C. NARASIMHULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Smt K. Rajya Lakshmi, learned counsel for petitioner and Sri Y.Srinivasa Rao, learned Assistant Government Pleader for ServicesII appearing for the respondents.

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

(3.) The grievance of the petitioner is that his services in the cadre of Typist are neither being regularized nor being absorbed on the post of Junior Assistant and his representation to that effect has been rejected by the impugned order dtd. 16/4/2021.