P GURUVA REDDY Vs. A GOVERDHANAGIRI

JUDGEMENT

(1.) O.A.No.1608 of 2013 was filed by A.Goverdhanagiri before the Andhra Pradesh Administrative Tribunal, Hyderabad (for brevity, 'the Tribunal'), assailing the action of the authorities in not considering his case for appointment to the post of Junior Assistant and in appointing P.Guruva Reddy, the sixth respondent, to the said post. A consequential declaration was sought by him to the effect that he was entitled to be appointed as a Junior Assistant in preference to the sixth respondent with all service and monetary benefits.

(2.) Upon abolition of the Tribunal in so far as the State of Telangana is concerned in September, 2016, the said OA stood transferred to the file of this Court and was renumbered as WP(TR) No.343 of 2017. By order dated 26.07.2017, a learned Judge of this Court allowed the said writ petition and directed the authorities to appoint A.Goverdhanagiri as a Junior Assistant from the date of appointment of P.Guruva Reddy, viz., 17.06.2008, with all consequential benefits flowing therefrom. In the event no vacancy was available on that date, the learned Judge directed the authorities to adjust P.Guruva Reddy against any other post as per his entitlement, including the post of Lab Boy occupied by A.Goverdhanagiri or in any post of Junior Assistant that may have arisen after 17.06.2008. A.Goverdhanagiri was also held entitled to notional pay fixation from the date of appointment of P.Guruva Reddy, viz., 17.06.2008.

(3.) Aggrieved by these directions, P.Guruva Reddy filed W.A.No.171 of 2018 while the authorities filed W.A.No.173 of 2018.