R. VENKATESWARLU Vs. HIGH COURT OF JUDICATURE AT HYDERABAD FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner has come up with the above writ petition challenging the rejection of his claim for placing him in the post of Stenographer Grade-II.

(2.) Heard Mr. V. Hari Haran, learned counsel for the petitioner and Mrs. Bobba Vijayalakshmi, learned Standing Counsel appearing for the High Court.

(3.) The petitioner was selected and appointed as Steno-typist in the Unit of the District Judge, West Godavari District on 11.11.1988. On his own request, the petitioner was transferred to the Unit of Chittoor District, by an order dated 27.08.2003. He joined in the Unit of Chittoor District on 17.09.2003. Since the transfer was on his own request, he was placed as the junior most among Personal Assistants Grade-II in Chittoor District.