N. AUDILAKSHMAMMA Vs. DIST. JUDGE CHITTOOR DIST

JUDGEMENT

(1.) Since the issue involved in both the writ petitions is one and the same, they are being disposed of by this common order.

(2.) The petitioners were initially appointed as part time Masalchi's during the year 1981 and 1979 respectively. Subsequently they were appointed as Full Time Masalchi's. It is further case of the petitioners that by proceedings dtd. 1/5/1999, the 1st respondent regularized the services of the petitioners along with other similarly placed persons by appointing them in the permanent Government Posts as attenders' with effect from 25/11/1993 and monetary benefits with effect from 1/4/1996.

(3.) Since then, the petitioners were discharged their duties as attenders and they were being paid salaries after fixation of revised pay scales. It is further case of the petitioners that after having put-up 18 years of service as attenders, the 1st respondent issued proceedings dt.14/6/2010 whereby and whereunder the petitioners were reverted to the post of Full Time Masalchis with immediate effect on the ground that the petitioners did not possess the requisite and eligible qualification of VII class pass, to be appointed as attenders. The 1st respondent further directed to recover the differential wages drawn by the petitioners. Aggrieved by the same, the petitioners filed appeals before the Registrar (Administration), High Court of Andhra Pradesh. By order dtd. 8/8/2011, partly allowed the appeals filed by the petitioners to the extent of recovery of pay and allowances drawn by the petitioners, while confirming the reversion. Aggrieved by these orders, the present writ petitions are filed.