G BOYANNA Vs. HIGH COURT OF A P

JUDGEMENT

(1.) WHETHER the petitioner, having turned his back on the promotion given to him earlier, can lay a claim to be considered for promotion thereafter is the short question arising for decision in this writ petition.

(2.) THE admitted facts of the case are as hereunder :

(3.) A detailed counter-affidavit was filed by the Principal District and Sessions Judge, Nellore, stating to the effect that the case of the petitioner was squarely covered by the instructions issued by the Government of Andhra Pradesh in its Memo dated 18. 01. 1984 and also Rule 28 of the Andhra Pradesh State and Subordinate Services Rules, 1996 (for short, 'the Rules of 1996' ). It was stated that the petitioner, having relinquished the promotion given to him earlier, cannot seek review of the same in the light of the above mentioned instructions and Rule.