M. RAVINDER REDDY Vs. DEPUTY COMMISSIONER OF ENDOWMENTS

JUDGEMENT

(1.) Heard Learned Counsel for the Petitioner and Learned Government Pleader for Endowments appearing for the respondents.

(2.) This Writ Petition is filed to issue a Writ of Mandamus, declaring the proceedings of the 2ndrespondent bearing Rc.No.SSD/Estt./2006, dtd. 27/1/2007 in which a punishment of removal was awarded against the petitioner and set aside the same and consequently, direct the 2nd respondent to reinstate the applicant into service as Junior Assistant under the control of the 2nd respondent temple with all consequential benefits.

(3.) The case of the Petitioner in brief, is as follows: