B NAGARAJU GUPTA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for Law and Legislative Affairs appearing for respondents.

(2.) The petitioner is an Advocate practising at Rajampet in Kadapa District. He was appointed by 1st respondent vide G.O.Rt.No.873 Law (L.3) department dt.19.5.2011 as an Assistant Government Pleader for the Senior and Junior Civil Judges' Courts, Rajampet, YSR Kadapa District to look after the civil cases on behalf of the Government for a period of 3 years. His conditions of service and honorarium were to be governed by G.O.Ms.No.187 dt.06-12-2000 and he was to be paid a consolidated honorarium of Rs. 9000/- per month.

(3.) He took charge on 23-05-2011. His three year term expired on 24-04-2014.