ALLA SAMBI REDDY Vs. SEETHARAMA CHANDRASWAMY VAN DEVASTHANAM

JUDGEMENT

(1.) The petitioner is assailing the action of the respondent - Executive Officer, Sri Seetharamachandra Swamy Vari Devasthanam, Bhadrachalam in fixing the seniority of the 4th respondent above the petitioner.

(2.) It is stated that the petitioner was appointed as Junior Assistant in the 1st respondent institution on 3-9-1970 and the 4th respondent was appointed in the same cadre on 15-2-1972. Later the petitioner was promoted as Sr. Assistant (U.D.C) on 18-8-1983 while the 4th respondent was promoted as Sr. Assistant on 29-8-1986. Thereafter, the 4th respondent was promoted as Superintendent on 6-10-1989 while the petitioner was promoted as Superintendent on 22-1-1990. The petitioner being aggrieved by the said action, made representations to respondents 1 to 3. In fact, a communication was also issued by the 3rd respondent to the 2nd respondent calling for the information why the petitioner was overlooked and his junior, 4th respondent was promoted. Thereafter, the 2nd respondent furnished the information to the Government regarding the service particulars of both the petitioner and the 4th respondent. As no further action was taken, the petitioner has approached this Court.

(3.) At the time of hearing, it is represented that though the petitioner's representation with reference to the inter se seniority between the petitioner and the 4th respondent is still pending, the case of the 4th respondent was considered for further promotion and he was even further promoted as Asst. Commissioner which is assailed by the petitioner in a separate proceedings before the A.P. Administrative Tribunal. In the present proceedings, we are concerned only with reference to the seniority and the promotion of the petitioner and the 4th respondent to the post of Superintendent under the 1st respondent institution.