SECRETARY TO GOVERNMENT Vs. K C VENKATESWARLU

JUDGEMENT

(1.) The Secretary to Government, Education Department, Government of Andhra Pradesh, and the Director of Intermediate Education aggrieved by the order dated 10-6-1997, passed by a learned single Judge of this Court, allowing the writ petition, being WP No. 17142 of 1993, have filed this writ appeal.

(2.) The parties shall be referred to by their status in the writ petition.

(3.) The petitioners, who are 19 in number filed the writ petition stating that they are working as Lecturers, Senior Assistants, Junior Assistants and Record Assistants in Dr. L.B. Junior College, Visakhapatnam (hereinafter referred to as 'the College'). That the college, which was running without receiving any financial aid from the Government, was paying its teaching and non-teaching staff, scales of pay, on par with those working in Government institutions.