G RAVINDER Vs. COMMISSIONER FOR EDOWMENTS A P

JUDGEMENT

(1.) In this batch of cases, the orders of transfer of Office Holders and servants working in endowments and charitable institutions, governed by the provisions of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987, are challenged. The said orders of transfer are passed by the Commissioner of Endowments, in exercise of powers vested in him under Section 39 read with Section 8 of the A.P. Charitable and Hindu Religious Institutions and Endowments Act, 1987 (for short "the Act") on the ground of better administration of the institutions. Though individual orders are passed, all the orders of transfer are passed on similar lines.

(2.) For the purpose of convenience in disposal of the batch of cases, ]] refer to the facts in Writ Petition No.9286 of 2006.

(3.) The order under challenge in Writ Petition No.9286 of 2006 was passed in Rc.No.A3/l 1094/2006-18 )M.Z.III) by the Commissioner of Endowments. The petitioner who is working in the esstablishment of Sri Raja Rajeswara Swamy Devasthanam, Vemulawada is transferred and posted in the establishment of Sri Laxmi Narasimha Swamy Devasthanam, Yadagjrigutta.