- (1.) Leave granted.
(2.) Respondent No.1 joined the services of Appellant-Corporation as Balwadi Teacher on an honorarium of Rs.100/- per month.
(3.) The Corporation requested the State of Andhra Pradesh to grant exemption in regard to requirements of sponsorship of the candidates by the Employment Exchange for appointment in the regular posts, pursuant whereto G.O. Ms. No.27 M.A. (Q) dated 16th January, 1991 was issued, stating :- "The Commissioner, Municipal Corporation of Hyderabad in his letter 2nd read above has stated that the Municipal Corporation of Hyderabad has been implementing the Urban Community Development Programme since 1967 that under this programme a number of Balwadi and Sewing Centres were opened in the slum areas for the benefit of the slum Woman and Children and a grant of Rs.250/- p.m. was paid by the Municipal Corporation of Hyderabad to the Balwadi Teachers and that there is a long standing demand from these persons for absorption into posts with a regular scale of pay as most of them are working as Teachers from 10 to 15 years. Therefore, the Commissioner, Municipal Corporation of Hyderabad has requested the Government to exempt the voluntary workers from the Employment Exchange Procedure so that they may be considered for appointment in the existing and future vacancies of Municipal Corporation of Hyderabad as Lower Division Clerks, Lower Division Typists, Bill Collectors, Record Assistants or any other posts for which they are eligible. 2. The Government having carefully examined the proposal of the Commissioner, Municipal Corporation of Hyderabad hereby accord exempting 214 voluntary workers listed in the annexure to this order from Employment Exchange procedure so that they may be considered for appointment as LDCs, L.D. Typists, Bill Collectors, Record Assistants or any other posts for which they are eligible in the existing and future vacancies. 3. The Commissioner, Municipal Corporation of Hyderabad is requested to take necessary action accordingly.";