- (1.)CA No. 5690 of 1994 and SLP (C) No.. (CC No. 28474 of 1994) Delay condoned and leave granted in the special leave petition.
(2.)THE appellant was initially an employee under Andhra Pradesh State Agro Industries Corporation as a Geologist. While working as such, he was brought to the Groundwater Department of the State of Andhra Pradesh under a contract appointment as Junior Hydrogeologist with effect from 3-8-1974. The appellant, however, immediately represented that he should be given the job of Senior Hydrogeologist but that representation does not appear to have been acceded to. The State Government ultimately passed an order absorbing the appellant as Junior Hydrogeologist with effect from 6-9-1974 by Order dated 27-3-1981 and this order had been passed with the concurrence of the Public Service Commission.
The appellant, being aggrieved by the rejection of his prayer to be absorbed as a Senior Hydrogeologist with effect from the date of his contractual appointment, approached the Tribunal. Subsequent to the aforesaid absorption of the appellant on regular basis as Junior Hydrogeologist with effect from 6-9-1974, the State Government passed an Order on 2-5-1986 requiring the appellant to be on probation as Junior Hydrogeologist with effect from 20-4-1979. Being aggrieved by the aforesaid order, the appellant also approached the Tribunal. The Tribunal, by the impugned judgment, having rejected both the applications, the appellant is before us in these appeals.

(3.)BE it stated that the appellant was later on promoted to the post of Senior Hydrogeologist with effect from 1987 on the assumption that he is treated to be a probationer as Junior Hydrogeologist with effect from 1979. In the meantime, the appellant also superannuated and has retired.