K. GANGADHAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The issue involved in the present Writ Petition is about the competency of the 2nd respondent-Commissioner in issuing proceedings dtd. 8/1/2021 for absorbing the petitioner herein as Editor of "Sri Kanaka Durga Prabha', a religious monthly magazine (hereinafter referred to as magazine) published by the 3rd respondent-Sri Durga Malleswara Swamy Varla Devasthanam, in a newly sanctioned post and non-implementation of the same by the Executive Officer of the 3rd respondent-Devasthanam.

(2.) The facts of the petitioner's case as per the pleadings may briefly be stated thus: The petitioner is a Post Graduate in Telugu from Acharya Nagarjuna University. He secured a Master Degree in Communication in Journalism from Potti Sriramulu Telugu University and did M.A., (Sanskrit) from the same University. He was awarded Doctorate (Ph.D.,) in Social Work by Acharya Nagarjuna University. He obtained P.G.D.C.A., in Human Resource Management from Andhra Pradesh Productivity Council. He had also passed the required Account Test for Sub-ordinate Officers Part-I (08), Account Test for Executive Officer (141), Endowment Department Test (103, 126) conducted by Andhra Pradesh Public Service Commission.

(3.) The petitioner was initially appointed as regular incharge of "Sri Kanaka Durga Prabha" in the year 2003, on consolidated pay. He worked as Assistant Public Relations Officer from 2004 to 2007. Later he worked as Sub-Editor of the said magazine from the year 2009 and in the year 2014 he was asked to discharge the duties of Editor vide Proceedings dtd. 14/2/2014 issued by the 3rd respondent.