V.BANTHIRAM Vs. DIST COLLECTOR, KHAMMAM

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Mandamus, declaring the Proceeding in Rc.No.A1/406/ 2013, dated 27.4.2017 issued by the respondent No.1 insofar as it relates to placing the name of the petitioner below the unofficial respondent No.4 as well as reckoning his seniority in the cadre of Senior Assistant with effect from 06.04.2011 i.e., date of his joining, instead of 04.04.2011 and not considering and disposing of the appeal dated 12.6.2017 preferred by the petitioner and taking steps to effect promotions to the post of Deputy Tahsildar, as arbitrary, illegal, discriminatory and in violation of Articles 14, 16 and 21 of the Constitution of India, apart from contrary to Rule 33 of the Andhra Pradesh State and Subordinate Service Rules and sought consequential direction to the respondents to reckon the seniority of the petitioner in the cadre of Senior Assistant with effect from 04.04.2011 i.e., date of joining and consider his case for promotion to the post of Deputy Tahsildar by disposing of the appeal of the petitioner, dated 12.6.2017.

(2.) Heard Sri P.V. Krishnaiah, learned counsel for petitioner and the learned Government Pleader, ServicesII appearing for the respondents.

(3.) It has been contended by the petitioner that he was initially appointed as Village Administrative Officer on 26.11.1998 and subsequently, he was posted as Village Revenue Officer on 7.2.2007. The petitioner is admittedly senior to the respondent No.4. The respondents have promoted the petitioner as well as respondent No.4 vide proceedings dated 3.4.2011. The proceedings dated 3.4.2011 clearly disclosed that the petitioner was promoted on regular basis and the unofficial respondent and others were promoted on adhoc basis or UDRI cadre.