(1.) The Writ Petition is filed seeking the following relief:
(2.) a) Petitioner joined in Government service on 2/12/1998 as a Junior Assistant, ZP Staff in Panchayat Raj Department, Machilipatnam, Krishna District. In the year 2018, the petitioner was transferred as Executive Engineer to PRI Division, Vijayawada. Later, he was promoted to the post of Senior Assistant and posted at Vijayawada in the Directorate of Disabled Welfare Office. On 16/7/2019 upon petitioner's request, he was transferred to Divisional Development Officer, Machilipatnam on deputation. On 29/1/2024, the petitioner was repatriated to PRI Division, Machilipatnam. The petitioner is the office bearer of a recognized employee' association. The 4th respondent issued proceedings vide Rc.No.1641/2023/A5 dtd. 31/5/2023 transferring the petitioner. The petitioner filed W.P.No.14039 of 2024 and the same was allowed. Petitioner has been working in the office of 5th respondent and completed 5 years 15 days.
(3.) Heard Sri A.S.K.S.Bhargav, learned counsel for the petitioner, Sri G.Srinivasulu Reddy, learned standing counsel for 4 th respondent, and Sri R.S.Manidhar Pingali, learned Assistant Government Pleader for Services for Respondents 1 to 3 and 5 to 7.
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