G SRINIVASA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This application is filed under Order XLVII, Rule 1 read with Sec. 114 of 151 of the Code of Civil Procedure, 1908, to review the order dtd. 6/3/2023 passed in W.P.No.25862 of 2021.

(2.) The writ petition is filed to declare the action of the respondents in not extending the benefit of minimum time scale as extended in terms of Memo No.1056/SEC/V/2017, dtd. 26/12/2017 and Memo No.5630/Sec. V/ 2016, dtd. 7/9/2017 issued by the Special Chief Secretary to Government, Environment, Forest, Science & Technology Department, and not following the judgments rendered in State of Karnataka vs. Uma Devi,2006 (4) SCC 1. and State of Punjab vs. Jagjit Singh,2017 (1) SCC 148. and Ram Naresh Rawt vs. Aswini Ray and Others,2017 (3) SCC 436. as illegal and arbitrary.

(3.) This Court, by order dtd. 6/3/2023, negatived the petitioners' claim qua regularization of service and allowed the claim insofar as the prayer for extension of minimum time scale is concerned, and directed the petitioners/respondents to extend the benefit of minimum time scale attached to the posts of the respondents/petitioners i.e. Clerical Assistant (non-technical) and Jeep Driver (Technical), respectively. Aggrieved by the same present review petition is filed by the authorities.