V VIJAYA KUMAR ASSISTANT ENGINEER A P S R T C SPECIAL CONSTRUCTION DIVISION VIJAYAWADA Vs. A P S R T C

JUDGEMENT

(1.) The Seniority and Promotions form part of major service litigation among the employees in the Government and corporate sectors. The topic appears to be perennial source of litigation leading to innumerable cases. Though the Supreme Court and the High Courts had decided the issues on the question of inter se seniority between the direct recruits and promotees, yet the cases are many which are still in fluid state.

(2.) As common question of Law is involved in all these cases, they are being disposed of by this common order.

(3.) The matter relates to fixation of inter se seniority in the cadre of Asst. Engineers(Civil)in the A.P.S.R.T.C. They are drawn from the direct recruitment and promotion channels.