CH PARVATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) As per the affidavit filed in support of the Writ Petition, the Petitioner was appointed as Contingent worker in the Collector Office, Vizianagaram vide proceedings L. Dis.No.4570/86, dtd. 30/4/1986. The said orders came into force w.e.f. 1/5/1986. Since then she is discharging her duties in the cadre of Sweeper on permanent basis and later she has been appointed as Office Subordinate in the Office of Tahsildar, Gajapati Nagaram in Civil Supplies Department under the control of Deputy Civil Supplies Officer, Vizianagaram vide proceedings in RC No.1458/2016/BC, dtd. 6/11/2017.

(3.) While things stood thus, the petitioner has made a representation to regularize her as Office Subordinate. As no steps have been taken by the respondent authorities, the Writ Petitioner herein filed O.A. No.7464/2013 before the Andhra Pradesh Administrative Tribunal. The Tribunal by an order dtd. 29/12/2016 has disposed of the said OA directing the respondent authorities to consider the case of the petitioner for regularization of her services in terms of G.O.Ms.No.212, Finance and Planning (FW.PC.III) Department, dtd. 22/4/1994 or G.O.(P) No.112, Finance and Planning (FW.PC.III) Department, dtd. 23/7/1997. While disposing the case, the Administrative Tribunal has relied on the Judgment in Ms. A. Manjula Bhashini and others v. Managing Director, A.P. Women's Cooperative Finance Corporation Limited,(2009) 8 SCC 441.