D SRINIVASULU REDDY Vs. TIRUMALA TIRUPATI DEVASTHANAM

JUDGEMENT

(1.) Heard Mr. A. Panduranga Rao, learned Counsel for the petitioner, Mr. M. Adinarayana Raju, learned Standing Counsel for the first respondent and the learned Assistant Government Pleader for Endowments for the second respondent. None appears for the third respondent-Corporation.

(2.) In this writ petition, the petitioner is questioning the resolution Nos.888 and 260, dated 7/8-12-1994 and 10-5-1995 respectively passed by the first respondent, as illegal, null and void and to quash the same.

(3.) The petitioner while working under the third respondent-Corporation as security Sub-Inspector was posted on deputation with the first respondent on 30-4-] 992 for a period of three years and by proceedings No.C1/ 126/S and VO/TPT/92, dated 16-5-1992 the first respondent appointed the petitioner as Vigilance Inspector. It is submitted that even before completion of the period of deputation, the first respondent absorbed the petitioner in the first respondent establishment to the post of Vigilance and Security Officer Grade-II on 18-11-1992. It is further stated that the Government has permitted the petitioner's absorption in the first respondent establishment on 1-12-1993 before his services were absorbed in the first respondent establishment.