G. Kullai Basha, vs State Of Andhra Pradesh
2022 Latest Caselaw 7305 AP

           HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: W.P.No.31007 of 2022

                                 PROCEEDING SHEET

Sl.                                                                             OFFICE
        DATE                                 ORDER
No.                                                                              NOTE
 1    22.09.2022   Dr. KMR,J

                          Notice before admission.
                          Learned counsel for the petitioner is
                   present.
                          Learned        Government          Pleader      for
                   Services-IV takes notice for 1st respondent.

Mr.Ch.Venkata Reddy, learned Standing Counsel takes notice for 2nd respondent.

Post this matter along with W.P.No.23394 of 2022.

________ Dr. KMR,J

I.A.No.1 of 2022

Mr. Ch. Venkata Reddy, learned Standing Counsel for 2nd respondent submits that the Corporation did not fix any remuneration to the employees, who are engaged on outsourcing basis through agency and the Government is a competent authority to fix/enhance the remuneration to the outsourcing employees and the same will be implemented by the Corporation.

In view of the facts and circumstances and after hearing both sides, this Court, as an interim measure, direct the respondents to consider the case of the

petitioner in the light of the Judgment of the Hon'ble Supreme Court in the case of State of Punjab Vs. Jagjit Sing and others [2017(1)SCC 148] and pay minimum scale and other benefits attached to the post of Assistant Executive Engineer (Civil) to the petitioner.

________ Dr. KMR,J

HS