T.ESWARUDU Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) THESE two appeals are filed by the same individual and they arise out of a common order, dated 27.11.2013, passed by a learned Single Judge of this Court in W.P.Nos.21554 of 2001 and 11428 of 2003. The appellant was appointed as a Record Assistant in Dr.Lankapalli Bullayya Junior College, Visakhapatnam in the year 1984 on daily wage basis. Later on, he was appointed on regular basis on 01.11.1987. His post was admitted to grant -in -aid on 16.04.1990.

(2.) THE appellant states that when he joined the service as Record Assistant, he just had the qualification of pass in X Class and after joining service, he acquired superior qualifications, such as Intermediate, Graduation and two Post Graduate Degrees, one in History and the other in Public Administration. He further states that a Junior Lecturer in the Department of History retired on attaining the age of superannuation and that on being asked by the management, he has been taking the classes in Intermediate course for the past several years.

(3.) AFTER hearing both the parties before him at length, a learned Single Judge of this Court dismissed both the writ petitions. Hence, these two writ appeals. Sri Sadu Rajeshwar Reddy, learned counsel for the appellant, submits that his client possessed requisite qualifications for being promoted to the post of Junior Lecturer and that there is no justification in restricting the avenues of promotion only up to the stage of Junior Assistant. He submits that the post of Record Assistant also ought to have been included in the G.O.