BHARATIYA VIDYA BHAVANS PUBLIC SCHOOL Vs. M.VIMALA

JUDGEMENT

(1.) Aggrieved by the order dtd. 24/7/2008 passed in W.P.No.9325 of 2007 by the learned Single Judge, the present Writ Appeal is filed.

(2.) Heard Sri Vivek Jain, learned counsel appearing for the appellant, Sri Valdimeer Khatoon, learned counsel appearing for the 1st respondent and learned Government Pleader for Education appearing for the respondent Nos.2 and 3.

(3.) It is the case of the appellant that the 1st respondent was appointed as Teacher on ad hoc basis in Bharatiya Vidya Bhavan's Public School-appellant on 22/6/2003 and she was continued as such, by periodical extension of her tenure from time to time. However, during 2006, the appellant noticed that the certificates possessed by the 1st respondent were not recognized, due to which, her services could not be regularized and hence, it was informed to the 1st respondent vide orders dt.7/3/2007 that she would be continued only till the end of the academic year 2006-07. But, the 1st respondent has approached this Court by filing W.P.No.9325 of 2007 contending that her services were discontinued contrary to Ss. 79 and 83 of the A.P. Education Act, 1982 (for short 'the Act'), and the appellant has not taken prior permission from the competent authority before discontinuing her services. This Court vide order dtd. 24/7/2008 allowed the writ petition by setting aside the impugned order dtd. 7/3/2007. Hence, the present Writ Appeal.