Telangana High Court
B Satyanarayana vs The State Of Telangana on 12 January, 2024
THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
WRIT PETITION (TR) No.5612 of 2017
ORDER:
The present Writ Petition (TR) is filed to call for the records
relating to the proceedings of the 3rd respondent bearing
No.SE/AMRSLBCP/C1/AB/A3/2015-16/82M, dated 09.02.2016 and
set aside the same by declaring the same as illegal, arbitrary and
unconstitutional being violative of Articles 14 & 16 of Constitution of
India and consequently direct the respondents to regularize the
services of the applicant in terms of the Judgment of Hon'ble High
Court in W.P.No.6820 of 1995, dated 24.10.1995, notionally on
completion of five years of service as was done in case of similarly
placed persons and confer all consequential benefits.
2. Brief facts of the case are that the petitioner was initially
appointed as Man Mazdoor (NMR) on 28.12.1982 in Nagarjuna Sagar
Left Canal Organisation Stores Division, Miryalaguda and later he was
transferred along with others to Telugu Ganga Project, where the
petitioner and others reported for duty but the Executive Engineer
informed that they are appointed as fresh casual labour which
necessiated the petitioner and others to file W.P.No.16836 of 1987
before this Court, which was disposed of on 08.08.1991 with a
direction that the cases of the petitioner and others shall be
considered in accordance with G.O.Ms.No.143, Irrigation (Ser.IV)
Department, dated 16.03.1984 by taking into consideration their date NVSK, J 2 W.P. (TR) No.5612 of 2017
of appointment as seniority. Accordingly, the candidates, who have
completed five years of service including the juniors of the petitioner
was absorbed, but the petitioner was not absorbed unjustly though
there was no termination. Thus, the petitioner filed I.D.No.807 of
1993, before the Labour Court, Hyderabad, for reinstatement with all
benefits, which was disposed of by way of common order, dated
22.07.1994, directing the respondents therein to issue fresh orders for
posting them as NMR daily wage workers and further directed to
consider their cases as per G.O.Ms.No.143 dated 16.03.1984 by
protecting their past service, which was confirmed by this Court by a
common order, dated 24.10.1995 passed in W.P.No.6820 of 1995.
Pursuant to the common award, the petitioner was reinstated into
service as Man Mazdoor. Subsequently, he was appointed as Office
Subordinate and posted to AMR SLBC Project, Division No.I,
Gurrampode, Nalgonda in which capacity he is presently working.
3. The case of the petitioner is that as per the judgment of this
Court in W.P.No.6820 of 1995, dated 24.10.1995, the petitioner is
entitled to be absorbed into Work Charged Establishment as per
G.O.Ms.No.143, but despite representations, the same was not done
by the respondents on an untenable reason that the said G.O. is not
existing, which is factually incorrect and in fact in case of one
Sri K.Vijay Kumar, who is similarly situated like the petitioner,
the Government has issued G.O.Rt.No.869, I & CAD (PW.Estt.1)
Department, dated 24.11.2003, complying the orders of this Court NVSK, J 3 W.P. (TR) No.5612 of 2017
converting him into Work Charged Establishment, notionally in terms
of G.O.Ms.No.143, dated 16.03.1984. It is further submitted that the
Government has issued a Memo No.26418/Ser.III.1/2011-7, dated
13.09.2014, regularizing the services of one B.Rama Subbaiah in
terms of G.O.Ms.No.143, Irrigation (Ser.V) Department, dated
16.03.1984 and as per the orders of this Court, notionally from the
date of completion of five years of service. Since the case of the
petitioner was not considered, the petitioner also made several
representations, one being latest given on 02.12.2010, but no orders
were passed, which necessitated the petitioner to file O.A.No.7125 of
2014 before the erstwhile Andhra Pradesh Administrative Tribunal
(for short "the Tribunal"), which was disposed of on 16.12.2014,
directing the respondents to consider the representations made by the
petitioner, dated 02.12.2010 regarding regularization of the services
and pass appropriate orders duly taking into account the proceedings
issued by the Government in G.O.Rt.No.869, dated 24.11.2003 and
Memo No.26418/Ser.III.1/2011-7, dated 13.09.2014 and also in
terms of the orders passed by this Court in W.P.No.6806 of 1995,
dated 24.10.1995, within a period of eight weeks from the date of
receipt of a copy of the said Order. Since the order passed by the
Tribunal has not been complied with, the petitioner filed C.A.No.954 of
2015, wherein notices were ordered and thereafter, respondent No.3
issued the impugned proceedings rejecting the claim of the petitioner
on untenable grounds.
NVSK, J 4 W.P. (TR) No.5612 of 2017
4. It is further submitted that the petitioner has more than four
years seven months fifteen days of past service and he has been
reinstated into service on 24.07.1996 and the respondents have to
add the service rendered by the petitioner after reinstatement into
service to past service for completion of five years of service and on
completion of five years service, the petitioner is entitled for
regularization of his services as per G.O.Ms.No.143, dated 16.03.1984
as was done in similarly situated person ie., Sri K.Vijay Kumar.
Therefore, the petitioner prays to set aside the impugned proceedings
and declare that the petitioner is entitled to benefit of G.O.Ms.No.143,
dated 16.03.1984 and appropriate orders may be passed.
5. No counter affidavit has been filed on behalf of the respondents.
However, it is to be noted here that in similar matter in W.P. No.5611
of 2017 counter was filed and taking into consideration the same,
said writ petition was disposed of on 23.01.2023 and the same are
taken note in this writ petition also.
6. Heard learned counsel for the petitioner, learned Government
Pleader for Services-II for the respondents and perused the material
made available on record.
7. During the course of arguments, the learned counsel appearing
for the petitioner has submitted that the petitioner is entitled for
regularization and absorption of his services in view of his length of
service and in terms of orders passed by this Court in W.P.No.6820 of NVSK, J 5 W.P. (TR) No.5612 of 2017
1995, dated 24.10.1995, on par with the similarly situated person i.e.,
Sri K.Vijaya Kumar. Therefore, prayed to allow the Writ Petition (TR).
8. Learned Government Pleader for Services-II has submitted that
since the petitioner has not fulfilled the conditions laid down in
G.O.Ms.No.143, dated 16.03.1984 as he has not completed the
requisite period of service i.e., five years, respondent No.3 had rightly
rejected the claim of the petitioner for regularization of service and
passed the well reasoned order and prayed to dismiss the Writ Petition
(TR).
9. The point that arises for consideration is whether the petitioner
is entitled for regularization of service and absorption into Work
Charged Establishment on par with the similarly situated person?
10. As seen from the record, the undisputed facts are that the
petitioner was initially appointed as N.M.R. worker on 28.12.1982 on
daily wage basis in Stores Division, Nagarjuna Sagar Left Canal
Organisation and subsequently, he was transferred to Telugu Ganga
Project, where the petitioner was about to report duty the Executive
Engineer informed him that he should join as a fresh casual labour.
Aggrieved by the same, the petitioner filed W.P.No.16836 of 1987
before this Court and this Court disposed of the said writ petition with
a direction to consider the case of the petitioner in accordance with
G.O.Ms.No.143, Irrigation (Ser.V) Department, dated 16.03.1984,
taking into consideration his date of appointment and seniority.
NVSK, J 6 W.P. (TR) No.5612 of 2017
As the case of the petitioner was not considered, he filed I.D.No.807 of
1993 before the Labour Court, Hyderabad, for reinstatement with all
benefits. By an order, dated 22.07.1994, the Labour Court disposed
of the said I.D. directing the respondent therein to issue fresh orders
posting the petitioner as NMR Daily Wage Worker and further directed
to consider his case as per G.O.Ms.No.143 by protecting his past
service. Challenging the same, the respondent authorities have filed
W.P.No.6820 of 1995 and by an order, dated 24.10.1995, this Court
dismissed the writ petition confirming the award passed by the Labour
Court in I.D.No.807 of 1993. Pursuant to the same, the petitioner was
reinstated into service as Man Mazdoor on 24.07.1996.
11. The record further reveals that though the petitioner made
several representations to regularize his services as per
G.O.Ms.No.143, dated 16.03.1984, the respondent authorities have
not considered his case. Therefore, the petitioner filed O.A.No.7125 of
2014 before the Tribunal. By an order, dated 16.12.2014,
the Tribunal disposed the said O.A. It is appropriate to refer to the
operative portion of the order passed by the Tribunal, which reads as
under:-
"In view of the above facts and circumstances obtaining in this case, the respondents are directed to consider the representations made by the applicant, dated 02.12.2010 regarding regularization of his services and pass appropriate orders duly taking into account the proceedings issued by the Government in G.O.Rt.No.869, Irrigation & CAD (PW.Estt.1) NVSK, J 7 W.P. (TR) No.5612 of 2017
Department, dated 24.11.2003 and Memo No.26418/Ser.III.1/2011-7, dated 13.09.2014 and also in terms of the orders of the Hon'ble High Court of Andhra Pradesh in W.P.No.6820/1995, dated 24.10.1995, within a period of eight weeks from the date of receipt of a copy of this order."
12. As the orders of the Tribunal passed in O.A.No.7125 of 2014,
have not been complied with by the respondents, the petitioner filed
C.A.No.954 of 2015 and after receipt of the notices in the contempt
case, respondent No.3 had passed the impugned proceedings rejecting
the claim of the applicant stating that he has not completed five years
of service.
13. The record reveals that the case of similarly situated person by
name Sri K.Vijay Kumar, who was appointed on 21.01.1983 and who
was junior to the petitioner, was considered vide G.O.Rt.No.869, dated
24.11.2003. It is appropriate to refer to the relevant paragraphs in
G.O.Rt.No.869, dated 24.11.2003, which are as under:-
"In the reference 1st read above, Government have accorded permission to the Chief Engineer (P), NSRSP, Hyderabad, to implement the Award of the Labour Court-III, Hyderabad dt. 31.03.1997 in I.D.No. 169/94 filed by Sri K.Vijaya Kumar, NMR Work Inspector as confirmed by the Division Bench of the A.P. High Court dt. 19.11.2000 in W.A.No.1127/2000 in W.P.No.16668/98 filed by the Department against the award of the Labour Court. The Chief Engineer (P), NSRSP, Hyderabad directed that Sri K.Vijaya Kumar, NMR Work Inspector be provisionally reinstated into NVSK, J 8 W.P. (TR) No.5612 of 2017
service with continuity of service and seniority and all other benefits except back wages, subject to the result of the Special Leave 12 Petition filed by the Department in the Hon'ble Supreme Court of India.
2. In the reference 2nd read above, Government have issued orders confirming the orders issued in G.O.Ms.No.7, I&CAD (PW.Estt.1) Department, dated 18.1.2001, as the Supreme Court of India has dismissed the SLP filed by the Department, vide orders dated 5.2.2001 in SLP (Civil) No.1581/2001.
3. The Superintending Engineer, AMRP Circle No.1, GV Gudem, lr. Dt. 30.4.2002 has informed that the individual has fulfilled all the conditions laid down in the G.O.Ms.No.143, Irri.Dept., dt. 16.3.1984.
4. ....
5. ....
6. In view of the above, the Chief Engineer (P) NSRSP, Hyderabad has requested for orders to convert Sri K.Vijaya Kumar, NMR into work charged category in order to comply the orders of APHC in the above said case.
7. After careful examination, Government hereby direct the CE (P), NSRSP, Hyderabad for conversion of Sri K.Vijaya Kumar, NMR Worker into Work Charged category in order to comply with the orders of the Hon'ble High Court, dated 9.6.98 in W.P.No.16668/98."
14. Admittedly, the petitioner was appointed on 28.12.1982.
Further, in terms of the order, dated 22.07.1994 passed in I.D.No.807
of 1993, the past service of the petitioner was protected and that the
petitioner has been reinstated into service as Man Mazdoor on NVSK, J 9 W.P. (TR) No.5612 of 2017
24.07.1996. Since the case of similarly situated person, who is junior
to the petitioner, was considered stating that he has fulfilled all the
conditions laid down in G.O.Ms.No.143, dated 16.03.1984,
the issuance of impugned proceedings by respondent No.3 in rejecting
the claim of the petitioner on the ground that he has not completed
five years of service, is not sustainable. That apart, it is no where
stated by the respondents that the petitioner was not in service. As
the petitioner is in continuous service, which is not disputed by the
respondent authorities and in view of his length of service, the orders
passed in similarly situated person i.e., Sri K.Vijay Kumar vide
G.O.Rt.No.869, Irrigation and CAD (PW.ESTT.1) Department, dated
24.11.2003, the same benefit shall be given to the petitioner.
Therefore, considering the facts and circumstances of the case,
this Court deems fit to set aside the proceedings No.SE/AMRSLBCP/
C1/AB/A3/2015-16/82M, dated 09.02.2016 issued by respondent
No.3 in rejecting the claim of the petitioner for regularization of past
service as the petitioner is in continuous service as on date and the
respondent authorities can be directed to regularize the past service of
the petitioner in the light of the orders passed by this Court in
W.P.No.6820 of 1995, dated 24.10.1995 confirming the orders passed
in I.D.No.807 of 1993, wherein it was held that the past service of the
petitioner was protected and also in terms of G.O.Rt.No.869, dated
24.11.2003, Irrigation and CAD (PW.ESTT.1) Department, dated
24.11.2003, wherein the services of the similarly situated person was
converted from NMR worker into Work Charged Category.
NVSK, J 10 W.P. (TR) No.5612 of 2017
15. Accordingly, the Writ Petition (TR) is allowed by setting aside the
proceedings No.SE/AMRSLBCP/C1/AB/A3/2015-16/82M, dated
09.02.2016 issued by respondent No.3 and the respondents
authorities are directed to regularize the services of the petitioner on
completion of five years of service on par with the similarly situated
person i.e., K.Vijay Kumar and pass appropriate orders within a
period of six (06) weeks from the date of receipt of a copy of this order
and communicate the same to the petitioner. There shall be no order
as to costs.
Miscellaneous applications, if any pending, shall stand closed.
______________________________ JUSTICE N.V.SHRAVAN KUMAR Date: 12.01.2024 LSK
