K. Suresh Kumar, vs Sri Venkateswara Institute Of ...
2022 Latest Caselaw 7126 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: W.P.No. 27851          of 2021

                          PROCEEDING SHEET

Sl.
                                           ORDER

No      DATE

5.    16.09.2022   TRR, J
                        The       batch    of    Writ   Petitions    in

W.P.Nos.32836, 33814 & 32952 of 1997 were filed seeking regularization of the services of the petitioners therein and the same was allowed by common High Court at Hyderabad by an Order dated 08.08.2003. Against which, the State has preferred an Appeal vide W.A.Nos.2006, 2216 of 2003 and batch and the said Writ Appeals were dismissed.

Against the dismissal Order, the State has preferred Special Leave Petition © Nos.5902-5909 of 2014 before the Hon'ble Apex Court. The same was dismissed by an order dated 28.03.2014. The State has not implemented the said Order stating that, there is no feasibility of the post to regularize the services of the petitioners and rejected the claim.

Aggrieved by the same, the petitioners have filed W.P.No.30141 of 2017, wherein, by Order dated 04.10.2017, the High Court, at Hyderabad for State of Telangana and State of Andhra Pradesh, directed the respondents to pay minimum time scale to the petitioners therein, in I.A.No.1 of 2017 i.e., (W.P.M.P.No.37560 of 2017) in W.P.No.30141 of 2017 as they are working on par with regular employees, by relying on the Judgment of the Hon'ble Apex Court in "State of Punjab Vs. Jagjit Singh," reported in 2017 SCC

148.

The present Writ Petition is filed to declare the impugned proceedings dated 05.10.2016 as illegal and arbitrary and it is pertaining to the year, 2012, but no counter affidavit has been filed till date. As the matter is relating to payment of salaries to the petitioners in the minimum time scale of pay and as per the Order dated 04.10.2017 passed by the Composite High Court, at Hyderabad for State of Telangana and State of Andhra Pradesh in I.A.No.1 of 2017 i.e., (W.P.M.P.No.37560 of 2017) in W.P.No.30141 of 2017, there shall be a direction to the respondents to pay the minimum time scale to the petitioners, within a period of four (4) weeks from the date of receipt of a copy of the Order.

Office is directed to post the present Writ Petition along with W.P.No.30141 of 2017.

________ TRR, J

EPS