K.MOHAN RAJ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed seeking the following relief:

(2.) Brief facts of the case are that the petitioners are working as Deputy Commercial Tax Officers (DCTOs) in Zone-VI vide proceedings No.CCTS Ref.No.TS/D2/D2/708/218, dtd. 19/12/2020 and their names were shown at Sl.Nos.6, 36 and 74 respectively in the provisional selection list. As per Para No.3 of the Telangana Public Employment (Organization) of Local Cadres and Regulation of Direct Recruitment Order, 2018, the Telangana State Government had approved the scheme for Organization of Local Cadres in each and every Department by issuing separate Government Orders (GOs).

(3.) In respect of Commercial Tax Department, Government issued G.O.Ms.No.209, General Administration (SPF-II) Department, dtd. 4/8/2021 approving the scheme of Organization for Local Cadres in Commercial Taxes Department. In terms of the said G.O., the posts of DCTOs and CTOs fall under Multi-Zonal Cadre. It is also stated that as per the Judgment of the Hon'ble Supreme Court in Jagannadha Rao's case (supra) the Government of A.P., GAD (SPF) Department issued Circular U.O. Note No.44232- B/SPF.A/2002, dtd. 15/2/2003, giving instructions to all the Departments of Secretariat and Heads of Departments to stop appointment by transfer of Sec. Officers/Assistant Sec. Officers, Superintendents etc., working in the Secretariat and Heads of Department Offices to the Executive Cadre posts localized under Presidential Orders in the Districts, till further orders.