JUDGEMENT

V.V.S.Rao, J. - (1.)This Writ Appeal is filed by the unsuccessful 6th respondent.
(2.)The parties are referred to by their rank in the impugned Judgment. d
(3.)The controversy arises from the following facts which are taken fromthe necessary documents and the Judgment of the learned single Judge: The petitioner was working as Head Mistress of the 5th respondent School. She was initially appointed to the post of Secondary Grade Teacher (SGT) on 1-7-1982 and the said post has been admitted to grant-in-aid w.e.f 1-1-1984. She was promoted as School Assistant with effect from 1-1-1985 in unaided post. In the meanwhile, the Government of Andhra Pradesh - 1st respondent issued orders in G.O.Ms.No. 326, Education dated 17-10-1989 sanctioning grant-in-aid to the post of School Assistant w.e.f. 1-11-1989. This order does not say whether the post of School Assistant in Mathematics or the post of School Assistant in Science that was admitted to grant-in-aid. An inference can, however, be drawn that as there was only one post of School Assistant available at the relevant point of time and as the petitioner was holding the post of School Assistant, the 5th respondent passed orders absorbing the petitioner in the aided post of School Assistant and later she was promoted to the post of Head Mistress w.e.f. 1-4-1992 in the post admitted to aid in G.O.Rt.No. 354, Education, dated 5-3-1992.


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