P. SURYAKUMARI Vs. PRINCIPAL SECRETARY TO GOVT

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) Heard Mr. M. Chinnapa Reddy, learned counsel for the petitioner and Ms. P. Sudeepti, learned Assistant Government Pleader, Services-I for the respondents.

(3.) Learned counsel for the petitioner would contend that she was appointed as Junior Assistant-cum-Typist, working in Zone from 24/11/1986 as per orders issued by the 3rd respondent by regularization of services and as per the placement of the appointment orders out of the seniority list drawn up by the 3rd respondent, the petitioner is above Mr. A. Chandra Rao, who was recently retired from service on voluntary basis by 30/11/2020 as Superintendent, Office of the District Forest Officer, Vizianagaram of Zone-I.