P. SATYANARAYANA RAO & ANR. ETC. versus S.V.P. SARVANI & ORS.

Citation: [2008] 16 S.C.R. 1075 · Decided: 02-12-2008 · Supreme Court of India · Bench: MARKANDEY KATJU, AFTAB ALAM · Disposal: Appeal(s) allowed

Judgment (excerpt)

[2008] 16 S.C.R. 1075 
~ 
P. SATYANARAYANA RAO & ANR. ETC. 
A 
v. 
S.V.P. SARVANI & ORS. 
(Civil Appeal Nos. 7360-7361 of 2002) 
DECE:MBER 2, 2008 
B 
[MARKANDEY KAT JU AND AFTAB ALAM, JJ.] 
.... 
i 
ANDHRA PRADESH MINISTERIAL SERVICE RULES: 
r. 27(1 )(iii) -
Junior Assistant in category 11 in 
subordinate office in Commercial Tax Department - Making c 
an application for his transfer to office of Head of the 
Department on the post of Junior Assistant in category-10 -
Claiming seniority on the post of category 10 from the date 
of his initial appointment on the post in category 11 - HELD: 
D 
In the instant case, r.27(1)(iii) squarely applies - When a 
~· 
person makes an application for transfer, it is a transfer at his 
own request - In view of r.27(1)(iii), claimant will be deemed 
"" 
to have been given a fresh appointment on hisjoining in office 
of Head of the Departmenr for purposes of seniority- There 'E 
is ·no error in the judgment of High Court rejecting claim of 
the employee. 
CIVIL APPELLATE JURISDICTION : Civil ·Appeal Nos. 
7360-7361 of 2002. 
From the final Judgment and Order dated 22.1.2000 of the . F 
High Court of Judicature, Andhra Prade,sh at Hyderabad in Writ ' 
Petition Nos. 17595 and 17749 of 1999. 
I 
WITH 
'G 
Civil Appeal Nos. 7359/2002 & 2548-2549/2004 . 
.... > 
I. Venkatanarayana, J.R. Manohar Rao, G. Ramakrishna · 
Prasad, Suyodhan Byrapandeni, Siddharth Patnaik, Amar Pal, ' 
1075 
H 
' 
t t-
1076 
SUPREME COURT REPORTS 
[2008] 16 S.C.R. 
A R. Santhanakrishnan, Radha Rani, Vijay Kumar, D. Mahesh 
,.__ 
Babu, Manoj Saxena, Rajneesh Kr. Singh, Rahul Shukla, T.V. 
George, M. Srinivas R. Rao, Abid Ali Beeran P. (for Mis. P.S.N. 
& Co.), Anil Kumar Tandale and D. Bharathi Reddy (N.P) for 
·the appearing parties. 
B 
ihe following Order of the Court was delivered : . 
ORDER 
r 
..: 
In Civil A1u~eal Nos.7360~7361/2002: 
c 
1. Heard counsel for the parties and perused the record. 
2. The dispute in this case is about the inter-se ~eniority 
between the parties. It may be noted that the post of Junior 
Assistant in the subordinate office in the Commercial Taxes 
D Department is a Category-11 post under the A.P. Ministerial 
Service Rules and the minimum qual.ification for appointment 
on the said post is Intermediate~ 6n the other hand, the post of 
-i 
Junior Assistant in the office of the Head of the Department is 
a Category-10 post and the minimum qualification there is 
E Graduation. 
3. Rule 27(1 )(iii) of the aforesaid Rules states: 
"The seniority of a member of the service who is 
transferred at his own request from one Department or 
F 
office to another shall be fixed in the latter department or 
office with reference to the date of his first appointment in 
~ .
the latter department or office~ .. 
II 
4. Learned counsel for the appellant submitted thal the 
G appellant was transferred from the subordinate office to the 
office of Head of the Department not at his request but on his 
making an application. We regret we cannot see any 
,(_ 
~ 
difference. When a person makes an application for transfer, 
it is obviously a transfer at his own request. Hence, in our 
H opinion, Rule 27(1 )(iii) squarely applies. In this case, the 
P. SATYANARAYANA RAO & ANR. ETC. v. S.V.P. 
1077 
SARVANI & ORS. ETC. 
appellant got transferred from the subordinate office to the office 
A 
~ 
of the Head of Departrnent at his own request. If he did not wish 
to forego his service in the subordinate service, he need not 
have made any such request and would have remained in the 
subordinate office. Once he makes a request for transfer to the 
office of the Head of Department, then, he must undergo the 
B 
consequences of such transfer and he cannot claim that his 
service in the subordinate office must be added to his service 
~ --. 
in the office of the Head of Department for the purpose of 
seniority. He will be deemed to have been given a fresh 
appointment on his joining in the office of the Head of c 
Department for the purposes of seniority, in view of Rule 
27(1 )(iii) of the Rules. Thus, in our opinion, there is no error in 
the impugned judgment of 'he High Court. 
5. Civil Appeals are, accordingly, dismissed, with no order 
D 
as to costs. 
In Civil Appeals Nos.7359/2002 & 2548-2549/2004: 
6. Heard learned counsel for the parties. 
7. For the reasons given in our judgment in C.A.Nos.7360-
E 
7361/2002, these Civil Appeals are allowed and the impugned 
judgments of the Tribunal and the High Cour

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