GOVERNMENT OF ANDHRA PRADESH Vs. K RAMACHANDRA REDDY

JUDGEMENT

(1.) Leave granted in SLP Nos. 524-25 of 1991.

(2.) The Schedule contains the names of persons and the name of Local Government/Local areas where they were posted. The respondents herein filed separate Representation Petitions bearing Nos. 3751/87, 1810/87, 8145/88 and 8084/88 before the Andhra Pradesh Administrative Tribunal. In all these Representation Petitions the grievance of the respondents was that although they were appointed as Food Inspectors in terms of the above quoted order yet they were not given the posting orders. They further pleaded that they have made several representations to the authorities and the last communication dated 13-2-1987 received by them was to the effect that inasmuch as the ad hoc rules in this behalf were not framed, therefore, their postings could not be made. It is in these circumstances they challenged the inaction of the appellants and prayed that they be directed to issue posting orders to them.

(3.) The appellants herein (who were respondents before the Tribunal) in their counter affidavit denied that the respondents herein have got any right to seek posting orders merely because they have been appointed as Food Inspectors under the Act. They also denied the existence of any such ad hoc Rules. It is not disputed that the draft Rules were framed and they were then pending before the Government for its approval. The claim of the respondents herein is devoid of any merit and the representation petitions be dismissed.