P. KIRANMAI, CHITTOOR DIST. Vs. PRL. SECY. REV.

JUDGEMENT

(1.) This Writ Petition came to be filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The petitioner herein is a graduate in Bachelor of Arts from Sri Venkateswara University with 82.4% marks and belongs to Scheduled Caste category. In pursuance of a notification issued by the 2nd respondent on 27/3/2008 for filling up the post of Junior Assistant meant for SCs, the petitioner has applied for the same and after due process of selection, the petitioner was given appointment order vide proceedings dtd. 23/1/2009 and was selected against roster point No.22/5. Accordingly, the petitioner has joined in the said post on 31/1/2009 and subsequently, her probation was declared by the 2nd respondent management vide memo dtd. 15/10/2012 in the cadre of Junior Assistant with effect from 31/1/2009. Thereafter, the petitioner has also acquired eligibility for promotion to the post of Senior Assistant by qualifying in the prescribed tests.

(3.) While the matter stood thus, basing upon the seniority list prepared at the time of petitioner's appointment, the 2nd respondent vide proceedings dtd. 23/11/2012 has promoted the petitioner herein as Senior Assistant and has posted the petitioner to Services Wing (Technical); pursuant to which the petitioner has joined in the said post on 24/11/2012. Thereafter, the 2nd respondent has issued a notice dtd. 8/11/2013 wherein it is stated that based on a representation submitted by the 3rd respondent, the recruitment cell of the 2nd respondent temple has verified all the testimonials and marks memos of the petitioner and the 3rd respondent herein who were appointed as junior assistants under limited recruitment vide proceedings dtd. 23/1/2009 and that the percentage of marks secured in their bachelor degrees were calculated and the mistake occurred previously was rectified, as a result of which the seniority of directly recruited junior assistants has been revised duly placing the name of 3rd respondent above the petitioner herein. Stating thus, the respondent 2nd respondent has sought for objections from the candidates, if any, pursuant to which the petitioner herein has submitted her objections vide letter dtd. 26/11/2013 wherein the petitioner has submitted as under: