(1.) Heard Sri G.Vidya Sagar, Learned Senior Counsel appearing for Sri G.S.Prasen, Learned Counsel appearing for the petitioners in both the Writ Petitions and Learned Assistant Government Pleader for Services-II for respondent Nos.1 and 2, and Sri V.Jagapathi, Learned Counsel appearing for the unofficial respondents in both the writ petitions.
(2.) These two writ petitions are filed questioning the action of the official-respondents in granting seniority to the unofficial respondents in both the petitions and their notional promotion to the post of Assistant Executive Engineers w.e.f. 30/8/2008 and 18/10/2007 respectively as per the Telangana Irrigation Engineering Subordinate Service Rules, 2018 and they are not eligible to seek promotion to the post of Deputy Executive Engineers (DEE) against the quota earmarked for Assistant Engineers (AE). In view of the same both the writ petitions were heard together and being disposed of by way of common order.
(3.) The Learned Senior Counsel appearing for the petitioners submit that the petitioners are working as Assistant Executive Engineers in the Irrigation Department having been selected through Pubic Service Commission in the year 2007 and 2008 respectively. The unofficial respondents in both the petitions were initially appointed as Tracers in the Engineering Department and upon their request to the respondent No.2, they were appointed by transfer as Assistant Executive Engineers vide proceedings dtd. 24/9/2002 and 11/10/2001 respectively with a condition that they shall not claim the benefits of lower post and will not opt for reversion to the lower post and accepting the same the unofficial respondents in both the petitions joined in the said posts on 30/9/2002 and 18/10/2001 respectively and their probation in the said post were declared and since the unofficial respondents in both the petitions have completed five years of service in the cadre of Assistant Executive Engineer and their lien in the post of Assistant Engineer was terminated by that date.