P.Venkata Muni vs The Tirupati Tirumala ...
2023 Latest Caselaw 2883 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                  MAIN CASE: W.P. No. 13624 of 2021
                           PROCEEDING SHEET

Sl.                                                                         Office
        DATE                             ORDER
No                                                                          Note
11.   04.05.2023 TRR, J
                        The petitioners herein have filed W.P.
                No.30245 of 2010 seeking a relief /direction to
                regularize their services subject to satisfying the
                qualification prescribed for the post of helper in
                Water     Works    Department       under    G.O.Ms.No.
                1060, Revenue (Endowments-1), dt.24.10.1989.
                However, the relief was restricted for the payment
                of Minimum Time Scales to the petitioners herein.
                Accordingly,      Writ   Petition   was     disposed   of
                directing the respondent authorities to extend the

Minimum Time Scale of pay attached to the post of the petitioners.

The petitioners have interpreted the said judgment and they are paying time scale which is applicable to the mazdoor.

The present Writ Petition came to be filed seeking a direction to the respondents herein to extend the Minimum Time Scale to the petitioners who are working as helpers in the Water Works Department and the same application is observed as in W.P. No.30245 of 2010.

Learned Counsel for the respondents would submit that the respondents are paying the Minimum Time Scale as per the G.O.Ms.No.1060, Revenue (Endowments-1) dated 24.10.1989.

As per the observation made in W.P. No.30245 of 2010 it can be presumed that the petitioners are working as helpers in the Water Works Department. Hence, the respondents are hereby directed to pay the Minimum Time Scale to the petitioners herein. The minimum time scale includes adding the annual increments. And the same shall be implemented forthwith.

_______ TRR,J Harin