JAGJEEVAN RAO Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) The petitioner filed this writ petition with a prayer to issue a writ of mandamus declaring the inaction of the respondents in not including the name of the petitioner in the seniority list dated 26-6-2003 for the promotion to the post of Superintendent under 50% seniority quota as illegal and arbitrary.

(2.) It is the case of the petitioner that initially he was appointed on consolidated emoluments on 27-11-1979 in the correspondence-cum contact programme for B.Ed., and M.Ed., college of Education, Osmania University based on the recommendations of the selection committee. In the year 1981 he was given regular scales of pay. On 9-6-1995 the petitioner was appointed to the Special Grade Scale of Senior Assistant on completion of 10 years service with effect from 1-4-1991. Later, he was given Special promotion on completion of 16 years of service and he has been serving the University since last 20 years. On 26-6-2003 the 2nd respondent university issued seniority list for the promotion to the post of Superintendent under 50% quota in which the name of the petitioner was not shown, though the names of similarly appointed candidates were there.

(3.) Learned Counsel appearing for the petitioner contends that though the petitioner was appointed purely on temporary basis in the year 1979, subsequently by virtue of the orders passed by the Registrar of the University, the respondents have given pay scales and also special grade of pay scales. The petitioner would be placed under the seniority list of the Senior Assistant, when the similarly situated persons name were included in the list. Hence, there is discrimination in the preparation of the seniority list, warranting interference of this Court.