(1.) THIS writ appeal arises out of an order, dated 27.09.2013 in W.P.No.25413 of 2001. The sole respondent filed the writ petition.
(2.) THE brief facts are that the respondent was initially engaged as a Volunteer on 01.09.1997, in the course of construction of a Kalyana Mandapam at Tanuku and after completion of the construction on 25.02.1988, the maintenance thereof was entrusted to a local administrative committee. The committee is said to have engaged the respondent as Assistant Manager on ad hoc basis. Through order, dated 13.01.1989, the committee dispensed with the service of the respondent. Thereupon, the respondent filed W.P.No.863 of 1989. The writ petition was allowed through order, dated 27.09.1994 directing reinstatement of the respondent. In compliance with the said order, the appellant reinstated the respondent into service as a workman through order, dated 21.08.1985.
(3.) 08.2001, the respondent was required to work at Sri Venkateswara Poor Home, Akkarampalle, Tirupati. In that memo, he was described as unabsorbed workman (Class -IV). Challenging the said memo, the respondent filed W.P.No.25413 of 2001 with a prayer to direct the appellant to fit him in an appropriate cadre in the establishment of Devasthanam in pursuance of the judgment, dated 27.09.1994 in W.P.No.863 of 1989 and to declare the description of him as unabsorbed workman (Class -IV) as illegal. 4. In the affidavit filed in support of the writ petition, the respondent stated that he was subjected to harassment after W.P.No.863 of 1989 was allowed and that he was denied the benefit of increments and pay scale. He has also stated that describing him as unabsorbed workman is contrary to the order of this Court in W.P.No.863 of 1989.