K. HYAMAVATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner has questioned G. O. Rt. No. 232 Revenue (SER-I) Department dt. 08. 06. 2018 issued by the State of Telangana (1st respondent) relaxing Rule 16(h) of the Telangana State and Subordinate Service Rules, 1996 (for short, 'the Rules') in favour of the 8th respondent in the Writ Petition.

(2.) The Writ Petitioner was appointed as a Dy. Collector on 21. 01. 2007 by way of Direct Recruitment. Her probation commenced on 21. 01. 2007 and her probation was declared on 18. 09. 2007. She was later appointed by transfer to the Indian Administrative Service in the State of Telangana.

(3.) The 8th respondent's father Late K. S. Vyas belonged to the Indian Police Service (I. P. S. ). He was martyred in an attack by Maoists. The 8th respondent was appointed on compassionate grounds as a Dy. Collector of Group-I (Executive Service) w. e. f. 19. 09. 2005. He is presently working as Asst. Secretary in the Office of the Chief Commissioner of Land Administration, State of Telangana. The 8th respondent possesses qualification of Master in Science at the time of his appointment. The 8th respondent was required to pass fourteen (14) Departmental Tests within the period of probation. He passed all the tests except the Criminal Judicial Test, which he cleared on 11. 11. 2012, but this was after the extended period of probation ended.