JUDGEMENT
T. Rajani, J. -
(1.)This writ petition, under Article 226 of the Constitution of India, is filed seeking to set aside the G.O.Ms.No.55, Backward Classes Welfare (C), dated 10.07.2019, of the 1st respondent with regard to the cancellation of petitioner's appointment through G.O.Ms.No.7, Bacmward Classes Welfare (C) Department, dated 12.01.2019 i.e., Sl.No.8, and subsequently to continue the petitioner as Chairman of A.P.Medara Finance Corporation Ltd., as per G.O.Ms.No.7, Backward Classes Welfare (C) Dept., dated 12.01.2019 of the 2nd respondent for the remaining period by paying arrears of monthly salary as well as other remuneration with interest.
(2.)Heard Sri K.Rama Koteswara Rao, learned counsel for the petitioner; Sri P.Sudhakar Reddy, learned Additional Advocate General appearing for the 3rd respondent; learned Government Pleader for Social Welfare and learned Government Pleader for GAD appearing for respondents 1, 2 and 4.
(3.)The petitioner was appointed as Chairman of Andhra Pradesh Medara Finance Corporation Ltd, by virtue of G.O.Rt.No.871, General Administration (POLL.C) Dept., dated 18.04.2017 by the 3rd respondent for a period of two years. The 2nd respondent issued another of G.O.Ms.No.7, Backward Classes Welfare(C) Department, dated 12.01.201, the 2nd respondent. Immediately, the petitioner assumed charge and gave a joining report to the Principal Secretary to the Government BC Welfare Department. Even though the petitioner took the charge as Chairman, he was not yet paid remuneration and subsequently, the said nomination was cancelled by virtue of G.O.Ms.No.55, dated 10.07.2019. Aggrieved by the said cancellation, the petitioner approached this court by way of this writ petition.
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