HONOURABLE SRI JUSTICE P. NAVEEN RAO
WRIT PETITION No. 1506 and 1507 of 2021
Date : 29.1.2021
Between:
R Giridhar Reddy S/o Papireddy
aged about 52 years Secondary Grade Teacher M P P School
Govinduthanda Bommalaramaram Yadadri Bhongiri District
Petitioner
And
The District Educational Officer
Nalgonda Dist & others
Respondents
The Court made the following:
HONOURABLE SRI JUSTICE P. NAVEEN RAO
WRIT PETITION No. 1506 and 1507 of 2021
COMMON ORDER:
Heard learned counsel for petitioners and learned Government
Pleader for Services I.
2. Petitioners are directly recruited as Secondary Grade
Teachers. Petitioner in WP 1506 of 2021 was recruited in the year 1998
and petitioner in WP 1507 of 2021 was recruited in the year 2000.
Petitioners are aggrieved by placement assigned to them in the seniority
list of Secondary Grade Teachers recruited in the years 1998 to 2000.
Petitioners submitted their objections against their placement in
seniority list on 18.1.2021. According to petitioners, though petitioners
have secured higher merit in the respective selections, seniority was not
assigned in accordance with the merit determined at the time of selection
and lesser meritorious candidates were shown above them, which is
ex-facie illegal. According to petitioners, the principle of reservation in
direct recruitment cannot be the basis to determine the interse seniority
and the principle of law is well settled.
3. Learned counsel for petitioners points out that in the
objections filed by petitioner in W P No. 1507 of 2021, petitioner has also
enclosed judgment rendered by Division Bench of this court on
24.1.2014. They have also enclosed the merit list drawn at the time of
selections made in the year 2000. Learned counsel for petitioners
apprehends that without considering the objections, respondents are in
the process of finalization of seniority list and in such an event, grave
prejudice would be caused to them.
4. On instructions, learned Assistant Government Pleader
submits that respondents are in the process of considering the objections
submitted by the aggrieved persons and shall consider all the objections
including the objections raised by the petitioners and all aspects concerning determination of seniority will be considered before
finalization of seniority list.
5. Having regard to the fair submission made by the learned
Assistant Government Pleader, writ petitions are disposed of directing
respondents to consider the objections raised by the petitioners
objectively and deal with the objections raised by them while finalizing
and publishing the seniority list and shall also communicate the reasons
in support of the decision arrived at to the petitioners. If the petitioners
are not satisfied with the manner in which seniority is determined, it is
open to the petitioners to work out remedies available to them in law.
No costs. Miscellaneous petitions, if any pending, are closed.
__________________ P NAVEEN RAO,J DATE: 29-1-2021 TVK HONOURABLE SRI JUSTICE P. NAVEEN RAO
WRIT PETITION No. 1506 and 1507 of 2021
Date : 29.1.2021
