LAWS(APH)-2004-6-23

D NAGULU NAIDU Vs. EXECUTIVE OFFICER TTD

Decided On June 18, 2004
D NAGULU NAIDU Appellant
V/S
EXECUTIVE OFFICER TTD Respondents

JUDGEMENT

(1.) ONE Sri D. Nagulu Naidu is the petitioner in these two writ petitions. In WP No. 3641 of 1996 the petitioner is assailing the proceedings of the Respondent - Tirumala Tirupathi Devasthanams (TTD) dated 30-1-1996 whereunder the petitioner was held to be not entitled for appointment as Electrician in the service of TTD.

(2.) PENDING the said writ petition, by proceedings dated 12-7-1996 the petitioner was appointed as Electrician with effect from the date of his acquiring I. T. I. , qualification. However, subsequently the said order of appointment was withdrawn by the TTD vide proceedings dated 19. 12. 1996. Challenging the said proceedings dated 19-12-1996, the petitioner filed WP No. 1593 of 1997.

(3.) THE facts which are common to both the writ petitions may be noted in brief: The petitioner was initially appointed in the year 1979 as NMR Skilled Electrician in Tirumala Tirupati Devasthanams Museums at Tirupathi on temporary basis. Some of the temporary employees of TTD including the petitioner herein filed WP No. 17190 of 1987 seeking regularization of services from the date of their initial appointments and for payment of regular scale of pay as well as all consequential benefits. This Court by order dated 1-2-1988 granted interim directions to pay the salary in regular pay scale attached to the concerned post held by the petitioners therein. It appears that though the said interim directions were implemented with regard to many of the petitioners in the said writ petition, so far as the petitioner herein the scale of pay was not granted. The petitioner filed WP No. 10454 of 1988 seeking a direction for regularization of services in the category of Electrician from the date of his initial appointment in terms of G. O. Ms. No. 296, Revenue (Endowments-Ill) Department, dated 19-4-1988. By order dated 8-7-1988 in WPMP No. 13093 of 1988 interim orders were granted directing the respondent TTD to pay the salary to the petitioner in the scale of Rs. 1150-2100 attached to the post of Electrician forthwith.