E.VENKAT REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition under Article 226 of the Constitution of India is filed for the following relief:-

(2.) Heard the learned counsel for the petitioner and learned Government Pleader appearing for the respondents.

(3.) The brief facts of the case are that petitioner was appointed as Assistant Development Officer in the year 1982 through APPSC and posted in the office of Assistant Director, Handlooms and Textiles, Kurnool vide proceedings dtd. 2/7/1982. Later, he was promoted as Development officer on 19/3/1996 and thereafter, as Assistant Director of Handlooms and Textiles on 10/12/2009. On attaining the age of Superannuation, while working as Assistant Director(H&T) in the office of Deputy Director (ENf.)/Regional Deputy Director (H&T) Tirupati, he was permitted to retire from service with effect from 30/4/2011 vide proceedings dtd. 27/4/2011 issued by the Joint Director (H&T), Office of Commissioner of Handlooms & Textiles & Commissioner for Apparel Export Parks, A.P. Hyderabad.