R.RAMANJINEYULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Initially this writ petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) The case of the petitioner in brief is that, the second respondent/Commissioner and Director of Municipal Administration had issued Notification No.04/2019 dated 26.07.2019 for 3,786 posts in 13 districts in the State, calling for applications for recruitment to the post of Ward Education & Data Processing Secretary in A.P. Municipal Ministerial Subordinate Services. A merit list of qualified candidates has been notified whereunder a total of 1,735 candidates were qualified in the written test. The petitioner's name stands at Serial No.1455. After verification of the MSM,J WP.No.16320 of 2020 certificates, the fourth respondent has issued an order of appointment on 08.01.2020 in the name of the petitioner offering him appointment. Though the petitioner was issued the order of appointment on 08.01.2020, no posting order was issued for a period of 20 days and in the interregnum period, he was forced to submit an undertaking dated 22.01.2020 to the respondents that he will not raise any objection over the final merit list of candidates under the sports quota to be communicated by the Sports Authority of Andhra Pradesh and that he is liable to be terminated at any time without any prior notice and that he will not claim any seniority in the cadre of Ward Education & Data Processing Secretary, if his case is considered for promotion.

(3.) To the shock and surprise, a show cause notice dated 29.08.2020 was issued by the fourth respondent, stating that the District Collector & Chairman, GS/WS DSC, 2019 has approved and forwarded the meritorious sports candidates list of six (6) members and requested the Regional Director of Municipal Administration, Anantapuram to issue necessary appointment orders and to cancel the appointment orders of the petitioner.