N. LAKSHMANA RAO Vs. VEERA VENKATA SATYANARAYANA SWAMY

JUDGEMENT

(1.) The 1st petitioner was working in the Prasadam Sec. from the year 1987, the petitioners 2, 3 and 4 were working in Prasadam Sec. from the year 1990, the 5th petitioner was working from the year 1991 onwards, the petitioners 6, 7, 8 and 10 were working from the year 1996 and the 9th petitioner was working from the year 1993. All the petitioners were working in the Prasadam Sec. of the respondent/temple. The petitioners are seeking extension of similar benefit as was extended to some of the other employees in accordance with Rc. No. A1/2157/1997, dtd. 15/10/1999.

(2.) The contract employees of the respondent/temple filed W.P. No. 13450, 13592 of 1991 and W.P. No. 25740 of 1998 seeking regularization of their services, when there was a proposal to disengage them. The writ petitions were allowed directing the respondents to consider the cases of the petitioners therein for grant of regular pay scale and to treat the petitioners therein as regular NMR workers right from the day of their initial engagement without reference to their subsequent engagement from the year 1991 as Contract Labour.

(3.) The petitioners claim that they are Seniors to the other employees who filed W.P. No. 13450, 13592 of 1991 and W.P. No. 25740 of 1998. The petitioners also filed W.P. No. 13268 of 2010 and this Court vide orders dtd. 24/7/2000 disposed off the writ petition by directing the respondents to extend similar benefit as was extended to the petitioners in W.P. No. 13450 of 1991 and batch.