R JAGAN MOHAN RAO Vs. DISTRICT AND SESSIONS JUDGE KARIMNAGAR

JUDGEMENT

(1.) Both the petitioners i.e., R. Jagan Mohan Rao and T. Srinivasachary are the employees of the Andhra Pradesh Judicial Ministerial Service working in Karimnagar District. They will hereinafter be referred as arrayed in W.P. No. 1435 of 1980.

(2.) Srinivasachary who is the petitioner in W.P. No. 2753 of 1980 is the 2nd respondent in W.P. No. 1435 of 1980, while the District and Sessions Judge, Karimnagar is the 1st respondent in both the writ petitions. The 2nd respondent was promoted as Central Nazir i.e., Category II of Division IV with effrct from 1st February, 1969, while the petitioner was promoted to category II Division IV with effect from 1st May, 1973. Thus the 2nd respondent was senior to the petitioner in Categroy II of Division IV.

(3.) When the Land Reforms Appellate Tribunal was constituted at Karimnaga, the 2nd respondent (Sreenivasa Chary) who was working as Head Clerk, District Court, (Category II of Division IV) was temporarily promoted to Category I and posted as Sarishtadar of that Court as per the proceedings in Dis. No. 3907, dated 29th December, 1976 with a direction that he should report to duty not later than the forenoon of 1st January, 1977. Accordingly he joined duty on 1st January, 1977.