B V SATYAVATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners were initially employed in the A.P. Transmission Receivers Organization, established by the Government of A.P. The said Organization was wound up in the year 1989 through G.O.Ms.No.380, dated 27.07.1989. A policy decision was taken to absorb the services of the petitioners in SETWIN, respondent No.3 herein. As a result, the petitioners are working in respondent No.3 in different capacities, but on consolidated pay with effect from 01.04.1991. The petitioners approached this Court by filing W.P.No.8209 of 1993 complaining that they are not being extended the benefit of time scale and regularization of services. The Managing Director of respondent No.3 assured that in case the writ petition is withdrawn, the cases of the petitioners would be considered and a memo to that effect was issued on 24.08.2001. The writ petition was withdrawn by the petitioners.

(2.) Respondent No.3 addressed a letter, dated 28.06.2008, after prolonged correspondence to the Government in Youth Advancement Tourism and Cultural Department, respondent No.1 herein, requesting that permission may be accorded for extending the benefit of pay scale to the petitioners. He stated that the pay scale for the petitioners can be extended vis-a-vis the existing 8 vacancies of Junior Assistants and 8 vacancies of Helpers. Through communication, dated 13.02.2009, respondent No.1 rejected the proposal as not feasible. The same is challenged in these writ petitions.

(3.) Heard the learned counsel for the petitioners and the learned counsel for the respondents.