K. SIVA PARVATHI Vs. D,V, RAMANA MURTHY

JUDGEMENT

(1.) Both these two intra-court appeals under Clause 15 of the Letters Patent would call in question the same order passed by the learned single Judge in W.P. No.35244 of 2012 dtd. 4/11/2016.

(2.) For the purpose of convenience, the parties will be referred to as arrayed in the writ petition.

(3.) By the order under appeal, the learned single Judge has allowed the writ petition by declaring the action of the 1st respondent - Dr. NTR University of Health Sciences, Vijayawada in placing the writ petitioners below respondent Nos.2 and 3 (K. Siva Parvathi and G.N.J.P. Kumari respectively) in the final seniority list communicated on 10/10/2012 as contrary to law and while setting aside the same, a direction was also given to the 1st respondent-University to place the writ petitioners above respondents No.2 and 3 in the final seniority list in the cadre of Senior Assistants. Since the respondents No.2 and 3 as well as the writ petitioners were subsequently promoted to the post of Superintendent and even in the final seniority list communicated vide circular dtd. 29/9/2014 for the cadre of Superintendent in the University, the writ petitioners have been placed below respondents No.2 and 3, the said final seniority list dtd. 29/9/2014 has also been set aside and the 1st respondent-University has been directed to review the said seniority with effect from 10/12/2011 giving promotion with effect from 10/12/2011 as Superintendents and restore the writ petitioners' seniority above respondents No.2 and 3. The said exercise was directed to be done within two months from the date of receipt of a copy of the order.