The Union Of India, vs Pilla Sankara Rao,
2021 Latest Caselaw 1976 AP

               HON'BLE SRI JUSTICE JOYMALYA BAGCHI

                                     AND

                HON'BLE SRI JUSTICE K.SURESH REDDY

                     WRIT PETITION No.10482 OF 2021

ORDER: (Per Hon'ble Sri Justice Joymalya Bagchi)

1.       Union of India assailed the order, dated 22.01.2020, in O.A.

No.020/1057/2017, extending the benefit of Assured Career Progression

(ACP) to the respondent-employees.

2. Relying on the decision of the Tribunal in O.A.No.826 of 2016 as

well as the judgment of the High Court of Punjab and Haryana in W.P.

Nos.24314 and 24944 of 2008, the benefit was extended to the

respondent employees by treating their initial service on casual basis from

15.04.1982. Similar benefit has been extended to various casual workers

who were subsequently regularized by the Tribunal and various High

Courts. Although we are informed that Special Leave Petition (Civil)

No.2466 of 2019 was preferred against the order passed by the Central

Administrative Tribunal, Ernakulam Bench and leave was granted, the

Apex Court did not suspend operation of the said order.

3. Hence, we do not find any reason to interfere with the order

impugned. Accordingly, the Writ Petition is dismissed. No order as to

costs.

4. As a sequel, miscellaneous applications pending, if any, shall stand closed.

________________________ JOYMALYA BAGCHI, J

________________________ K.SURESH REDDY, J Date: 14-06-2021 Dsh