AI Structured Summary
Not yet generated for this judgment
Judgment
The present Writ Petition is filed questioning the action of Respondent No.2 in according permission vide impugned Proceedings in L.Dis.ESE02-14/21/2024-E-VI-Part(4), dated 28.09.2025 for deputation to the office of the Additional Project Coordinator, Samagra Shiksha, Anantapuramu under Foreign Service to the extent in favour of Respondent No.8, as illegal and arbitrary.
The Petitioner is working as School Assistant at ZPHS, Thappavaram Nagar, Ananthapuramu Rural. While so, Respondent No.5 issued a notification on 30.07.2024 inviting applications from the eligible candidates for appointment to the post of Assistant AMO (General) (Kannada). In response, the Petitioner submitted an application on 09.08.2024. Pursuant thereto, the Petitioner was selected as per the Proceedings of the District Educational Officer-cum-Project Officer, A.P. Samagra Shiksha Abhiyan, Ananthapuramu District, dated 12.12.2024. However, the Petitioner was not accorded permission for deputation/extension of individuals to the office of the Additional Project Coordinator, Samagra Shiksha, Anantapuramu under Foreign Service vide Proceedings dated 28.09.2025 and Respondent No.8 was deputed in place of Petitioner. Questioning the same, the Petitioner filed W.P.No.26549 of 2025 and thereafter the Petitioner filed the present Writ Petition to consider his case for appointment in the existing vacancies under Foreign Service.
Today, the learned counsel for Petitioner submits that there are vacancies for deputation in the office of the Additional Project Coordinator, Samagra Shiksha, Anantapuramu under Foreign Service and it would suffice if the Petitioner’s case is considered in the existing vacancies in the Anantapuramu District.
The learned Standing Counsel for A.P. Samagra Shiksha Abhiyan Sri K. Raghu Babu appearing for the Respondent Nos.4 to 7 submits that the case of the Petitioner will be considered in the existing vacancies and appropriate orders will be communicated to the Petitioner.
Recording said submission, the Writ Petition is disposed of, at the stage of admission, with the following directions;
The Respondent-authorities shall consider the case of the Petitioner for deputation in Samagra Shiksha, Anantapuramu and communicate appropriate orders to the Petitioner within a period of six (6) weeks from the date of receipt of a copy of this order;
ii) No order as to costs.
As a sequel, pending applications, if any, shall stand closed.