K VENKATESWAR RAO Vs. SECRETARY TO GOVERNMENT HEALTH MEDICAL AND FAMILY WELFARE Q1 DEPARTMENT HYDERABAD

JUDGEMENT

(1.) This writ petition is directed against a judgment and order dated 27-10-1999 passed by the Andhra Pradesh Administrative Tribunal in OA No.656 of 1999 dated 27-10-1999 whereby and whereunder the original application filed by the respondent No.5 herein questioning the order in G.O. Rt. No.1097, Health, Medical and Family Welfare (Q.1) Department, dated 30-7-1997 and the consequential order dated 5-1-1999 of the Director of Insurance, Medical Service cancelling the selection grade granted in his favour on 1-1-1975, was allowed.

(2.) The petitioner was appointed temporarily as Typist in the Directorate of Health Services on 8-2-1966 and he having been selected by the A.P Public Service Commission, was regularly appointed as Typist in the year 1967. His services as Typist were regularised with effect from 7-6-1968. He was converted as LDC with effect from 1-10-1971. Respondent No.5 was appointed as LDC on 1-11-1968 and his services as such were regularised with effect from 23-3-1969.

(3.) By reason of the recommendations of the Pay Revision Commissioner, 1969, the Government in G.O. Ms. No.173, dated 13-6-1969, issued orders introducing selection grade posts. According to the said orders, one out of every seven posts borne on the cadre of each class or category of a service shall be on the selection grade. The A.P. State and Subordinate Service Rules were amended accordingly introducing Rule 46-A .