MANEPALLI SATYANARAYANA MURTHY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition came to be filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The case of the petitioners, in brief, is that petitioner No.1 was appointed in Commercial Tax Office, Ambajipeta, East Godavari District, as part-time man worker on monthly remuneration of Rs.75.00. Petitioner No.2 was appointed as part time water boy -cum-Sweeper in Commercial Taxes Office, Suryaraopeta, Kakinada w.e.f. 1/7/1992 on daily wage basis. Petitioner No.3 was appointed as a man-worker on part time basis to sweep and fetch water in Commercial Tax Office, Rajahmundry, East Godavari District on a consolidated remuneration of Rs.250.00 per month. Petitioner No.4 is appointed as part time man worker in Commercial Taxes Office, Mangalavarapupeta, Rajahmundry on consolidated pay of Rs.250.00 per month w.e.f 15/2/1993, under special rules and restrictions laid down in A.P. Finance Code Volume II vide item 34 of Appendix 7. Petitioner No.5 is appointed as part time water boy Commercial Tax office, Mummidivaram from 11/4/1989 with a minimum pay of Rs.75.00 per month. Later basing on representations made by the petitioners, their wages are being enhanced.

(3.) Petitioners, from the date of their appointment, have been discharging duties. According to the petitioners, they made several representations to the authorities seeking regularization of services in the cadre of Attender/Office Sub-ordinate. Few appointments were made in the cadre of part time sweeper - cum- watch night watchman even after cut off dtd. 25/11/1993 and they have been continuing till date on the strength of stay orders passed by Administrative Tribunal, Hyderabad.