A. SRIRANGAM DORA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Dissatisfied and embittered by the order of A.P. Administrative Tribunal, Hyderabad (hereinafter referred to as "the Tribunal") in O.A.No.2540 of 2017, dtd. 1/9/2017, the present writ petition is preferred by the applicants in the O.A. under challenge.

(2.) The case of the petitioners in the present writ petition is that they moved the Tribunal challenging the impugned Memo No.310986/Ex.I(I)/2016, dtd. 3/2/2017, issued by the 1st respondent and the Consequential Memo in C.R.No.4606/2016/CPC/C1, dtd. 8/2/2017, of the 2nd respondent. The facts are not disputed by either side that the petitioners are the promotees, and the unofficial respondents, who got impleaded through I.A.No.1 of 2023 i.e. respondent Nos.4 and 6, vide Court order dtd. 13/9/2023, are the direct recruits. The petitioners contended that they were initially appointed as Junior Assistants and later appointed by transfer, having gained eligibility as Prohibition and Excise Sub-Inspectors during the year 2006. The final seniority list of Prohibition and Excise Inspectors of Zone-1, Visakhapatnam, was communicated on 22/8/2007. As per the said seniority list, the names of the petitioners figure at Serial Nos.140, 143 and 156 respectively, which became final and since no appeal filed against it. Thereafter, promotions were accorded through which the 1st petitioner was promoted as Prohibition and Excise Inspector in the year 2007, and the 2nd and 3rd petitioners were promoted in the year 2010 and left unchallenged. When there was a proposal for according promotion to the post of Prohibition and Excise Inspectors vide proceedings Rc.No.301/2013/A1, dtd. 7/11/2013, by the 2nd respondent and was in the process, a representation by some of the direct recruits was entertained in pursuance to the orders of this Court in W.P.No.10646 of 2006, dtd. 7/4/2016, and the 2nd respondent reopened the said seniority list and a consequential direction was issued to the 3rd respondent on 8/2/2017.

(3.) The entire case of the petitioners/applicants is that they are born promotees and were promoted to the high cadres from the post of Junior Assistant, and there was no objection whatsoever from any quarter.