t32521

IN THE HIGH COURT FOR THE STATE OF TELANGANA

AT HYDERABAD

(Special Original Jurisdiction)

MONDAY. THE FOURTH DAY OF AUGUST

TWO THOUSAND AND TWENTY FIVE

PRESENT

THE HONOURABLE MRS JUSTICE SUREPALLI NANDA

WRIT PETITION NO: 26501 OF 2023

Between:

Suresh, S/o Adelya, Aged about 48 years. School Assistant, Z.P S.S

Muudhole, Nirmal district-(under orders of promotion as Gr.ll G H.M

)

...PETITIONER

AND

1The State of Telangana, Rep by its Principal Secretary, School Education

Department, T. S. Secretariat, Hyderabad

The Director of School Education, Government of Telangana, at Hyderabad

The Regional Joint Director of School Education, Warangal.

The District Educational Officer, Nirmal District.

...RESPONDENTS

Petition under Article 226 of lhe Constitution of lndia praying that in the

circumstances stated in the affidavit filed therewrth, the High Court may be

pleased to issue a writ or order or direction more in the nature of wrrt of

[\Iandamus to declare the impugned Proc Rc No 12171A112023 d1.3O10&2023

issued by the 3rd respondent in contravention of Rules of Policy of Sub-Rule

12(a) issued in G O Ms,No.2 SW dt.09/0112004 R/w instructions issued in

Rc No 173/UC -2|2OOO dl.1gto2l2oo1 of the 2nd respondent and set aside the

same as illegal, unwarranted, unjust besides being violation of Articles 14 and 16

of the constitution of lndia and consequently declare that the promotion order

dt.29l01/2009 of the petitioner is entitled to be restored with all consequential

benefits.

I

J

4

IA NO: 1 OF 2023

Petition under section 15'l cpc praying that in the ci', Lrmstances stated in

the affidavit filed in support of the petition, the High cou-r

-nay

be pleased to

suspend the impugned Proc Rc No 1217lA1t2o23 dt.30/08/2( 23 issued by the 3rd

respondent pendrng disposal of the Writ petition.

Counsel for the Petitioner: SRI A.RADHA KRISHNA

Counsel for the Respondents: Gp FOR SERVICES I

The Court made the following: ORDER

HON,BLE MRS JUSTICE SUREPALLI NANDA

WRIT PETITION No.26501 of2023

ORDER:

Heard Sri A. Radhakrishna, learned counsel

appearing on behalf of the petitioner and learned

Assistant Government Pleader for Services-I appearing on

behalf of resPondents.

2. Theoetitioner filedthewrit oetition seekinq the

followinq relief :

"... to issue a writ or order or direction more in the nature

of Writ of Mandamus to declare the impugned Proc Rc'

No.t217/AL/2O23 dt 3Ol08/2023 issued bv the 3'd

respondent in contravention of Rules of Policy of Sub Rule

12(a) issued in G.O. Ms. No.2 SW dt 09/01/2004 R/w

instructions issued in Rc. No' 173lUC-212000 dt

Lg/Oz/zOOl of the 2nd respondent and set aside fhe same

as illegal, unwarranted, unjust besides being violation of

Articles 14 and 16 of the Constitution of india and

consequently declare that the promotion order dt

2g/Ol/2OOg of the petitioner is entitled to be restored

with all consequential benefits and pass ""'

3. The case oF the petitioner, in brief, is that the petitioner

was appointed as Hindi Pandit Grade-I on 18'10'2002' The

petitioner belongs to Schedule Caste Community' The petitioner

2

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-2021

had been promoted to the post of Gr.II HM in r ilrathi Medium

School vide proc. dt 2g.Ol.2OOg against Rost€r point

No.2 on

conversion as no femare sc candidate was avair rbre and joined

as HM on 30.01.2009. The petitioner,s prorrr tion had been

canceiled vide procs. dated 05.10.200g arong vv th others after

nine months of the promotion to the post oF Gr. I HM in Marathi

Medium School. The petitioner filed O.A. No. 1C l3B of 2009 in

A P.A.r and the tribunar was preased to set aside he order dated

05.10.2009. The State Government prefer .r:d

W.p. No.

8054/2010 and obtained interim suspension ;rcl later it was

dismissed on 1O.OB.2O2Z. Thereafter the petir:i tner filed W.p.

No. 25000 of 2O23 for implementation oF the O clers passed in

O.A. No. 10938 of 2009 and it was disposed r f directing the

respondents to take necessary action tor inr lementing the

orders of the APAT vide Judgment dated 08.09, 023. The 3.d

respondent issued the impugned show caus< notice dated

30.08.2023 to the petitioner. Aggrieved by he same, the

petitioner approached the Court by filing ttr, present writ

petition.

4 E DTHERco

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wP 2650 t 2021

(A)Thletteraddressedto theSereta rvto

Gverent Ecatis.E renGovrnm ofe

Telna derd Di f ool Eduaon

Telanatat deradV'Lr.Ro.1

2odaed1 22sexrctedrenf

Madam,

-oOo-

SEII-

Sub: -School Education-Court Case-W.

p. No.25000 of

2023 file by Sri Suresh, School Assistant (Hindi), ZpSS,

Mudhole, Nirmal District- req uest for the promotion to the

post to GHM Gr.II in the light of orders passed in

W.P.No.8054/2010-Reg.

Ref:- LR.Rc.No.1217/A1/2O23 date: 20.Og.2023, of

Regional loint Director of School Education,

Warangal.

I wish to submit that in the reference cited, the Regional loint

Director of School Education, Warangal submitted that, Sri Suresh,

School Assistant (Hindi), ZPSS Mudhole, Nirmal District has submittei

a representation on 09.06.2023 requesting to implement the orders of

Hon'ble High Court dated 10.08.2022 in W.p.No.8OS4/2OLO.

In this regard, I submit that, Sri Suresh, School Assistant

(Hindi) was promoted as GHM Gr.ll vide Regional Joint Director of

School Education, Warangal proc.Rc.No.309/AUZ7/ADILABAD

DISTRICT/zoog dt:.29.O1.2009, and he joined duty at ZPSS Marathi

Medium, Mandal Tanoor. In transfer counseling held in the month of

)uly 2009, he

_was

transferred to ZpSS U/M Basar vide RIDSE,

Warangal vtde Proc. Rc. No.309/A1lZPl ADB/Og, dt:

t7.o7.2009.

I submit that the Regional Joint Director of School Education,

Warangal has reverted the individual vide proc.

Rc. No.308/41lZP/ ADB/Og, dt:03.10.2009, and the District Educational

Officer, Adilabad has posted him as School Assistant (Hindi) at ZPSS

4

Mudhole vide Lr.No.B111302S/REV/2009,

giving him any opPortunitY.

SN. J

\,P 26501 202i

dated: 05.1 1.2009 without

In this Regard, the individual has approached AIAT and filed OA

No.10938 of 2009 with a prayer to direct the respon'l )llts to continue

the applicant as GHM Gr.ll at ZPSS Basar, Mandal Mucl cle.

I Submit that the Hon'ble Tribunal passed int€ I rn orders in OA

No.10938 of 2009 dated.09.10.2009 as follows:

"In the mean time there shall be a direction to tle respondents

to continue the applicant HM-II in their respective pla:::;".

In this regard, I submit that, the Vacate pe'i i:n was filed in

ApAT with Vf4A No.2280 of 2009 and the Hon'ble .1

).AT,

Hyderabad.

The Hon'ble APAT has passed final orders in OA No.10938 of

2009 with V.N4.A No.2280 of 2009 & C.A No'11l2 of 2009 on

l7 .O2.2OIO as follows:

"In view of the above facts and circumstance:; lf the case,

the impugned orders dated:03.10.2009 is:;' ed by the

Regional Joint Director of School Education r:; ncelling the

promotion orders issued to the applicarrl ; and the

subsequent orders issued by the District Educ I i'lnal Officer

posting the applicant as School Assistants are r:t aside, by

leaving it open to the Regional loint Direc: r of School

Education, Warangal to pass appropriate l-ders after

putting the applicant on notice and by e)' lmining the

representations to be submitted by the appli(.

-Tts

in detail

Till the disposai of the representations 1l'ed by the

applicants by passing speaking orders stat-l -quo of the

applicants as on the date of issuance of : tl impugned

orders by the Regional loint Director of Schc ll Education,

Warangal i.e., 03.10.2009 shall be maintaine,l

I submit that, the department has filed W.P.l c.8054 of 2010 in

Hon'ble High Court with a prayer to suspend tt'( judgment of the

Hon'ble APAT dated 17.O2.2OlO in O.A.No. 10938 cf :1009. The Hon'ble

High Court has granted interim stay in W.P.No.B0 4 of 2010 on the

orders of Hon'ble APAT.

Further I Submit that, the indivldual was nformed that, the

Hon'ble High Court, Hyderabad has disposed WP lJ . 8054 of 2010 on

dated 10.08.2022 as follows:

;r-

5

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wP 26i01 202i

"Learned counsel appearing for the 1'r respondent has

contended that the Tribunal has merely set aside the

cancellation order oF promotion on the ground that no notice

was given to the I respondent and the Tribunal also gave

liberty to the petitioners to put the 1'r respondent on notice

and by examining the representations, pass appropriate

orders. Therefore, there are no merits in the writ petition

and the same is liable to be dismissed. Having considered

the rival submission made by the learned counsel on either

side. This court is of the view that the Tribunal has merely

directed the petitioners to set aside the impugned

cancellation order of promotion of the 1't respondent on the

ground that no notice was given to the 1't respondent. The

Tribunal was justified in setting aside the cancellation order

of promotion as the impugned order was passed in violation

of the principles of natural justice. Hence, this court is not

inclined to interfere with the order passed by the Tribunal.

Accordingly, the writ petition is dismissed".

In this regard, I submit that, as per the guidelines issued by the

Commissioner & Director of School Education, AP, Hyderabad vide

Proc. Rc.No. 173/UC-2/2OO0 date: 19.02.2001 a tentative seniority list

of School Assistants under ZP Management were prepared and the

promotion committ6e has considered to effect medium wise promotion

for 2-7 6 posts in ZP Management,26l (T/M), 13 (U/M) and 2 (M/M) in

earstwhile Adilabad district by following separate rosters for

promotions. The individual is shown at Sl.No.553 in the seniority list.

There after he was promoted as GHM Gr.ll in (Marathi Medium) vide

Regional Joint Director of School Education, Warangal vide proc.

Rc. No.309/A1/ZP / ADB/ZOO9 dt:.29.01.2009.

Further I submit that, as the promotion to the post of Head

Master granted in the respective medium oF instruction, aggrieved

there by some senior School Assistants filed appeals dt:30.01.2009

contending that they were wrongly ignored while promoting their

juniors. On the ground that no orders are passed on their appeals,

they have invoked the jurisdiction of the Hon'ble Tribunal by filing

OA No.442t/2O09,442O/2OO9,4422/2009 & 4419/2009. The Hon'ble

Tribunal passed interim orders on 18.03.2009 directing the

respondents to pass appropriate orders on the representation made by

the applicant on 03.02.2009 as per rules with in a period of four

weeks.

Further I submit that, the detailed report was submitted to the

C&DSE.AP., Hyderabad seeking clarlficatlon vide LR.No.B1/ 13025/

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wP 26i0 t 2021

REV/2009 dr:05.05.20091

l1ying

noticed that the prc lorions grantedwere not proper. The C&DSE, ne. nyau.ibid- o'rd e 1 <i for review ofpromotions. As per the

_directions

'J

ilirsE, a committee wasconstituted for verifical

service particutars for

ti1i.,:f,-tl" certificates,

.serr

)ritv ano otnei

committee .,ur[t"j' L" ."#[?

-'J:ffit"#

,?t"

t]

,,9,,";XL,trcommittee, proposals in respect of eligible..njio.t,, for promotjonsand the rist or.;uniors who were

-errone-ousry

pro.ot", ,,vere

submittedbv the Disrri* Educationar

.officer,

narrr6Ji"io'rr,

Regionar JointDirector of School Education, Wu.ungui.

- '-"" '"

In this regard I su^bmit that, the then Regiona Jr:int Director ofSchool Education, Warangat reviewed th";.o;;ii;n,:

rr, issued orderspromotins etisible School As,sisranrs ;.;";J;; i;:;nir ty as GHM Gr.trduty revertinq and canceltint lt

"

p."rn"iPn'"o".1"r,,

of ( 10) juniorschoot Assistants vide o.oc. Rl.ruo. :0 ei ithi; i ei,it i r, dt : 03. 10. 2009.and requested the District eo*",i"ri"i'b-#iJi".o,,.o"o

to reverrcandidates as School Assistants. eosting o.Oe.!'tl th,r r.uurt"d SchoolAssistants inctudinc ,n.

"^ui,Ilol"j ",

S.i*iirrirlun, ,u.u issued vrdeDEo, Adia bad rr. no. a r/ i :ozslnrv/100g,"6,,

iii. iii. r,, r.

I submit that, in t.erms of provision in Rure-: as notified videG'o'Ms No'10, dr.23.01.2009,

""*i,"."

i"'i;"'';;:". ir is menrionedthat in Marathi Medium Higi schoors,-il"

;"';i; oitn, or.,, shourd befilled with School Assistants of Marathi piJrrn''""0

)1e must comewithin the Zone of consideration ;r-ri.tr"

"i

i.,i',t., , on review ofthe matter and on examination_of

'rp".i"i

irf*''ri,,, ld vide G.o.MsNo.9., Edn, dr.23.01. 2009

.and

C.O.ms ru". rO7ia"".,'0, ed : 23.01. 2009,the C&DSEAp, Hyderabad

.

n", .un*iL"a'i'n'"I.''

"u,r

3r oroceedinqsissued vide proc.

Rc. No.^ 173lUC-2Zzooo ii,''ig.o;.lJ0r and proc.

Rc.No.2/prc/09 date: :o-or zoos.

-n**ji"g

a'iri" erid orders, the

l!:n. IJD:Et

Warnagat has

.reviewed

tf," c-nrv-ir.rr ,.omotions andconsidered the eligible candidates fo.- p.oilotion"

dLrl , reverting theJunror most School Assistants who got p.o.oi;;

unrt, r Urdu lvledium

6l:r..16;-r*

Medium vide p-i.

-

[..rv".jouuor,, p/ADB/os

dr:

In this regard, it is. submitted that the Hon,ble l igh Court, haspassert orders in wp No.8054 of 20L0;;bI ;0.il.;021as folows:

"The Tribunar was

JUStiFied in sefting aside the c r lceration

order of promotion as the irprgne;

"io*

-*"

; passed in

I]"lT"l

of the principre, or nuiriii i,i#". ;*., rhis courr

i,J,lj"ili,,r"o

ro interfere *itn iliu-LrJ"r'-pass:J by the

l

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l\P 26i0t 2021

I submit that, Sri Suresh, School Assistant (Hindi), ZPSS

Mudhole, Nirmal District has submitted a representation on 09.06.2023

requesting to implement the orders of Hon'ble High Court dated

1O.O8.2022 in W.P.No.8054/20tO. In this regard a show cause notice

was issued to hrm vide this office Proc. Rc.No.7217 / AL/2023,

Dt:30.08.2023 as why his promotion shall not be cancelled, later the

said show cause notice was cancelled vide this office Proc. Rc.No.

t277 / Ar/ 2023, Dt: 19.09.2023.

I submit that, the petitioner agarn filed W.P.No.25000 of 2023.

The Hon'ble High Court has disposed the W.P.No.25000 of 2023 on

08.09.2023 with the following order

5. Having regard to the fact that the representations of the

petitioner are pending and there is also a Court order in

favour of the petitioner, this Court deems it fit and proper to

direct the respondents to implement the orders of the

Tribunal dated 77.02.2010 in o.A.No. 10938 0f 2009 and

dispose of the representations of the petitioner. The entire

exercise shall be completed within a period of four (04)

weeks from the date of receipt of a copy of this order.

6. Accordingly, the Writ Petition is disposed of at the

admission stage. There shall be no order as to costs.

In this regard it is submitted that, the petitioner is still working

as School Assistant (Hindi). In order to implement the Hon'ble High

Court orders, the petitioner has to be restored as GHN4 Gr.ll w.e.f.

03. 10.2009.

In this regard, I submit that, the Regional Joint Director of

School Education, Warangal has requested to take necessary action to

impiement the order of Hon'ble APAT in OA.No. 10938 of 2009, order

of Hon'ble High court dated 10.08.2022 in w.P.No.8054 of 2010 and

order dated 08.09.2023 in W.P.No.25000 of 2023 to avoid legal

complications.

Therefore, I am herewith enclosrng a copy of the report

submitted by the Regional loint Director of School Education, Warangal

with a request to issue necessary orders for implement the order of

Hon'ble APAT in OA.No. 10938 of 2OO9, order of Hon'ble High Court

dated 10.08.2022 in W.P.No.8054 of 2010 and order dated 08.09.2023

in W.P.No.25000 of 2023 to avoid legal complications in the matter

Yours fa ithfu lly.

Director, School Education

Encl:- As above.

t

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(B).Th ve rm e ntsmade in the cou nter affidavat

nehlfofrondent No.3 and inperticu[a r Dara

Nos.1Ond11 arextracted hereunder:

"1O. It is respectfully submttted that the Pet I oner name

was also included in the seniority ltst for ll r promotion

counseling to the post of Gazetted Head Maste r (ir.II which

was held on 24.O9.2023., He stood at Sl.No. (;00 in the

seniority list but he did not come into the zone o l)romotion.

11. It is respectfully submitted that a deli iled report

has been submitted in the matter to the )irector of

Schoot Education, Telangana, Hyderi bad vide

Lr.Rc.No.1217 IAL/2023, Dt: 20.O9.2023 explaining

the facts and requested to take necessar) action for

implementation of the orders of Hon'ble I PAT Dated

17,O2.ZOLO in O.A.No.1O93a of 2OO9, I-tr n'ble High

court orders dated 1O.O8.2022 in W.P.No.€:( 54 of 2010

and Hon'ble High court orders dated Oti, 19.2023 in

W.P.No.25OOO of 2023. In turn the Direct( r of School

Education has submitted report to the ( overnment

vide Lr.No.1312lSER.lIl-2/2023, lated :

10.11.2023, The matter is under the eE! O[Atig!!--ef

eGvernn

(c).The relevantoortion of thr:order dated

LO.O8.2O22 o W.P. No. 8054 of :: .O is extracted

"Having considered the rival submissions r ade by the

learned counsel on erther side, this Court is o' lre view that

the Tribunal has merely directed the petitione r ; to set aside

the impugned cancellation order of promotir rr of the 1't

respondent on the ground that no notice was I ven to the 1't

respondent. The Tribunal was justified in se:1 ng aside the

\-

h ereu n der:

9

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\,P 1650t 202 ]

cancellation order of promotion as the impugned order was

passed in violation of the principles of natural justice. Hence,

this Court is not inclined to interfere with the order passed

by the Tribunal.

Accordingly, the Writ petition

is dismissed. No costs.,,

D. Threlntrtin horradt th

TrbunlinO.No.l938 20withAN.22of

209&C.A.No.11O2 of 2OO9onL7.02.2010,in particular

Dara No.g is extrcted hereunder: -

"In view of lhe above facts and circumstances of the case,

the impugned orders dated:03.10.2009 issued by the

Regional loint Director of School Education cancelling the

promotion orders issued to the applicants and the

subsequent orders issued by the District Educational Officer

posting the applicant as School Assistants are set aside, by

leaving it open to the Regional loint Director of School

Educallon, Warangal to pass appropriate orders after

putting the applicant on notice and by examining the

representations to be submitted by the applicants in detail.

Till the disposal of the representations filed by the

apDlicants by passing speaking orders status-quo of the

applicants as on the date of issuance of the impugned

orders by the Regional loint Director of School Education,

Warangal i.e., 03.10.2009 shalt be maintained',.

t0

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u'1, :6501 202 r

DISCUSSION ANDCONCLUSION:-

5The Iarned counselaoDeaflnoon rehalffth

itio nr mainlu-forth the follolnbmissions:-t

a) The petitioner herein had approached the I ribunal by filing

O.A. No. 10938 of 2009 with prayer to direct ttr respondents to

continue the petitioner as HM Gr.lI at ZPSS I esara (Uf''4). MP

Mudhole. The Tribunal passed interim orders i-

'f

.A. No. 10938

of 2009 dated 09.10.2009 directing the rcspon( €'nts to continue

the petitioner HM-II in the respective places ; rd subsequently

the Tribunal passed final orders in O.A. No. I ()'

-38 of 2009 with

VMA No. 2280 ot 2009 & C.A. No. 1102 of 20:) on 7f .02.2070

in favour of the petitioner.

b) The State Government had filed W.P. I\l l. 8054 of 2010

against the Judgment dated 77.02.2010 pas;ed in O.A. No.

10938 of 2009 in petitioner's favour and the s; rle was dismissed

on 10.08.2022 stating that the tribunal was jr;tified in setting

aside the cancellation order of promotion as tlt I impugned order

therein was passed in violatron of the prir:iples of natural

i

i

,:

t)

I

I

I

i

I

i

t

I

justice.

ll

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\&P 2650t 2023

Ed u catio n, Telangana State,

t2l7 / A7/2O23, dated 20.09.2023

action for implementation

oF

c) The petitioner submits that the petitioner,s name was arso

included in the seniority Iist at Serial No.553 for the promotion to

the post of HM Gr.II but however, the petitioner,s case did not

come into the zone of promotion and further a detailed report

had been submitted in the matter to theDirector of School

vide Lr.Rc.No.

to take necessa ry

oF APAT dated

Bsonteforeidubmslonth ne

counsela pDea

ra nqonbehalf ofthe petiti

Hyderabad

requesting

the orders

17.02.2010 in O.A. No.10938 of 2009 and this Court passed an

order dated 70.08.2022 in W.p. No. 8054 of 2010 and an order

dated 08.09.2023 in W.p. No. 25000 of 2023 and in turn the

Director of School Education had submitted report to the

Government vide Lr.No. 1312/SER.III_2/2023, dated 10.11.2023

and the matter is under examination since 2023 and no orders

had been passed as on date.

onercontends

hetitierentled forhe relif as dfra

bvthe oetition errnthDresnt writ oetition.

6 helaredtantn u nsellaci nreli th

AVr mdenhe coterfidavifiled

ce

alf

t

12

SN,.I

t, l6ir.lt l0lr

resDondent No.3 inDa rticularoara N,.1O and 11l;

(referreLtoandextracted above) contendr that the writ

oetition could be disoosed of directinq the r;overnmen

exa[u e subiect issue and take a deciion as per the

reDort forwarded bv the Directorof Schoc IEducation to

the Government vide Lr.Rc.No. 1312lsr: rrtt-2/2023,

dated 1O.11.2023 (referred to andextract€.above).

7. The learned counsel appearing on behalf of the

petitioner does not dispute the said subnr ssion made by

the learned Standing Counsei appearing o r behalf of the

respondent No.3. Upon consent of learr ed counsel on

record, the following order is passed

8. Takinq into consideration:

(a) The aforesaid facts and circurr stances of the

case,

(b) The submissions of the l,: rrned counsel

appearing on behalf of the petitionr: , the learned

Standing Counsel appearing on behalf of r:spondent No.3

and the learned Assistant Governme I t Pleader for

Services-I, appearing on behalf of responrl:nts,

ih

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\P 2650t 2021

(c) The averments made in the counter affidavit

filed on behalf of the respondent No.3 and in particular

para Nos.1O and 11 (referred to and extracted above),

(d) The discussion and conclusion as arrived at para

Nos.s to 7 of the present order.

The writ nettion is disrlosed of directinrr fhe

resoondent No.1- totake into consideration the order

dated 17.O2. sdinO No. 1O938 of 2OO9 in

favour of the petitioner hereinand the order dated

2 ssed in W.P. No. 25 t22

examine the reDort submittedbv the Director of School

Education to theGovernment vide Lr.No.1312/SER III-

220dated 1.11.2O23 andass aroriate orders on

the subiect issue within a oeriod of three (3) weeks from

the date of receipt of a copvof the order, in accordance to

law. in conformitv with princioles of natural iustice bv

ft ra!vidinoannnnftrtunttvrrfnefsrlnAh

AIrn.! t.r fha

Detationer, dulv considerinqthe reDresentation of the

Detitioner dad 09.06.2023, seekinq implementation of

the order dated 1O.08.2022oassed in W.P. No. 8054of

2O1O in favouLof the petitioner (referred to and extracted

14

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I' l6ar) I l0ll

above) anddulv communicatethe deci ;ion to the

petition e r.However,there shall be no ordefrs to costs.

To,

As a sequel, the miscellaneous lletitions, if

any pending, in the Writ Petition shall also stand ,t tsed.

ST/ K.BHAVANI SWAMY

ASS ISTANT REGISTRAR

//TRUE COPY// G'

SECTION OFFICER

The Princrpal Secretary, School Education Departmen . T . S. Secretariat,

Hyderabad.

The Director of School Education, Government of Telar lana at Hyderabad

The Regional Joint Director of School Education, Warz r cal.

The District Educational Officer, Nirmal District.

One CC to SRI A.RADHA KR|SHNA, Advocate

[OPUC,

Two CCs to GP FOR SERVICES l, High Court for the S ate of Telangana at

Hyderabad

IOUT]

Two CD Copies

/l

n

W

U.--

1

2

3

4

5

6

7

I'\,I K

lts

HIGH COURT

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WP.No.26S01 of 2023

DISPOSING OF THE WRIT PETITION

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