P. RAMANUJAYYA Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is instituted by four individuals working as attenders in Sri Yerramilli Narayana Murty College, Narsapur, West Godavari District, seeking directions to the respondents to regularize their services in the said college.

(2.) Sri Yerramilli Narayana Murty College, Narsapur, henceforth referred to as the 'College', is established during the year 1949, immediately in the aftermath of India gaining independence, for purposes of exclusively catering to the needs of higher education of the student community in a remote rural area of West Godavari District, the college was established by a philanthropist, freedom fighter, and an advocate of great eminence. This college was admitted to grant- in-aid through proceeding 43/D2-I-50.51 dt. 16.3.1951 of the Director of Public Instructions, Government of Madras, Madras, as those parts of our State were part of the composite State of Madras then. Subsequently, after the formation of State of Andhra Pradesh, the college was also admitted to 100% grant by the Government of Andhra Pradesh through their G.O.Ms.No.948 Edn Dt 1.4.1964. It is hardly in doubt that this college has been rendering yeoman service to the Society and striving very hard to promote the cause of education in a remarkable way. It was also heartening to note that, the National Accreditation Council graded the college with 'A' grade. The college attracts students from far and wide. The petitioners were recruited as attenders in the said college on 03.10.1985, 04.09.1988, 04.09.1988 and 04.09.1988 respectively. The State Government has announced a policy decision relating to regularization and absorption of daily wage/NMR or consolidated pay employees working in various departments and organizations under its control and announced this policy decision through their G.O.Ms.No.212 F&Plg (PC.III) Department dated 22.4.1994. One of the important conditions specified therein was, the employees must have put in a minimum period of five years of service and should be continuing in service as on 25.11.1993. It will also be appropriate to notice that, this policy decision was extended for the aided vacancies available in educational institutions by the State Government and orders in that regard have been passed in their U.O.Note No.24714-A/224/A3/PC.III/98, Fin.(PC.III) Department dated 21.08.1998. The cases of the petitioners were thus required to be considered for regularization against aided vacancies. The Correspondent of the college has taken up the issue with the Director of Collegiate Education, Andhra Pradesh on 30.04.2005. The Director sought for certain clarifications from the Correspondent through his memo dated 23.09.2005. Upon receipt of the necessary clarifications, the Director of Collegiate Education through his letter dated 06.06.2006 has taken up with the State Government for regularization of their services. It is worthy to notice the following statement made by the Director of Collegiate Education in this regard in the aforementioned communication, which reads as under:

(3.) Then the Government through their Memo No.7232/CE. II-1/2006-1 dated 14.06.2006 required the Director of Collegiate Education to furnish information on the following aspects: