STATE OF TELANGANA Vs. A.DHANA MURTHY

JUDGEMENT

(1.) Heard Sri Santhapur Satyanarayana Rao, learned Government Pleader for Services-I appearing for the appellants and Sri K.Laxmaiah, learned counsel representing Sri V.Brahmaiah Chowdary, learned counsel for the respondent and perused the record.

(2.) The present writ appeal is filed under Clause 15 of the Letters Patent, is directed against the final order dtd. 17/6/2025 passed by the learned Single Judge in W.P.No.3878 of 2023, whereby the writ petition filed by the respondent herein was disposed of with a direction to the second appellant to reconsider the respondent's request for re-engagement as a Contract Lecturer in Political Science, against any existing vacancy either in the fourth appellant's College or in any nearby institution at Suryapet, strictly in accordance with law.

(3.) The factual matrix of the case is that the respondent was appointed as a Contract Lecturer in Political Science in 2001 pursuant to a due selection process, and his engagement was periodically renewed till 31/3/2017. The appellants did not renew his contract for the academic year 201718, citing irregular attendance between 21/10/2016 and 20/2/2017 and his non- availability in April 2017, allegedly causing academic disruption. The respondent, however, asserts that his absence was due to serious illness supported by medical certificates, and that though he reported for duty on 25/4/2017, he was not permitted to resume duties.