V SUBBA RAO Vs. SECRETARY TO GOVERNMENT PANCHAYAT RAJ AND RURAL DEVELOPMENT GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners were originally employees of Zilla Praja Parishads of various Districts in the State of Andhra Pradesh. The petitioners are the children of deceased employees of the respondents. In or around December 1983 they were appointed by the respondents on compassionate ground as Watchmen etc. under the quota for deceased employees' children on a consolidated pay. In December 1988 they were appointed as regular employees in the Zilla Praja Parishad on a regular scale of pay. In 1991-1992 they were promoted to the post of Junior Assistants.

(2.) In April 1993 a show-cause notice was issued to the petitioners to show-cause why they should not be reverted to their Last Grade Post since five years' service in the Last Grade Post is required for promotion to the post of Junior Assistant. The petitioners had worked for hardly three years in the Last Grade Post. The petitioners submitted their explanation 1983. They contended that for promotion to the post of Junior Assistant the minimum qualifying service was ordinarily three years and in no case less than two years.

(3.) In view however, of the provisions of the Andhra Pradesh Ministerial Service Rules, 1966 as amended by G.O. Ms. No. 589 dated 19th of November 1986 which requires a minimum of five years service in the Last Grade for promotion to the post of junior Assistant, the contentions raised by the petitioners were rejected by the respondents by an order dated 29-5-1993 issued by respondent No. 2. The petitioners were reverted to their original post. Being aggrieved by this order the petitioners filed applications before the Andhra Prsdesh Administrative Tribunal challenging their order of reversion. These applications have been dismissed by the Andhra Pradesh Administrative Tribunal. The present petitions challenge the order passed by the Andhra Pradesh Administrative Tribunal.