R.B.V. SUBBA RAO Vs. REGISTRAR(ADMINISTRATION)

JUDGEMENT

(1.) Heard learned senior counsel Sri J. Prabhakar, representing learned counsel Smt. Kanumuri Kalyani for petitioner, and learned standing counsel for High Court for the State of Telangana, Sri Kowturu Pawan Kumar, appearing for sole respondent.

(2.) On 3/11/1989 petitioner joined service as Reader in the City Small Causes Court, at Hyderabad. With effect from 3/11/1991 he was converted as Examiner and later he was promoted as Lower Division Clerk (for short 'LDC') in the month of August, 2003. While working in the capacity of LDC in the District Judiciary his services were transferred to the High Court by order dtd. 14/10/2009 in the capacity of Assistant. As on date, he is working in the said capacity.

(3.) The grievance of the petitioner is with reference to grant of benefit of Automatic Advancement Scheme (for short 'the scheme') notified by the Government of Telangana vide G.O.Ms.No.65 Finance (HRM.IV) Department dtd. 17/6/2021. As per the scheme, an employee is entitled for Special Grade Post Scale on completion of six (06) years of service in a particular post without earning any promotion. The grant of this special scale does not require any additional qualifications. Petitioner was granted the said special scale while he was working in the District Judiciary. As per the scheme, an employee is also entitled to Special Promotion Post Scale I-A on completion of 12 years of service and Special Promotion Post Scale I-B on completion of 18 years of service only if during these two periods, he/she does not earn any promotions. However, the G.O., requires possession of qualifications prescribed for the promotion post to acquire their eligibility to secure the Special Promotion Post Scale I-A and I-B, as the case may be.