LAWS(APH)-2022-7-29

Y. LILLIBAI Vs. STATE OF ANDHRA PRADESH

Decided On July 12, 2022
Y. Lillibai Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Challenging the order in O.A.No.6167 of 2010, dtd. 5/12/2012 and the order in Review M.A.No.510 of 2013 in O.A.No.6167 of 2013 dtd. 8/11/2013 passed by the A.P. Administrative Tribunal, Hyderabad, the present Writ Petition is filed.

(2.) The facts, which lead to filing of present Writ Petition, are as under:-

(3.) Smt. K. Rajya Lakshmi, learned counsel for the petitioner mainly submits that when the petitioner has obtained the required qualification for the post of Junior Assistant (appointed on compassionate grounds) within the time prescribed and when a right is accrued to her in terms of G.O.Ms.No.60 dtd. 11/2/1997, the Tribunal erred in taking the contents of the subsequent G.O. into consideration. In other words, her argument is that though the Marks Memo and the Graduation Certificate i.e. Bachelor of Arts itself clearly indicate that the petitioner has passed her degree examination in the month of December, 1997, she cannot be found fault with, if the Andhra University issues Provisional Certificate, at a belated stage. Having regard to the above, she would contend that G.O.Ms.No.151 cannot be given a retrospective effect.