D.CHANDRASEKHAR REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India for the following relief/s:-

(2.) Heard Sri Anguru Manohar, learned counsel for the petitioner and learned Assistant Government Pleader for Services-II for respondents.

(3.) Petitioner was initially appointed as Assistant Executive Engineer in Roads and Buildings Department on 24/2/1992, later promoted as Deputy Executive Engineer and posted in Andhra Pradesh Bhavan, Sub-Division, New Delhi, from 14/6/2023 to 8/1/2024. Before being posted there, petitioner was on deputation to National Highways Authority of India (NHAI) as Deputy General Manager (Technical). On completion of deputation, he was repatriated to his parent department by an order dtd. 28/2/2018. Challenging the said repatriation order, the petitioner filed O.A.No.194 of 2018 before the Central Administrative Tribunal. Subsequently, by another order dtd. 18/6/2019, the petitioner was once again repatriated to parent department, on completion of extended period of deputation, which also came to be challenged before the Tribunal. On dismissal of the said O.A., the petitioner has reported at Andhra Pradesh Bhavan, Sub-Division, New Delhi, as Deputy Executive Engineer. Thereafter, he was placed under suspension by proceedings dtd. 2/1/2024 and pending disciplinary proceedings, he filed W.P.No.15428 of 2024, in which, this Court has directed the respondents to reinstate the petitioner into service. The Government regularized the period on deputation, beyond sanctioned period from 21/6/2019 to 25/1/2021, by G.O.Rt.No.60 dtd. 4/2/2024. The petitioner thereafter made a representation dtd. 29/10/2024, claiming annual grade increments since 1/9/2019 onwards, which is pending consideration with 2nd respondent.