Pasam Madhavi vs The State Of Andhra Pradesh
2021 Latest Caselaw 3536 AP

             HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: W.P.No.19817 of 2021


                   PROCEEDING SHEET
Sl.                                                                            OFFICE
      DATE        ORDER
No                                                                             NOTE.


                  DVSS,J
 2    15.9.2021

                        Heard the      learned       counsel       for the
                                                                                  .

petitioners and Sri S.S.Prasad, learned Senior Counsel appearing for the Tirumala Tirupathi Devasthanams.

Learned counsel for the petitioners points out that since 2011 after the Trust Board of TTD approved the recruitment of outsourcing employees as Data Entry Operators and Data Entry Processing Officers, the petitioners are rendering their services through a Society and for all practical purposes, they are the employees of TTD itself. He further submits that the present set of petitioners who are outsourcing employees are being replaced by another set of outsourcing employees. Therefore, learned counsel submits that there should be an interim order to protect the petitioners interest in view of the long service rendered by them without any complaint.

Learned senior counsel opposes this prayer. According to him, the Society through which, the petitioners were engaged is not a party before this Court and that the relief therefore cannot be granted. Apart from that he also submits that there is no immediate

threat to the petitioners.

In view of the settled law on the subject by the Division Bench judgment of composite High Court in Gangikuntal Sridhar and others Vs. State of A.P. rep., by the Principal Secretary Health, Medical and Family Welfare, Hyderabad and others1 and judgment of the Supreme Court of India in State of Haryana Vs.Piara Singh2, where it is held that one set of outsourcing employees cannot be replaced by another set of outsourcing employees and as it is specifically averred that there is a threat, there shall be an interim order directing the respondents to maintain the existing status quo with regard to the petitioners and not to discontinue their services for a period of three (3) weeks only i.e., till 06.10.2021.

In this period of three (3) weeks, the respondents are directed to file their counters.

Post on 06.10.2021 in the 'Motion List', for counters.

________ DVSS,J GR

2017 (2) ALT 485 (D.B.)

(13) (1992) 4 SCC 118