GOVT OF A P Vs. K RAMA RAO

JUDGEMENT

(1.) In all these writ petitions, common questions of law and facts arise for consideration, therefore they are being disposed of by this common order. In these writ petitions, assailed common order dated 21.9.2011 passed in O.A.Nos.6565 and 3492 of 2011 and batch, common order passed in O.A. No. 4356 of 2011 and batch dated 28.9.2011 and order passed in O.A. No. 4591 of 2011 dated 12.10.2011 on the file of A.P. Administrative Tribunal, Hyderabad so far as related to those specified applications respectively.

(2.) The petitioners in all these petitions are the respondents and the respondents in these petitions are the applicants in the corresponding Original Applications before the A.P. Administrative Tribunal (for brevity 'the Tribunal'). For the sake of convenience, the parties hereinafter be referred to as they are arrayed in the Original Applications.

(3.) The common order dated 21.9.2011 covers two sets of applications. Here the concern is limited to the common order to the extent of first set of applications therein only. All the said Original Applications which are relevant here were filed seeking direction to the respondents to notify all the vacancies of Panel Grade Headmasters/Gazetted Headmasters Grade-II which were filled up by juniors to the applicants from September 2009 to April 2011, if necessary by amending clause (6) of transfer guidelines issued on 19.5.2011 said to be done earlier in the general transfer counseling held during July 2009 holding that the action of the respondents in not notifying the vacancies held by the juniors to the applicants in the ensuing transfer counseling as illegal, arbitrary and discriminatory. By the impugned order, the Tribunal upheld the claim of the applicants, aggrieved by which these writ petitions have been filed.