V V V SATYANARAYANA Vs. G RAMACHANDRA NAIDU

JUDGEMENT

(1.) This is an appeal by special leave from the judgment dated 28 June, 1972 of the High Court of Andhra Pradesh.

(2.) The only question for consideration is whether the Government was right in confirming the respondent as senior to the appellant.

(3.) The appellant was appointed by promotion as Assistant Secretary on 1 June, 1956 in the Law Department. He was confirmed in the post of Assistant Secretary on 11 October, 1957. He was temporarily promoted as Deputy Secretary in the Law Department on 10 July 1961. His probation was declared on 23 July, 1962. Then he went to serve in the Law Commission as Deputy Secretary.