K RADHAKRISHNA REDDY Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) The vires of G.O. Ms. No.202 dated 14-8-1997 is in question in this writ petition, which is directed against the judgment and order dated 20-11-2000 passed by the A.P. Administrative Tribunal.

(2.) The petitioners were appointed in the A.P. Public Health and Municipal Engineering Department in the year 1974 as Assistant Engineers. They have not been promoted to the Deputy Executive Engineers. The State issued G.O. Ms. No. 168, dated 20-2-1965 in exercise of its powers under A.P. Public Health and Municipal Engineering Service Rules. A.P Public Employment (Organization of Local Cadres and Regulation of Direct Recruitment) Order, 1975 was issued through G.O. Ms. No.694 dated 29-10-1977 with retrospective effect and retroactive operation from 18-10-1975 known as Presidential Order.

(3.) Paragraph-3 to the Presidential Order ordains the State Government to organize classes of posts in the civil services into different local cadres for different parts of the State. Paragraph-4 of the Presidential Order provides for the manner in which persons holding posts shall be allotted to such cadres.