A SUBRAMANYAM Vs. STATE OF A P

JUDGEMENT

(1.) Aggrieved by the promotion granted to the 4th respondent to the post of Junior Assistant, a Process Server on deputation to the Court of III Additional District Judge, Tirupati, has come up with the above writ petition.

(2.) Heard Mr. K.G. Krishna Moorthy, learned Senior Counsel appearing for the petitioner, Smt. Bobba Vijaya Lakshmi, learned Standing Counsel for the High Court and Mr. N.Chandradhar Rao, learned counsel appearing for the 4th respondent.

(3.) Admittedly, the petitioner was appointed as Process Server on 17-9-1994. The 4th respondent was appointed as Process Server on 03-01-1998. Therefore, the 4th respondent was obviously junior to the writ petitioner. This is why when a gradation list as on 01-7-2015 was released on 02-4-2016, the name of the petitioner was found at serial No.43 and the name of the 4th respondent was found at serial No.49.