Gummalla Laxmamma, vs State Of Andhra Pradesh,
2024 Latest Caselaw 9676 AP

Andhra Pradesh High Court - Amravati

Gummalla Laxmamma, vs State Of Andhra Pradesh, on 25 October, 2024

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                         MAIN CASE: W.P.No.24149 of 2024
                                PROCEEDING SHEET
 Sl.                                                                          Office
         DATE                                ORDER
 No                                                                           Note
2.     25.10.2024   TRR, J

                                     W.P.No.24149 of 2024
                            Rule nisi. Call for records.
                            Notice returnable by four (04) weeks.
                            Post the matter for final hearing.
                                         I.A.No.1 of 2024
                            This application is filed to suspend the
                    operation of the letter dated 30.09.2024 issued by the
                    7th respondent and School Management Committee

Resolution dated 30.09.2024 issued by respondent Nos.7 and 8 and further directs the respondent Nos.2 to 8 to continue the petitioner as Sanitary Worker at Mandal Praja Parishad Government School, Mutrasupalli Village, Komarole Mandal, Prakasam District.

Heard learned counsel for the petitioner. Learned Single Judge of this Court in batch of writ petitions vide W.P.No.8037 of 2019 and batch dated 31.10.2019, after considering the judgment of the Hon'ble Apex Court and after considering the orders passed by the Division Bench, observed that a welfare scheme does not confer a legal right on a person which can be enforced under Article 226 of the Constitution of India and further observed that petitioner do not have legally enforceable right, granting of a relief only on the ground that he is not

giving an opportunity of being heard and the same would be an empty formality. The said judgment is squarely applicable to the present facts of the case, the petitioner does not have any enforceable right and the decision of the State is only a policy decision. This Court is of the opinion that opportunity of hearing will not serve any useful purpose. In view of the aforesaid circumstances, the petitioner is not entitled for any relief.

Accordingly, this application is dismissed.

______ TRR,J

KBN