M RAM MOHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking to declare the action of the respondents in not considering the petitioner's claim for promotion as Grade-I Municipal Commissioner on the ground of pendency of disciplinary proceedings as arbitrary and illegal.

(2.) Heard the learned counsel for the petitioner and learned Government Pleader for Services-III appearing for the respondents.

(3.) Learned counsel for the petitioner submits that the petitioner is not being considered for the post of Selection Grade Municipal Commissioner on the ground that charge memos bearing G.O.Rt.No,496 Municipal Administration & Urban Development (VIG.I.1) Department, dated 15.05.2018 and the consequential G.O.Rt.No.1079, Municipal Administration & Urban Development (VIG.I) Department dated 20.11.2018 were issued against respondent No.1