HONY CORRESPONDENT SAVITHRI KANYA UNNATHA PATHA SALA HYD Vs. COMMISSIONER AND DIRECTOR OF SCHOOL EDUCATION GOVT OF ANDHRA PRADESH HYD

JUDGEMENT

(1.) The proceedings issued by the Regional Joint Director of School Education dated 27-12-1997 as confirmed by the appellate authority by orders dated 5-6-1998 are assailed in this writ petition.

(2.) The petitioner is an institution. After getting clearance from the authorities a notification was issued for appointment of SGBT Teachers. For this purpose regular Selection Committee was constituted and number of teachers were selected including one Smt. N. Suseela. Accordingly, she joined duty on 4-3-1996 however she left the services on 31-12-1996. She made a claim for payment of salary and ultimately she approached this Court by filing a Writ Petition No.21675 of 1997. The said writ petition was disposed of with a direction to the Regional Joint Director to consider the proposals pending before him submitted by the institution and pass appropriate orders. However, the said authority passed orders on 27-12-1997 refusing to grant approval and directing the management to pay the salaries to the Teachers. Aggrieved by the said order the petitioner-management filed the present writ petition.

(3.) It is also the case of the management that it also filed an appeal before the appellate authority. Since the management was directed to pay the salaries in pursuance of the directions of this Court in Writ Petition No.21675 of 1997 dated 12-11-1997, while admitting the present writ petition, interim suspension of the order dated 27-12-1997 was granted by this Court. Subsequently, the appeal filed by the management before the appellate authority was rejected on 5-6-1998 and therefore the order of the appellate authority also is impugned in this writ petition.