CH. RAMA PRASAD Vs. STATE OF A. P.

JUDGEMENT

(1.) The present Writ Petition came to be filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The case of the petitioner, in brief, is that father of the petitioner was appointed as lift operator in Government General Hospital, Kakinada, on 15/2/1971 and in the year, 1974, he was promoted as Record Assistant. Petitioner's father retired from service w.e.f. 13/8/2001 under the scheme of medical invalidation.

(3.) Counter affidavit was filed on behalf of respondent No.4 refuting the petitioner's case. It is stated that as per the orders of this Court in W.P.Nos.22935 of 2020 and 13567 of 2021, speaking orders were issued to the petitioner vide Roc.No.4891/2010 A6 Pts., dtd. 3/5/2021 informing that petitioner was provided employment on compassionate grounds and re-appointed as Pancahayat Secretary under the scheme of medical invalidation scheme. However petitioner neither joined duty within the stipulated time nor submitted any application seeking extension. It is stated that after expiry of two years, he submitted representation along with medical certificate. After considering petitioner's representation, it was rejected. Petitioner received said speaking order and acknowledged receipt of the same. However, petitioner filed present writ petition suppressing the facts.