P.VENKATANNA Vs. DIST. COLLECTOR

JUDGEMENT

(1.) Heard Mr.P.V.Krishnaiah, learned counsel for the petitioners and learned Government Pleader for Services-II for the respondents.

(2.) This writ petition is filed praying to issue Writ of Mandamus declaring the proceedings No.A7/4273/2009, dtd. 23/3/2018 issued by the 1st respondent in so far as it relates to terminating the services of the petitioners w.e.f., 1/5/2012 and not paying salary to the petitioners from 1/5/2012 onwards as arbitrary, illegal, discriminatory and mala fide, discloses non application of mind and unconstitutional violating Articles 14, 16 and 21 of the Constitution of India and set aside the same in so far as the petitioners are concerned with a direction directing the respondents to forthwith allow the petitioners to continue in service as Village Revenue Assistants in the posts which the petitioners are holding prior to issuing impugned proceedings No. A7/4273/2009, dtd. 23/3/2018 of the 1st respondent and further direct the respondents to forthwith pay salary to the petitioners from 1/5/2012 onwards.

(3.) The case of the petitioners, in brief, as per the averments made in the affidavit filed by the petitioner in support of the present writ petition, is as follows: