G CHINNA BABU Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) THE petitioner challenges three separate orders, dated 16-09-2010, passed by the Project Officer, ITDA, Paderu, the 3rd respondent herein. THE facts in brief that gave rise to the said order are as under:

(2.) THE Project Officer, ITDA, Seethampeta, the 4th respondent herein, issued a notification in the year 1997 inviting applications for appointment of Data Processing Officer (DPO). THE petitioner and 43 others submitted applications. Through order, dated 01-05-1997, the 4th respondent appointed the petitioner as DPO, on a consolidated salary of Rs. 3,000/- per month. THE petitioner submitted an application to the Commissioner of Tribal Welfare, the 2nd respondent herein, with a request to transfer him to the office of the Project Officer, ITDA, Paderu, by citing grounds of ill-health. THE application was forwarded by the 4"1 respondent and on consideration of the same, the 2nd respondent accorded permission through proceedings, dated 24-04-2006. Accordingly, the petitioner was transferred to Paderu.

(3.) THE petitioner submitted his explanation on 13-09-2010. Not satisfied with the explanation, the 3rd respondent passed the three orders referred to above.