Sri M. Ramesh Kumar O/o. Deputy Executive Officer, Right to Information Office, Tirumala Tirupati Devasthanam, Administrative Building, K.T. Road, Tirupathi, Sri K. Ramakrishna O/o. Assistant Executive Officer (Panchayat), Tirumala Hills, Tirupathi and M. Ramachandra O/o. Executive Officer (Chamber) Tirumala Tirupathi Devasthanam, Administrative Building, K.T. Road, Tirupathi Vs G. Jagan Mohan Acharya and Others <BR> K.P. Venkata Rathnam Achary and Others
.... one category to another within a service or by appointment by transfer from one service to any other service, a member of a service or class of a service, shall have satisfactorily completed his probation in the category from which he is proposed to be promoted or appointed by transfer to such highe ...
Andhra Pradesh High Court
P. Seshadri Vs S. Mangati Gopal Reddy and Others
.... olution dated 21st July, 2009 and the consequential order dated 1st August, 2009 holding the same to be contrary to Rule 13 of the 1989 rules. Undoubtedly, Rule 13 provides that re-employment of any employee after superannuation shall in no case be beyond the completion of age of 60 years. The High ...
Supreme Court of India
Tirumala Tirupathi Devasthanams Vs J. Ramadas Raju <BR> N. Muni Reddy, Tirumala Tirupathi Devasthanam Printing Press
.... Hon''ble Sri Justice K. Ramachandrarao (as His Lordship then was) held that the definition of ''workman'' under the Industrial Disputes Act cannot be imported into Rule 231. The ratio decidendi of the decisions therefore clearly shows that in considering the question of superannuation on reaching th ...
Andhra Pradesh High Court
G. Bharathi and Others Vs G. Prameela and Others
.... for the fourth defendant in the appeal, an adverse inference has to be drawn. 13. I would like to consider the last contention of the learned Counsel for the plaintiffs in the first instance. Though appeal is a continuation of the suit, it does not mean that all the provisions in C.P.C. relating ...
Andhra Pradesh High Court
S. Udaya Bhasker Reddy and Others Vs Tirumala Tirupathi Devasthanams and Others
.... not enjoy a chance for promotion earlier with the result that there was stagnation and frustration in the categories concerned. It may be noticed here that the posts of Judgment writers, Personal Assistants to Judges and Private Secretaries to Judges have been treated as equated posts and the posts ...
Andhra Pradesh High Court
Tirumala Tirupati Devasthanams Vs K. Jotheeswara Pillai (D) by LRs. and Others
.... time to time regarding the general relaxation of the age and age relaxation in respect of person belonging to reserved categories such as Scheduled Caste, Scheduled Tribe and Backward Class shall apply. Rule 4 gives a long list of rules made by the Government of Andhra Pradesh in respect of the ...
Supreme Court of India
Dr. N. Ram Gopal Vs Executive Officer, Tirumala Tirupati Devasthanam and Others
.... vision which may be made, in matters of public employment, is in relation to "posts in civil service" and any "class or classes of civil posts" and any "cadre under any local authority", the expressions "posts in civil services under the State", "class or classes of civil posts" and "cadres under an ...
Andhra Pradesh High Court
Dr. S. Dattatreya Rao and Others Vs State of Andhra Pradesh and Others
.... incipal/Professor etc., of Ayurveda and G.O. Ms. No. 204 HM & FW dated 17-3-1987 desired that the rules may be adopted for recruitment of the staff of S.V.Ayurvedic College also. The G.O''s are comprehensive covering rules of recruitment of staff of Ayurvedic and Unani. In view of the above, ...
Andhra Pradesh High Court
V. Chandrasekhara Naidu Vs Tirumala Tirupathi Devasthanam and Others
.... upper age limit shall not be above 35 years. There is a relaxation of five years provided for SC, ST and BC candidates. It was also made clear that only Hindus can apply for the post. According to Sri Srinivas, the writ petitioner Jhansi is fully eligible for the said post and the written examinatio ...
Andhra Pradesh High Court
P. Jhansi Vs Tirumala Tirupathi Devasthanam and Others
.... th the candidates sponsored by the employment agencies. Therefore, the appointment of the 3rd respondent is in accordance with the procedure and it does not warrant any interference by this Court. 9. I have perused the entire material available on record and the relevant rules. Advertisement in E ...
Andhra Pradesh High Court
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