PULI ARUN KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) As the issue involved in both the writ petitions is one and the same, these matters are taken up together for disposal by this Common Order.

(2.) Heard Mr. V.V.L.N. Sarma, learned counsel appearing for the petitioner and learned Government Pleader for Services-I appearing for the respondents.

(3.) The facts in these two writ petitions are similar and identical, therefore W.P.(AT) No.323 of 2021 is taken as lead case and the facts therein are referred to for convenience. The petitioner joined as Reserve Sub Inspector in A.P.S.P. Battalions in the year1977. Later, he appeared for Group-II examination conducted by the APPSC and was selected as Civil Sub Inspector and joined on 21/9/1985. Later the petitioner was promoted to the higher posts from time to time and posted at different places in different districts and now he is working as Superintendent of Police (Intelligence)((Waiting). It is further stated that one Mr.B.Chande Naik, who was working as Superintendent of Police (Non Cadre), Ongole, also originally joined in the police Department as RSI and later joined as Sub Inspector of Police (Civil) and he belonged to ST. He was given promotions from time to time not on regular line but basing on Rule of reservation and due to that he became senior to the petitioner and also he made representation to step up his pay on par with that of the petitioner. While the matter stood thus, without issuing any show cause notice and without affording any opportunity of hearing to the petitioner, the 3rdrespondent has issued the impugned order vide Memorandum Rc.No.1318/G3/2015 dtd. 30/5/2016, wherein, certain directions were given to the 4threspondent that while fixing the pay to make some corrections as per rules. The 4threspondent and the Principal, PTC Ongole are also directed to take further action. Due to the same, the petitioner was informed that his pay would be revised. In view of the directions contained in the said impugned Memo, the Service Book of the petitioner will be sent to all the places where the petitioner worked for making necessary corrections. Release of his retirement benefits including pension will be unduly delayed due to the same for no fault on his part. Hence, the present writ petition.