STATE OF A.P. Vs. RAVI

JUDGEMENT

(1.) Heard learned Government Pleader for Services-IV appearing for the petitioners and Sri T.V.V. Koteswara Rao, learned counsel appearing for the respondent No.1.

(2.) The 1st respondent filed O.A No.2673 of 2018 before the A.P. Administrative Tribunal, Hyderabad (for short "the Tribunal"), seeking to declare that he was entitled for minimum in the time scale of pay plus DA and HRA attached to the post of Pump Mechanic by taking into consideration the judgment of the Hon'ble Supreme Court of India in State of Punjab and others Vs Jagjit Singh and others, 2016 Law Suit (SC) 1057/2017(1) SCC 148. being in continuous service, as Pump Mechanic under the respondents for more than 25 years since his appointment in the year 1993.

(3.) Previously some other applicants had filed O.A.No.3859 of 2014, which was disposed of in terms of another O.A.No.9546 of 2011 decided vide order, dtd. 6/4/2015.