VENKATESWARA VETERINARY UNIVERSITY Vs. Y NAGAMALLESWARI

JUDGEMENT

(1.) Sri Venkateswara Veterinary University, Tirupati, and its constituent NTR College of Veterinary Science, Gannavaram, Krishna District, respondents 1 to 3 in W.P.No.35579 of 2018, are in appeal aggrieved by the interim order dated 14.11.2018 passed by a learned Judge of this Court in I.A.No.1 of 2018 filed therein. The said writ petition was filed by the first respondent. Her prayer in I.A.No.1 of 2018 was to direct the appellantUniversity to implement the order dated 30.07.2018 and the letter dated 29.08.2018 of the State of Andhra Pradesh and to pay her salaries from June, 2018, onwards pending disposal of the writ petition.

(2.) By the order under appeal, the learned Judge granted an interim direction as prayed for. The reasons for grant of the said interim direction, as set out in the order, are as follows:

(3.) The facts are as follows: The appellant-University effected general transfers of its teaching staff vide Memo No.2500/Services.I/2018 dated 23.05.2018. Thereunder, as many as 42 Teachers working in various constituent colleges of the appellant-University were transferred. The first respondent-writ petitioner figured at Serial No.8 in this list of transferred employees and she was transferred from NTR College of Veterinary Science, Gannavaram, Krishna District, to the College of Veterinary Science at Proddatur, Anantapur District. The Memo made it clear that all the posts to which Career Advancement Scheme (CAS) promotees were posted would be deemed to have been upgraded to the respective cadres that they were holding with effect from the date of joining till such time they continued in those posts. Sri P.V.S.S.S.Rama Rao, learned counsel for the first respondent-writ petitioner, does not dispute the fact that his client is an Assistant Professor who was given the benefit of CAS and is presently working in the scale of a Professor. She would therefore be covered by the aforestated rider included in the Memo.