J.RAJAIAH Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) THESE two writ petitions are directed against the order, dated 18.03.2013, passed by the Andhra Pradesh Administrative Tribunal, Hyderabad, in O.A.No.4873 of 2010. For the sake of convenience, the parties herein are referred to as arrayed in W.P.No.24927 of 2013.

(2.) IN a way, this case discloses the highhandedness on the part of the successive officers of the administration at higher levels against a petty employee i.e. Junior Assistant, in the office of the District Panchayat Officer, Karimnagar, the 3rd respondent. Their effort was to cover the illegality committed by an I.A.S. Officer, holding the post of District Collector and the District Panchayat Officer. The curious part of it is that having prepared a plan to deflect the gravity, they have exhibited their skills of administration just to implicate a small employee.

(3.) EVEN when that file was under process, another proposal emerged from the office of the 3rd respondent to the District Collector. On consideration of the same, the District Collector accorded approval for regularization of the services of 21 daily wage employees. The orders of regularization were also issued to the employees.