petitioner and learned Assistant Government Pleader for revenue appearing on behalf of respondents.

(2.) The petitioner approached the Court seeking prayer as under:

(3.) The specific case of the petitioner is that the Respondents are continuing the disciplinary proceedings against the Petitioner pursuant to Charge Memo No. A3/1138/2007 dtd. 27/1/2011 issued by the 3rd Respondent and thereby denying promotion to the post of Senior Assistant on the ground of pendency of disciplinary proceedings as being arbitrary, illegal, vitiated by un-explained laches and delay, contrary to the time limit stipulated for completion of enquiries in G.O. Ms. No. 679, dtd. 1/11/2008 and provisions of Rule 20 of TSCS (CC and A) Rules, 1991 and also the law laid down in the judgment of the Apex Court reported in (1995) 2 SCC 570 and the view of this Court in W.P.No.11294 of 2013 and batch dtd. 25/6/2013 Aggrieved by the said action of the respondents, the petitioner approached the Court by filing the present writ petition.