K DEVENDER NARSAIAH Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) THE petitioner was initially appointed as a Secondary Grade Teacher by singareni Collieries Educational Society in the year 1981 in a High School at madaram. Thereafter, he was promoted as Trained Graduate Teacher on 15. 04. 1992 and worked in the High School of the Society at Kalyanikhani, Ramakrishnapur up to July 2001. From there, he was transferred to the High School at Yellandu. Out of several institutions being run by the society, seven are admitted to grant-in-aid. The services of the petitioner were regularized against an aided vacancy. The first respondent transferred the sixth respondent herein from an unaided Upper Primary School to an aided High School at Yellandu. The petitioner feels aggrieved by the same.

(2.) THE petitioner contends that the sixth respondent, who is an unaided teacher, cannot be transferred to an aided institution, much less he can be made as an in-charge Head Master of the institution. Placing reliance upon the instructions issued by the Government from time to time, he contends that the aided teachers take precedence over unaided teachers.

(3.) RESPONDENTS 1 to 3 filed a counter-affidavit stating inter alia that the petitioner cannot claim seniority over the sixth respondent. According to them, in the combined seniority list of the Trained Graduate Assistants and Pandits qualified for the post of Head Masters in the institutions, the petitioner figures at Serial No. 48 in the list of 96, whereas the sixth respondent has already been promoted as Head Master by virtue of his superior place in the seniority list. It is submitted that for better administration of the schools, teachers whether unaided or aided are being transferred from one institution to another and the petitioner himself was transferred in such a manner. It is also stated that within the aided teachers also, there are several persons who are senior to the petitioner.