T M BHRAMBIKA Vs. STATE OF A P

JUDGEMENT

(1.) The issue that falls for consideration in this writ petition is whether the Commissioner of Collegiate Education is justified in excluding the maternity leave, special leave availed by the petitioner for undergoing tubectomy operation and the days on which she was on invigilation work apart from availing of casual leaves and public holidays availed by the petitioner herein to consider her case for regularising her services as Lecturer in Telugu in the 3rd respondent college as per G.O. Ms. No.328 Education (CE-III) Department, dated 15.10.1997.

(2.) The facts which are not in dispute are as follows:

(3.) For various reasons the Government was not giving permission to the private institutions in the State of A.P. for appointing the required staff on regular basis. Therefore those institutions were forced to resort to ad hoc appointments as per the directions given by the Government from time to time. While some of the teaching staff in some of the managements are paid on hourly basis the others are paid consolidated monthly remuneration. In this case the petitioner was appointed as Lecturer in Telugu on 8.8.1989 in a clear aided vacancy and she was being paid a consolidated remuneration of Rs.1440/- per month.