A. SATYAVANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner, Town Planning Building Overseer, has filed the present writ petition being aggrieved by order dtd. 6/2/2015 passed in O.A.No.589 of 2015, by which a prayer for quashment of order dtd. 26/1/2015 passed by the Director of Town and Country Planning, Government of Andhra Pradesh, Hyderabad. The prayer of the petitioner for continuing her on deputation with Greater Hyderabad Municipal Corporation (GHMC) was also turned down by the State Administrative Tribunal.

(2.) The undisputed facts of the case reveal that the petitioner was holding a substantive post of Town Planning Building Overseer and the service conditions of the petitioner are governed under the Andhra Pradesh Municipal Town Planning Subordinate Service Rules, issued under G.O.Ms.568, dtd. 23/5/1981 as amended on 20/7/2013. In the Town Planning Department, the post of Assistant Director of Town Planning is the first level gazetted post and has been declared as the State-wide post vide Notification dtd. 4/10/2006 and the posts lower than the Assistant Director of Town Planning, i.e., Town Planning and Building Overseer, Town Planning Supervisor and Town Planning Officer, which are in existence in the Urban Local Bodies are Zonal and Multi-Zonal posts only. Even as per the Presidential Order of 1975, the post of Town Planning Building Overseer is a Zonal post. The State Government, vide Memo dtd. 5/7/2007 accorded permission to fill up Town Planning Building Overseer posts, the proposals were submitted for issuing Notification for filling up of total 129 posts by Direct Recruitment with full details of Zone-wise vacancy position, roster points etc. The Government Order, dtd. 14/7/2008 for issuing an advertisement Zone-wise is reproduced as under:-

(3.) The Andhra Pradesh Public Service Commission, pursuant to the requisition made by the Government issued a Notification No.42 of 2008 inviting applications Zone-wise for Town Planning Building Overseer and the same is reproduced as under:-