T SURENDRANATH BABU Vs. VICE CHAIRMAN AND MANAGING DIRECTOR ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) In this writ petition, the petitioner seeks to challenge the seniority list dated 20-9-1984 according to which, he was placed at Serial No.7 and the fourth respondent was placed at serial No. 1 in the category of Artisan Grade-II.

(2.) The petitioner was initially appointed as a cleaner in the APSRTC on 19-6-1975. He was subsequently promoted as Helper on 1-4-1977 and further promoted as Artisan Grade-II (Electrician) on 30-9-77. The fourth respondent was temporarily appointed under Rule 17 of the Recruitment Regulations of the Corporation as Artisan Grade-II on 23-11-76. His services were however regularised vide proceedings dated 2-9-1978 with effect from the date of his initial appointment i.e., 23-11-1976. The provisional seniority list was circulated on 26-4-1982 in which the fourth respondent was placed at Serial No.1 and the petitioner was placed at Serial No.7. The petitioner is stated to have filed objections to the said provisional seniority list. The final seniority list was published on 20-9-1984. Thereafter the petitioner is stated to have made a number of representations from time to time and also sent a legal notice on 6-11 -1988, to which there was no response. Hence, the petitioner filed the present writ petition on 23-1-1989.

(3.) No counter-affidavit has been filed on behalf of any of the respondents.