N RAMANA KUMARI Vs. DEPUTY COMMISSIONER OF ENDOWMENTS

JUDGEMENT

(1.) Aggrieved by the proceedings in Rc.No. B3/8454/93 E.O's Estt. dated 21-10-1993 issued by the first respondent, the present writ petition is filed.

(2.) All these petitioners claim that they have been appointed by the Deputy Commissioner of Endowments, Guntur through various proceedings in various posts somewhere in the year 1993 and they have been discharging their duties since then. While so, these petitioners allege that the present incumbent in the first respondent-office sought to terminate their services through the impugned proceedings on the instructions of the Commissioner, Endowments Department which action according to the petitioners is illegal inasmuch as the first respondent has no authority to terminate their services without giving notice to them and seek appropriate direction including quashing of the impugned proceedings.

(3.) The first respondent has filed a separate counter. The counter filed on behalf of the fifth respondent has been adopted by the other respondents as the legal contentions are one and the same.