STATE OF ANDHRA PRADESH Vs. K. BHAGYA SRINIVAS

JUDGEMENT

(1.) Heard Mr. N. Aswartha Narayana, learned Government Pleader for Services I appearing for the appellants. Also heard Mr. P. Narasimha, learned counsel appearing for the respondent/writ petitioner.

(2.) This writ appeal is preferred against the judgment and order dtd. 17/8/2020 passed by the learned single Judge in W.P.No.13444 of 2020, by which, the writ petitioner sought a direction to respondent No.2 HCJ and NJS,J WA No.207/2021 (appellant No.2 herein) to implement G.O.Rt.No.185 dtd. 19/2/2020 issued by the respondent No.1 (appellant No.1 herein) for reinstating the petitioner into service as Police Constable in Anti Naxal squad, Kakinada, Eluru Range, East Godavari District.

(3.) The petitioner was appointed as police constable on 19/1/2012 and he was attached to the Anti Naxal Squad and later, he was posted as a security personnel for escort duties.