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Andhra Pradesh High Court - Amravati

J Ravi Kiran vs The State Of Ap on 26 February, 2020

Author: T. Rajani

Bench: T. Rajani

                   SMT JUSTICE T. RAJANI

               WRIT PETITION No.4891 of 2020
ORDER:

This writ petition is filed, under Article 226 of the Constitution of India, seeking a direction to the respondents to treat the petitioner as Pharmacist Grade-II with effect from 11.2.2004 for all practical purposes and consequently promote the petitioner as Pharmacy Supervisor against 8th ST slot in the existing vacancies by holding the action of the respondents in not doing so despite several representations and despite the petitioner's selection twice and despite availability of ST vacancies since 1995 in the cadre of Pharmacist Grade-II.

2. Heard the counsel for the petitioner and the Government Pleader for Medical, Health & Family Welfare appearing for the respondents.

3. The counsel for the petitioner submits that the petitioner has been working as Pharmacist Grade-II in PHC-Korraprolu Village from 11.2.2004, on contract basis, and later in the year 2011 he was appointed as such in regular vacancy. There were backlog vacancies available since 1995 and the said backlog vacancies were filled up subsequent to the petitioner being appointed in regular vacancy. Now, the request of the petitioner is to direct the respondents to consider the service from 11.2.2004 till 2011, which he rendered on contract basis, for the purpose of promotion as Pharmacy Supervisor. The counsel for the petitioner submits that in that regard, the petitioner gave 2 representation dated 04.7.2019 to the respondents, but no orders are passed.

4. Hence, in view of the above, the respondents are directed to consider the representation of the petitioner and pass appropriate orders within a period of four weeks from the date of receipt of a copy of this order.

5. The writ petition, with the above direction, is disposed of. As a sequel, miscellaneous petitions pending consideration if any in the writ petition shall stand closed.

_____________________ JUSTICE T. RAJANI February 26, 2020.

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