M. ESWAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri G.V.S. Kishore Kumar, learned counsel for the petitioners and Sri S. Raju, learned Assistant Government Pleader for Revenue appearing for respondents 1 to 5.

(2.) The above Petition is filed impugning the proceedings issued by respondent No.2 vide Roc.No.ASEC/41/2024/ADMNI, dtd. 22/9/2024 (Ex.P1), transferring the 1st petitioner, Deputy Tahsildar (Civil Supplies), Office of District Civil Supplies Officer, Tirupati District and the 2nd petitioner Election Deputy Tahsildar, Office of Tahsildar, Chandragiri, Tirupati District to Chittoor District, on mutual ground, as illegal and arbitrary.

(3.) On 27/1/2025, The District Revenue officer-5th respondent appeared before this Court and after hearing the District Revenue officer and perusal of the relevant records, this Court opined that Ex.P1 transferring the petitioner on mutual grounds is, prima facie illegal and arbitrary and directed the respondents 2, 3 & 5 to consider the petitioners' written explanation dtd. 6/11/2024 (Ex.P10 and Ex.P11) and to pass appropriate orders.