S.SUBBA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS Writ Appeal is filed by the writ petitioner in W.P.No.23748 of 2002, feeling aggrieved by the order, dated 03.01.2014, passed by a learned Single Judge.

(2.) BRIEFLY stated, the facts are that the appellant joined the service of A.P. Dairy Development Co -operative Federation Limited, Hyderabad, 2nd respondent herein, in the year 1978, as a Senior Assistant. As part of reforms, all the dairy establishments owned by the State were reorganized. The District units were made as Milk Purchasers Unions. The appellant was allotted to the Chittoor District Co -operative Union (for short the Union). At a later point of time, the Union was ordered to be liquidated by the Government. The employees, who are about 650, were given option to take voluntary retirement from service and 451 employees opted for VRS. The petitioner and about 140 others, however, did not intend to avail the benefit. As regards such employees, decision was taken to retrench them. Writ Petitions and other proceedings ensued in this behalf, and this Court issued certain directions.

(3.) THE appellant states that in the year 2006, he has been deputed to work in the A.P. Social Welfare Residential Educational Institutions Society, Hyderabad (for short the Society). As a consequence of retrenchment in the Union, the deputation of the appellant in the Society was cancelled. Assailing the same, the appellant filed W.P.No.7196 of 2007.