NAGAPUR RAMULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Raveendhar Malothu, learned counsel for the petitioner, Smt M. Shalini, learned Government Pleader for Services-II for the respondent No.1 and Sri K. Dwarakanath, learned counsel for the respondent No.2 and perused the material on record.

(2.) This writ petition is filed questioning the action of the respondent Nos.2 to 4 in redeploying the petitioner other than his native District i.e., Wanaparthy instead of Nagarkurnnol District contrary to the General Conditions of the HR Policy as arbitrary and illegal.

(3.) Learned Counsel for the petitioner submits that the petitioner while working as Assistant Manager on contract basis in the respondent-Federation has sustained injuries in bike accident. Initially, he has applied leave for a period of three months from 5/1/2023 to 4/4/2023 and the same was sanctioned by the superior authorities. After recovering from injuries, the petitioner made application to rejoin his duties along with fitness certificate and the respondent No.2 has referred his case to the Medical Board. Thereafter, the respondent No.4 has issued proceedings vide O.O.No.06/Admn/SN/ 2023-24 dtd. 22/3/2024 by posting the petitioner in Wanaparthy District instead of Nagarkurnool District, which is not permissible according to the HR policy of the management. The petitioner filed appeal before the respondent No.2 on 23/3/2024 and the same was rejected on 1/4/2024 and instructed him to report as per the existing orders in Wanaparthy District on 15/4/2024.