K. ANJANEYULU Vs. T. ASHOK RAJU

JUDGEMENT

(1.) Respondents No.1 to 10 and 14 to 21 were appointed as LDCs in February 1991. They were required to undergo three months training prior to being put on probation. Both LDCs and Typists are in the integrated feeder category for promotion as UDCs. Respondents No.12 and 13 issued a Memo dated 16.07.2002 clarifying that the training period in respect of LDCs/RCs would be reckoned as the period in service for promotion as UDCs. In the said Memo dated 16.07.2002, it was stated that as per the orders issued in Memo dated 02.04.1994 by the Andhra Pradesh State Electricity Board (APSEB), the integrated seniority list of LDCs/RCs/Typists would be drawn without disturbing their seniority assigned during selection for appointment to that post. LDCs/RCs/Typists are different categories and having separate seniority lists for each category. In the said Memo it was clarified that for integrating their seniority, the date of joining as Trainee LDCs/RCs shall be taken as criteria for their integrated seniority without disturbing their relative seniority in their respective cadres. It was stated in the Memo dated 16.07.2002 that the earlier Memo dated 02.04.1994 holds good as it was issued for the purpose of integrated seniority of LDCs/RCs/Typists for considering their cases for promotion by taking into account the training period of LDC/RCs for the purpose of seniority. Grievance of the appellants is that they are superseded by the respondents in the matter of promotion to the category of UDCs on the basis of reckoning inter se seniority between the category of typists and that of LDCs. The appellants filed writ petition praying that the Memo dated 16.07.2002 be declared as illegal and contrary to the statutory regulations and to direct the respondents to prepare an integrated seniority list of LDCs and typists in accordance with Regulation 26 of AP State Electricity Board Service Regulations for promotion to the post of UDC Division clerks.

(2.) Learned Single Judge vide Order dated 01.07.2004 came to the conclusion that the integrated seniority list of LDCs and the Typists would have to be determined in conformity with Regulation 26 read with stipulations in Annexure-IV. Learned Single Judge further held that Memo dated 16.07.2002 was clearly inconsistent with the legal position as contemplated by Regulation 26 and the Memos dated 02.04.1994 and 16.07.2002 are only executive instructions and based on such executive instructions the integrated seniority cannot be worked out.

(3.) Aggrieved by the judgment passed by learned Single Judge, respondents no.4 to 8 preferred appeals before the Division Bench of the High Court in W.A. No(s).1285 of 2004, 2113 of 2004 and 2114 of 2004 which came to be allowed by the impugned judgment dated 14.07.2006.