ABHINAND KUMAR SHAVILI,J. - (1.)This Writ Petition is filed seeking a Writ of Mandamus declaring G.O.Ms.No.61 dt.27/12/2019 issued by the 1st respondent as illegal, arbitrary, discriminatory and violative of Articles 14 and 16 of the Constitution of India and Consequently the proceedings issued by the 2nd respondent in Roc.Nos.3021/2016 and 146/2017 Vigilance Cell dt.30/12/2019 are also illegal and unjust and therefore the same are liable to be quashed and also to declare that the petitioner is entitled to be reinstated into service with all consequential benefits.
(2.)Heard Sri M. Surender Rao, learned Senior Counsel, representing Sri Srinivasa Rao Madiraju, learned counsel for the petitioner and Sri B.Nalin Kumar, learned Standing Counsel for the 2nd respondent.
(3.)It has been contended by the petitioner that he was initially appointed as a Junior Civil Judge-cum-Judicial First Class Magistrate on 6/5/1994, after undergoing regular selection process, in pursuance to a Notification issued by the Andhra Pradesh Public Service Commission. The petitioner has further contended that after rendering considerable length of service, he was promoted as Senior Civil Judge during the year 2005 and further promoted as the District and Sessions Judge in the month of September, 2015.