S. B. Sinha, J. - (1.) The Respondents herein were appointed by the appellant-Corporation as Security Guards. Different regions have been created by the Corporation for managing its affairs. The divisions of Karimnagar, Nizamabad, Warangal and Khammam formed part of one region known as 'Karimnagar Region of Kakatiya' in the appellant-Corporation. The Warangal region, however, was carved out therefrom known as 'Warangal Region'. The respondents herein had been working at Warangal. When an option was called for in regard to their posting in the Warangal region and Karimnagar region, they opted for the former region. They were, therefore, absorbed in the Warangal region of appellant-Corporation.
(2.) It is stated that subsequently some posts were created in the Karimnagar region. One Mr. T.J. Reddy, who was junior to the respondents in the combined seniority list was promoted to the post of Security Head Guard as he became the senior most in the Karimnagar region.
(3.) A writ petition was filed by the respondents herein for consideration of their cases for promotion. An interim order was passed by the learned Single Judge of the Andhra Pradesh High Court directing the appellant-Corporation to consider their cases. Aggrieved thereby, an appeal was preferred before the Division Bench. The Division Bench, however, although initially suspended the operation of the said interim order passed by the learned Single Judge, thought it fit and expedient to withdraw the writ petition itself before it and determine the same on its own merits. By reason of the impugned judgment, the writ petition had been allowed directing the appellant-Corporation to consider the cases of the respondents for promotion from the post of Security Guard to Security Head Guard from the date on which their junior had been promoted.;