LAWS(APH)-2001-3-134

K VENUGOPAL Vs. ANDHRA PRADESH ADMINISTRATIVE TRIBUNAL HYDERABAD

Decided On March 28, 2001
K.VENUGOPAL Appellant
V/S
ANDHRA PRADESH ADMINISTRATIVE TRIBUNAL, HYDERABAD Respondents

JUDGEMENT

(1.) The petitioners herein had questioned the order of reversion before the learned Tribunal from the post of Farm Foreman to the post of Operative. They are the employees of Sericulture Department. The orders of promotion in their favour were conditional ones that they should pass the departmental tests. They have passed the departmental test, Part I during the years 1992-1994. They allegedly appeared for Part III practical examination in the month of May, 1999 and the results thereof had been published in the month of January, 2000.

(2.) The conditions relating to such promotion is governed by A.P. Sericulture Subordinate Service Rules. Class (A) of the said Service consists of the following categories:

(3.) The post of Farm Foreman, Grade II can be filled up in terms of G.O. Ms. No.13, dated 28-1-1991 by the persons who have passed class 10 examination or its equivalent and who have passed Sericulture Department Test Part I. However those with B.Sc., degree in Sericulture or holding a PGDS/STC in Sericulture are not required to pass the said test.