GOVERNMENT OF A P Vs. M LAVA KUMAR

JUDGEMENT

(1.) This writ petition arises out of an order dated 30-6-1999 passed by the State Administrative Tribunal in OA No.5447 of 1996 whereby and whereunder the original application filed by the 1st respondent herein was allowed in part.

(2.) The fact of the matter may be noticed thus:

(3.) The 1st respondent was appointed as Attender in Zilla Parishad, Guntur on 21-12-1956 and promoted as Lower Division Clerk on 15-4-1957. Thereafter he was promoted as Upper Division Clerk w.e.f. 19-10-1965 and his services in the said category were regularised from the said date. According to the 1st respondent, he applied for leave on 1-10-1971 on medical grounds and when he reported for duty during the month of August 1972, he was not permitted to join duty. He sent a letter by post on 16-8-1972 to the BDO, Macherla, but no posting order was given. The 1st respondent also claims to have made representations to Secretary, Zilla Parishad, Guntur on 8-7-1973, 30-11-73 and to the District Development Officer, Zilla Parishad on 18-7-1973, 5-8-1978, 15-6-1979, 11-8-1980, 1-10-1984 and 10-11-1984 and 25-11-1984. Inspite of the numerous representations made by the 1 st respondent, it is alleged that he was not given posting orders. Atlast by Memo No. 182283/84-A21 dated 12-10-1984, the 1st respondent was informed by the District Development Officer stating that there was no recorded evidence to show that he applied for posting orders and sanction of leave in time and, therefore, he was directed to produce recorded evidence to his request for posting orders.