(1.) These petitioners numbering 37 claim to be working women are inmates of the Government Working Women's Hostel, 5-4-506, Kattalmandi, Nampally, Hyderabad.
(2.) A circular dated 12-7-1994 was issued by the respondents requiring the petitioners to get ready with their luggage enabling the respondents to shift these petitioners to a newly constructed build ing for Working women at Road No,45, Jubilee Hills, Hyderabad. Having aggrieved by the said circular issued by the respondents contemplating to shift the Working Women's Hostel to a newly constructed building at Road No.45, Jubilee Hills, Hyderabad the present Writ Petition has been filed seeking to quash the move of the respondents from shifting the Hostel from Nampally to Jubilee Hills, on various counts.
(3.) Respondents filed a detailed counter meeting the allegations levelled by the petitioners by contending that the present Working Women's Hostel has been constructed by spending a huge amount of Rs.28 lakhs with the sole intention of providing better amenities to the working women who are seeking admission in this hostel. It is stated in the counter by the respondents that their intention cannot be misconstrued as to putting the inmates of the hostel in difficulties or harassing them. It is only intended to provide better amenities to the working women. It is also stated in the counter that as per the terms and conditions, such of those working women whose income does not exceed Rs. 3,000/- per month and staying single without any kith and kin in the twin cities of Hyderabad and Secunderabad are only entitled to seek admission in the working women'shostel. It is also stated in the counter that the working women are necessarily to come back to the hostel before 8.00 p.m. in the evenings in terms of G.O.Ms. No.388, Employment & Social Welfare Department, dated 6-5-1975. Therefore, it is contended that the movements of the working women are also restricted keeping in view, the safety of the inmates of the hostel.