M. VENKATA SEKHAR Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) In this batch of writ petitions filed under Article 226 of the Constitution, petitioners are questioning the judgment dtd. 23/4/2012 of a Full Bench of the Andhra Pradesh Administrative Tribunal, Hyderabad (Tribunal), dismissing O.A.No.3784 of 2007 and batch.

(2.) Petitioners in all these writ petitions applied for and were selected as non-locals for various categories of posts in various units of appointments or local cadres in different departments of State Government and local authorities which were organized under the Andhra Pradesh Public Employment (Organisation of Local Cadres and Regulation of Direct Recruitment) Order, 1975 (Presidential Order) issued under Article 371D of the Constitution. Subsequently all of them were transferred to their local cadres or local units on the ground that they were erroneously selected in vacancies meant for local candidates and consequently they were found to be non-locals selected in excess of the vacancies meant for Open Competition (OC) in various local cadres in which they were selected initially.

(3.) Petitioners questioned their transfers in the above OAs before the Tribunal on the ground that the Government are not competent to order their transfers as they are in violation of Presidential Order. The State Government have issued various GOs purporting to act under the Presidential Order and the impugned transfers were made pursuant to and under the said GOs and their validity was also questioned by the petitioners in the OAs. Having lost their case before the Tribunal, the petitioners are again before this court.