DUMALA LAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri S.Prasad Babu, learned Counsel for the petitioner, Sri G.Prasanth, learned Assistant Government Pleader for Services-I appearing for the respondents and perused the material available on record.

(2.) Learned Counsel for the petitioner submits that this Writ Petition is filed seeking to declare the action of the respondent No.2 in issuing impugned proceedings bearing Procs.No.A2/854/2024 dtd. 27/11/2024, rejecting the proposals submitted by the District Level Committee for the retirement of the petitioner on medical invalidation and the consequential proceedings of the respondent No.3 in Rc.No.6180/A1/2023 dtd. 5/12/2024 directing the respondent No.4 to take necessary action, as illegal and arbitrary.

(3.) Learned Counsel for the petitioner further submits that the petitioner is working as Office Subordinate in the respondent No.4-School and suffered disease and she is not in a position to discharge her duties and she made an application to the respondent No.3 on 9/10/2023 seeking retirement on medical invalidation under para-No.16(i)(g)(2) of G.O.Ms.No.661, General Administration (Ser-G) Department, dtd. 23/10/2008. Subsequently, the respondent No.3 referred the petitioner to the District Medical Board, Jagtial and the competent Medical Board issued a Medical Invalidation Certificate in favour of the petitioner on 15/2/2024 and the Superintendent, Osmania General Hospital letter dtd. 10/5/2024 in vide Rc.No.MRD/MB/GBR/2024/10/233 forwarded the said certificate to the respondent No.3. In response to the same, the Additional Collector, Jagtial, directed the petitioner to appear before the District Level Committee on 19/11/2024 along with the necessary medical records. After appearance of the petitioner, without assigning any reasons and without considering the Medical Invalidation Certificate issued by the competent Medical board, the respondent No.2 rejected the case of the petitioner for retirement on medical invalidation by issuing the impugned proceedings dtd. 27/11/2024 in Procs.No.A2/854/2024.