GOVERNMENT OF A P Vs. MULLAPUDI SARADA

JUDGEMENT

(1.) AS both the writ petitions are filed against the order passed by the A.P. Administrative Tribunal, Hyderabad, in O.A.No.10358 of 2011, they are heard together and are being disposed of by this common order. For the purpose of disposal, I refer to the facts as narrated in W.P.No.5358 of 2013.

(2.) THIS writ petition is filed by the respondents in O.A.No.10358 of 2011, aggrieved by the order dated 11.09.2012, passed by the A.P. Administrative Tribunal. The 1st respondent herein, who was applicant before the Tribunal, has prayed for a direction to the petitioners herein for her absorption as a Secondary Grade Teacher in the School Education Department. By the impugned order, the Tribunal has allowed the said application, with a direction to appoint the 1st respondent herein as a Secondary Grade Teacher in School Education Department, by protecting her seniority and pay, with all other benefits.

(3.) WHEN similarly placed person and junior to the 1st respondent, by name, Smt.V.Nancharamma, who was also transferred along with the post and was continued after such transfer in view of the decision taken by the Government for absorption of Balwadi Teachers by extending training as Secondary Grade Teachers, the 1st respondent herein has approached the Tribunal by filing O.A.No.10358 of 2011, seeking to extend the same benefit, as she was senior to Smt.V.Nancharamma. Before the Tribunal, it was the case of petitioners herein that when the 1st respondent was working as Balwadi Teacher, as her services were already transferred to the District Women and Child Welfare Officer, Krishna by proceedings dated 01.01.1988, and as she was not continued thereafter, she was not eligible for absorption as Secondary Grade Teacher.