THE STATE OF ANDHRA PRADESH REP. BY ITS SECRETARY, FINANCE & PLANNING (FW.ADMIN.II) NOW AS SPECIAL SECRETARY, FINANCE (HR.VI Vs. M. RAJA RAO S/O. LATE LAXMAN RAO, AND OTHERS

JUDGEMENT

(1.) This writ petition is filed for Certiorari to quash order, dated 13.08.2015, in O.A. No.2675 of 2014 on the file of the Andhra Pradesh Administrative Tribunal, Hyderabad.

(2.) We have heard the learned Government Pleader for Services (A.P.) appearing for the petitioners and Sri D.Y. Karunakar Dayanidhi, learned counsel representing respondent No.1, the alleged caveator.

(3.) Respondent No.1 was appointed temporarily as Junior Auditor in the office of the District Audit Officer, State Audit, Anantapur on daily wage basis, after he was sponsored by the Employment Exchange under proceedings Rc.No.586/A1/1986, dated 12.07.1986. Thereafter, he was absorbed as Junior Auditor against regular vacancy on 04.08.1990. His services were regularised in the said cadre and he was further promoted to the post of Senior Auditor and has retired from service on attaining the age of superannuation on 31.01.2011. Even before the retirement, he made a representation on 20.01.2011 to the petitioners, requesting them to count the temporary service rendered by him in the cadre of Junior Auditor prior to his absorption. As no order was passed on his representation, he has approached the Tribunal by way of the above-mentioned O.A. On consideration of the rival pleas of the parties, the Tribunal has allowed the O.A by the impugned order. Feeling aggrieved thereby, the petitioners filed this writ petition.