D PRABHAKAR REDDY Vs. RAMACHANDRA REDDY

JUDGEMENT

(1.) These appeals are directed against a common judgment of a learned single Judge of this Court in Writ Petition Nos.11075 of 1999 and 11270 of 1999 dated 24-9-1999 whereby and whereunder the learned Judge allowed the writ petitions filed by a Manager and some of the Accountants of the Karimnagar District Co-operative Central Bank, Karimnagar, with the following directions:

(2.) Aggrieved by the impugned judgment of the learned single Judge, some of the unofficial respondents in WP Nos.11075 and 11270 of 1999 have filed Writ Appeal Nos.1451 and 1452 of 1999. The Managing Committee (Board of Directors) and the General Manager of the Karimnager District Co-operative Central Bank ('the Bank' for brevity) - respondents 2 and 3 in both the writ petitions have preferred Writ Appeal Nos.1717 and 1721 of 1999 impugning the judgment of the learned single Judge. Facts:

(3.) The petitioner in WP No.11270 of 1999 is working as Manager in the Bank since 14-4-1980 and he was placed at S.No.17 in the category of Managers (Category III) in the provisional integrated inter se seniority list as on 1-11-1991. The respondents 4 and 5 (appellants in WA No.1451 of 1999), who were working in cadre of Managers with effect from 12-1-1985 and 2-2-1988 respectively in the erstwhile Primary Agricultural Development Bank, which was merged with the District Development Bank by the Act 1 of 1987, were admittedly placed at S.Nos.26 and 31 respectively in the provisional seniority list dated 12-8-1998. While so, the Managing Committee of the Bank, after taking into consideration the objections from the aggrieved persons as regard the seniority list fixed provisionally by the Bank, in a meeting held on 15-5-1989 resolved to approve the integrated seniority list of employees in Cadres III, IV and V of the Bank. Accordingly, the impugned integrated final seniority list of Cadre in employees was prepared placing the petitioner at S.No.21 and respondents 4 and 5 at S.Nos. .1 and 3 and consequently respondents 4 and 5 (appellants in WA No.1451 of 1999) were promoted to the post of Assistant General Manager. Aggrieved by the said integrated final seniority list and the consequential orders promoting respondents 4 and 5, the petitioner filed the writ petition. WP No.11075 of 1999 is filed by nine Accountants working in the Bank whose seniority was fixed provisionally at S.Nos.12, 14, 16, 18, 21, 22, 24, 25 and 29 respectively in Cadre IV employees of the Bank as on 1-11-1991. The Managing Committee, after taking into consideration the objections raised by the aggrieved employees, in its meeting held on 15-5-1995 approved the integrated final seniority list of Cadre IV employees of the Bank fixing the seniority of the writ petitioners below respondents 4 to 13 (appellants in WA No.1452 of 1999 and some others) and consequently respondents 4 to 13 were promoted to the post of Managers. Aggrieved by the final integrated seniority list dated 15-5-1999 and the consequential orders promoting respondents 4 to 13 (appellants in WA No.1452 of 1999 and some others) the writ petition was filed. Submissions: