K. VICTOR PAUL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Petitioners, 14 in number filed the above writ petition, impugning the proceedings issued by the 2nd respondent vide Ref.Admin.2/e37541/2024, dtd. 19/8/2024 (Ex.P1), whereby reverting them as Village Revenue Officers (Grade-I), as illegal, arbitrary and violative of G.O.Ms.No.225 General Administration (SER.C) Department, dtd. 18/5/1999.

(2.) The 1st petitioner deposed to the affidavit on behalf of the other petitioners. Brief facts, are that the petitioners were appointed Village Revenue Officers on 8/2/2007 in the respondents' offices 2 to 4. The petitioners and others were promoted to the cadre of Senior Assistants vide Ref:A6/21/2022 dtd. 21/2/2022 subject to certain conditions, i.e., passing departmental tests. After promotion, the petitioners passed some tests conducted by the 2nd respondent. The petitioners could not pass the

(3.) An additional affidavit was filed by way of I.A.No.2 of 2024. In Paragraph 10 of the additional affidavit, in the tabular form, it was mentioned about tests passed and the tests yet to be passed by them.