UNION OF INDIA Vs. NNR REDDY

JUDGEMENT

(1.) The present Writ Petition is filed questioning the order dtd. 18/7/2012 in O.A.No.1254 of 2010 passed by the Central Administrative Tribunal, Hyderabad.

(2.) The facts leading to the present writ petition are as follows:

(3.) As the career prospects in the cadre of L.D.C. is very slow, the applicant applied for the post of Telephone Operator Grade-II and got selected and appointed to the said post with effect from 25/8/1983 on temporary basis. The applicant was also granted lien in the post of L.D.C. for a period of two years. Subsequently, the services of the applicant in the cadre of Telephone Operator Grade-II were regularized with effect from 13/6/1984 against a sanctioned post. The applicant was placed on probation and the lien period in the grade of L.D.C. was further extended for a period with effect from 25/8/1985.