SHAIK AHMMAD Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri Maganti Sai Krishna, learned counsel for the petitioner and the learned Government Pleader for School Education for the respondents 1 to 4. No representation for the respondents 5 to 8.

(2.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner for setting aside the order passed by Andhra Pradesh Administrative Tribunal (in short the A.P.A.T) in O.A.No.770 of 2010, dtd. 22/3/2012, with further direction to the respondents to consider the petitioner for promotion to the post of Headmaster, Grade-II, before promoting the unofficial respondents after reckoning the petitioner's seniority and promotion as Low Female Literacy (for short, LFL) Headmaster/School Assistant with effect from 21/6/1998.

(3.) The case of the petitioner is that he was appointed as Secondary Grade Teacher on 1/2/1984 and obtained 16 years automatic timescale on 31/1/2000. He worked in various Elementary Schools and High Schools as SGT. He was promoted as School Assistant (SA) Telugu on 4/3/2006. The respondent No.5 was appointed as SGT on 1/4/1984 and was junior to the petitioner. The respondent Nos.6 to 8 were also appointed in 1985-86 and they were also juniors. The SGT is a District Cadre post. Combined seniority list of SGTs in Primary School and High School, is prepared at District level. In the seniority of SGT(s) in Prakasam District, the respondents 5 to 8 were at Sl.Nos.388, 389, 391 and 392 respectively, junior to the petitioner.