Dudekula Siddaiah vs The State Of Ap
2023 Latest Caselaw 6187 AP

Andhra Pradesh High Court - Amravati

Dudekula Siddaiah vs The State Of Ap on 27 December, 2023

       HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

               MAIN CASE No.W.P.No.33261 of 2023

                       PROCEEDING SHEET
Sl.                                                                          OFFICE
        DATE                                 ORDER
No.                                                                           NOTE

01.   27.12.2023 GRKP,J

                      Heard Sri Srinivasa Rao Bodduluri, Ld.
                Counsel     for     the       Writ    Petitioners     and
                Sri V.K.Naidu, Ld. Government Pleader for
                Services-III.
                      2. Ld. Counsel for the Writ Petitioners
                submits that the Writ Petitioners herein are
                qualified Post Graduates aspiring to seek
                employment as Polytechnic Lecturers in the
                Government Colleges.
                      3. The Government of Andhra Pradesh
                has brought into effect the Act 30 of 2023 for
                the purpose of regularising several contractual
                employees working in various Government
                Departments.            It      has     also        issued
                G.O.Ms.No.114, dated 21.10.2023. The terms
                and conditions to be fulfilled by the contract
                employees         for        being    considered       for
                regularisation are mentioned in the provisions
                of the Act 30 of 2023 and G.O.Ms.No.114,
                dated 21.10.2023.
                      4. Ld. Counsel for the Writ Petitioners
                has drawn the attention of this Court to an
                Order passed by this Court in W.P.No.15579 of
                2019 and batch, dated 03.11.2021.                            (Contd...)
                                  2
                        W.P.No.33261 of 2023
27-12-2023 (Contd...)

                  5. Ld. Counsel would submit that the
            Writ Petitioners who have approached this
            Court by way of W.P.No.15579 of 2019 and
            batch were unsuccessful inasmuch as the Writ
            Petition came to be dismissed on the basis that
            their appointments as contract lecturers were
            not against the sanctioned vacancies. He
            would submit that the 'factual findings' given
            in this Judgment (in W.P.No.15579 of 2019)
            against those Writ Petitioners have become
            final to the effect that the Writ Petitioners
            therein were not appointed as against the
            sanctioned posts.
                  6. Ld. Counsel for the Writ Petitioners
            would submit that the Director of Technical
            Education has issued Memo No.G/2312/2022,
            dated 14.12.2023 requiring the Regional Joint
            Director of Technical Education to submit the
            filled-in      pro-forma    as     provided   in
            Circular         Memo        No.2099702/FIN01-
            HROPDPP(OCE)/82/2023, dated 13.12.2023.
                  7. Sri V.K.Naidu, Ld. Government Pleader
            for Services-III would submit that the Writ
            Petition is premature inasmuch as the State
            Authorities are duty bound to follow the terms
            and conditions set out in Act 30 of 2023 and
            G.O.Ms.No.114, dated 21.10.2023. He would
            submit that the lists are being prepared for
            final consideration by the Government and in (Contd...)
                                3
                      W.P.No.33261 of 2023
27-12-2023 (Contd...)

            any case the Government would consider the
            case based on facts.
                  8. Let Counter-Affidavit be filed within
            three weeks. One week thereafter for filing
            Rejoinder, if any.
                  9. List the matter on 31.01.2024.
                  10. It is needless to state that the Official
            Respondents would take into consideration the

Judgment dated 03.11.2021 passed in W.P.No.15579 of 2019 and batch read with the terms and conditions set out in Act 30 of 2023 and G.O.Ms.No.114, dated 21.10.2023 while considering the contract lecturers for regularisation.

__________ GRKP,J

MDP