G. RAMACHANDRA RAO Vs. SECY

JUDGEMENT

(1.) The main issue in these cases is whether posts and promotions in each Zone as per the Andhra Pradesh Public Employment (Organization of Local Cadres and Regulation of Direct Recruitment) Order, 1975 (for short, 'the Presidential Order, 1975' issued under Article 371-D of the Constitution of India) are "water-tight compartments" and if so, whether the said principle has been violated by the State of Andhra Pradesh or the State of Telangana.

(2.) In this batch of Writ Petitions, (i) the principles involved in the preparation of Seniority List in the cadre of Deputy Executive Engineer (for short 'Dy.EE') applied by the Engineer-in-Chief, Administrative Wing, Water Resources Department, Government of Andhra Pradesh, (ii) the Seniority Lists issued by him on different dates during July to November, 2017 and (iii) also consequential promotions effected, based on the said seniority lists, to the cadres of Executive Engineers (EEs), Superintending Engineers (SEs), Chief Engineers (CEs) and Engineer-in Chief (ENC) in both the State of A.P and the State of Telangana, are in question.

(3.) The petitioners claim to be appointed to the posts of Assistant Executive Engineer (for short, 'AEE') in Irrigation and CAD Department (presently Water Resources Department) in the erstwhile combined State of A.P. on selection by the AP Public Service Commission to different zones pursuant to Notifications issued during different years which are as under: