TIRUMALA TIRUPATI DEVASTHANAMS Vs. PAKALA DEVAKANTH

JUDGEMENT

(1.) Heard Sri A. Prabhakar Sarma, learned counsel appearing on behalf of the appellant-T.T.D board (Lead Appeal), Sri J. Sudheer, learned counsel appearing for the Appellants (Companion Appeal), that is, those who have been displaced on account of the impugned order of the learned Single Judge and it is pertinent to record at this stage itself that they were all employees of the T.T.D. board in various other cadres and departments of the T.T.D. before being appointed as Librarians/Graduate Librarians and Sri P.V. Srinivas Rao, learned counsel for the Appellants/Petitioners (Connected Appeal), that is the Petitioners. The appeals are referred to as the lead appeal, companion appeal and the connected appeal, for the sake of brevity and convenience.

(2.) The facts are not in dispute. The G.O.Rt.No.1411, Revenue (ENDTS.III) Department, dtd. 28/11/2019, that was quashed by the learned single judge, was issued by the State Government, pursuant to a request and at the instance of the lead - appellant i.e. the T.T.D. Board [in short 'the Board']. The Government order was requested and issued to enable Board to fill up the vacancies in the post of Librarian (06) and Graduate Librarian (06) by way of direct recruitment by transfer i.e., by way of making appointments from amongst staff of the T.T.D. board, who allegedly possessed the requisite academic qualifications stipulated under the recruitment Rules.

(3.) The paragraphs Nos. 2 and 3 of the Government Order, read as under: