Bathula Aruna Kumari, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 3836 AP

HIGH COURT OF ANDHRA PRADESH:: AMARAVATI

       MAIN CASE No: W.P.Nos.12735, 12777 & 12790 of 2019
                             PROCEEDING SHEET
Sl.                                                                                    OFFICE
         DATE             ORDER
No                                                                                     NOTE.
                          RNT,J
                               Learned counsel for the petitioner submits
12.      08.07.2022
                          that the controversy involved in the writ petitions
                          is covered by the orders passed by this Court in
                          many writ petitions following the judgment of the
                          Division Bench of this Court in Government of
                          Andhra Pradesh        and others vs. S. Nageswara
                          Rao and others1. The petitioners are also entitled
                          for the grant of minimum of the pay scale of pay
                          with addition of the annual grade increments at
                          par the regular employees.
                                  Sri B. Naga Seshaiah, learned Assistant
                          Government Pleader for Services does not dispute
                          that the petitioners are entitled for the minimum
                          of pay the pay scale, but he submits that they are
                          not entitled to annual grade increments, placing
                          reliance on State of Punjab and others vs. Jagjit
                          Singh and others2 as also Ram Naresh Rawat
                          vs. Ashwini Ray and others3 in which, he
                          submits that it has been held that the principle of
                          equal    pay   for   equal   work    is    applicable   to
                          contractual    employees     as     well     and   those
                          employees would be entitled to minimum of the
                          regular pay scale but not the increments.
                                  At this stage, learned counsel for the
                          petitioner submits that in one matter being O.A
                          No.9079 of 2011, the A.P. Administrative Tribunal
                          at Hyderabad, by order dated 24.11.2011 directed
                          the respondents therein to release the periodical

annual grade increments from the date of granting pay scales of pay, against which the writ petition filed by the respondents was also dismissed by the

2012(1) ALD 26 (DB)

(2017)1 SCC 148

(2017) 3 SCC 436

High Court of Judicature at Hyderabad for the State of Telangana and State of Andhra Pradesh and thereafter the matter was taken up to the Hon'ble the Apex Court in S.L.P which was also dismissed by order dated 30.07.2018 in the Executive Engineer and others vs. K. Srinivas Reddy in SLP (Civil) Diary No(s).26023/2018. Based on the said submission, learned counsel for the petitioner further submits that the petitioner is entitled for grant of minimum of pay scale by addition of the annual grade increments from time to time.

The matter requires consideration at length. On the joint request made by the learned counsel for the parties, the matter is posted on14.07.2022 for further hearing as part heard.

Post on the date fixed amongst first ten cases.

________ RNT,J Gk