E SHANKAR REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The parties herein are litigating for their seniority. The applicants before this Court filed various Original Applications before the Andhra Pradesh Administrative Tribunal.

(2.) O.A.Nos. 1396, 1811 and 1815 of 1999 out of which W.P.Nos. 1635, 2120 and 2135 of 2000 arose were filed by the Reserve Sub-Inspectors of Police (hereinafter referred to as RSIs). The said applicants were recruited as RSIs in the year 1985. O.A.No 4363,O.A.No. 6380 out of which W.P.No. 2643 arose and O.A.No. 6840 out of which W.P.No. 5881 arose - by the direct recruit SIs (Civil) of 1989 batch - and O.A.No. 5066 and O.A.No. 6801 of 1999 out of which W.P.No. 6693 of 2000 arose - by RSIs - were filed challenging G.O.Ms. No. 188, Home (Police-C) Department, dated 30-6-1999 which was issued fixing inter se seniority of Reserve Sub-Inspectors and Sub-Inspectors (Civil) belonging to the 1985, 1989 and 1991 batches. W.P.NOS. 1761, 2938, 14247 and 25902 of 2000 were filed by the direct recruit SIs (Civil) aggrieved by the interim directions issued by the Tribunal in O.A.No. 6367 of 1999 directing the authorities to consider the cases of the applicants therein for promotion as Inspectors of Police before 1989 batch S.Is are proposed for promotion pending consideration of the O.A. W.P. No. 744 of 2000 is filed by the direct recruit Civil S.Is aggrieved by the order in O.A. No. 6840 of 1999. W.P.No. 15808 of 2000 is preferred by a Reserve Sub-Inspector challenging G.O.Ms.No. 188.

(3.) In O.A.No. 1396 of 1999 the following relief was prayed for by the petitioners herein: