G. NAGANNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In this Writ Petition petitioner is challenging the 'inaction' of the State of Andhra Pradesh (1st respondent) and the Director General of Police (A.P.), Mangalagiri, Guntur (4th respondent) in repatriating/finally allocating him to the State of Andhra Pradesh as arbitrary, capricious, illegal and violative of Articles 14 and 16 of the Constitution of India. He seeks a direction to the State of Andhra Pradesh, the Member Secretary to Advisory Committee, A.P. ReOrganization, Telangana Secretariat, Hyderabad (2nd respondent) and the State of Telangana (3rd respondent) to repatriate / 'finally' allocate him to the State of Andhra Pradesh and other ancillary reliefs.

(2.) The Director General of Police (TS) has been impleaded as the 5th respondent in the Writ Petition.

(3.) The petitioner filed I.A.No.4 of 2020 to implead the Union of India, rep. by its Secretary, Ministry of Personnel, PG and Pensions, Department of Personnel and Training, New Delhi as the 6th respondent in the Writ Petition and it was ordered on 09.06.2020. The background facts