HYMAVATHY S Vs. D N R COLLEGE

JUDGEMENT

(1.) Questioning the orders of second respondent-Regional Joint Director of Higher Education, Rajahmundry, in Rc.No.l712-Bl/98, dated 27-5-1999 wherein the claim of the petitioners for admission into grant-in-aid posts of Record Assistants was negatived by taking the Stand that both the petitioners were working in the book stores, which is purely a business organisation registered with the Sales Tax Department and their salaries were paid out of the profits derived from the sale of books in the Stores, which has no relation or unconnected with the college establishment, this writ petition is filed.

(2.) From the facts of the case it is seen that while the first petitioner worked as an Attender in the office of the first respondent College from 30-10-1975 to 25-4-1983 and thereafter, she was posted to the Stores Department, the second petitioner continued to work in the Department till the Book Stores was closed. Apprehending that the management is going to recommend their juniors for absorption into grant-in-aid post ignoring their claim by taking the stand that they were working in the Stores unconnected with the administration of the College, the petitioners filed W.P.No.5766 of 1996 on the file of this Court. My learned Brother, Justice G. Bikshapathy, having heard the arguments of both Counsel, disposed of the writ petition by order 'dated 4-2-1998 rejecting the contention of the management that the petitioners are not concerned with the administration of the college in the following words:

(3.) Having taken the above view, a direction was given to the authorities to consider absorption of petitioners in the grant-in-aid posts of Record Assistant in the existing vacancies within a period of two months from the date of receipt of that order. This order was upheld in W.A. No.257 of 1998, which was disposed of on 20-3-1998 at the admission stage.