P RAMA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The A.P. Vikalangula Co-operative Corporation, the 4th Respondent herein was established by the Government of Andhra Pradesh, for the welfare and development of Physically Handicapped persons in the State. Units of different categories were established in several parts of the State for the purpose of imparting training or to undertake production, with the participation of physically handicapped persons. The Petitioners herein are employees in the institutions, and they are working since last several decades. It is pertinent to mention that the Petitioners or most of them, claim to be physically handicapped, in one form or the other.

(2.) The Government of A.P., in its Women Development, Child Welfare and Disabled Welfare Department, the 1st Respondent herein, has the over all control upon the functioning of the 4th Respondent. The staff pattern, emoluments of employees are required to be sanctioned or approved by the 1st Respondent.

(3.) The appointment of the employees in the units of the 4th Respondent was on consolidated pay. The Government issued G.O.Ms. No. 172, Social Welfare (G1) Department, dated 07-07-1987, extending the benefit of Government pay scales to the employees of the 4th Respondent. An attempt made by the Government to reorganize the cadre of the 4th Respondent, has led to filing of Writ Petitions. As of now, Writ Appeal No. 2040 of 2004 is pending before this Court, in relation thereto.