M. SUBASH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking the following relief :-

(2.) Heard Mr.J.Sudheer, learned counsel for the petitioner, learned Government Pleader for Employment and Training appearing for respondents 1 and 2 and Sri Rangarajula Rajasekhara Rao, learned counsel appearing for the 3rd respondent.

(3.) It has been contended by the petitioner that he was appointed as Assistant Training Officer on 06.01.1989 and subsequently he was promoted as Deputy Training Officer and further promoted as Training Officer on 27.06.2002 and the next promotional post is the Principal. It is contended that the respondents have conducted DPC in the month of January, 2009 for filling three regular vacancies and five anticipated vacancies, wherein the case of the petitioner, who was placed at Sl.No.7, along with others was considered by DPC. Pursuant to the conducting of the said DPC, three persons were promoted and while the petitioner was expecting posting orders in the promotional post of Principal in the anticipated vacancies, the State Government has issued G.O.Ms.No.81 dated 02.03.2009, wherein 38 additional posts of Principal were sanctioned and the respondents have conducted another DPC on 23.05.2009, wherein the name of the petitioner once again figured and the petitioner was given promotion order on 08.06.2009. Since the petitioner could not join in the promotional post immediately for not getting the relieving orders from his earlier post, the petitioner sought extension of time for reporting to duty in the promotional post and accordingly permission was granted and thereafter, the petitioner was permitted to join duty in the promotional post.