GOVERNMENT OF A P Vs. G VENKATA RATNAM

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the parties.

(3.) The respondent is a Technical Assistant in the Department of Archaeology and Museums, Government of Andhra Pradesh. He was posted in the Office of Director, Archaeology and Museums, Hyderabad, where he was able to stay, since his appointment in the year 1985, uninterruptedly for a period of 20 years. He was transferred from Hyderabad and posted in the Office of the Assistant Director (Technical), Archaeology and Museums, Kakinada by an order issued by the Director on 29 June, 2005. He challenged his transfer order before the Andhra Pradesh Administrative Tribunal in O. A. No. 3050 of 2005. At that time his appeal filed before the departmental authorities was pending. Hence, the Tribunal disposed of the application by order dated 4 July, 2005 with a direction to the concerned departmental authority to dispose of the appeal within four weeks. The departmental appeal was finally dismissed by order dated 3 August, 2005. The respondent once again approached the Tribunal in O. A. No. 4048 of 2005 but the Tribunal declined to interfere in the matter and dismissed the O.A. by order dated 27 December, 2005.