DALAL P K Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THE petitioner is P. K. Dalai. The respondent is the State of Andhra Pradesh represented by its Chief Secretary, Hyderabad. The petitioner feels aggrieved with the following order of the Government of Hyderabad in be far as it relates to him :

(2.) THE petitioner was appointed as a tahsildar in the Hyderabad State Service in January 1928. He rose up in service and served the Government in various higher posts. Finally, he was working as Chief Marketing Officer, Hyderabad, on the date on which the Government passed the order extracted above. In accordance with the order, he handed over charge on 23 September 1953 and went on leave. His retirement came into effect as and from 23 March 1955 on which date the total leave to which he was entitled was exhausted.

(3.) IN the affidavit filed in support of the petition, the petitioner has urged various grounds. We are referring below to those grounds which were actually relied upon, referred to and urged before us. We are also making references, in the proper context, to the relevant allegations made in the counter-affidavit on behalf of the respondent :