KAKARLA KASAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India to issue an appropriate writ, order or direction more particularly in the nature of Writ of Mandamus declaring the proceedings Rc.A1/423/2020 dated 18.11.2020 issued by respondent No.3 as arbitrary, illegal, in violation of Article 14 and 16 of the Constitution of India and consequently direct the respondents to consider the case of the petitioner for promotion to the post of Deputy Tahsildar in the panel year 2019-2020, irrespective of pendency of departmental proceedings, and promote him.

(2.) The petitioner was appointed as Typist on compassionate grounds on 04.05.2006 in the Revenue Unit of Prakasam District, later promoted as Senior Assistant in the month of September 2012 and posted as Mandal Revenue Inspector in the office of Tahsildar, Santanutalapadu Mandal, Prakasam District, ever since, he has been working to the utmost satisfaction of one and all. While the matter stood thus, respondent No.3 vide his proceedings Rc/E4/2198/2010 dated 13-03-2016 submitted a report to respondent No.1 to initiate disciplinary action against several persons, including the petitioner alleging that the petitioner submitted a false report to the Tahsildar, Santanutalapadu recommending for conversion of land in Santanuthalpadu village from agriculture to non agricultural purposes and the matter is pending before respondent No.1, for concluding disciplinary proceedings against several Officials purportedly involved.

(3.) Respondent No.3 prepared the integrated seniority list of the services of Junior Assistants/Typists joined in Prakasam District Revenue Unit from 01.09.2012 to 31.08.2016 vide Proceedings Rc.A2/152/2006 dated 19.08.2017, wherein the name of the petitioner was shown at serial No.8. While the matter stood thus, in pursuance of the report submitted by respondent No.3 in the year, 2016, respondent No.1 issued G.O.Ms.No.260 Revenue (Vigilance-I) Department dated 28.03.2019, ordering as under "in exercise of the powers conferred under Sub-rule (1) and (2) of Rules 24 of the Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules 1991, the disciplinary authority 1. That the disciplinary action against the said Government servants shall be taken in common proceedings; 2. That the Special Chief Secretary to Government, Revenue Department shall function as disciplinary authority for the purpose of common proceedings and shall competent to impose the penalties specified under Rule 9 of APCS(CC&A) Rules R/w Rule 9 of APRP Rules 1980 and 3. That the procedure prescribed in Rule 20 and 21 of the APCS (CC&A) Rules shall be followed in the said proceedings.