LAWS(APH)-2014-11-104

S LAXMA REDDY Vs. M HEMACHANDRA RAO

Decided On November 24, 2014
S LAXMA REDDY Appellant
V/S
M Hemachandra Rao Respondents

JUDGEMENT

(1.) THIS writ appeal is filed by the respondents in W.P.No.11133 of 1996. The sole writ petitioner is no more and his legal representatives are brought on record.

(2.) FOR the sake of convenience, the parties are referred to as arrayed in the writ petition.

(3.) THE petitioner joined the service of the erstwhile A.P.State Electricity Board as L.D.C. on 18.07.1969 and he was posted at Lower Sileru Hydro Electric Project (for short LSHEP). Eight years thereafter, he was transferred to Vijayawada Thermal Power Station, Ibrahimpatnam (for short VTPS), through memo, dated 17.05.1977. Thereafter, he was transferred to Operation Circle, Kadapa, but was brought back to the Operation Circle, Vijayawada in the year 1981. That was followed by transfer to Operation Circle, Guntur, where he worked till 1994. Then, he was posted at VTPS through order, dated 04.04.1994.