M THIRUPATHI REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Petitioner who is working as a last grade employee on improvement of his educational qualifications i.e., pass in MA., Telugu in first class was knocking the doors of the Government as well as this Court since 1996 and it is the fourth round litigation.

(2.) Inspite of the orders given by this Court in all these four writ petitions, the Government refused to consider his case for appointment as a Junior Lecturer by transfer on the sole ground that there is no provision for appointment to the post of Junior Lecturer by transfer in the rules governing the service conditions of the teaching and non-teaching staff working in private aided colleges.

(3.) It is unnecessary to state what has happened all these years as the stand of the Government is consistent in rejecting the claim of the petitioner inspite of the orders given by this Court. In fact, in the second round of litigation Justice Somasekhara as he than was by order dated 23-7-1997 in WP No.5695 of 1997 has taken the view to the extent of holding that all the orders governing the service conditions of the Government employees are equally applicable to the employees working in aided colleges under relevant special rules in G.O. Ms. No.302, dated 30-12-1993 relating to the Junior Lecturers.