C RAMASWAMY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner seeks to issue a writ of certiorari for quashing the memo dated 10-7-1987 by which the punishment of stoppage of one increment for a period of one year without cumulative effect has been imposed on the petitioner by the State Government, the 1st respondent herein, Jaccepting the recommendation of the Hon'ble Lokayukta, under Rule 18 of the A.P. Civil Services (Classification, Control and Appeal) Rules, 1963 ; and a further direction is sought to declare the constitution of the A.P. Administrative Tribunal as invalid.

(2.) The factual matrix in brief is that there were about ten Zilla Parishad High Schools (ZPHS) in the cantonment Sector, Secunderabad, which were originally a part of composite Hyderabad State, After bifurcation of Hyderabad district into Hyderabad Urban district and Ranga Reddy district, though the Cantonment area is within the territorial jurisdiction of Hyderabad district, yet the Z.P. High Schools in the Cantonment Sector were under the control of the Zilla Parishad Ranga Reddy district. While so, the Director of School Education issued proceedings dated 15-3-1985 directing the District Educational Officer (DEO), Ranga Reddy district to obtain the willingness and option of the Zilla Parishad teachers for absorption against the posts in the ZPHS in the Cantonment area.

(3.) Aggrieved by the said order, the State Teachers' Union of Cantonment Sector filed W.P. No. 3254 of 1985. After admittance, interim direction was granted directing that no transfer of the teachers working in the ZPHSs in the Cantonment area shall be effected until further orders. However, a counter was filed by the petitioner herein and the stay so granted was vacated on 23-7-1985. Aggrieved by the said orders, the Teachers' Union filed W.A. No. 684 of 1985 and pending the same, interim order was passed on 30-7-1985 directing not to transfer the teachers till 20-8-1985.