SATYANARAYANA T V Vs. SECRETARY A P LEGISLATURE

JUDGEMENT

(1.) The petitioner is presently working as Deputy Secretary with the A,P. State Legislative Assembly. In W.P. 2141 of 1991 he seeks a direction to appoint him as Assistant Secretary against the existing vacancy and in W.P.No. 9055 of 1998 he seeks a declaration that the action of the respondent in not promoting him with effect from 1976 and not giving him future promotions in accordance with pre-1979 Rules and now seeking to apply the ad hoc rules framed in G.O.Ms.No. 66, dated 19-10-1983, is illegal and arbitrary.

(2.) The two writ petitions involve substantially inter-connected factual and legal positions and are disposed of by this common judgment.

(3.) Heard Sri A.V. Sesha Sai, the learned Counsel for the petitioner and Sri Madanmohan Rao, the learned Government Pleader for Home.