- (1.) Heard counsel for the parties and perused the record.
(2.) The dispute in this case is about the inter-se seniority between the parties. It may be noted that the post of Junior Assistant in the subordinate office in the Commercial Taxes Department is a Category-11 post under the A.P. Ministerial Service Rules and the minimum qualification for appointment on the said post is Intermediate. On the other hand, the post of Junior Assistant in the office of the Head of the Department is a Category-10 post and the minimum qualification there is Graduation.
(3.) Rule 27(1)(iii) of the aforesaid Rules states: The seniority of a member of the service who is transferred at his own request from one Department or office to another shall be fixed in the latter department or office with reference to the date of his first appointment in the latter department or office...;