S S NARAYANA Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner in this case seeks a writ of certiorari calling for the records relating to the impugned order G.O. Rt. No. 346, Industries & Commerce (S. II) Department, Government of Andhra Pradesh Dt. 8-3-1989 terminating the services of the petitioner with immediate effect and posting the 4th nspon rent in the place of the petitioner and quash the same as being mala-nde, illegal and without jurisdiction.

(2.) The petitioner is a Diploma Holder in L.M.E., B.O.E. and F.S.T A. He was originally appointed as Apprentice in the Mechanical Section of the Nizamabad Co-operative Sugar Factory Ltd. Nizamabad, on 13-4-1963. He was temporarily appointed as Mechanical Supervisor in Mechanical Department of the suid factory on 24-8-1965. He was appointed as a Shift Engineer on 20-10-1965 in Chodavaram Co-operative Sugar Factory, Govada, Visakhapatnam District, where he worked upto 10-9-1974. He joined as a Shift Engineer in West Godavari Co-operati ve Sugars, Bhimadole on 17-9-1974 and worked as such till 27-10-1975. He was appointed as a Senior ngineer in Sarada Sugar & Industries Ltd., Paliakalan, Kheri District, Uttar Pradesh where he worked for a period of five months. Later on e joined as Project Engineer in Harayana Co-operative Sugar Mills, Rohtak, in April, 1976 and became Chief Engineer in-charge on 4-5-1977. Subsequently he was appointed as Chief Engineer in Palair Co-operative Sugar Factory, Rajeswarapuram, Khammam District on 23-9-1977 and worked there for about six years. In the year 1983, a common cadre was created for he Seni r Offiers like Chief Engineer, Chief Chemist, Chief Agr cultural Officer etc. of the Co-operative Sugar Factories in Andra Pradesh. Consequent upon the creation of the common cadre the petitioner was transferred to Anakapalli Co-operative Sugar Factory Ltd., Anakapalli, in July, 1983, as Chief Engineer and he worked there as such upto 15-1-1986. By proceedings G.O. Ms. No. 2 dated 2-1-1986 of the Commissioner for Sugar & Cane Development and Ex-Officio Secretary to to the Government, In ustries, Commerce & Power (Sugar II) Department, the petitioner was appointed on selection as Managing Director of the Co-opera ive Sugar Factories and posted to West Godavari Co-operative Sugars Ltd., Bhimadole, where he joined duty on 16-1-1986. The petitioner says that he earned a word of praise from his superiors for his meritorious services rendered in the field of development of Sugar industries not only in Andhra Pradesh, bu in the States of Uttar Pradesh and Harayana. He has been given testimonials of appreciation by the then Managing Director of West Godavari Co-operative Sugars Ltd., Bhimadole and also the Chief Engineer of the State Co-operative Societies. He has also earned a word of praise from t e Chief Engineer of Sarada Sugar & Industries Ltd. Kheri Uttar Pradesh.

(3.) The State policy was to post technocrats as M naging Directors in Co-operative Sugar Factories, as a result of which the petitioner was posted as the Managing Director to the West Godavari Co-operative Sugar Factory, Bhimadole. He was instrumental in taking several steps to improve the cane area, besides introducing a Pilor Scheme on Maharashtra pattern with abundant financial benefits to the ryots in the border villages of the private factories in the same District. The initiatives taken by the petitioner were deeply appreciated by the farmers of the area and met the appreciation of the concerned Officers. It seems that Bhimadole Sugar Factory was continuously incurring loss amounting to Rs. 5.5 crores, but after the petitioner took charge as the Managing Director a fillip was given to the industry and the sugar factory reached a target of 6.5 lakhs of tonnes of sugar cane with a recovery of 9.84% of sugar, which is said to be one of the highest turnover among all the 18 Co-operative Sugar Factories in the State of Andhra Pradesh.