J RAMCHANDRAIAH Vs. GOVT OF A P

JUDGEMENT

(1.) The petitioner, in this writ petition seeks a Writ of Mandamus declaring the Proceedings in Memo.No.101771/Endts.III/A1/92-3 dt. 31.03.1994 confirming the orders of the second respondents in his Proceedings Roc.No.B2/17411/84 dated 23.01.1992 as illegal and arbitrary and consequently to direct the respondents to fix his seniority over and above respondents 3 and 4 in the cadre of Deputy Executive Engineer (Electrical) and also Divisional Engineer (Electrical) and give all the benefits of pay, allowances, promotion etc.

(2.) The petitioner's brief case is that he passed L.E.E. Diploma in the year 1964 from S.V.Polytechnic, Tirupathi, and that he was selected for the post of Supervisor (Electrical) in the second respondent Devasthanams in the year 1968 and he was ranking first in the order of merit. Then, he passed B.Tech., (Electrical) Examination from S.V. University, Tirupati in the year 1978. He was declared as approved probationer in the cadre of Supervisor (Electrical) and was also confirmed in the post of Supervisor (Electrical) with effect from 01.04.1970.

(3.) A vacancy for the post of Assistant Engineer (Electrical), which is now re-designated as Deputy Executive Engineer fell vacant in the year 1978. Then the second respondent Devasthanam, by resolution No.5432 dated 17.11.1978 prepared and selected a panel of 2 names, namely, K.Peera Reddy and the petitioner as Assistant Engineer (Electrical). At that time, the name of one Hara Gopala Sharma, whose name was at Sl.No.2 in the list, was not considered. Subsequently, said K.Peera Reddy was promoted as Assistant Engineer (Electrical). When K.Peera Reddy went on leave, the petitioner was promoted as Assistant Engineer (Electrical). However, when K.Peera Reddy joined the service, the petitioner was reverted for want of vacancy.