APSRTC KARMIKA PARISHATH UNION Vs. APSRTC REP

JUDGEMENT

(1.) A.P.S.R.T.C. Karmika Parishath Union (for short 'the Union') is the petitioner in this writ petition. The Union has filed this writ petition questioning the action of A.P. State Road Transport Corporation (for short 'the 'Corporation)for filling up the vacancies in the cadre of Assistant Depot Clerks by promotion. According to the petitioner, there were about 800 and odd Conductors in Qngole division, who were eligible for promotion to the post of Assistant Depot Clerks. Both Drivers and Conductors were to be considered for promotion. The Conductors were entitled to promotion in the ratio of three out of every four vacancies and the Drivers were entitled to such promotion in the ratio of every second out of four such vacancies.

(2.) On account of nationalisation of private services in September, 1986, new vacancies of Assistant Depot Clerks arose in the Ongole division. The petitioner Union came to know that a list had been prepared to fill up the vacancies of Assistant Depot Clerks in the month of December, 1986, but the same was not published.

(3.) With effect from 1-1-87 old Ongole division was bifurcated into two divisions namely; Ongole and Nellore divisions and at that time the Respondents called for options either for Ongole Division or for Nellore Divisions. While final Division wise lists were still under preparation, the first Respondent issued proceedings on 21-4-87 for both the divisions promoting only 21 conductors from Ongole Division and as many as 111 Conductors from Nellore Division to the post of Assistant Depot Clerk. It also came to notice that those who were working in Ongole Division were also promoted under Nellore Division. This, according to the Petitioner Union, resulted into serious anomalies in promotions.