M.SATYA PRAKASH Vs. GOVERNMENT OF A .P

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

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

(3.) The brief case of the petitioner is that the petitioner was initially appointed as District Panchayat Officer on 9/2/1998 in Panchayat Raj and Rural Development Department till 2007. Thereafter, he was appointed as C.T.O on 19/1/2007 and later he was promoted as Assistant Commissioner of Commercial Taxes in the year 2013 and further his post was redesignated as Deputy Commissioner of Commercial Taxes.