GOVT OF A P Vs. S YELLAMANDA

JUDGEMENT

(1.) In these writ petitions, the petitioners challenge the orders passed by the learned State Administrative Tribunal in the Original Applications inter alia directing the petitioners herein to consider the cases of the applicants for promotion to the post of Secretary, Grade-III Facts:

(2.) The facts stated in Writ Petition No. 1762 of 2000 are taken for the purpose of deciding the question involved in this batch of writ petitions.

(3.) The unofficial respondent herein, who is working as Supervisor in the Agricultural Market Committee, Darsi, Prakasam District, had approached the learned Tribunal by filing RP No.3786 of 1987 wherein directions were issued on 23-7-1987 to consider the case of the respondent for promotion to the post of Secretary, Grade-III on par with one B. Seshaiah. When the petitioners herein sought to cancel the promotion given to B. Seshaiah, he approached the Tribunal by way of RP and the said RP was allowed. The Government issued G.O. Ms. No.1283, dated 1-10-1992 regularising the sErvices of B. Seshaiah as Secretary Grade-Ill. The grievance of the unofficial respondent herein is that he being senior to B. Seshaiah in the category of Supervisor, is entitled for promotion to the post of" Secretary, Grade-III. The unofficial respondent has filed the original application seeking direction to the respondents to consider his case for promotion to the post of Secretary, Grade-III. Question: