THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
AND
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
W.P.No.38318 of 2016
ORDER: (Per Hon'ble Justice Abhinand Kumar Shavili)
When the matter is taken up for hearing, learned
counsel for the petitioners and the learned Government
Pleader for the respondents, submitted that the issue
raised in the present Writ Petition is squarely covered by a judgment passed by Division Bench of this Court in Writ Appeal No.1724 and 1915 of 2017, which was allowed by this Court vide order dated 12.11.2018.
2. In view of above, by following the orders passed by Division Bench of this Court in Writ Appeal No.1724 and 1915 of 2017, which was allowed by this Court vide order dated 12.11.2018, the present Writ Petition also deserves to be allowed on similar lines and the respondents are directed to fix the seniority of the petitioners in the cadre of 'Veterinary Assistant Surgeon' by following Rule 16(h) of Andhra Pradesh State and Subordinate Service Rules, 1996 by taking into consideration the date of passing the Departmental and Accounts Test prescribed under Rule 9 of the Andhra Pradesh State Animal Husbandry Service Rules and to treat the petitioners as seniors to the respondent No.3 and other similarly situated candidates who passed the tests belatedly and to consider the case of the petitioner for promotion to the post of 'Assistant Director' of Animal Husbandry on the above said basis. Therefore, impugned rejection orders dated 18.10.2016 are ::2:: AKS,J & RRN,J wp_38318_2016 set aside and respondents shall fix seniority to the petitioners in their cadres.
3. Accordingly, the Writ Petition is allowed as above. No costs.
4. As a sequel, miscellaneous applications pending if any in this Writ Petition, shall stand closed.
__________________________________ ABHINAND KUMAR SHAVILI, J _____________________________________ NAMAVARAPU RAJESHWAR RAO, J Date : 02.12.2022 Prat/myk Note : The Registry is directed to annex copy of the order dated 12.11.2018 passed in Writ Appeal No.1724 and 1915 of 2017 to the present Writ Petition.