NINYA BAGRA Vs. STATE OF AP AND ORS.

JUDGEMENT

(1.) THIS writ petition has raised a fundamental question of service jurisprudence, namely, as to whether the period, which a government servant spends, while officiating on a promotional post, though not qualified for such promotion, shall be counted for the purpose of seniority in the promotional post if the officiating promotion is subsequently regularized.

(2.) IN a nutshell, the case of the petitioner runs as follows :

(3.) I have perused the materials on record. I have heard Mr. R.P. Sharma, learned counsel for the petitioner, and Mr. B.L. Singh, learned senior Government Advocate, appearing on behalf of the respondents.