TIRUMALA TIRUPATHI DEVASTHANAM TRUST BOARD Vs. RAGHUPATHY REDDY

JUDGEMENT

(1.) The respondents herein, 20 in number, were appointed as Mazdoors and subsequently they were regularised as Mazdoors and thereafter they made an application to the appellant administration under Rule 14 of Tirumala Tirupathi Devasthanams Employees Service Rules, 1989 (for short 'the Rules') seeking their transfer from the post of Mazdoor to the Post of Attender. Their request was turned down by Resolution No. 857, dated November 25, 1993 passed by the Board of Trustees of the Tirumala Tirupathi Devasthanams and consequential proceedings were also issued in ROC No. E3/35398/93, dated March 22, 1994 by the Executive Officer of the Appellant-Devasmanam rejecting the request of the respondents. The respondents being aggrieved by the resolution and, proceedings of the 2nd Appellant, preferred Writ Petition No. 3100/1995 in this Court.

(2.) The learned single Judge, as could be seen from the order impugned in this writ appeal, opined that the respondents are entitled to seek transfer from the post of Mazdoor to the post of Attender because the scale of pay of Mazdoors as well as the pay scale of Attenders are the same though their duties are different. In the premise of that opinion, the learned Judge has disposed of that writ petition with the following directions:

(3.) Hence, this writ appeal by the Tirumala Tirupathi Devasthanams Administration.