P.SANTOSH KUMAR Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed seeking the following relief:

(2.) Heard Sri Nayakawadi Ramesh, learned counsel for the petitioner, Sri Gadi Praveen Kumar, learned Deputy Solicitor General of India for respondent No.1, learned Government Pleader for Services A.P. for respondent Nos.2, 4 and 5, and the learned Government Pleader for Services- III for respondent Nos.3 and 6.

(3.) Learned counsel appearing for the petitioner submits that the petitioner is working as a Sec. Officer in the Office of the Andhra Pradesh Administrative Tribunal, Hyderabad. Initially, the petitioner was appointed as a Junior Assistant on 22/7/1999 in the Andhra Pradesh Administrative Tribunal and subsequently promoted to a Senior Assistant on 3/3/2011 and further promoted to a Sec. Officer on 4/11/2013. His unit of appointment was in the A.P.Administrative Tribunal in the erstwhile State of Andhra Pradesh. The petitioner was a local candidate of the State of Telangana as he had pursued his studies in the State of Telangana and satisfied the definition of the local candidate as defined in the Presidential Orders.