Kavali Aruna vs State Of Telangana

Heard learned counsel for the petitioner and learned Government Pleader for Services-II appearing for respondents. With the consent of both the parties, the writ petition is being taken up for disposal.

This writ petition is filed declaring the impugned action of the respondents in not considering petitioner’s representations dated 11.08.2022, 27.08.2022 and 28.09.2022, requesting to consider and appoint the petitioner as Extension Officer Grade-II (Supervisor) pursuant to notification of the 4th respondent basing on marks secured/merit secured by her either under OC category or BC (D) category as the case may be in the vacancies earmarked as illegal, arbitrary and consequently direct the respondents to consider and appoint the petitioner as Extension Officer Grade-II (Supervisor) pursuant to notification of the 4th respondent basing on marks secured/merit secured by the petitioner either under OC category or BC (D) category as the case may be in the vacancies earmarked along with others in the ongoing selection process of Extension Officer, Grade-II (Supervisor) under Charminar Zone and to pass appropriate proceedings in that regard.

Learned counsel for the petitioner submits that the petitioner is working as Anganwadi Teacher from 03.10.2006. Learned counsel for the petitioner further submits that the respondent No.4 issued online notification No.203/E/2021 dated 30.09.2021, for the post of Extension Officer, Grade-II (Supervisor) and petitioner being eligible applied for the same and secured 19.375 marks in the written test for the post of Extension Officer, Grade-II (Supervisor). Subsequently respondent No.3 issued vide Memo No.1465/E2/2021, wherein the petitioner was asked to appear for certificate verification on 26.04.2022 and at the time of verification it was informed to the petitioner that the selection and appointment will be only in Jogulamba Gadwal Zone but not in Charminar Zone.

Learned counsel for the petitioner submits the petitioner made representations 11.08.2022, 27.08.2022 and 28.09.2022, requesting respondents to consider and appoint the petitioner as Extension Officer Grade-II (Supervisor). Learned counsel for the petitioner further submits that the selection process has already commenced and appointing orders are about to be issued and pray this Court to direct the respondents to dispose the petitioner’s representations dated 11.08.2022, 27.08.2022 and 28.09.2022 and pass appropriate orders.

Learned Government Pleader for Services-II appearing for respondents submits that if the petitioners representations dated 11.08.2022, 27.08.2022 and 28.09.2022, are still pending consideration, the respondents would dispose the said representations and pass appropriate orders in accordance with law, before finalising the selection process.

Having considered the submission made by the learned counsels on either side and without expressing any opinion on the merits of the case, this writ petition is disposed of, directing the respondents to dispose the petitioner’s representations dated 11.08.2022, 27.08.2022 and 28.09.2022, by giving a fair opportunity of hearing to the petitioners and pass appropriate orders in accordance with law, before finalizing the selection process, as expeditiously as possible, preferably, within a period of four (04) weeks from the date of receipt of a copy of this order and communicate the same to petitioner.

Accordingly, this writ petition is disposed of. Miscellaneous applications, if any pending, shall stand closed. No order as to costs.