DASARI UMADEVI Vs. STATE OF A.P.

JUDGEMENT

(1.) Petitioners, 115 in number, filed the above writ petition under Article 226 of the Constitution of India for issuance of Writ of Mandamus, seeking regularization of their services with effect from their respective dates of their appointments, to recognize the seniority, to pay time scale salary and to pay interim relief at the rate of 27 percent to the petitioners on par with the regular lecturers, to provide all the service facilities and monetary benefits etc.

(2.) 1st petitioner deposed to the affidavit on her behalf and on behalf of other petitioners. In the writ affidavit, it was contended inter alia that petitioners have been working as lecturers in various Government Junior Colleges in different Districts of Andhra Pradesh for more than ten years rising up to twenty years. Respective College committees appointed petitioners as Junior Lecturers on contract basis. The committees by applying pressure and coercion obtained signatures on prepared bonds. Petitioners were constrained to sign on the said bonds as they were in dire need of employment for their sustenance. Initially petitioners were paid Rs.5,000.00 in rural areas and Rs.4,000.00 urban areas towards their monthly salary. Said remuneration was being increased from time to time and monthly salary of Rs.31,100.00 is being paid to the petitioners from the year, 2019. Contractual appointments were made till 2011 and subsequently, it was stopped. There was revision of pay scales of Junior Lecturers in the year, 2015 and several benefits of revision were not extended to the petitioners.

(3.) Vacant posts exist in all colleges where petitioners have been working. Since petitioners were not regularized, the present writ petition is filed.