MOHAN RAO Y Vs. A P ADMN TRIBUNAL

JUDGEMENT

(1.) This Writ Petition is directed against a judgment and order dated 1-2-2000 passed by the Andhra Pradesh Administrative Tribunal whereby and whereunder the original application filed by the petitioner under Section 19 of the Administrative Tribunals Act, 1985 was dismissed.

(2.) The petitioner was appointed as Medical Assistant on 27-12-1975 whereas the 4th respondent was appointed as Non- Medical Assistant in the Leprosy Control Unit on 28-2-1979. The petitioner admittedly was promoted to the post of Health Educator on 16-10-1998.

(3.) The qualification for holding the said post by way of transfer or promotion is governed by statutory rules known as Health Educators in the National Leprosy Control Programme Service Rules. Rule 5 of he Rules reads thus: