K.AJESH KUMAR Vs. HIGH COURT OF TELANGANA

JUDGEMENT

(1.) Heard M.Surender Rao, learned Senior Counsel appearing on behalf of Mr. Srinivasa Rao Madiraju, 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, and Ms. 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 Mandamus to declare the ORDER ROC.No.30/2025-BSPL., dtd. 21/5/2025, passed by respondent No.1 / High Court for the State of Telangana at Hyderabad as arbitrary, contrary to the material available on record and also contrary to the proceedings of respondent No.1 in ORDER ROC.No.2773/2021-B.SPL., dtd. 18/6/2022, and ORDER ROC.No.2751/2018-Vigilance Cell, dtd. 13/2/2020. In addition, there was also a prayer made by the petitioner to consider his name for promotion to the cadre of District Judges (Entry Level) from the cadre of Civil Judges (Senior Division) under 65% quota for the year 2025 and for which notification has already been issued by respondent No.1.

(3.) The grievance of the petitioner seems to be that the 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 the petitioner also for the said post.