K.RAJA GOPAL Vs. STATE OF A.P.

JUDGEMENT

(1.) The present writ petition is filed to declare the action of the Respondents in not filling up the first vacancy in the cadre of 'Sec. Officer' in A.P.Secretariat from the cadre of Superintendent working in the Head of Departments as illegal, arbitrary and contrary to Note-5, Rule 3 of A.P.Secretariat Service Rules, 1998 and for consequential directions.

(2.) The facts leading to the filing of the writ petition are as under:

(3.) As per Note-5 of Rule 3 of the Rules, the first vacancy of Sec. Officer (excluding the leave vacancies) out of every eight (8) successive vacancies constituting a Single Unit and counted for being filled up by appointing Superintendents working in the Offices of Heads of Departments/Directorates under Administrative control of the Departments of Secretariat constituting a Single Unit by transfer known as 12 1/2 % quota in S.O cadre and the remaining seven (7) vacancies to be counted for being filled up by promotion of Assistant Sec. Officers, Special Categories Stenographers.