S RAMIREDDY Vs. A P FOODS

JUDGEMENT

(1.) This appeal arises out of a Judgment and Order dated 20th July, 1999 passed by the learned Single Judge of this Court in Writ Petition No.11462 of 1996 whereby and whereunder the writ petition filed by the appellant herein seeking for issuance of a writ or direction in the nature of a Mandamus directing the respondents herein for regularising their services, was dismissed, directing thus-

(2.) An appeal was preferred there against and the appeallate Court, inter alia, held that as the appellants have completed more than 240 days of work, their services were liable to be regularised but it was observed that they may take recourse to the provisions of the Industrial Disputes Act. At the instance of the respondents, the matter went to the Apex Court and it, by a Judgment and Order dated 10-3-2000, set aside the order and remitted the matter back to this Court.

(3.) One of the questions which was raised in this appeal is as to whether G.O.Ms. No.212 dated 22-4-1994 is applicable to the case of the writ petitioners-appellants or not. As noticed hereinbefore, the learned Single Judge proceeded to dispose of the matter upon referring to the decision of another learned Single Judge of this Court in the case reported in Md. Chand Pasha vs. M/s. A.P. Foods (supra), wherein it had been held that the said G.O. is not applicable in relation to the workers of a factory.