A SUJATHA Vs. SPECIAL SECRETARY TO STATE LEGISLATURE GOVERNMENT OF ANDHRA PRADESH A P STATE LEGISLATIVE ASSEMBLY HYDERABAD

JUDGEMENT

(1.) Heard the learned counsel for the petitioner. Learned Assistant Government Pleader for Finance and Planning submits that the representation of the respondents has been entrusted to the learned Government Pleader for 'Services-III' and that the learned Government Pleader for Finance and Planning is not representing the respondent Nos. 1 and 2. There is no representation on behalf of the learned Government Pleader for Services-III.

(2.) The petitioner is presently employed as a 'Personal Assistant' to the leader of the Bharatiya Janata Party Legislature Party Office (for short 'BJPLP). She challenges the Office Order bearing Rt.No.777/O.P.I/95 dated 16-10-1995 issued by the 1st respondent as arbitrary and illegal and seeks a direction to the 1st and 2nd respondents to regularise her services from the date of her initial appointment i.e., 10-9-1985 with all incidental and consequential benefits consequent on the scheme of regularisation issued in G.O.Ms.No.212 Finance and Planning (F.W.P.C. III) Department dated 22-4-1994 (for short 'G.O.Ms.No.212').

(3.) In W.P.M.P.No.2898 of 2002, which has been ordered to-day, the petitioner has sought amendment of the relief in the writ petition in addition to the reliefs already adverted to above, for seeking a declaration that the Office Order No.894/O.P.I/2001 dated 20-12-2001 of the 1st respondent is illegal and be set aside.