U. V. RAGHAVAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition came to be filed under Article 226 of the Constitution of India seeking the following relief:

(2.) The petitioner was appointed as Master Book Keeper in the month of August, 2003 in the 2ndrespondent agency, which is under the direct control of the Panchayat Raj Department. The petitioner was promoted as Community Coordinator on 19/2/2008 and thereafter, he was promoted as Assistant Project Manager/Mandal Coordination on 3/6/2011 and since then, he has been discharging his duties in the said post. The 2ndrespondent issued an order of the petitioner's duty chart in which, it is clearly mentioned that the petitioner have to coordinate with cluster coordination and mobilize the SHG in the Mandal level. The petitioner has to monitor and ensure the effective implementation of all Community Resource Persons strategies to the Mandal. The petitioner was not assigned the duty of maintenance of accounts or drawal of amounts from the banks as per the petitioner's duty chart. There is a separate wing to maintain the accounts, namely an accountant, Assistant Project Manager (Finance), District Project Manager (Finance).

(3.) The second petitioner herein was appointed as Community Disabled Worker on 8/12/2006 and was promoted thereafter as District Micro Finance groups on 3/6/2011 and since then, the 2ndpetitioner is also working in the said post. As per the Job Chart of the 2ndrespondent, the 2ndpetitioner's primary responsibility is to ensure that all books of accounts of mandal Samakya regarding APRIGP, MPSP, CIF, General, other funds, Abhaya Hastam, BMCU, Gender FCC and other accounts in operation at Mandal Samakya are updated and are kept ready at any point of time. She has been entrusted with the above nature of duties in the Challapalli Cluster, which consists of four(4) mandals namely Challapalli, Ghantasala, Movva and Machilipatnam.