PRAGADA RAJAGANATHI Vs. P GOVERDHAN REDDY

JUDGEMENT

(1.) This writ petition is directed against the judgment and order dated 2-12-1999 passed by the A.P. State Administrative Tribunal in O.A.No. 7129 of 1999 whereby and whereunder, an application filed by the respondents 1, 2 and 3 herein was allowed with the following direction: This O.A. is disposed of with a direction to the respondents that any selection and appointment by transfer of College Lecturers to the post of Principal in Degree Colleges should be strictly in accordance with the rules issued in G.O.Ms.No. 158, dated 10-6-1987 as amended in G.O.Ms. No. 131, dt. 29-5-1990 and as clarified in Government Memo. No. 276 HE. I/ 90-15, dt. 29-3-1995 and if the applicants come within the zone of consideration for appointment by transfer to the post of Principal, Degree Colleges, their cases should also be considered along with others if they are otherwise eligible and qualified in terms of the rules issued in G.O.Ms. No. 158, dated 10-6-1987 read with G.O.Ms.No. 131, dated 29-5-1990 and Memo dated 29-3-1995.

(2.) The said order was passed, on the ground that the cases are squarely covered by the judgment of the Tribunal dated 8-11-1999 in O.A.Nos. 5895 of 1998 and batch. Basically, therefore, the order in O.A.No. 5895 of 1998 and batch is in question in these applications.

(3.) On or about 9-2-1962, a Rule was issued by G.O.Ms.No. 259 known as A.P. Education Service Rules in terms whereof the post of Principal was included in Category I of Clause IV and the Lecturers were included in Category II of Clause IV. The short question which arises for consideration in these petitions is whether degree in M.Phil or Ph.D. is required for promotion from the post of Lecturer to the post of Principal.