PAPPU SRINIVAS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) Heard Ms. Kavitha Gottipati, learned counsel for the petitioner and learned Government Pleader for Services-III for the respondents.

(3.) The brief case of the petitioner is that he was initially appointed as Deputy Educational Officer through APPSC and joined in the month of April, 1995. Subsequently he got promotions, finally promoted as Additional Director of School Education in the month of March, 2020 and posted at Samagra Shiksha (Previously SSA) and worked up to 16/12/2020. On 15/12/2020 vide G.O. Rt. No. 249, the 1st respondent has posted one Sri Manne Caleb, Additional Director (SW) and Secretary LIDCAP as Additional State Project Director in the office of 3rd respondent on deputation basis under Foreign Service Terms land Conditions. Pursuant to the said G.O., the 3rd respondent has issued repatriation orders and directed the petitioner to hand over the complete charge and report to the 2nd respondent vide proceedings dtd. 16/12/2020, by that time there are no vacancies available in the cadre of Additional Director in School Education Department. On 17/12/2020 the petitioner was reported to the 2nd respondent, since then he has not received any salary till date. Surprisingly the petitioner have posted as Principal, IASE, Nellore in the existing vacancy, which is a lower cadre post (i.e. Joint Director) vide proceedings dtd. 10/3/2021 issued by the 1st respondent, consequent upon which the 2nd respondent issued proceedings dtd. 16/3/2021 directing the petitioner to submit his joining report, which is illegal and arbitrary. Hence this writ petition is filed.