G. BHULOKA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) Heard learned counsel for the petitioner and learned Government Pleader for the respondent Nos.1 to 8.

(3.) Learned Counsel for the petitioner submits that the petitioner herein is not paid the salaries from 1/11/2018 to till today though, she is working at PHC, U. Cheedipalem, Koyyuru Mandal which is under control of respondents. It is further submits that, she belongs to local Scheduled Tribe of Paderu division and local candidate of Visakhapatnam District as per the Presidential Orders. Initially the petitioner was appointed as MPHA(F) on 16/6/1990 on consolidated pay vide Rc.No.1095/E1A/90, dt.30/4/1990 by the 3rd respondent and later she was appointed in the same cadre on regular basis w.e.f 7/3/1996 vide Rc.No.425/E1/1996, dt.25/2/1996 of the 4th respondent.