S MANOHAR REDDY Vs. G KOTESWARA RAO

JUDGEMENT

(1.) Even though Service jurisprudence has developed enormously in the recent past, yet, the intricacies continued to persist. The issues relating to fixation of appropriate seniority continued to be a confused subject as on date in spite of catena of decisions of the Apex Court.

(2.) This case is a classic example as to how the litigation is ignited and prolonged for more than two decades and yet, the seniority is still clouded with numerous riddles. It is not only the omissions and commissions on the part of the authorities but the orders of the Tribunal issued from time to time interdicting the finalisation of the seniority and granting directions which were not warranted contributed to the delays.

(3.) This case relates to fixation of seniority in the cadre of Assistant Prohibition and Excise Superintendent and higher posts and preparation of promotion panels from the year 1981-82 onwards and till today the situation continued to be fluid.