PINNI YANADI Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Petition is filed to declare the action of the Respondents in not granting the same benefit to the Petitioners as was granted to the similarly placed persons as the Petitioners pursuant to G.O.Ms.No.179, School Education (Prog.I) Department, dtd. 18/11/2022, as illegal and arbitrary.

(2.) The facts in brief are as follows;

(3.) In view of their long service, the State Government after due consideration decided to regularize the services of the Part-Time Vocational Instructors in the existing Craft Teachers vacancies vide G.O.Ms.No.31, School Education (Prog.D) Department, dtd. 13/2/2009.