P SESHA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) :The unsuccessful petitioner has filed this writ appeal calling in question the correctness of the order of the learned single Judge dated 2.3.2001 made in Writ Petition No.21354 of 2000.

(2.) In the above writ petition, the petitioner/appellant assailed the validity of G.O. Rt. No.1518 Law (A) Department dated 2.11.2000 by which the petitioner's appointment as Panel Advocate for A.P. Scheduled Castes Co-operative Finance Corporation Limited was terminated by paying him one month's remuneration in lieu of one month's notice. When the said action was called in question in the writ petition, the same was justified by the 3rd respondent by contending that the writ petitioner was not conducting the cases entrusted to him with due diligence and on account of serious lapses committed by him, the Corporation suffered heavy losses and prejudice. The learned single Judge, having noticed the provisions of Rule 9 of the A.P. Law Officers (Appointment and Conditions of Service) Rules 1999 notified by G.O. Ms. No. 118 Law (L) Department dated 28.6.1999, dismissed the writ petition after holding that the termination of the appointment of the petitioner was in accordance with Rule 9 of the Rules. Hence this writ appeal by the petitioner- Advocate.

(3.) We have heard Sri Sesha Rao, party-in-person and the learned Advocate- General for the respondents.