B SOMAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) As the issue involved in both the writ petitions is one and the same, they are being taken up for hearing as well as disposed of by way of this Common Order.

(2.) Since the facts in all the writ petitions are similar and identical, therefore WP No.1372 of 2020 is taken as lead case, and the facts therein hereinafter will be referred to for convenience.

(3.) Brief facts of the case are that the petitioner herein was appointed as Sericulture Demonstrator. Later, Vide proceedings dtd. 7/8/1984, the 5th respondent appointed the petitioner by transfer as Farm Foreman-II and thereafter he was promoted to the post of Assistant Inspector of Sericuture by the 5th respondent on 15/3/1991. It is stated that 2nd respondent by his proceedings stated 23/8/2002 appointed the as Panchayat Secretary and posted to Kothapalli Gram Panchayat of Gampalagudem Mandal and by proceedings dtd.: 27/8/2002, the Assistant Director of Sericulture, Vijayawada, Krishna District relieved him on 27/8/2002 A.N The 5th respondent by his proceedings dtd..18/5/2012 issued orders that deemed option to get absorbed in Panchayat Department was given and the petitioner's name along with three others was no more in the Sericulture Department and his lien in the Sericulture Department was also terminated.