Dr. A. R. Sharath Chandran Vs State Of Telangana And Another

High Court For The State Of Telangana:: At Hyderabad 17 Nov 2022 Writ Petition No. 15750 Of 2021 (2022) 11 TEL CK 0053
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition No. 15750 Of 2021

Hon'ble Bench

N.V.Shravan Kumar, J

Advocates

Jella Nagaraj

Final Decision

Disposed Of

Judgement Text

Translate:

1. This writ petition is filed to call for the original records relating to the impugned memo Rc.No.11229/E1 A/2016/1064 Dated 27.09.2019 of the 2nd

respondent is violating vide amended G.O.Ms.No 145 dated 15.06.2004 vide Rule 11B and set aside the same as void, violating the principals of

natural justice by virtue of order passed by a Division Bench of this Court in WP No.13624 of 2015, dated 02.06.2017, by restoring the notional

promotion of the petitioner, which was already granted on par with his junior for future notional benefits.

2. Learned counsel for the petitioner submits that the petitioner was appointed as Civil Assistant Surgeon in Mahabubnagar District, during the

recruitment year 1998 and completed PG Diploma course in DCH at Gandhi Medical College, Secunderabad, under service quota during the year

2004-2006 and successfully completed PG Course in 2018. Thereafter, respondent No.2, posted petitioner as Civil Assistant Surgeon to Niloufer

Hospital, Hyderabad, Vide Rc.No.6157/E6.B/2018, Dated 10.07.2018. Later, the respondent No.2 issued promotional posting order to petitioner, vide

proceeding Rc.No.11219/E1.A/2016, dated 16.02.2019, in the category 4 of the Deputy Civil Surgeon of the Telangana State Medical and Health

Services for the panel year 2012-2013 on par with junior Dr.D Gnana Prasunna, with effect from 08.11.2013, along with the place of posting at

Kumaram Bheem, Asifabad District as Deputy DM & HO from the present working place at RMO, Niloufer Hospital, Hyderabad. It is further

submitted that the petitioner could not join the new place of posting immediately on medical grounds and the same was informed to respondent No.2

with a proof of medical certificate, by requesting another chance of promotion as Deputy Civil Surgeon in Hyderabad District on spouse ground.

3. Learned counsel for the petitioner submits that though the petitioner made request for promotion as Deputy Civil Surgeon in Hyderabad District on

spouse ground, the respondent No.2, rejected the petitioner’s request for Deputy Civil Surgeon on spouse grounds vide RC No. 11229/E1.A/2016

dated 12.04.2019 and informed that petitioner’s name was already considered and approved for promotion as Deputy Civil Surgeon for the panel

year 2012-2013 notionally and hence the same cannot be included in the subsequent panels for promotion. Thereafter, petitioner made two applications

with the same request for promotion as Deputy Civil Surgeon in Hyderabad District on spouse ground but the respondent No.2 rejected the same, by

speaking orders vide letter dated 27.09.2019, by reiterating earlier order dated 12.04.2019, along with forfeiting petitioner’s notional promotion on

the ground that the petitioner did not reported within the stipulated time.

4. The main grievance of the petitioner is that the impugned order vide RC No. 11229/E1.A/2016/1064 dated 27. 09.2019, by the respondent No.2

infringed petitioner’s right to promotional opportunity in the category of Deputy Civil surgeon for future panel years including petitioner’s

earlier sanctioned notional promotion. Therefore, the petitioner made a representation on 17.12.2019 to the respondent No.2 requesting for posting as

Deputy Civil surgeon on spouse ground in Hyderabad. It is further submitted that as per an amendment made to G.O.Ms. No.145, dated 15.06.2004

vide Rule 11B, wherein it is stated that an employee who does not join within stipulated time in the post shall lose his promotional right/offer for the

current panel year and name shall be placed before the next departmental promotion committee for consideration in the next panel year subject to

availability of vacancy.

5. Though various grounds are raised in the writ petition, learned counsel for the petitioner restricts his prayer seeking liberty to petitioner to pursue his

promotion eligibility in terms of G.O.Ms.No.145 dated 15.06.2004 vide Rule 11B and pray this Court to direct the respondents to consider the same

and pass appropriate orders.

6. Learned Government Pleader for Services-II submits that to the extent petitioner for pursuing his promotion eligibility, the respondents may be

directed to pass appropriate orders as per the petitioner’s eligibility.

7. Heard, both the sides. Perused the record.

8. In view of the submissions made by the learned counsel on either side and having regard to the facts and circumstances of the case and without

going into the merits of the case, the present writ petition is be disposed of, granting liberty to petitioner to pursue his promotion eligibility in terms of

G.O.Ms.No.145 dated 15.06.2004 vide Rule 11B, and the respondents are directed to consider the same and pass appropriate orders, if the petitioner

is otherwise eligible.

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

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