LAWS(APH)-2021-11-3

S.SUDHAMANI Vs. STATE OF ANDHRA PRADESH

Decided On November 03, 2021
S.Sudhamani Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) The batch of writ petitions have been filed before this Court questioning the notification that has been issued on 31.12.2018 (Notification dated 23 of 2018) by the APPSC for recruitment to the post of Polytechnic lecturers/workshop attendants.

(2.) In WP.No.4703 of 2020, there are 33 petitioners. According to them, they all have been rendering service as contract lecturers in various Government Polytechnics in the State. It is contended that all of them are validly recruited and have been rendering continuous service for more than 10 years. Hence, they argue that they are entitled to regularization in the category of lecturers, in view of the law laid down by the Hon'ble Supreme Court of India in Secretary, State of Karnataka and Or. v. Umadevi' (2006) 4 SCC 1 case. They also contend that until they are regularized into service, the respondent-State cannot issue a notification to fill up all the posts.

(3.) Similarly, in WP.No.7790 of 2020, there are 29 petitioners who have raised a similar plea about the notification that has been issued. They also contend that in view of their long service as contract lecturers, they are entitled to regularization.