N. RAMANA BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Aggrieved by the order dtd. 5/2/2021 in W.P.No.16852 of 2020, wherein the request of the petitioner to retain him at the place where he is working till the completion of maximum station criteria of 5 years, was rejected, the present Writ Appeal came to be filed.

(2.) The factual matrix of the case, as disclosed in the affidavit filed in support of the writ petition, is as under :

(3.) In support of his plea, the counsel for the appellant took us through the Re-Formulation of Block Transfer-2020, dtd. 26/6/2020 to show that the transfers of many EP have been cancelled and retained beyond station criteria as a one time measure; the representation made by the petitioner on 3/7/2020 and the order dtd. 20/7/2020 passed by the authority rejecting his request for cancellation/deferment of transfer and also for voluntary retirement.