B VANAJA RANI Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) In these two writ petitions, the petitioners impugned the decision of the fourth respondent - Election officer rejecting their nominations for the post of Sarpanch of Venkatraopalli Gram Panchayat, and Peddampeta Gram Panchayat, Kamanpur Mandal, Karimnagar District respectively. The said decision is confirmed in appeal by the 3rd respondent - Revenue Divisional Officer, Manthani.

(2.) Before adverting to the question as to whether this Court can interfere at this stage, it would be useful to notice few relevant factors.

(3.) The petitioners were appointed as Anganwadi Workers by the duly constituted committee. It is admitted that they have been receiving the honorarium as fixed by the State Government under G.O. Ms. No.79, dated 1-9-1997.