The Mandal Praja Parishad ... vs Sd. Ahmed
2021 Latest Caselaw 3582 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                          AND
              THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

     W.A.Nos.224, 225, 226, 227, 228, 229, 230, 231, 232, 233,
                  234, 235, 236, 237, 239 and 240 of 2019


COMMON JUDGMENT:              (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


          The present writ appeals are arising out of the interim orders

passed by the learned Single Judge in the respective writ petitions.

          The facts of the present cases reveal that the writ petitioners

(respondent before this court), working as daily wagers on the post

of Borewell Mechanic, came up before this court for grant of pay

scale on par with regular employees and the learned Single Judge

has passed the impugned interim orders granting minimum of the

pay scale, keeping in view the judgment delivered by the Hon'ble

Supreme Court in the case of State of Punjab and others vs.

Jagjit Singh1.

Sri Prabhakar Chikkudu, learned counsel appearing for the

respondents/writ petitioners, has informed this Court that later on

applications for vacating the interim orders were also filed and the

same have been dismissed. However, the main writ petitions are

still pending before the learned Single Judge.

This Court has carefully gone through the interim order

passed by the learned Single Judge and as it is only an interim

order, which has been made absolute later, the present writ

appeals stand disposed of with a liberty to the parties to argue all

grounds before the learned Single Judge. The learned Single

Judge is also requested to decide the writ petitions, as

(2017) 1 SCC 148

expeditiously as possible, preferably within a period of six months

from today.

Pending miscellaneous applications, if any, shall stand

closed.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 18.11.2021 JSU