The State Of Telangana vs Durgam Krishna
2021 Latest Caselaw 3294 Tel

             The Hon'ble The Chief Justice Satish Chandra Sharma
                                         and
                   The Hon'ble Sri Justice A. Rajasheker Reddy
               Writ Appeal Nos.127, 103, 118, 130, 138 & 173 of 2020
Common Judgment: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

          The present appeals arise out of Common Order dated

14.08.2019, passed by the learned Single Judge in separate but similar

Interlocutory          Applications     bearing      I.A.No.1        of      2019   in

W.P.Nos.39715, 44703, 44688, 40815, 44815, 44809, 44914, 41235,

41459, 41172 and 45068 of 2018.

2.        The facts of the case reveal that the learned Single Judge,

keeping in view the judgment delivered in the case of State of

Punjab and others vs. Jagjit Singh and others1, has directed grant

of minimum pay scale to the persons working at Niloufer Hospital.

3.        It has been stated in the writ appeals that the respondents/writ

petitioners before the learned Single Judge are not at all employees of

the State Government; that they were never engaged by the State

Government at any point of time and that they are employees of an

Agency. It has been further stated that the Agency was not

impleaded before the learned Single Judge and the issue has yet to be

decided by the learned Single Judge. There is a specific plea raised in

the counter-affidavit filed before the learned Single Judge.

4. Resultantly, without adverting to the merits of the case, the

impugned Common Order dated 14.08.2019, passed by the learned

(2017) 1 SCC 148 Single Judge is, hereby, quashed. The learned Single Judge is

requested to decide the matter on merits at an early date, preferably,

within three months from today.

5. With the aforesaid direction, all these Writ Appeals are allowed.

Consequently, Interlocutory Applications, pending if any, stand

disposed of.

_______________________ Satish Chandra Sharma, CJ

____________________ A. Rajasheker Reddy, J 08.11.2021 lur