M VIJAYUDU Vs. CHAIRMAN A P SOCIAL WELFARE RESIDENTIAL EDUCATIONAL INSTITUTIONS SOCIETY GOVERNMENT OF A P

JUDGEMENT

(1.) AGGRIEVED by his transfer from Andhra Pradesh Social Welfare Residential School/ Junior College, C.Belgal, Kurnool District, to the Andhra Pradesh Social Welfare Residential School/Junior College, Sagileru, Kadapa District, the petitioner, a Junior Lecturer in the service of the Andhra Pradesh Social Welfare Residential Educational Institutions Society (for brevity, 'the Society'), is before this Court.

(2.) THE petitioner entered the service of the Society as a teacher in the year 1994. He was promoted as a Junior Lecturer in Zoology in the year 1999. He worked at Ramapuram from 1994 to 2002. From 27.06.2002 he worked as a Junior Lecturer at Andhra Pradesh Social Welfare Residential School/Junior College (APSWRS/JC), Jupadu, Kurnool District.

(3.) WHILE matters stood thus, the third respondent herein, a Junior Lecturer in Zoology at APSWRS/JC, Chinnatekuru, Kurnool District, who had also participated in the transfer counselling and obtained 42 marks, standing second in the transfer merit list, submitted representation dated 11.07.2011 to the Chairman of the Society. This representation was treated as an appeal and by Memo dated 24.02.2012, the Chairman of the Society allowed the said appeal. In so far as the relief was concerned, the Chairman of the Society pointed out that the third respondent's request for transfer to APSWRS/JC, C.Belgal, could not be considered at that time as it was the middle of the academic year but his request would be considered a! the end of the academic year. The Principals concerned were directed to take action accordingly. Though the petitioner's name finds mention in the body of this Memo, no notice or opportunity was given to him prior to the passing of the orders contained therein. The present writ petition was filed, in the first instance, challenging this Memo dated 24.02.2012.