- (1.) By means of this appeal, the judgment and the order passed by the Division Bench of the Andhra Pradesh High Court dated 13/12/1999 has been impugned raising a grievance that the High Court is in error in not issuing a direction for making the payment of difference of the arrears of salary in respect of the promotion post to which the appellant was entitled as also directed by the learned Single Judge.
(2.) The brief facts of the case for the purpose of considering the present controversy are that promotion to the post in supervisory B grade was due in the establishment of the respondent Nizam Sugar Factory Ltd. The criterion for promotion as provided in Guideline 7 of the Guidelines governing conditions of the service of the employees of Nizam Sugar Factory Ltd. , for the post carrying scale of pay of Rs. 1500. 00-2000. 00 and below is seniority-cum-fitness. It appears that promotion exercise was undertaken and Respondent 2, namely, Lakshmipathi Raju was promoted, by order dated 25/6/1992. The abovesaid promotion was challenged by the present appellant Mohd. Ahmed and Smt Indumati Ganesh by filing Writ Petition No. 806 of 1992. Their case has been that the appellant Mohd. Ahmed was the seniormost employee in the zone of consideration for promotion to the supervisory B grade and Petitioner 2 in the writ petition, namely, Smt Indumati Ganesh was the next in seniority but both were denied promotion and superseded, promoting Shri Lakshmipathi Raju adopting the criterion of merit against the Guidelines. The contention of the writ petitioners was accepted and the writ petition was avowed by order dated 27/10/1995. The learned Single Judge while allowing the writ petition gave the following directions: "(7) Directing the 1st respondent to consider the claims of the 2nd petitioner for appointment to the post of Personal Secretary to Vice-Chairman and Managing Director from the date on which the 2nd respondent was promoted, if necessary by creating a supernumerary post or consider her claims for appointment to an equivalent post which carries all the perks; (2) to pay the arrears of difference in salary to both the petitioners from the date on which the 2nd respondent was appointed as Personal Secretary to the Vice-Chairman and Managing Director; and (3) the respondent has to give effect to all the above directions within one month from the date of receipt of the order. "
(3.) Aggrieved by the said order, Nizam Sugar Factory Ltd. went up in appeal before the Division Bench. The said appeal was disposed of, but while doing so, the present appellant was mentioned to have died. On coming to know about the said mistake the impugned order was passed mentioning therein that the present appellant had retired from service. But it is pointed out that rest of the judgment remained the same. The Division Bench, in passing the impugned order, totally ignored to take note of the claim of the appellant so much so, in the operative part of the order, no such observation has been made allowing or refusing any benefit to the appellant or upsetting the direction given by the Single Judge for payment of arrears of salary.;