A.SREEDEVI Vs. HIGH COURT OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Goda Siva, learned Senior Counsel appearing on behalf of Ms. G.Ramalakshmi, learned counsel for the petitioner, Mr. Harender Pershad, learned Senior Counsel appearing on behalf of Mr. A.Naren Rudra, learned Standing Counsel for respondent No.1/ High Court for the State of Telangana, andMs. M.Shalini, learned Government Pleader for Services-III appearing for respondent No.2.

(2.) The instant writ petition has been filed by the petitioner under Article 226 of the Constitution of India seeking for issuance of a Writ of Certiorari calling for the records relating to and connected with Order ROC.No.30/2025-BSPL., dtd. 21/5/2025, passed by respondent No.1 / High Court for the State of Telangana and to quash or set aside the same holding it to be arbitrary, illegal, unjust and violative of the Articles14 and 16 of the Constitution of India. In addition, there was also a prayer made by the petitioner to direct respondent No.1 to include the petitioner's name in the list of eligible candidates for participating in the promotion process for the post of District Judges (Entry Level) from the cadre of Civil Judges (Senior Division) under 65% quota for the year 2025 for which notification has already been issued by respondent No.1.

(3.) The grievance of the petitioner seems to be that persons junior to him and persons immediately senior to him have been included for being considered to be promoted to the District Judges (Entry Level) cadre and there is no impediment whatsoever coming in the way for respondent No.1 in not including the name of petitioner also for the said post.