M.SREENU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking Writ of Mandamus declaring the that the disciplinary proceedings vide Charge Memo No.2017/CPR &RE/A2/2012, dated 11.03.2013, issued by respondent No.2 against the petitioner are liable to be set aside on the ground of delay in concluding the proceedings and further the action of respondent No.1 in not promoting the petitioner to the post of Deputy Chief Executive Officer on adhoc basis on the ground of long pending disciplinary proceedings and while promoting many of his juniors vide G.O.Rt.No.756 PR & RD (Pts.IV) Department, dated 19.12.2018 without concluding disciplinary proceedings for about 6 years without any justifiable reason, as arbitrary, illegal and in violation of Articles 14 and 16 of the Constitution of India, and consequently, direct the respondents to promote the petitioner as Deputy Chief Executive Officer on par with his juniors with all consequential benefits of seniority and pay.

(2.) It is the case of the petitioner that he is working as a Casual Mandal Parishad Development Officer and he is fully eligible and qualified for promotion to the post of Deputy Chief Executive Officer. The petitioner submits that the respondents are not considering his case for promotion to the post of Deputy Chief Executive Officer on the ground that a Charge Memo dated 11.03.2013 is pending against him. The grievance of the petitioner is that though the said Charge Memo was issued way back in March, 2013, the respondents are not concluding the said disciplinary proceedings nor considering his case for promotion to the post of Deputy Chief Executive Officer on par with his juniors.

(3.) Heard Sri M.V. Rama Rao, learned counsel for the petitioner and the learned Government Pleader for Services-II.