ACCOUNTS OFFICER APSRTC Vs. K V RAMANA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals have been filed against the impugned judgment of the Andhra Pradesh High Court dated 30.4.2003 in Writ Appeal No.629 of 2003 and Writ Appeal No.584 of 2003. For the sake of convenience we will deal with the facts of Civil Appeal arising out of SLP(C) No.9098/2004. Heard learned counsel for the parties and perused the record.

(3.) The facts of the case are that the respondents 1 and 2 in this appeal were appointed by the Andhra Pradesh State Road Transport Corporation (hereinafter referred to as "the corporation") as contract sweeper and attender on 1.5.1992 and respondent no.3 was appointed as such on 1.8.1992. They submitted representations to appellant no.1 and 2 for regularization of their services claiming that they have completed 240 days of continuous service without any break but since 10.5.1998 the appellants were not giving them work. Hence the respondents filed a writ petition being Writ Petition No.10678 of 1996 which was disposed of by the High Court on 17.10.1997 directing the corporation to consider the case of these employees for regularization of service.