K MAHIPAL REDDY Vs. REGISTRAR JNTU KUKATPALLY

JUDGEMENT

(1.) THE petitioner was initially appointed as a Lumpsum Clerk on 24. 02. 1987 by the Principal of the JNTU College of Fine Arts. This was extended twice and ultimately, he was appointed as a Junior Assistant in the same college in the pay scale of Rs. 425-650, vide proceedings, dated 14. 02. 1987, issued by the principal. His services in the post of Junior Assistant were regularized, vide proceedings dated 24. 07. 1993. He was promoted as Senior Assistant on 12. 08. 2005. The next higher post is that of Superintendent.

(2.) THE case of the petitioner was not considered for the post of superintendent, on the ground that he did not hold the requisite qualification prescribed under G. O. Ms. No. 517, General Administration Department, dated 29. 10. 1987, which was adopted by the University; for the post of Junior assistant. The petitioner made a representation in this regard on 20. 02. 2008. When the same was not considered, he approached this Court by filing W. P. No. 7095 of 2008. The writ petition was disposed of on 03. 04. 2008, directing the respondents to consider the representation of the petitioner. In compliance with the said direction, the Registrar of the University issued a memo, dated 30. 06. 2008. It was observed that the case of the petitioner cannot be considered for promotion to the post of Superintendent, since he did not hold the qualification viz. , pass in Intermediate, when he was appointed to the post of junior Assistant.

(3.) THE petitioner contends that though G. O. Ms. No. 517 prescribed Intermediate as the minimum qualification for the post of Junior Assistant, exception was carved out in favour of the persons, who were already appointed; and inasmuch as he passed S. S. C. before he was appointed as Junior Assistant, he is covered by the exception.