V. SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India, seeking to grant the following relief:

(2.) The brief facts of the case are that, initially petitioner was appointed as Typist-cum-Clerk on temporary basis in the District Legal Services Authority, Warangal District vide proceedings No.DC-WGL/DLSA-RC/Dis.No.575, dt. 1/7/2000 in the existing vacancies and his probation was declared on 9/4/2003 and he had subscribed to General Provident Fund, general insurance etc., as per the Rules existing in DLSA.

(3.) While so, the 4th respondent-Prl.District and Sessions Judge, Warangal issued notification No.DC-WGL-AW-RC, Dis.No.10212, dtd. 17/2/2004 by re-notifying in supersession to earlier notification vide Dis.No.5195 dtd. 13/10/2003 for filling up the posts of Personal Assistant (Steno-Typist) through direct recruitment against the vacancies arisen before 31/8/2004. It is further averred that he applied for the said post through proper channel, that the written examination for the said post was conducted even prior to 31/8/2004, and due to administrative exigencies arisen during that period, issuance of proceedings of appointment letter got delayed and later he was appointed in the post of Steno-Typist vide orders DC-WGL-AW-E/Dis.No.6137 dtd. 30/10/2004.