(1.) The unsuccessful applicant in Original Application No.1337 of 2017 filed this Writ Petition feeling aggrieved by the dismissal of the said O.A. by the Andhra Pradesh Administrative Tribunal at Hyderabad (for short 'the Tribunal') by its order, dated 06.6.2017.
(2.) We have heard Mr. K.Kirthi Teja, learned counsel for the petitioner and the learned Government Pleader for Services (Andhra Pradesh).
(3.) The petitioner has been working as Hostel Welfare Officer Grade-II since 28.7.2004. When he was working in the said post at Challapalli, Krishna District his turn for transfer has matured. Accordingly, he was transferred from Challapalli, Krishna District to Social Welfare Boys Hostel, Prakashnagar, Vijayawada, Krishna District. He questioned his transfer and posting to the said place on the ground that the respondents have not posted him at one of the three places opted by him, viz ., Avanigadda, Mopidevi and Machilipatnam. This plea of the petitioner was rejected by the Tribunal on the ground that as per the guidelines/instructions pertaining to transfer and postings of the employees contained in G.O.Ms.No.64, Finance (HJR.I.PLG &POLICY) Department, dated 21.4.2017, the employees who have secured higher points were accommodated at the places of their choice; that as the petitioner has secured only 51 points, he could not be accommodated at the places opted by him; and that he was transferred to Prakashnagar, Vijayawada, which was the only place vacant at the relevant time.