GOVERNMENT OF A.P. Vs. K.SRINIVASA RAO

JUDGEMENT

(1.) THIS writ appeal is filed against the judgment dated 31 -12 -2013, rendered in W.P.No.10740 of 2005. Respondents 1 and 2 therein are the appellants. For the sake of convenience, the parties are referred to, as arrayed in the writ petition.

(2.) THE petitioner prayed for a Writ of Mandamus, to declare the action of the 2nd respondent, District Educational Officer, in not approving his appointment as a Teacher in the 3rd respondent - Institution and not sanctioning the stipend as well as salary, from the date of his appointment; as illegal, arbitrary and erroneous, and to direct the respondents to approve his appoint and extend all benefits from 15 -04 -2002, and to continue to pay the salary, in future.

(3.) IT was stated that there are disputes between the 3rd respondent i.e. the Secretary and Correspondent of the Institution (who is none other than the father of the petitioner) and his brother, Mr. K.L. Kantha Rao, W.P.Nos.21601 of 1997 and 3429 of 2000 were filed in this behalf, and that the selection of the candidates for the sanctioned posts was also the subject -matter of the writ petitions.