A P GENCO Vs. K SATYANARAYANA

JUDGEMENT

(1.) IN this batch of writ appeals and writ petitions, common questions of fact and law arise for consideration. Hence, they are disposed of through a common judgment.

(2.) THE parties herein are referred to as arrayed in W.A.No.404 of 2006.

(3.) THE appellants are the successors to the erstwhile A.P. Electricity Board. The respondents were engaged as Casual Labourers, mostly in generating stations, for maintenance. The Board issued proceedings in the year 1997, for regularisation of the persons engaged on casual basis.