J. RANGAIAH Vs. STATE OF A.P

JUDGEMENT

(1.) Heard Sri K. G. Krishna Murthy, learned senior counsel, assisted by Sri A. Upendra, learned counsel for the petitioner and Sri G.V.S.Kishore Kumar, learned Government Pleader for Services-I for the respondents.

(2.) This Writ Petition under Article 226 of the Constitution of India has been filed by the petitioner, challenging the Order, dtd. 8/12/2017, passed by the A.P. Administrative Tribunal, Hyderabad, ('APAT) in Original Application No.2676 of 2017 ('O.A.'). He has also challenged the endorsement in CCLA's Lr.No.DD2/271/2013 dtd. 6/9/2014 of the 2nd respondent.

(3.) The petitioner was appointed as Junior Assistant on 6/1/1975 in Nalgonda District in the Revenue Department. He was transferred to the office of the 2nd respondent-the Chief Commissioner of Land Administration, Andhra Pradesh State, Krishna District in the year 1981 and was promoted as Senior Assistant in the year 1986. He was allotted to Chittoor District as Deputy Tahsildar in the year 1990-91 and was relieved from the office of the 2nd respondent on 1/9/1997. He was promoted as Tahsildar in February, 2004 and was given the notional seniority in the cadre of Tashildar from 1/9/1995 vide proceedings CCLA's Ref.No.X1/954/2010, dtd. 11/11/2010. He retired from service on attaining the age of superannuation on 31/3/2008 and was sanctioned all the benefits of pension etc.