K VIJAYAL Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) THESE three writ petitions are filed against three different original applications, which were disposed of by the Andhra Pradesh Administrative Tribunal, by common order, dated 1.7.2011. The petitioner in all the matters and the respondents are the same. The dispute is about the transfer of the petitioner on promotion as Professor of Pharmacology to Kakatiya Medical College, Warangal. (KMC, Warangal). The dispute is also about the posting of one Dr. Nageswari Devi (hereafter referred to as 'third respondent') as Professor of Pharmacology from Kurnool Medical College to Osmania Medical College, Hyderabad (OMC).

(2.) THE third respondent is a senior most Professor in Pharmacology. She was posted to Kurnool Medical College on 25.7.2008. Her husband who was also a Professor retired from service on 31.7.2008. He was staying in Hyderabad. THE third respondent made a representation in June, 2010 requesting the Government to transfer her to any one of the Medical Colleges in twin cities on the ground that she is required to take care of her children and sick mother, who was suffering from acute ill-health. THE application was forwarded by the Director of Medical Education (DME) in December, 2010. THE proposal was under active and favourable consideration before the Government.

(3.) THE learned Tribunal passed interim orders on 1.3.2011 prohibiting the posting of any other person in OMC. In the meanwhile, having considered the representation of the third respondent, the Government issued G.O. Rt. No.802, dated 30.3.2011 transferring and posting the third respondent as Professor of Pharmacology at OMC. Assailing the same, the petitioner filed OA No. 1999 of 2011. THE learned Tribunal passed interim orders suspending G.O. Rt. No.802, dated 30.3.2011. THErefore, the Government issued G.O. Rt. No.829, dated 8.4.2011 whereby and whereunder the order of transfer of the third respondent was cancelled and she was advised to report before the DME for further posting. Being aggrieved, the third respondent filed OA No.2763 of 2011.