P V T PHILLIP Vs. P NARASIMHA REDDY

JUDGEMENT

(1.) Leave granted.

(2.) Although the facts are many, the only question involved in the present case is whether the appellant is entitled to the benefit of his service as Jailor from 26/27th June, 1969 to 30th September, 1969 as a qualifying period of service for being appointed to the post of the Deputy Superintendent of Jails on 30th July, 1977. The said service has also a bearing on his seniority as a Deputy Superintendent of jails over respondents 1 to 3 who were directly appointed as Deputy Superintendent of jails on 25th September, 1979 and completed their probation in 1981.

(3.) The admitted facts are that the appellant is an Ex-Air Force Officer and possesses a Commerce and a Law Degree. By the order of 24th June, 1969, he was appointed as jailor in the scale of Rs. 180-375/- temporarily under R. 10(a)(1)(i) of the Andhra Pradesh State and Subordinate Services Rules (hereinafter referred to as the 'Rules') and he assumed office on 26th June, 1969 as Jailor at Camp M Jail, Yrragadda, as is evidenced by the order of June 27, 1969. On the date he assumed office, the temporary jail at Yrragadda was in existence and it was closed only w.e.f. 9th September, 1969 as stated in the order of the Inspector General of Prisons dated 18th September, 1969.