Andhra Pradesh High Court - Amravati
V.Siva Murthy, vs .The State Of Andhra Pradesh, on 16 March, 2020
Author: T. Rajani
Bench: M.Satyanarayana Murthy, T. Rajani
SMT JUSTICE T. RAJANI
WRIT PETITION No.7096 OF 2020
ORDER:
This writ petition is filed, under Article 226 of the Constitution of India, seeking to declare the action of the respondents not considering the case of the petitioner for promotion to the post of Panchayat Secretary Grade-II, as per the Service Rules, as illegal.
2. Heard the counsel for the petitioners and the Government Pleader for Panchayat Raj & Rural Development appearing for the respondents.
3. The counsel for the petitioners submits that with regard to non-preparation of final seniority list for giving promotions to the post of Panchayat Secretary Grade-II to which the petitioners are also eligible and against promoting certain employees to the said post without preparing final seniority list, the petitioners gave representation dated 05.11.2019 to the 2nd respondent, but the same is kept pending, without passing any orders.
4. Hence, in view of the above order, the 2nd respondent is directed to consider the representation of the petitioners and pass appropriate orders within a period of eight weeks from the date of receipt of a copy of this order.
5. The writ petition, with the above direction, is disposed of. Miscellaneous petitions, pending if any, shall stand closed.
______________ T. RAJANI, J March 16, 2020.
YS