GOVERMENT OF A P Vs. V MADHAVI

JUDGEMENT

(1.) Appellant is aggrieved by order passed by learned Single Judge on 20th July, 2004 in WPMP No.24296 of 2003 in W.P. No.19369 of 2003. The impugned order reads as under:

(2.) Writ petitioners-Respondents 1 to 4 have filed writ petition seeking a direction to declare the action of the Appellants 1 to 3 in not approving the proposal of Appellant No.4 dated 28-9-2002 wherein approval of the appointments of writ petitioners as B.Ed., Assistants was sought, as illegal and unjust and thus sought further declaration from the Court that their appointments as B.Ed. Assistants in the High School concerned are deemed to have been approved under Rule 12(8) framed under G.O.Ms.No.l Education Department dated 1-1-1994 and that they are entitled for salaries with effect from 5-10-2002. This writ petition was filed on 24th August, 2003 and along with the writ petition, application for interim relief was also filed seeking direction against the appellants for payment of salaries. Writ petition was contested on counter-affidavit filed by the appellants.

(3.) Sri V.P.Pulla Reddy, District Educational Officer, Cuddapah filed affidavit in reply 'stating that the entire proposal for approval had been returned to the Deputy Educational Officer, Proddatur vide proceedings dated 14th August, 2003 along with copy of proceedings of the 3rd respondent therein dated 24th July, 2003 with request to communicate the same to the Management and therefore, for reasons as detailed in the counter-affidavit, there was no justification in the writ petition being allowed. Thus respondents in the writ petition prayed that writ petition be dismissed.