T GANGANNA Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) This Writ Petition has been filed in the nature of Writ of Certiorari calling for the records relating to order dated 29.4.2005 made in O.A. No. 3536 of 2003 on the file of A.P. Administrative Tribunal and quash the same as illegal and further declare that Note under Rule 2 of A.P. Craftsmen Training Service Rules (Gazetted) issued vide G.O. Ms. No. 1416, Labour Employment and Technical Education (Training I Department) dated 19.12.1977 in so far as it pertains to promotions to the post of Principals of other I.T. Is providing for rotation among persons with different qualifications as illegal and arbitrary and violative of Articles 14 and 16 of the Constitution of India.

(2.) Brief facts of the case are that the Petitioner herein is the applicant in O.A. No. 3536 of 2003. He was appointed as Assistant Training Officer on 20.7.1997 and his services in the said post were regularized with effect from 18.9.1979. It is stated that he was further promoted as Deputy Training Officer on 8.8.1990 and was further promoted as Training Officer on 10.12.1998. The official Respondent, one Sri D. R. K. Raju was appointed as Assistant Training Officer on 29.6.1981 and his services in that post were regularized with effect from 1.8.1983 and he was promoted as Deputy Training Officer on 1.3.1986. It is stated that he was further promoted as Training Officer on 17.10.1987 and by the impugned proceedings dated 29.3.2003 he was promoted as Assistant Director (Trg) in DLTC/IT Is class-IV. He was given posting as Assistant Director, DLTC, Guduru but he did not join the promotion post of Assistant Director.

(3.) The Petitioner-applicant filed O.A with the following prayer: