P.LAKSHMI SUNITHA Vs. GOVT. OF A.P.

JUDGEMENT

(1.) This writ petition is filed under Art. 226 of the Constitution of India, seeking the following main prayer:-

(2.) As claimed by the petitioner, she initially joined as Secondary Grade Teacher in an un-aided post at S.G.V.R High School, Perecherla, Guntur District on 25/8/1998, after following the procedural pre-requisites, including the recommendation of Staff Selection Committee vide Resolution dt: 3/1/1998, along with two other Teachers. In the said S.G.V.R. High School, Perecherla, a vacancy arose due to the retirement of Sri B.Buchi Ramaiah on 30/12/2000. Consequently, from 1/1/2001 onwards a vacancy in the Secondary Grade Teacher post in grant-in-aid category emerged in the petitioner's working school. It is also stated that Government Authorities vide Memo No.24383/P.S.1/2002-1, dt:10/2/2003 clarified and requested the 2nd Respondent to approve the absorption, wherein the petitioner's name along with 3 others was included.

(3.) It is further contended that the Government also agreed to the proposals of the 2nd respondent for absorption of three Teachers. Out of the three Teachers, in respect of two Teachers, the Government absorbed them by taking into consideration the dates of vacancies arising in the aided posts. But, so far as the petitioner is concerned no specific date of her absorption was mentioned. The petitioner asserted that the 3rd respondent through proceedings vide L.Dis.No.916/B1/2002 dt:14/6/2003, approved her appointment in respect of aided post from 23/4/2003 onwards. And also the petitioner was directed to undergo apprenticeship training for a period of two (2) years, during which, she was paid stipend instead of regular salary by applying the G.O.Ms.No.100 Education (P.S-1) Department dt: 16/8/2001.