PALLAPATI SRINIVASA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of the Constitution of India for the following relief/s:-

(2.) Heard learned counsel for the petitioner and learned Government Pleader for Revenue appearing for the respondents.

(3.) The briefs of the case are that, the petitioner was appointed on 9/7/1997 as an Attender in the Office of the 3rd respondent i.e., Revenue Divisional Officer, Collector's Office, Ongole. There after he was considered as a Driver from 8/2/2009 in the same Department and by the proceedings in Rc.No.A2/2063/2006, dtd. 23/7/2014, the petitioner was promoted as a Typist and working in the office of the 3rd respondent from fore noon of 1/8/2014 till date. Later, he was promoted as Typist by proceedings dtd. 23/7/2014 on the following conditions:-