M.S.D.SUJATHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Challenging a Sub-clause contained in the Guidelines for allocation of employees between two Transport Corporations of the States of Telangana and Andhra Pradesh, and also challenging the proceedings by which the petitioner is deemed to have been allotted to Andhra Pradesh State Road Transport Corporation (APSRTC), the petitioner has come up with the above writ petition.

(2.) Heard Mr. K.G. Krishna Murthy, learned senior counsel appearing for the petitioner, Mr. K. Lakshman, learned Assistant Solicitor General for Union of India, Mr. P. Durga Prasad, learned counsel appearing for APSRTC and Mr. G. Vidya Sagar, learned senior counsel appearing for the Telangana State Road Transport Corporation (TSRTC).

(3.) The petitioner was appointed as an Accounts Officer on regular basis on 07.01.1997. She was promoted as a Deputy Chief Accounts Officer on 18.09.2004. The post of Deputy Chief Accounts Officer is a State Cadre Post and hence the Presidential Order, viz., A.P. Public Employment (Organization of Local Cadre and Regulation of Direct Recruitment) Order, 1975 has no application to the same.