A V REDDY Vs. APSRTC

JUDGEMENT

(1.) The present writ petition is filed questioning the action of the respondents in not considering the case of the petitioner for promotion to the post of ADC/Controller as per the seniority by counting his service from the date of regularisation.

(2.) The facts in brief, as pleaded by the petitioner, are that the petitioner was appointed a conductor and his services were regularised w.e.f 24.03.1984 when he was working at Razole Depot of East Godavari region. He has completed 26 years of service and is eligible to be promoted as ADC/Controller. It is the case of the petitioner that in the year 1990 he was transferred from Razole to Machilipatnam and later in the year 2000 he was transferred from Machilipatnam to Bhadrachalam. In 2009 a Selection Committee was constituted for selections to the post of ADC/Controllers in Khammam region from among the eligible candidates of conductors and drivers, the only qualification for promotion being seniority. Despite his seniority, the petitioner has not been promoted to the post of ADC/Controller.

(3.) It is contended by the petitioner that Regulation 3 of APSRTC Employees (Service) Regulations, 1964 (for brevity the Regulations) governs the issue of promotions. As per the said regulation, the petitioner avers, he is entitled to promotion, but was not considered; as such, aggrieved thereby, the petitioner approached this Court by filing the present writ petition.