B.VIJAYA MOHAN RAO Vs. PRINCIPAL DISTRICT JUDGE

JUDGEMENT

(1.) This writ petition is filed seeking to declare the proceedings No.DCWGL/AWE, Dis No.3599, dtd. 7/5/2016 issued by the Respondent as arbitrary, illegal and violative of Articles 14 and 21 and against the principles of natural justice and of the Constitution of India.

(2.) The brief facts of the case are that the petitioner joined service in the Unit of District Legal Services Authority, Warangal as Clerk-cum-Typist, vide order DCWGL/DLSA-BC/Dis.No.575, dtd. 1/7/2000. While, working as Clerk-cum-Typist, a notification was issued by the learned Principal District Judge calling for application for the post of Personal Assistant in the unit of learned Principal District Judge, Warangal. Pursuant to the said notification, the petitioner sent his application through proper channel to the Principal District Judge, Warangal and he was selected for the post of Personal Assistant. Thereafter he submitted his resignation as per the Rule 26 of A.P.Revised Pension Rules, 1980 and the said resignation is only a technical formality.

(3.) Consequent upon joining the post of Personal Assistant in the Unit of learned Principal District Judge, the petitioner was posted to the learned Senior Civil Judge's Court at Mahabubnagar and entries were made in his Service Register about his previous service and pay protection was extended, recognizing his previous service of 10 years rendered under District Legal Service Authority. While thing stood, petitioner was served the impugned order No.DC-WGL/AW-E, Dis No.3599, dtd. 7/5/2016 by the respondent withdrawing pay protection and the services rendered, and directed the Disbursing Officer-cum-Addl. Junior Civil Judge, Parkal to open a fresh Service Register of the petitioner and to discontinue GPF and other subscriptions. Aggrieved by the said impugned order, the instant writ petition has been filed.