G. CHANDRA SEKHAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In this writ petition, the petitioner is seeking to declare that he is entitled to be promoted to the post of Administrative Officer in preference to respondent Nos.3 to 5 with all consequential benefits.

(2.) Heard both sides and perused the record.

(3.) Petitioner, who belongs to Scheduled Caste community, was initially appointed as an Attender in the year 1996 and on subsequent promotions, he is now working as Senior Assistant with effect from 26/8/2009. His case is that he is fully eligible and qualified to be promoted as Administrative Officer. It is stated that respondent Nos.3 to 5 were initially appointed as Junior Assistants in the office of the Joint Commissioner/RTA, Hyderabad, which is a subordinate office and later, they were temporarily promoted as Senior Assistants on 25/8/2008, 18/12/2008 and 29/6/2009 respectively, however, their services were not regularized and probation was also not declared in the said office, and inspite of the same, they were illegally transferred to the Head Office under the 12' % quota. It is stated that one such transfer made earlier was cancelled by the Government vide order dtd. 4/2/1995. It is further stated that in the seniority list of Senior Assistants dtd. 23/9/2019, the petitioner's name was at Serial No.1. The said list was in continuation of earlier seniority lists dtd. 4/12/2010 and 21/1/2013. The seniority list dtd. 4/12/2010 was questioned in W.P.(TR).No.916 of 2017 and the same is pending. It is also stated that though the petitioner has made a representation dtd. 25/6/2018 for sending back respondent Nos.3 to 5 to Muffasil Office and till such time not to effect promotions to the post of Administrative Officer, no orders are passed on the said representation till date and the respondents are taking steps to fill-up the vacancies of Administrative Officer. Hence, this writ petition.