S. APSARA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed questioning the action of the respondents in not ratifying the appointment of the petitioner in the existing aided vacancy by extending the benefit of relaxation given to similarly situated persons, though the petitioner has been working in the existing vacancy from 25.06.2001, apart from seeking certain consequential relief.

(2.) It being the second round of litigation, the facts in brief are that the petitioner possessed all the necessary qualifications to be appointed Grade-II Hindi Pandit. On 25.06.2001, the 5th respondent school appointed the petitioner in the vacancy, which arose owing to the promotion of the incumbent Hindi Pandit in the same school. Having joined the service, the petitioner made numerous representations to the authorities to ratify her appointment and to absorb her in the aided vacancy. Despite the recommendation of the School Management, when the authorities had not considered the ratification of her appointment, the petitioner was constrained to file W.P.No.21688 of 2004, which was disposed of on 26.11.2004 by this Court with a direction to the respondent authorities to pass appropriate orders on the proposals of the 5th respondent school for absorption of the petitioner in the aided post in accordance with the rules.

(3.) Despite the time frame given by this Court in its Order dated 26.11.2004 in W.P.No.21688 of 2004, when the authorities did not pass appropriate orders with regard to the absorption of the petitioner in the aided post, the petitioner seems to have committed the cardinal sin of invoking the contempt jurisdiction of this Court twice over initially by filing C.C.No.715 of 2005, and later by filing C.C.No.25 of 2007. Unwittingly, this hapless petitioner provoked the enormous ego of the officialdom. We can see how the authorities have put paid to the hopes of the petitioner and beat her to a pulp in the game of technicalities with prevarications and half-truths. We all sincerely believe that contempt is a corrective devise and a curative mechanism of compelling the officers to read the writing on the wall. Not to be.