P.VENKATESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner's case is that vide order of the 3rd Respondent dtd. 13/2/2008, he was appointed as Village Servant, a post which was later re-designated as Village Revenue Assistant, for Anjapur village, along with three others who were posted to different villages on a temporary basis for six months and he has been continuously working since then. His appointment, he submits, is in accordance with Rule 6 of the A.P. Village Servants Service Rules notified in G.O.Ms.No.1849, Revenue (V.O.) Department, dtd. 28/10/2005, and therefore valid. Despite this, salaries attached to the post were not paid from the date of appointment.

(2.) Petitioner through I.A.No. 1 of 2023 filed additional affidavit placing on record additional material papers, stating almost on similar lines as in the writ affidavit.

(3.) In the counter filed by the 4th Respondent, it is admitted that petitioner and three others were appointed emergently on 13/2/2008 as temporary stop-gap incumbents for six months to the posts at Anjapur, Lashkeguda, Omarkhan Daira and Bandaraviyala Villages because substantial Government lands in those villages were vulnerable to encroachments and the then existing Village Servants were elderly and unable to effectively safeguard Government property. The order dtd. 13/2/2008 expressly stated that these appointments were purely temporary and liable to termination on expiry of the stipulated six-month period without notice; accordingly, after the six months, no continuation orders were issued and initial orders ceased to exist. It is stated that petitioner himself admitted his appointment was only for six months.