R SUBBULU NAIDU Vs. GOVT OF ANDHRA PRADESH

JUDGEMENT

(1.) The writ appeal and the writ petition involving common questions of fact and law were heard together and are being disposed of by this common judgment.

(2.) Writ Appeal No. 1328 of 1997 was filed by Tirumala-Tirupathi Devasthanams (for short TTD) against the judgment dated 11-3-1997 in WP No.10149 of 1993. Respondents 1 to 4 herein, who claim to be working as NMR Coolies in TTD Cooperative Stores Ltd., Tirupathi, filed the said writ petition seeking a writ of mandamus directing the appellants to implement the orders issued by the Government in G.O. Ms. No. 1025, Revenue (Endt.III) Department, dated 21-12-1990 and the consequential proceedings by the TTD in Roc.No;B3-5541/90, dated 10-4-1991 under which the Government of Andhra Pradesh and the TTD have decided to absorb the employees of TTD Co-operative Stores into TTD Service.

(3.) Writ Petition No.24709 of 1996 was filed by fifteen NMR workers working in TTD Stores also seeking for a direction to the State Government and the TTD for implementation of the aforesaid G.O. Ms. No.1025, dated 21-12-1990 and the consequential proceedings dated 10-4-1991 issued by the Executive Officer, TTD.