J. PEDA SATYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition came to be filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The brief facts of the case are that the petitioners Nos.1 and 2 were appointed as Kamati and Cook respectively on 12/6/2006 in Social Welfare Department by daily wages on contract. Later the 1st petitioner was appointed in the same post through outsourcing agency in Kandi Kuppa Social Welfare Boys Hostel.

(3.) While so, by virtue of proceedings dtd. 18/1/2008, issued by the Mandal Mahila Samakya 1st petitioner was appointed to the post of Kamati at Social Welfare Boys Hostel, Bhemanapalli Village, Uppalaguntam Mandal, East Godavari District. The 2nd petitioner was also appointed to the post of Cook at Social Welfare Boy Hostel, Pamarru. Thereafter, the Project Director, Vikasa Outsourcing Agency, Collectorate, Kakinada, vide proceedings in Visaka/N.A/OS.252/2011 dtd. 25/6/2011, appointed the 1st petitioner to the post of Kamati at Annavaram and 2nd petitioner to the post of Cook at Hasnabad. Both are working since, 2006 in their respective posts to the utmost satisfaction of the higher authorities.