BOJJA SUBBA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition has filed by the petitioner challenging the proceedings of the second respondent in reference No.4829/RD.V(2)/99, dated 5.1.2000 and for consequential direction to the respondents to regularize his services forthwith from the date of his initial appointment in terms of G.O.Ms.No.212 (Finance and Planning (FW.PC.III) Dept dated 22.4.1994.

(2.) The petitioner was initially appointed as Section Writer on 16.10.1986 on daily wage basis by the District Rural Development Agency, Prakasam Bhavan, Ongole, Prakasam District ( for short 'DRDA').

(3.) The DRDA is a project under the control of the Panchayat Raj Department headed by the second respondent. The main function of the DRDA is to help the rural people by lending the loans or giving financial assistance in order to augment their development. The District Collector is the Chairman of the DRDA at District level. The respondents have also constituted Handicrafts Artisans Marketing Promotion Institute (for short 'HAMPI') , a co-operative society regd. Under the A.P.Co-operative Societies Act,1964 with the 4th respondent as it's Managing Director . Services of the Staff working under him were being utilized either in DRDA or in its subsidiary HAMPI.