KOMMULA VEERARAGHAVULU Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This application is directed against a judgment and order dated 8-3-1999 passed by the Andhra Pradesh Administrative Tribunal in O.A.No. 6210 of 1998 whereby and whereunder the application filed by the petitioner herein was dismissed.

(2.) The petitioner in the said Original Application prayed to declare the impugned order of the first respondent in Ref.No. 2124/98 dt. 17-8-1998 in respect of items 2 and 3 reverting the petitioner to the post of Village Servant from Night Watchman for want of vacancy and directing the petitioner to join at his previous post by effecting transfer so as to accommodate the third respondent, as illegal, arbitrary and violative of principles of natural justice.

(3.) The following facts are not disputed. The petitioner was appointed as Village Servant on 27-1-1970. He was promoted to the post of Night Watchman on or about 23-7-1994. He was transferred thereafter to Alamuru. By reason of the impugned order dated 17-8-1998, the petitioner, who was temporarily promoted as Night Watchman, was reverted as Village Servant for want of vacancy. He was directed to join in the previous post as Village Servant immediately. The learned Tribunal in the order impugned in this writ application inter alia held: