K. SRINIVAS REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, challenging the proceedings in RC.No.A1/3474/2016 dated 20.07.2018, ignoring the seniority of the petitioner and promoting the fourth respondent and failure to implement the orders of the second respondent to promote this petitioner on par with the fourth respondent and to declare the same as illegal and arbitrary.

(2.) The petitioner while working as Record Assistant in Sri Bheemalingeswara Swamy Temple, Narasaraopet, was asked to work in Sri Madveeranjaneya Sametha Sri Kodanda Rama Swamy Temple (for short 'Sri Anjaneyaswamy Temple'), Seethanagaram, Tadepalli Mandal on deputation basis in the year 2003. He was continued in the same temple inspite of cancellation of deputation by way of transfer order dated 07.07.2007. Sri Anjaneyaswamy Temple, Seethanagaram was given adoption to the third respondent/Devasthanam vide proceedings in D.Dis.No.G3/23317 /2007 dated 15.07.2007. As the existing two Junior Assistants in Sri Anjaneyaswamy Temple, Seethanagaram were already promoted to the post of Executive Officer Grade-III and as there are no Record Assistants available in the temple, the petitioner was promoted in resultant vacancy of Junior Assistant vide proceedings dated 14.09.2013 by following the circular instructions of the Commissioner, Endowments Department. It is the contention that, the petitioner became permanent employee of Sri Anjaneyaswamy Temple, Seethanagaram from 14.09.2013 by virtue of his promotion as Junior Assistant.

(3.) While so, Sri Anjaneyaswamy Temple, Seethanagaram was amalgamated with the third respondent/Devasthanam vide orders of the second respondent in D.Dis.No.A1/38301/2013 dated 15.03.2014, as such, from the date of amalgamation i.e. from 15.03.2014, Sri Anjaneyaswamy Temple, Seethanagaram was extinguished as independent unit and the same is merged with third respondent/Devasthanam with all its assets and liabilities along with servants of the temple to the third respondent/Devasthanam. The third respondent/Devasthanam became single unit after amalgamation for the purpose of management of the amalgamated temple as per Section 145(3) of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (for short 'Endowments Act').