P LALITHA KUMARI Vs. BOARD OF INTERMEDIATE EDUCATION

JUDGEMENT

(1.) In this writ petition the petitioner has challenged the proceedings of the respondent dated 23-09-1989 No. 1114/A2/89 regularising her services in the cadre of Senior Assistant with effect from 26-11-1984 instead of with effect from 12-7-1982, the date on which she was promoted to the said post.

(2.) The learned counsel for the petitioner submits that the petitioner has joined as Typist on 1-3-1979 in the office of the respondent. Her services were regularised with effect from 1-5-1979. Her probation was declared with effect from 18-8-1981. The Petitioner along with others namely M/s. J. Karunakaran and M. Radhakrishnamachary who were also working in the cadre of Junior Assistants was promoted on an ad hoc basis on 12-7-1982. It is submitted that the post of Typist and Junior Assistant are at par with each other. There were number of vacant posts of Senior Assistants in the respondent's office and no qualified candidate was available, under the service regulations applicable.

(3.) The learned counsel for the petitioner as well as the learned standing counsel for the respondent have submitted that the service conditions in this case are governed by the Andhra Pradesh Board of Intermediate Education (Subordinate Service) Regulations, 1978 and the said regulations have been approved by the Government of Andhra Pradesh on 5-12-1978 and as such they have come into force with effect from 5-12-1978. I have gone through the said regulations. Regulation 2 of the Andhra Pradesh Board of Intermediate Education (Subordinate Service) Regulations, 1978 is to the following effect: