MUNICIPAL COUNCIL Vs. CHALLAGALI KARUNA KUMAR

JUDGEMENT

(1.) Heard Mr. D. Kasim Saheb, learned counsel for the appellant and Mr. Venkateshwarlu Gummadavelly, learned counsel for the respondents/writ petitioners.

(2.) This appeal is presented against the order dated 25.02.2020 passed by the learned single Judge in W.P.No.590 of 2020.

(3.) The aforesaid order was passed in the presence of the learned Government Pleader for Municipalities and the learned standing counsel for Nandyal Municipality appearing for the respondents in the writ petition. Perusal of the order goes to show that as per the circular dated 20.11.2019 issued by the Government of Andhra Pradesh, the outsourcing employees shall not be removed. However, by proceedings dated 17.12.2019, the writ petitioners were sought to be terminated. Since the proceedings dated 17.12.2019 are subsequent to the circular, dated 20.11.2019, the learned single Judge set aside the said proceedings and directed that the writ petitioners shall be reinstated/continued in service.