S.SUBRAMANYAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) The petitioner before this Court is a Secondary Grade Teacher, who appointed in an unaided vacancy in the 5th respondent school on 19.06.2017. Thereafter, he has sought for absorption into an aided post. According to the petitioner, proceedings dated 30.05.2012 were issued negativing the claim of the petitioner for absorption into grant-in-aid post. Learned counsel for the petitioner submits that the recommendation was made on 02.12.2004 and the orders were passed on 30.05.2012. He also submits that these proceedings came to the notice of the petitioner only when WP.No.19843 of 2013 was heard. He points out that therefore in the said writ petition, the Hon'ble High Court granted permission to the petitioner to challenge the proceedings pursuant to the orders of the Hon'ble high Court.

(3.) This Court has heard learned counsel for the petitioner and the learned Government Pleader for School Education who appears for the respondents.