NELAVALA JOHN SUKUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) It is a case of the petitioner, who, under the guise of transfer policy of the Government, is deprived of his choice of place of posting and thereby denied the medical facilities to his mentally retarded child.

(2.) Heard Dr.D.Venkata Ramana Reddy, learned counsel for the petitioner and learned Assistant Government Pleader for ServicesIII.

(3.) The petitioner is a Lecturer in Economics. Initially, he was posted at Government Degree College, Tiruvuru, Krishna District, on 28/6/2008. He was transferred to SRR & CVR Government Degree College (Autonomous), Vijayawada, Krishna District, on 13/6/2011. By virtue of the impugned proceedings dtd. 22/9/2021, he has been transferred from the said College to the Government Degree College (Autonomous), Jangareddy Gudem, compelling the petitioner to invoke the jurisdiction of this Court, in the facts and circumstances stated hereunder: