Andhra Pradesh High Court - Amravati
Rapaka Chinni Babu, And 3 Others vs Integrated Tribal Development Agency, ... on 12 September, 2024
APHC010460092006
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3457]
(Special Original Jurisdiction)
THURSDAY ,THE TWELFTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 12043/2006
Between:
Rapaka Chinni Babu, And 3 Others and Others ...PETITIONER(S)
AND
Integrated Tribal Development Agency And 2 Others and ...RESPONDENT(S)
Others
Counsel for the Petitioner(S):
1. Y SUDHAKAR
Counsel for the Respondent(S):
1. GP FOR SOCIAL WELFARE
The Court made the following:
ORDER:
Heard learned counsel for the petitioners and learned Assistant
Government Pleader for the respondents.
2. The grievance of the petitioners is that the respondents are not
considering the cases of the petitioners to regularize their services as
teachers in the Government Tribal Welfare Ashram Schools situated in East
Godavari District.
3. Learned counsel for the petitioners submits that the petitioners have
been working as teachers on contract. However, they are continuing as
teachers on contract basis on a consolidate pay. This Court vide interim order
dated 20.06.2006 directed the respondents to continue the petitioners in
service on the same terms and conditions that exist as on date, pending
further orders.
4. Learned counsel for the petitioners submits that the petitioners have
been in service in pursuance of the interim directions of this Court. However,
their case for regularization has not been considered by the respondents.
Learned counsel also relies on the judgment of the division bench of this Court
passed in W.P.No.2214 of 2004 whereby similarly placed teacher was
directed to make a representation to the respondent-authorities seeking the
relief as sought for in the Writ Petition and the respondents were further
directed to consider the same and pass appropriate orders.
5. Learned Assistant Government Pleader submits that the respondents
have filed a detailed counter and petitioners were recruited as contract
residential teachers in pursuant to the notification and that their engagement is
on a temporary basis only. It is also submitted that the Tribal Welfare
Department has notified certain areas as scheduled areas as per
G.O.Ms.No.03 dated 10.01.2000 and these contract residential teachers are
engaged in pursuance of the requirement at said schools.
6. Be that as it may, following the judgment of the division bench of this
Court in a similarly placed teacher working in the respondent-institute, this
Court is inclined to permit the petitioners to make an appropriate
representation seeking the relief as sought for in the Writ Petition and the
respondents are further directed to dispose of the same in accordance with
the law.
7. Needless to say, the petitioners shall made a representation to the
respondents within a period of four (4) weeks from the date of receipt of this
order and the respondents are further directed to dispose of the said
representation within a period of six (6) weeks thereafter.
8. With these observations, this Writ Petition is disposed of. There shall be
no order as to costs.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
_________________
HARINATH.N,J
MH
12.09.2024
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 12043/2006
MH
12.09.2024
