MUNICIPAL COUNCIL Vs. K. JAYARAM

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arise out of a common order dtd. 23/8/2018 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh, by which the appellant has been directed to grant minimum time scale of pay to the respondents and also to add annual grade increments as and when they fell due from time to time.

(3.) The appellant had engaged the respondents not directly, but through a third-party contractor starting from the year 1994. However, upon the change of contractors also, they continued to perform their duties and work for the appellant. They approached the A.P. Administrative Tribunal, Hyderabad [For short 'the Tribunal'] seeking regularization and for payment of the minimum of the scale of that post which was given to the regular employees. The Tribunal ruled against them and they approached the High Court. The High Court vide the impugned order has reversed the order of the Tribunal and has directed the appellant in the terms as indicated above.