LAWS(APH)-2023-2-110

DANDU SUNEETHA Vs. DISTRICT COLLECTOR, YSR KADAPA DISTRICT

Decided On February 02, 2023
Dandu Suneetha Appellant
V/S
District Collector, Ysr Kadapa District Respondents

JUDGEMENT

(1.) The writ petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) Pursuant to the notification issued by the 1strespondent dtd. 7/12/2011 for Direct Recruitment for the post of Village Revenue Assistant, petitioner appeared and secured 64 marks with first rank. Since the candidature of the petitioner is ignored, she was constrained to approach the Tribunal by filing O.A.No.6264 of 2012. The Hon'ble Tribunal by its order dtd. 21/12/2012 allowed the O.A and directed the respondents therein to appoint the petitioner as Village Revenue Assistant of Chanduvai Village. Accordingly, the petitioner was issued posting orders vide Ref. No.A/2681/2011, dtd. 22/2/2013 by Sub-Collector, Rajampet. After issuance of the posting orders, petitioner joined duty on 28/2/2013.

(3.) Counter was filed by the 1strespondent. In the counter- affidavit, it was contended that the list prepared vide Ref.No.A4/1335/2016, dtd. 8/11/2017 is not integrated seniority list. It is seniority list of Village Revenue Assistants having Intermediate and above qualifications and it was prepared taking date of joining as criteria but not merit/rank assigned by the Selection Committee. Since, the Village Revenue Assistants have Intermediate qualification are less in number, petitioner was placed at Sl.No.148. As per the operational guidelines of CCLA Ref.No.Ser.IV(1)372/2016-1, dtd. 13/3/2019, provisional integrated seniority list of Village Revenue Assistants i.e., irrespective of qualification (all working VRAs), had been prepared taking the date of joining into service as criteria and published vide Ref.No.A4/1554/2019, dtd. 28/8/2019. Objections were also called for. CCLA in Ref.No.Ser.IV(1)/303/2019, dtd. 1/11/2019 informed that earlier promotion to VRAs were given basing on the date of joining in the post. Since there is no recruitment through recruitment agency during the year 2011 and 2013, Village Revenue Assistants were directly recruited. CCLA, A.P., Vijayawada issued operational guidelines as follows: