M R SUBHADRA Vs. FINANCIAL ADVISER AND CHIEF CONTROLLER OF ACCOUNTS ANDHRA PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner was an employee of the Andhra Pradesh State Electricity Board ('the Board' for brevity). After reorganization of the Board she has now become an employee or A.P. Transmission Corporation Ltd. ('TRANSCO') In this writ petition, filed in the year 1990, she sought for a direction to the respondents to regularize her service as Upper Division Clerk (UDC) with effect from 20-8-1973 and to give all consequential benefits by setting aside the Memorandum issued by the Financial Advisor of erstwhile Board on 22-10-1986 declaring the successful completion of the period of probation of various UDCs, including the petitioner. The petitioner, who is shown at Sl.No. 21 of the list is stated to have commenced her probation with effect from 19-1-1984 FN and declared to have completed the probation on 22-1-1985 AN.

(2.) The facts in this case, are not in dispute. The petitioner joined the service of the Board and she was duly promoted on 20-8-1973. As per the Rules of the Board a person promoted into a higher category shall be on probation for a period of one year. However, it was not done and by proceedings dated 28-1-1980 she was reverted to the post of Lower Division Clerk (LDC) She questioned her reversion in W.P. No.493 of 1980. By order dated 29-12-1981 this Court directed the Board to continue her as UDC, as by that time, she passed the Accounts Test for Subordinate Officers Part-I.

(3.) The petitioner made request and also issued a Lawyer's notice to the Board requesting to regularize her service with effect from 20-8-1973, in vain. However, proceedings were issued by the first respondent on 22-10-1986 regularising her services as UDC with effect from 19-1-1984. This order is challenged on the ground of illegality.