Andhra Pradesh High Court - Amravati
A S Siva Reddy vs Ap Tourism Development Corportion on 29 January, 2020
Author: T. Rajani
Bench: T. Rajani
SMT. JUSTICE T.RAJANI
WRIT PETITION No. 3199 OF 2019
ORDER:
This writ petition is filed seeking to declare the action of the respondent-corporation in recruiting contract employees to various posts including the category of Deputy Managers/Divisional Managers in contravention of recruitment rules when regular employees are available and eligible for promotion as illegal and arbitrary.
2. Heard.
3. Learned counsel for the petitioners contends that the respondent-corporation is not filling up the vacancies as per recruitment rules and that the respondent-corporation is recruiting contract employees to various posts including the category of Deputy Managers/Divisional Managers, though regular employees are available and eligible for promotion, only to deprive the benefit of the existing employees working in the respondent-corporation.
4. Hence, in the above circumstances, this Court deems it fit to direct the respondent-corporation to fill up the vacancies strictly in accordance with the recruitment rules and if the respondent- corporation intends to fill up the vacancies through contract 2 employees, it must record reasons as to why it is resorting to do so instead of filling the same as per recruitment rules.
5. The writ petition is disposed of accordingly. Pending miscellaneous applications, if any, shall stand closed in consequence.
Date: 30-01-2020. ___________
JSK T.RAJANI, J.
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SMT. JUSTICE T.RAJANI
WRIT PETITION No. 3199 OF 2019
DATE: 30TH JANUARY, 2020
JSK