TELLA BHASKARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petition is filed by the petitioner under Article 226 of the Constitution of India seeking the following main relief:

(2.) Heard Smt.Akella Padma, learned counsel for the petitioner, learned Assistant Government Pleader for respondent Nos.1, 2 and 3. Ms.Umadevi, learned Standing Counsel appeared for respondents 4 and 5. Perused the material on record.

(3.) The petitioner was initially appointed as decadarised Secretary in the 3rd respondent Sambara Agricultural Cooperative Society, Vizianagaram, which is under the control of the 4th respondent/ District Cooperative Central Bank Ltd., Vizianagaram (in short " -DCCB') on 28/6/1977. The petitioner worked in various cooperative societies at Vizianagaram District and while he was working in 2nd respondent society as paid secretary, he was promoted as Special Category Employee on 1/3/2009 in 4th respondent bank and rendered his services without any blemish.