A R CHANDRIKA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) A short but interesting question as regards the jurisdiction of the State Administrative Tribunal to consider the judgment rendered by it in a case where the applicant was not a party arises for consideration in this writ petition. FACTS:

(2.) The writ petitioner herein was appointed as Card Writer in the year 1973 in the State Central Library. She passed B. A., B. L. Sc., examinations besides Accounts Test for Subordinate Officers Part-I and Accounts Test for Executive Officers. She was promoted as Assistant Librarian Grade-II in 1981. She was appointed by transfer as Senior Assistant (Ministerial Service) purported to be under sub-rule (8) of Rule 3 of Andhra Pradesh Ministerial Service Rules, 1966 (for short "the Rules") in terms of the Proceedings in Rc.No. 134-A2/83-1, dated 17-9-1983 of Director of Public Libraries. However, she was not considered for promotion to the post of Superintendent for want of seniority list, although she was allegedly qualified therefor. One Syed Sabir Hussain claimed himself to be senior to the petitioner sought for promotion to the post of Superintendent over the petitioner. He was initially reverted as Junior Assistant. He was promoted and later retired from service in 1993 as Senior Assistant. A Memo dated 4-5-1990 was issued, which is in the following terms:

(3.) Following the same, the respondent No. 2 herein in by proceedings dated 12-7-1991 reverted the petitioner as Assistant Librarian Grade II stating: