MOHD AHMED ALI Vs. STATE OF A P

JUDGEMENT

(1.) The petitioners in this application have inter alia prayed for the following reliefs:

(2.) However, at the time of hearing, the learned senior Counsel appearing on behalf of the petitioners submitted that he does not press the question as regards the vires of act Act No.27 of 1998. The only question which, therefore, remained for consideration is as to whether the petitioners have a legal right to be regularised in the services. The petitioners are four in number. The petitioners 1 to 3 were appointed on 15-9-1989, 1-12-1989 and 8-8-1989 respectively in the post of supervisor on daily wage basis and the petitioner No.4 was appointed on 1-2-1990 as tracer in the engineering department. The State Government issued a Government Order being G.O. Ms. No.212 on 22-4-1994. The relevant provisions whereof are:

(3.) All the Departments of Secretariat/ Heads of Departments are requested to process the cases of absorption/ regularisation of services of NMRs/Daily wage employees, etc., in pursuance of above scheme and obtain the clearance of Government in Finance and planning (FW.PC.III) Department before orders are issued for such regularisation or absorption.