CH. KRISHNA Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) The present Writ Petition is filed questioning the Order dtd. 28/7/2010 of the A.P. Administrative Tribunal, Hyderabad in O.A.No.9389 of 2009.

(2.) The facts leading to the present writ petition are as follows:

(3.) It is the grievance of the Petitioner that Respondent Nos.3 and 4 were promoted as Senior Assistants even though they had not passed accounts test, which is a requirement for promotion to the post of Senior Assistant. The Respondent No.3 was further promoted as Superintendent on 5/2/2005 and Respondent No.4 was promoted 10/10/2006 since they were senior in the category of Senior Assistant on the basis of irregular promotion. It was further pleaded that Respondent Nos.3 and 4 belong to reserved category, but were considered for promotion even though they follow Christianity from a long time.