LAWS(APH)-2002-2-155

V V SITARAM CHARYULU Vs. VIYAJASARATHI

Decided On February 11, 2002
V.V.SITARAM CHARYULU Appellant
V/S
VIYAJASARATHI Respondents

JUDGEMENT

(1.) The dispute in this appeal is relating to the appointment to the post of Principal in Sri Bhavanarayana Swamy Sanskrit College, Ponnur, Guntur district (hereinafter referred to as 'SBSS College'). The fourth respondent in the writ petition (V.V.Sitarama Charyulu) is the appellant herein. The first respondent herein - Vijaya Sarathi is the writ petitioner.

(2.) The first respondent filed the writ petition to declare the action of the State Government in passing the orders in G.O.Rt.No.639, Education (CE.I) Department dated 23.5.1998 filling up the post of Principal by giving promotion to V.V.Seetharama Charyulu, appellant / fourth respondent and consequently to set aside the said order to enable the first respondent -writ petitioner to be continued in service as Principal, SBSS College. The brief facts are as follows:

(3.) Accordingly, the first respondent was transferred and posted as Principal of S.K.M. College of Sanskrit, Palakol, West Godavari district. Before the first respondent could report to duty at Palakol, considering the request of the management of the said College, the State Government changed the place of posting and posted him as the Principal of S.V. College Oriental College, Tirupati. Th e T.T.D. has raised an objection with the State Government in posting of teacher s to their Institutions without any reference to them and the conditions of service of their employees.