S VENKATA RAMANAMMA Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This application is directed a Judgment dated 25-1-2000 passed by the A.P. Administrative Tribunal, Hyderabad whereby and whereunder the Original Application filed by the petitioner herein questioning the proceedings Rc.No.4521/98/H.4 dated 30-10-1999 was dismissed.

(2.) The basic fact of the matter is not in dispute. The petitioner belongs to Scheduled Tribe. So are the other concerned candidates viz., Smt. Savithri Devi and Smt. Sugali Siva Bai. According to the petitioner she fulfils all the conditions laid down by the Government for limited recruitment to fill up back log vacancies of SC and ST as per G.O.Ms. No.238 issued by the GAD dated 26-5-1999 and G.O.Ms. No.71 Finance Department dated 26-5-1999. Her name was also sponsored by the Employment Exchange. She and other candidates were interviewed whereafter she was appointed as an Attender with effect from 29-6-1999 by the 4th respondent. She reported for duty on the same date. It appears that the 4th respondent, pursuant to the directions of the 3rd respondent, under the aforementioned proceedings terminated her services with effect from 30-9-1999 on the ground that her appointment was not in accordance with the Government instructions and also that her performance as Attender was not satisfactory.

(3.) The learned Tribunal upon considering the materials placed before it by the parties had arrived at the following findings of fact: