S Karuna Sagar vs The State Of Andhra Pradesh
2024 Latest Caselaw 10611 AP

Andhra Pradesh High Court - Amravati

S Karuna Sagar vs The State Of Andhra Pradesh on 25 November, 2024

APHC010187012024
                   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: 9538/2024

Between:

S Karuna Sagar                                                ...PETITIONER

                                      AND

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

Counsel for the Petitioner:

  1. SURESH KUMAR REDDY KALAVA

Counsel for the Respondent(S):

  1. GP FOR SERVICES III (AP)

The Court made the following:

ORDER:

W.P.No.9538 of 2024

Rule Nisi. Call for Records.

List the matter after four weeks along with W.P.No.9531 of 2024.

______________________________ JUSTICE SUBBA REDDY SATTI

The above writ petition is filed to declare the action of respondents in not granting Minimum Time Scale to the petitioner and not regularizing his services as Type Writing Mechanic on par with regular employees by granting relaxation to the conditions laid down in Act 2 of 1994, since the petitioner is working for the past 25 years, as illegal and arbitrary.

In the writ affidavit, it was stated that the petitioner, part-time Type Writing Mechanic has been working in 3rd respondent-college for more than 25 years, however, Minimum Time Scale is not extended to the petitioner 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 petitioner to make representation 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