D. SATYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) The case of the petitioner, in brief, is that petitioner was temporarily appointed as attender, on compassionate grounds, vide proceedings Rc.No.2691/97/A1, dtd. 15/4/1998 in Panchayat Raj Division, Madugula, Visakhapatnam District. Petitioner joined duty on 19/5/1998. The petitioner's services were regularized with effect from 19/5/1998 and his probation was declared on 18/5/2000 in the cadre of attender. The petitioner was promoted as Typist vide proceedings Rc.No.584 (1-Ty)/2003/A2, dtd. 26/12/2003 of CEO, ZPP, Visakhapatnam. Pursuant to the proceedings referred supra, the petitioner joined as Typist.

(3.) Counter-affidavit was filed on behalf of the respondent Nos.2 and 3. In the counter affidavit, respondent No.2 contended that under Rule 10(a) of A.P Subordinate Service Rules and as per A.P. Ministerial Service Rules, 1998 and amendments thereon, the petitioner was promoted as Typist vide proceedings Rc.No.581(1-Ty)2003/A2, dtd. 26/12/2003.