J SANYASI RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner's writ petition W P No. 5877/74, which was the third of the series of petitions, was transferred to the A P. Administrative Tribunal (hereinafter called the Tribunal) in 1976 and numbered as Tr. W P No. 1272/76. The petition related to the promotion of the petitioner to the category of Commercial Tax Officers and for restoring his seniority in the said category and for the consequential benefits Durinig its pendency, the petitioner retired from service on 31-8-76 and he amended the relief in the writ petition suitably.

(2.) This Tr. W P No. 1272/76 was allowed by the Tribunal by its judgment dated 1-2-1 979. It stated that the decision to treat the petitioner as having been promoted as Deputy Commercial Tax Officer with effect from 5-4-1959 having already been granted by the Government, the petitioner is entitled to the arrears due to him for the period 5-4-1959 to 8-2-1968 should be determined in accordance with the rules and d to him. I further directed that the petitioner should be further considered for promotion to the post of Commercial Tax Officer which was a selection post, by reviewing the promotion already made to the category of Commercial Tux Officers It also directed that he should be allowed consequential benefits by way of arrears of salary, re-fixation of pension etc., as may be admissible to him on the basis of the decision to be taken in regard to his selection as Deputy Commercial Tax Officer from an earlier date. The Tribunal fixed a limit of three months for implementation of these directions, having regard to the fact that the petitioner had retired.

(3.) As the directions above mentioned were not implemented the petitioner filed Contempt Case No. 48/1979 in the Tribunal.