T. HARI KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition under Article 226 of the Constitution of India is filed seeking to issue a Writ, Order or Direction particularly one in the nature of Writ of Mandamus to set aside the speaking order issued in Rc.No.1131/G3/2021 dtd. 16/3/2022 by 2ndRespondent as illegal, arbitrary, violation of G.O.M.s.No.66 General Administration (Services-C) Department dtd. 30/1/1991 apart from violation of legal position. Heard the learned counsel for the petitioner and the learned Government Pleader appearing for the respondents.

(2.) The case of the petitioner is that the petitioner was initially recruited as Sub Inspector of Police(S.I) in the year 1989 and allotted to Zone II, subsequently got promoted as Inspector on 2/3/2000 with notional date of promotion as Inspector w.e.f 1/7/1998 and later, promoted to the position of Deputy Superintendent of Police(Dy.S.P) on 10/5/2010 with notional seniority from 1/5/2009. He was further promoted as Addl.Superintendent of Police(Addl.SP) Vide G.O.Ms.No.7 Home(SER-I) Department dtd. 28/1/2015 with notional seniority as Addl.SP w.e.f 1/6/2012, but subsequently pulled down in the seniority list dtd. 3/6/2021 to 2/9/2014. As per G.O.Ms.No.7 Home (SER-I) Department dtd.: 28/1/2015, the petitioner has been discharging his duties as Addl.SP from 27/6/2015.

(3.) While so, the 1strespondent has issued series of final seniority lists of Deputy Superintendent of Police varying the dates, some efforts were made to revert the petitioner to the post of Dy.S.P. Then, the petitioner approached the combined Hon'ble High Court of Telangana and Andhra Pradesh by filing W.P.No.41346/2018, wherein the Hon'ble High Court directed the respondents to let the petitioner continue as Addl.SP.