N. SUJATHA Vs. COMMISSIONER

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of Constitution of India for the following relief/s:

(2.) The present writ petition is filed in not considering the case of the petitioners for the post of Office Superintendent/Manager in A.P. Vaidya Vidhana Parishad and not showing the petitioners in the revised provisional seniority list dtd. 12/11/2020.

(3.) The facts of the case are that the petitioners were appointed on compassionate grounds. The 1st petitioner was appointed by an order dtd. 24/8/1994 vide proceedings in RC.No.72/C3/94 in the A.P. Vaidya Vidhana Parishad (hereinafter called as "Parishad") and his services were regularized by an order dtd. 6/7/1998 vide proceedings in RC No.984/E1A/98. In the similar manner, the 2nd petitioner was also appointed on compassionate grounds vide proceedings No.RC984/E1A/98, dtd. 6/7/1998 and his services were also regularized w.e.f. 4/5/1995.