M JAYAPRAKASH Vs. COMMISSIONER ELURU MUNICIPALITY

JUDGEMENT

(1.) Aggrieved by the Common Order made in O.A.No.1447/99, V.M.A.No.223/99, C.A.No.263/99 and O.A.No.2133/99, dated 4-3-2004, the writ petitioner/Sri M. Jayaprakash had invoked the certiorari jurisdiction of this Court by filing the present Writ Petitions. The controversy is in relation to seniority between the writ petitioner/Sri M. Jayaprakash, who is now working as Head Master, and 6th respondent/Smt.R. Suguna Devi, now a retired School Assistant.

(2.) Heard Sri Ratna Reddy, Srinivasa Rao, Venkata Sastry, Nageshwara Reddy and Government Pleader for Services-I.

(3.) Submissions at length were made by the respective Counsel pointing out to the impugned order, the reliefs prayed for in the O.As., pleadings of the parties, findings recorded by the A.P. State Administrative Tribunal, in short referred to as Tribunal for the purpose of convenience hereinafter, and also the order made by the District Education Officer/3rd respondent, dated 30-4-1990 and the order made by the Director of School Education/4th respondent dated 18-8-1998. The Tribunal allowed O.A.No.1447/99 filed by the 6th respondent/Smt.R. Sugana Devi and dismissed O.A.No.2133/99 filed by the writ petitioner/Sri.M. Jayaprakash.