K.RAVI SEKHAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri L.Ravichander, learned Senior Counsel representing Sri Srinivas Bobbili, learned counsel appearing for the appellant and Sri Santhapur Satyanarayana Rao, learned Government Pleader for Services-I appearing for respondent Nos.1 to 5 and perused the record.

(2.) This writ appeal, preferred under Clause 15 of the Letters Patent, assails the order dtd. 26/9/2025 passed by the learned Single Judge in W.P.No.20111 of 2025. The appellant (3rd writ petitioner), calls in question the refusal of the learned Single Judge to grant him the relief of foregoing his promotion to the post of Principal, Government Medical College, Mahabubabad, under Rule 11(b) of the Telangana State and Subordinate Service Rules, 1996 (for short, Rs.1996.00 Rules').

(3.) The grievance of the appellant essentially stems from the dismissal of the writ petition as regards him, while similar relief was granted to certain other petitioners in the same writ proceedings. Factual matrix