SUPERINTENDING ENGINEER Vs. B. DEGAIAH, S/O. JAMANNA

JUDGEMENT

(1.) We have heard learned Govt. Pleader for Services-III for the appellants and Mr. S. Satyanarayana Rao, learned counsel for the respondents/writ petitioners.

(2.) This Writ Appeal is presented against the order dated 26.09.2019 passed in W.P.No.14744 of 2019, whereby the learned single Judge disposed of the Writ Petition by directing the respondents to release the increments of the writ petitioners pertaining to the minimum time scale of pay by extending Memo No.17025/30/2018-Estt-I dated 09.03.2019.

(3.) It is submitted that no opportunity was granted to the appellants to file counter-affidavit contesting the averments made in the Writ Petition. It is also submitted that the writ petitioners are not similarly situated with the petitioners in W.P.No.26788 of 2017, on which reliance was placed by the learned single Judge and the learned single Judge has also not addressed as to how the judgment rendered in W.P.No.26788 of 2017 is applicable to the facts of the case presented by the writ petitioners.