RENTALA VIJAYA LAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed, under Article 226 of the Constitution of India, seeking to declare the action of the respondents in discontinuing the services of the petitioners as Multipurpose Health Workers in Health Centers, without issuing any notice or opportunity, in spite of their services is essential to the public, as illegal and arbitrary; consequently, directing the respondents to continue the petitioners in service as Multipurpose Health Workers, by considering their experience of 20 years.

(2.) Heard Mr. P. Nagendra Reddy, learned counsel for the petitioners and the learned Government Pleader for Services-IV, appearing for the respondent Nos. 1 to 3 and Mr. K. Sreedhar Murthy, learned Standing Counsel for respondent No. 4. Perused the material available on record.

(3.) Learned counsel for the petitioners submits that on the basis of notification dtd. 29/7/2001 issued by the 4th respondent for appointment to the post of ANMs, the petitioners have submitted their applications. After conducting the written test and oral interviews on 11/1/2002 and 12/1/2002 respectively, they were selected and appointed as ANMs. The Standing Committee also passed Resolution No. 974 on 16/3/2002 to that effect. Thereafter, the 4th respondent-corporation issued posting orders to the petitioners to work as ANMs on contract basis and they have executed an agreement for one year.