B SRINIVAS Vs. DEPUTY COMMISSIONER OF ENDOWMENTS & EXECUTIVE OFFICE OF SRI ANJANEYA SWAMY DEVASTANAM

JUDGEMENT

(1.) THE matter was listed before this Court for admission. However, arguments were advanced by the learned counsel traversing the gamut of the case. As the pleadings are also complete, the writ petition itself is taken up for disposal with the consent of the learned counsel.

(2.) THE short question that arises for consideration in this case is whether Sri Anjaneya Swamy Devasthanam, Kondagattu, Karimnagar District, the first respondent temple, is the parent institution of the petitioner for the purpose of reckoning his seniority and for promotion?

(3.) UNDER proceedings dated 30.12.2011, the Commissioner, Endowments Department, Government of Andhra Pradesh, Hyderabad, revised the cadre strength of various temples. In so far as the first respondent temple is concerned, one post of Assistant Executive Officer was also sanctioned. The Executive Officers of the temples concerned were directed to fill up the newly sanctioned posts by promoting the senior-most eligible and qualified candidates as per rules. Pursuant to these proceedings, the first respondent temple took up the process of filling up the newly sanctioned post of Assistant Executive Officer. By the impugned proceedings dated 08.01.2012, the third respondent was promoted to the said post with immediate effect. Aggrieved, the petitioner is before this Court.