G. N. SURESH REDDY Vs. STATE OF AP

JUDGEMENT

(1.) eard Sri Raja Reddy Koneti and Sri K. Venkat Reddy on behalf of Writ Petitioner; Sri K. Bheema Rao, learned Government Pleader for Services-III appearing for Respondent Nos.1 to 5 and Sri M. Vijay Bhaskar, learned Counsel for the Respondent No.6.

(2.) Prayer made in the Writ Petition is as under :

(3.) It is the case of the Writ Petitioner that he is appointed on deputation for a period of three years as Executive Engineer, LLC Division, Tungabhadra Board (Andhra Pradesh Quota) and took charge on 19/2/2019. As the period of three years has expired on 18/2/2022, the Government had issued Orders of extension for a period of one year from 23/2/2022 to 22/2/2023, and as such, he is working under the said capacity. Learned Counsel for the Writ Petitioner has also submitted that on 29/12/2021, the Writ Petitioner was issued Article of Charge (Ex.P.5), and the same is extracted hereunder:-