R. SRINIVASA RAO Vs. CHIEF GENERAL MANAGER (HRD)

JUDGEMENT

(1.) Heard Sri M.Narsimhloo, learned counsel for the petitioner and Sri R.Vinod Reddy, learned standing counsel for APTRANSCO appearing for respondents.

(2.) The petitioner filed this writ petition seeking Writ of Mandamus declaring the inaction on the part of the respondents/AP Transco in not issuing reposting orders to the petitioner in spite of his joining A.P. Transco on 24/1/2002 and several representations and oral requests made by the petitioner to the A.P. Transco, Hyderabad is illegal, arbitrary and violation of principles of natural justice and consequently, declare the action of respondents 3 and 4 of APCPDCL, Hyderabad as irrelevant, arbitrary and without notice to the petitioner and without any jurisdiction and consequently, set aside the Final order of APCPDCL, Hyderabad imposing the punishment of removal from service of the petitioner w.e.f. 29/12/2001 issued vide Memo No.CGM (HRD)/GM(Admn)/AS (per)/PO(DC-11)489-1/03-10, dtd. 12/5/2008 and further direct respondent No.1 - A.P. Transco to issue the reposting orders to the petitioner to join in A.P. Transco pending regularization of service and other consequential benefits in the interest of justice and equity in law.

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