M SREEDEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is a Junior Lecturer in Mathematics in Dr.B.R.Ambedkar Memorial Junior College, Tenali, Guntur District-the third respondent. She assails the order dated 12.05.2004 passed by the Director of Intermediate Education, Andhra Pradesh, Hyderabad, refusing to regularise her services in an aided post in the third respondent College. She seeks a further direction to the respondents to admit her to grant-in-aid with effect from 09.12.1994 with arrears of salary and other service benefits, including seniority.

(2.) The third respondent College is a religious minority educational institution, recognised as such under the certificates issued by the Director of Intermediate Education, Andhra Pradesh, Hyderabad. Upon the recommendations of the Grant-in-aid Committee and the Director of Intermediate Education, Hyderabad, the Government of Andhra Pradesh admitted the third respondent College to grant-in-aid with effect from 16.04.1990 vide G.O.Ms.No.294, Education (C.E.II-2) Department, dated 27.08.1992. By the aforestated proceedings five Sections (MPC/BPC - 2 Sections and CEC/HEC - 3 Sections) with 26 teaching posts were admitted to aid. Two posts of Junior Lecturers in Mathematics were amongst the posts admitted to grant-in-aid. It is relevant to note that the Government was aware that the appointments made by the College in the teaching and non-teaching posts were in contravention of the rule of communal reservation and also the procedure of sponsorship of candidates by the Employment Exchange. The Government however, chose to condone the same as is evident from the G.O.

(3.) D.Bala Bhaskara Rao and V.Mohana Sastry appointed by the third respondent College as Junior Lecturers in Mathematics were absorbed in the two aided posts covered by the above G.O.