T. TIRUPATHI RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since the issues involved in all the writ petitions are interconnected, they are disposed of by this common order.

(2.) Petitioner, Deputy Executive Engineer, PR (PA to SE, PR) Circle Office, Ongole filed the above writ petition 21558 of 2024 impugning the proceedings issued by the 3rd respondent vide Procs.No.SerIII/Transfers-Dy.E.Es/2024-44, dtd. 20/9/2024 transferring the petitioner from Ongole to Chirala as illegal and arbitrary.

(3.) W.P.No.25482 of 2024 is filed to declare the action of respondents 3 and 4 in obstructing the petitioner from discharging his duties as Deputy Executive Engineer, SE PR Circle, Ongole, despite the impugned transfer order dtd. 20/9/2024 issued by the third respondent being suspended by this Court, illegal and arbitrary.