SECRETARY TO GOVERNMENT FINANCE AND PLANNING FWPC III DEPT GOVT OF A P HYD Vs. ZILLA GRANDHALAYASAMSTHA EMPLOYEES ASSOCIATION CHITTOORDISTRICT

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated 1-4-1998 in Writ Petition No.19849 of 1996. The writ petitioner is Zilla Grandhalaya Samstha Employees Association. It questioned Memo No.15/LIB.2/95, dated 3-6-1995 and Memo No.909/Lib.2/95 dated 22-3-1996 by reason whereof the proposal sent by the Director of Public Libraries for absorption of the attenders working in the Libraries functioning at Mandal headquarters in the district of Chittoor was negatived by the appellant inter alia on the ground that such benefit cannot be granted having regard to the provisions of the A.P. (Regulation of Appointments to Public Services and rationalisation of Staff Pattern and Pay Structure) Act, 1994 (Act 2 of 1994) pursuant whereto certain clarifications were issued as regards the payment of wages to the part time workers in the branch libraries. In the said clarification it was inter alia directed that the applicant should be a major as also the appointees are clearly informed in their appointment order that they have to work six hours daily since branch library works for six hours a day. Part-time workers were appointed by the Library. Emoluments were fixed on hourly basis.

(2.) Some of the part-time workers filed original applications in the Andhra Pradesh Administrative Tribunal during the pendency whereof Act 2 of 1994 came into force. In terms of the provisions of the said Act admittedly the right to be regularised has been denied.

(3.) A scheme thereafter was made being G.O. Ms. No.212, Finance and Planning, dated 22-4-1994 as regards whereto, this Bench has delivered a judgment in Writ Appeal No.366 of 2000, dated 27-4-2001.