K C Maddileti vs The State Of Andhra Pradesh,
2024 Latest Caselaw 10609 AP

Andhra Pradesh High Court - Amravati

K C Maddileti vs The State Of Andhra Pradesh, on 25 November, 2024

APHC010186972024
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                      [3331]
                          (Special Original Jurisdiction)

            MONDAY, THE TWENTY FIFTH DAY OF NOVEMBER
                TWO THOUSAND AND TWENTY FOUR

                                     PRESENT

         THE HONOURABLE SRI JUSTICE SUBBA REDDY SATTI

                       WRIT PETITION NO: 9531/2024

Between:

K C Maddileti and Others                                 ...PETITIONER(S)

                                      AND

The State Of Andhra Pradesh and Others                 ...RESPONDENT(S)

Counsel for the Petitioner(S):

  1. SURESH KUMAR REDDY KALAVA

Counsel for the Respondent(S):

  1. GP FOR EDUCATION

  2. GP FOR HIGHER EDUCATION

  3. GP FOR SERVICES III (AP)

The Court made the following:

ORDER:

W.P.No.9531 of 2024

Rule Nisi. Call for Records.

List the matter after four weeks.

______________________________ JUSTICE SUBBA REDDY SATTI

The above writ petition is filed to declare the action of respondents in not granting Minimum Time Scale to the petitioners and not regularizing their services as Vocational Lab Attenders/Assistants on par with regular employees by granting relaxation to the conditions laid down in Act 2 of 1994, since the petitioners are working for the past 25 years, as illegal and arbitrary.

In the writ affidavit, it was stated that the petitioners, part-time Vocational Lab Attenders/Assistants have been working in respondent- colleges for more than 25 years, however, Minimum Time Scale is not extended to the petitioners as per the judgment of the Hon'ble Apex Court in State of Punjab Vs. Jagjit Singh and Others1.

Given the facts and circumstances of the case, as an interim measure, there shall be a direction to the petitioners to make representations to the respondents 1 and 2 by annexing all relevant documents within three weeks from today. Upon receipt of such representations, the respondents 1 and 2 shall pass appropriate speaking orders, strictly as per Rules, within four weeks thereafter.

______________________________ JUSTICE SUBBA REDDY SATTI PVD

(2017) 1 SCC 148