R.SIVARAMUDU Vs. STATE OF A.P.

JUDGEMENT

(1.) W.P.No.21979 of 2024 was filed questioning the disciplinary proceedings issued by Respondent No.3 vide File No.REV- ASEC0DPA/37/2018-SA (a-1)-COLLKRNL dtd. 1/5/208 against the Petitioner without the opinion of disciplinary authority, without leading evidence and marking documents as illegal and arbitrary.

(2.) W.P.No.19368 of 2024 was filed declaring the action of Respondent No.1 in issuing G.O.Ms.No.175 (Revenue Ser-I Department) dtd. 31/8/2024 without considering the case of the Petitioner for promotion to the post of Deputy Collector (Category-II) as arbitrary and illegal.

(3.) As the Petitioner in these two cases is common, with the consent of learned counsel, the matters were taken up for hearing jointly and are disposed of by this common order. W.P.No.21979 of 2024 is taken up as lead case and the facts are as under: