M.CHAKRAPANI Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) This writ petition is filed seeking to issue a writ of Mandamus declaring the inaction of the 1st respondent in considering and disposing of the representation of the petitioner dated 26.11.2018 seeking promotion to the post of Junior Assistant in the office of the 1st respondent as bad in law and violative of principles of natural justice.

(2.) Heard Sri B.Sudhakar Reddy, learned counsel for the petitioner and learned Government Pleader for Services I.

(3.) The case of the petitioner is that he was initially appointed as watchman on 1.6.2006 and his services were regularized as watchman in the Andhra Pradesh Last Grade Services. The petitioner has passed intermediate and completed 12 years of service in the cadre of office subordinate. The petitioner contends that he is fully eligible and qualified for promotion to the post of Junior Assistant and submitted a representation on 26.11.2018 requesting the 1st respondent to consider his case for promotion to the post of Junior Assistant in the existing vacancy.