As per case facts, Post-Graduate Teachers (PGTs) and Trained Graduate Teachers (TGTs) of the AP Social Welfare Residential Educational Institutions Society challenged the method of filling Junior Lecturer (JL) and ... PGT vacancies. They alleged that the Society was not filling the total sanctioned vacancies and wrongly allocating 30 percent of vacancies for direct recruitment instead of promoting existing staff, despite a previous Board meeting resolution suggesting promotion as the sole channel. They claimed this led to losing promotional opportunities and filed a Writ Petition. The question arose whether all vacancies should be filled by promotion or if a 70 percent promotion and 30 percent direct recruitment ratio, as per an earlier Board resolution, was valid. Finally, the High Court found no merit in the Writ Petition, stating that a later Board meeting did not alter the previous resolution to fill 70 percent vacancies by promotion and 30 percent by direct recruitment. The Court dismissed the petition, emphasizing that promotions were based on unchallenged seniority lists and stalling them was not in public interest.