SRLDHAR T Vs. ANDHRA PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The Writ Appeals are directed against the common orders of the learned single Judge dated 1-3-1995 in W.P. Nos.10195/1991 and 2930/1992.

(2.) The Appellants are the Writ Petitioners. The petitioners challenged the proceedings of the Board in B.P.Ms. No.223, dated 3-8-1991 promoting the unofficial Respondents to the post of Assistant Executive Engineers (Civil) as illegal and violative of Articles 14 and 16 and for consequential direction to the Respondent Board to promote them as Assistant Executive Engineers by relaxing the requirement of service experience.

(3.) The petitioners were initially appointed as Draftsmen in the Board service and their services were regularised. The contesting Respondents were appointed as Additional Assistant Engineers (Civil) in the Irrigation Department of Government of Andhra Pradesh and they were sent on deputation to the Board. The petitioners as well as the contesting Respondents were possessing the educational qualifications of Diploma in Engineering. The unofficial Respondents have been making representation to the Board to absorb them in the Board services. Therefore after considering the matter, the Board issued proceedings in B.P.Ms. No.1352, dated 28-12-1989 and the similar proceedings were also issued absorbing some more similarly placed persons subsequently. The grievance of the petitioners is that by virtue of the orders of the absorption issued by the Board, all the unofficial Respondents who were working in the Board on deputation are placed below the petitioners in the seniority list of Additional Assistant Engineers. But, yet ignoring the seniority of the petitioners, the unofficial respondents have been illegally promoted to the post of Assistant Executive Engineers by proceedings dated 3-8-1991. The said proceedings are assailed by the Writ Petitioners.