- (1.) Leave granted.
(2.) These three appeals arise from the judgment and Order dated 19.12.2008 passed by a Division Bench of the Andhra Pradesh High Court allowing Writ Petition No. 11920/2008 filed by Ch. V. Subramanya Sarma who is joined as respondent No. 1 in all these three matters. The appellant in the first Appeal arising out of SLP No. 598/2009 and the two appellants in Appeals arising out of SLP No. 5318/2009 were respondents to the aforesaid Writ Petition. All the three appellants and the first respondent are employees of the Andhra Pradesh High Court, and the aforesaid Writ Petition No. 11920/2008 was concerning their seniority and promotion. The said Writ Petition challenged the decision of the Andhra Pradesh High Court on its administrative side granting seniority to these three appellants over the first respondent. The Writ Petition having been allowed, these three appellants have filed SLP Nos. 598/2009 and 5318/2009. The third SLP is filed by the Andhra Pradesh High Court.
(3.) All the aforesaid three appellants and the first respondent at the relevant time were working on the administrative side of the High Court at Hyderabad in categories (4) and (5) alongwith other employees of Division-II i.e. Assistants/Examiner & Typist/Copyists. They were interested in their promotion to the immediately higher post of Computer Operators which is in Category 3 (b) of Division-II.;