V. BHUPATHI REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri M. Chinnapa Reddy, learned counsel for the petitioner, Sri Badra Naga Seshayya, learned Assistant Government Pleader for Services-III and Sri G. Srinivasulu Reddy, learned Standing Counsel for Zilla Praja Parishad, Mandal Praja Parishad (in short ZPP, MPP) and Government Pleader for Services appearing for the 5th respondent.

(2.) This petition was filed for the following relief:

(3.) Learned Counsel for the petitioner submits that the petitioner was appointed as a Junior Assistant on 1/7/1986 in Zone-III in Guntur District. His services were regularized and he was promoted to the post of Panchayat Secretary Grade-II from the feeder category of Panchayat Secretary Grade-III on 11/8/2015 and was continuing on such.