K.VIJAYALAKSHMI Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri J. Sudheer, learned Counsel for the Writ Petitioners appearing online assisted by Sri S. Prahaas, learned Counsel and Sri K. Amrith Raj, learned Assistant Government Pleader for Services-II.

(2.) 1. The prayer sought in the present Writ Petition is as under:

(3.) Learned Counsel for the Writ Petitioners submits that the Writ Petitioners were initially appointed as Anganwadi Workers on contract basis in the years 1986, 1989, 1980, 1990, 1989 and 1990 respectively; that they have been appointed on contract basis in the higher post i.e., Contract Supervisors in the years 2003, 2005, 2006, 2007 and 2007 respectively and they are now continuing in the same position as such; that the said Writ Petitioners have rendered their services as Anganwadi Workers and are now rendering services as Contract Supervisors to the satisfaction of one and all and they have continued in service without any break; that despite rendering satisfactory service, since the Writ Petitioners were not being regularized, the Writ Petitioners filed W.P.No.38777 of 2022 seeking regularization of their services and that the said Writ Petition is still pending on the file of this Court; that now, all the Writ Petitioners have put in almost 30 years of service as Anganwadi workers and as Contract Supervisors on contract basis with a fond hope that their services would be regularized and be paid regular salaries; and that till now, the Writ Petitioners have been sustaining on meager salaries.