B.P. PHANENDRA PRASAD Vs. GOVT. OF AP

JUDGEMENT

(1.) The petitioners who are working as Junior Assistants, in various Courts in Krishna District, have come up with the above writ petition challenging the rejection of their claim for promotion to the post of Senior Assistants, as per the ratio of 5:1 provided under G.O.Ms.No.100, Home Department, dated 08-8-2013.

(2.) Heard Mr. Sai Gangadhar Chamarty, learned counsel for the petitioners and Mr. Posani Venkatewarlu, learned Standing Counsel for the High Court.

(3.) The case of the petitioners is that they were originally working in the category of Field Assistants, formerly known as Bailiffs/Amins and that they were later promoted as Junior Assistants/Typists. Consequent upon the implementation of the recommendations of the First National Judicial Pay Commission, the Service Rules for those employed in the Ministerial Service of the Judiciary were amended, under G.O.Ms.No.100, dated 08-8-2013. Under the said Rules, the post of Senior Assistant should be filled up by promotion from among the Junior Assistants (Category-8), Typists (Category-9) and Field Assistants (Category-10) in the ratio of 5:1 in a cycle of 6 vacancies.