KATURI RAMBABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri K. M. Krishna Reddy, learned counsel for the petitioner and the learned Government Pleader for Services-III.

(2.) This writ petition has been filed for the following reliefs:

(3.) Learned counsel for the petitioner submits that the petitioner was initially appointed by the 3rd respondent as Physical Education Teacher (PET) in Education Department in Guntur District vide Rc.No.12311/A8/2008 dtd. 16/10/2009 being selected through DSC2008. He joined on 19/10/2009 and his probation period was declared successful on 18/10/2011 and services were regularized vide proceedings in Dis.No.11678/A5/2012 dtd. 20/10/2012.