A LAKSHMINARAYANA Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) What arises for decision is whether the Municipal employees could be appointed to the posts of Deputy Executive Engineers in the Department of A.P. Public Health by way of direct recruitment or not.

(2.) On this legal issue, there is no direct pronouncement of this Court or the Supreme Court though there is a decision of this Court handed down in W.P.No. 23668 of 2002 dated 10-12-2001 that no Municipal employee can be appointed to the posts of Deputy Executive Engineers in the Department of A.P. Public Health by way of promotion. This question has to be dealt with and answered by the learned Tribunal while disposing of the Original Applications. What is assailed in the present writ petition is the order made by the learned Tribunal vacating the earlier interim order of status quo dated 16-4-2002 and granting liberty to the respondents to effect promotions to the posts of Deputy Executive Engineers based on the rules and other instructions of the Government in the matter of filling up of the posts of Deputy Executive Engineers.

(3.) We have perused the order of the learned Tribunal. It was submitted before the learned Tribunal on behalf of the respondent/Government that the A.P. Public Health Department was facing hardship due to stalling of all promotions to the posts of Deputy Executive Engineers. The Courts have repeatedly held and reiterated that in service matters if the interim order granted by the Court or the Tribunal tends to stall the smooth functioning of the administration, such interim order should be avoided, obviously, because, by granting such interim order the public administration cannot be reduced to a standstill and such a situation would not be in the public interest. Looking from that angle, we do not think it appropriate for this Court to step in under Art. 226 of the Constitution and upset the interim order made by the learned Tribunal in its discretion On the other hand, we think that interest of the petitioner and similarly circumstanced persons would be safeguarded by directing that the promotions that may be made by the respondents to the post of Deputy Executive Engineer in the department of A.P. Public Health would be subject to the final result of !he original Applications pending before the learned Tribunal and further directing the learned Tribunal to hear and dispose of the Original Applications within a time frame.