BEULAH PRISCILLA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed questioning the action of the respondent No.2 in picking up the petitioner for transfer under 30% cap leaving the unofficial respondents No.4 to 6 from the proposal of transfer though they are having equal term of long standing of service in the descending order under the transfer policy of the Government, as discriminatory.

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader for the respondents No.1 to 3.

(3.) The counsel for the petitioner submits that the petitioner was appointed as Assistant Professor in Pathology by the respondent No.2 and she was posted to the respondent No.3-College on 22/7/2015 and she joined in the said place on 23/7/2015 where she is continuing till now in the said place. Along with the petitioner another 28 Doctors including the respondents No.4 to 6 were appointed as Assistant Professors in Pathology Department and they were posted in various medical colleges who joined in the service on the same day dtd. 23/7/2015 at their respective places. A provisional seniority list of Assistant Professors appointed between 2014 to 2017 by way of lateral entry and direct recruitment was prepared by the respondent No.2 vide proceedings dtd. 5/2/2022. As per the merit rank in the selection, the names of the candidates who were appointed along with the petitioner were shown at Sl.No.7 to 36 and 38 in which the unofficial respondents were shown at Sl.Nos.9, 16 and 35 and the petitioner's name was shown at Sl.No.36. Thus in the said seniority list the unofficial respondents have become seniors to the petitioner.