D MUNI RAJU Vs. COMMISSIONER OF SOCIAL WELFARE

JUDGEMENT

(1.) WITH a view to provide necessary facilities for the candidates belonging to Schedules Castes, Scheduled Tribes and Backward Classes, and to prepare candidates for I. A. S. , I. P. S. and Group-I Service Examinations, the Social welfare Department of the Government of Andhra Pradesh made arrangements for establishment of Pre-Examination Training Centers (PETCs ). Accordingly, it issued G. O. Rt. No. 364, dated 20. 06. 1986 directing that such PETCs be established at Waltire, Tirupati and Warangal. For better administration of these Centers, they were placed under the control of the respective Universities. Budget allocation of Rs. 3. 5 lakhs for each center was made. The centers, so established, were registered as Societies under the provisions of the Societies registration Act and the Articles of Association, for administration thereof, were adopted.

(2.) THE petitioner was initially engaged as an Office Attender for a period of one month i. e. , from 02. 05. 1988 to 02. 06. 1988 along with four others by the center at Tirupati, 3rd respondent herein. Similar appointment orders are said to have been issued at several spells in the subsequent years. Ultimately, the 3rd respondent issued order, dated 09. 04. 1990, appointing the petitioner as attender on consolidated pay of Rs. 600/- per month, under the concerned scheme.

(3.) EVEN while the petitioner was being continued as Attender, the 3rd respondent mooted the proposal of appointing him as a Typist, vide a resolution, dated 20. 02. 1997, subject to approval by the Social Welfare Department, 1st respondent herein. Proposals were rejected on the ground that a regular post of typist is not sanctioned.