RAJ KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition has been filed for the following relief:

(2.) The case of the petitioners, in brief, is that they were appointed as District Resource Persons at Andhra Pradesh Society for Social Audit, Accountability and Transparency (for short, "APSSAAT') by the Director, SSAAT for the purpose of Social Audit, Accountability and Transparency to ensure the autonomy and purity of the social audits and they worked as such without any fault or default and without any blemish on their part and to the satisfaction of the respondents. It is the further case of the petitioners that they were paid honorarium for their services and the same was enhanced from time to time and ultimately they were terminated illegally from the services without any prior notice by the respondents. It is the further case of the petitioners that since 2014, they made several representations to the Director of APSSAAT about their illegal terminations and requesting the authorities to reinstate them into service and pursuant to their request to reinstate them into service, the Directors through proceedings No.87/ APSSAAAT/ ADMN/2019, dtd. 26/7/2021, has considered their request on humanitarian grounds and decided to reinstate their services and though the respondents have issued proceedings dtd. 26/7/2021 by reinstating the petitioners into service but no work was entrusted till today. Hence, the present Writ Petition has been filed.

(3.) The 2nd respondent filed counter affidavit along with an application to vacate the interim order granted by this Court dtd. 22/10/2021, inter alia, contending that no reinstatement proceedings were issued by the 2nd respondent and the petitioners 1 to 12 and 14 to 19 and 21, 24 were terminated and resigned their services on various dates and the then former Director issued a suspension-cum-show cause notices relating to the petitioner Nos. 13 and 20 following due procedure laid down in the Code of Conduct and Disciplinary Rules. It is further stated in the counter that the earlier Director Sri G.Sreekanth upon completion of tenure of 3 years was completed duly and relieved from the said post and present director deponent herein has been appointed as Director under proceedings G.O.Rt.No.371, Panchayat Raj and Rural Development (RD.II) Department, dtd. 5/7/2021 and he joined duty as Director on 13/7/2021.