P REDDAPPA Vs. MUNICIPAL COUNCIL TIRUPATI

JUDGEMENT

(1.) The petitioners in W. P. No. 1178 of 1972 are all employees working in the Municipal Allopathic Dispensary, Tirupati, Chittoor District. They have filed the said Writ Petition challenging the Resolution No. 944 of the Municipal Council passed on 7th January, 1972, directing the closure of the said dispensary.

(2.) W. P. No. 4885 of 1972 is filed by some of the residents of Tirupati town, challanging the order of the Government passed in G. O. Ms. No. 1554, Health, dated 6th October, 1972, approving the Resolution Nos. 944 dated 7th January, 1972 and 1010 dated 3rd March, 1972 passed by the Municipal Council, Tirupati, to close down the Municipal Allopathic Dispensary.

(3.) The facts giving rite to the writ petitions are as follows. Tirupathi Municipality was constituted on 1st April, 1886 and it was upgraded as second grade Municipality on 1st October, 1962 and as First Grade Municipality on nth October, 1965. It was upgraded to Special Grade Municipality with effect from 1st October. 1970, pursuant to the orders of the Government in G. O. Ms. No. 100, M. A. dated 13th February, 1970. In the administration report of the Tirupati Municipality for the year 1972-73, the population of Tirupati town was mentioned as 65,847 as per 1971 census.