R.DHEEMATI LAKSHMI Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution takes exception to the common order passed by the Andhra Pradesh Administrative Tribunal (hereinafter referred to as 'Tribunal') in O.A.Nos.1320 and 1326 of 2011 decided on 28/4/2014.

(2.) The present petitioner and the private respondents herein were loggerheads before the Tribunal on the question of grant of seniority to the present petitioner and her promotion based on such seniority. In order to examine career progression of petitioner and unofficial respondents (i.e., respondent Nos.3 and 4), the necessary factual events are mentioned in tabular form for ready perusal:

(3.) On 5/12/1992, a provisional seniority list of Junior Assistants was prepared wherein the petitioner's name was reflected at Sl.No.10, whereas respondents Nos.3 and 4 were shown at Sl.No.17 and 16 respectively. A provisional seniority list dtd. 18/4/2002 was prepared for the post of Senior Assistants, wherein the name of the petitioner was shown at Sl.No.20 and the names of respondent Nos.3 and 4 were shown at Sl.No.20 and 25 respectively. Yet, another seniority list was prepared for the post of Senior Assistants on 24/5/2004, wherein the petitioner herein stood at Sl.No.11 and respondent Nos.3 and 4 herein were at 16 and 19 respectively.