SAMUDRALA SRINIVAS Vs. DISTRICT SC DEVELOPMENT OFFICER DD

JUDGEMENT

(1.) This writ petition is being disposed of at the stage of admission with the consent of both the parties.

(2.) This writ petition is filed seeking a Writ of Mandamus declaring the action of respondents in not promoting the petitioner as Senior Assistant in the existing vacancy with effect from the date of promotion of his junior who got promotion vide proceedings dated 18.11.2017 issued by the 3rd respondent, with all consequential benefits, despite judgment dated 01.04.2019, rendered by the Judicial Magistrate of First Class, Special Mobile Court, Khammam in C.C.No.128 of 2018, wherein, the petitioner was acquitted from the criminal charges, as arbitrary, illegal, discriminatory, unconstitutional and violative of Articles 14, 16 and 21 of the Constitution of India, and sought consequential direction directing the respondents, more particularly, the 3rd respondent to forthwith consider and promote the petitioner as Senior Assistant in the existing vacancy with effect from the date of promotion of petitioner's junior, who got promotion vide proceedings dated 18.11.2017 issued by the 3rd respondent, with all consequential benefits, taking into account the judgment dated 01.04.2019, rendered by the Judicial Magistrate of First Class, Special Mobile Court, Khamma, in C.C.No.128 of 2018.

(3.) Heard Sri P.V.Krishnaiah, counsel for petitioner and Government Pleader for Services-II, appearing for respondents.