REGIONAL MANAGER APSRTC NALGONDA Vs. G CHAYA DEVI

JUDGEMENT

(1.) These two writ appeals involving similar questions of fact and law were taken-up foe hearing together and are being disposed of by this common judgment.

(2.) The fact of the matter may be noticed from Writ Appeal No. 1129 of 1997. The writ petitioner-respondent therein filed the writ petition praying for the following reliefs: ...that the Hon'ble Court may be pleased to direct the respondents to appoint the petitioner as lady Conductor in the respondents' Corporation and pass such other order or orders as deem fit and necessary in the circumstances of the case. ...to issue a writ order or direction, more particularly one in the nature of writ of mandamus setting aside the Proceedings No.HC/402(16)97/RM.N dated 15-3-1997 as bad in law and against the principles of natural justice and consequently allow the petitioner to work as a lady Conductor in respondent-Corporation in view of Medical Certificate issued by Civil Surgeon of Government Hospital, Nalgonda and pass such other order or orders as deem fit and necessary in the circumstances of the case.

(3.) It is not in dispute that the qualification for appointment by way of promotion to the post of Conductor, Grade- II is covered by a Regulation known as Recruitment Regulations for the post of Conductor Grade-II, the relevant provisions whereof reads thus: