P SRIRAMAIAH Vs. P PURUSHOTHAMMA RAO

JUDGEMENT

(1.) Mr. Jagannadha Rao, appearing for the appellant canvassed the correctness of the view expressed by a Division Bench of this Court consisting of Gopal Rao Ekbote, J and Sriramulu, J. that Rule 75 of the A. R (Andhra Area) Village Offices Service Rules 1969 has no retrospective operation. The learned counsel seeks to point out that the learned Judges expressed that view without regard to the earlier Ordinance (Ordinance No. 1 of 1969) and Act. No XVI of 1969 which specifically provided that any legal remedy or proceeding in respect of any right privilege, obligation or liability acquired, accrued or incurred in regard to matters relating to appointment, conditions of service and dismissal or removal under the repealed Acts shall be continued or enforced subject to such rules as may be made under the proviso to Art. 309 of the Constitution.

(2.) It does not appear that the Ordinance and the Act (Act XVI of 1969) which replaced it were brought to the notice of the learned Judges by the counsel who appeared before them. Mr. Jagannadha Rao invited our attention to adjudgment rendered by one of us where the effect of the Ordinance (Ordinance No- I of 1969) and Rule 75 was considered. The view expressed by one of us there was that.

(3.) In that it was held that Rule 75 of the A. P. (Andhra Area) Village Offices Service Rules, 1969 is retrospective in operation. Mr. P. M. Gopal Kao in. addition to placing reliance on the view expressed by the Division Bench (VV. A. No. 390 of 1971 dt. 6-3-1972J sought support from the view expressed by Parthasarathi J,, Since the Ordinance and the Act to which reference was made by one of us in W, P. No. 5753/70 were not brought to the notice of the learned Judges in W. A. No. 390/71 and we are also not in agreement with the view expressed by them, we are constrained to refer the question involved viz,, the restrospective applicability or otherwise of Rule 5 of the A. P, (Andhra Area) Village Offices Service Rules 1969, to a Full Bench ; The papers may therefore be placed before the Hon'ble the Chief justice for necessary orders as to posting, This Writ Appeal came on for final hearing before the full bench in pursuance of the said order of reference.