L.SANYASI Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioners in WP.No.10755 of 2021 were appointed as NMRs/ Daily wage with effect from 1/7/1988. The petitioners 1 to 3 were appointed in the erstwhile Madhurawada Gram Panchayat. The 4th petitioner was appointed in Kommadi Grama Panchayat.

(2.) The petitioners in WP.No.11488 of 2021 were appointed as NMRs/Daily Wage. The petitioners 1 to 4 were appointed on NMR basis in Madhurawada Gram Panchayat. The 5th petitioner was appointed with P.M.Palem Gram Panchayat. The 6th petitioner is appointed as Bill Collector in Paradesipalem Gram Panchayat and the 7th petitioner was appointed in Bakkannapalem Gram Panchayat.

(3.) The petitioners in WP.Nos.8603 and 11558 of 2021 were appointed in Gajuwaka Municipality on NMR basis on various dates during the year 1989-90.