DISTRICT COLLECTOR PTEING NALGONDA Vs. A SAIDULU

JUDGEMENT

(1.) THIS writ petition is filed seeking to quash the order dated 14-12-2005 passed in o. A. No. 3363 of 2004 on the file of Andhra pradesh Administrative Tribunal, Hyderabad.

(2.) THE respondent-applicant filed the above O. A. challenging the rejection of his appointment as Panchayat Secretary vide proceedings No. 2865/2003, dated 08-04-2004 issued by the District Collector, Nalgonda. The case of the respondent is that his father, while working as Attender, had submitted a representation on 08-11-1999 seeking retirement from service on the ground of medical invalidation. The request was allowed with effect from 28-01-2000, being the date of issue of certificate of medical invalidation by the District Medical Board, nalgonda. The respondent claims that he is entitled to appointment on compassionate grounds in terms of G. O. Ms. No. 44, dated 17-02-2003 and G. O. Ms. No. 144, dated 01-05-2003. When his case was not considered, he filed O. A. No. 6119 of 2003 before the Tribunal and the same was disposed of directing the respondent to examine the representation in terms of the said GOs. Pursuant there to, the representation made by the respondent was rejected vide proceedings dated 08-04-2004, which was impugned in the present O. A. The Tribunal after considering the rival contentions, directed the petitioners - official respondents to appoint the respondent as panchayat Secretary. Aggrieved thereby, the present writ petition is filed by the official respondents in the O. A.

(3.) HEARD learned Government Pleader for petitioners and learned counsel for the respondent.