RAMA KRISHNA Y Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is directed against the Judgment and Order dated 18-9-1998 passed by the Andhra Pradesh Administrative Tribunal in O.A.No. 51057 of 1990 whereby and whereunder the original application filed by the petitioner herein was disposed of observing that no orders are necessary to be passed on the O.A.

(2.) The petitioner herein was recruited as temporary U.D. Stenographer on 22-3-1978. The Public Service Commission (PSC) notified vacancies for recruitment to the category of U.D. Stenographers in the said year. Pursuant to the notification of the PSC, the petitioner applied for appointment to the category of U.D. Stenographers. He was selected for the said post and his name was recommended for verification of his antecedents, whereafter he was allotted to the Finance and Planning (Finance Wing) Department for the purpose of regular recruitment as U.D. Stenographer. The authorization for such recruitment was received and entertained by the Finance and Planning (Fin. Wing) Department on 29-3-1979. Allegedly, his services as U.D. Stenographer were regularised with effect from 22-3-1978 and, as such, according to him, his service in the said category has to be counted from that date.

(3.) The 2nd respondent was appointed as Steno-Typist w.e.f 3-10-1972 on temporary basis. He was promoted temporarily as U.D. Stenographer on 1-8-1975. In the year 1975, a Special Qualifying Test was conducted by the Public Service Commission for regular appointment and he having passed the said test had been selected for appointment as steno-typist on regular basis and his services as such were regularised w.e.f. 29-1-1977. His probation as Steno-typist was declared to have been satisfactorily completed w.e.f. 21-2-1979 and was confirmed as Steno-typist w.e.f. 10-9-1980. His name was recommended by the Departmental Promotion Committee for promotion to the category of U.D. Stenographers on 2-4-1979 and he was regularly appointed as such on 4-4-1979 and his services in the said category were regularised from that date.