P.SREEDHAR Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) The precise case of the petitioners is that they were appointed as Lab Attendants against the Lab Technician Grade-II posts in various Medical Health Centres of Ananthapuram under rule 10(a)(1)9i) of A.P.State and Subordinate Rules (in short 'the Rules') on the regular pay scale of pay attached to the post of Lab Attendant vide proceedings in Rc.No. 947/C3/95, dtd. 28/9/1995 on temporary basis. The petitioners undergone training and passed examination and obtained the Lab Technician Certificate. On submission of certificates, they were all absorbed as Lab Technicians vide proceedings dtd. 2/6/2009 of District Medical and Health Officer, Ananthapuram in time scale of pay and usual allowances and monitory benefits notionally from the date of their joining as Attendants and monetary benefit from the date of acquiring the Lab Technician Certificate. The learned Tribunal directed the respondents to regularize the services of the petitioner in O.A.No.546 of 2007 from the date of initial appointment as Lab Technicians Grade-II with all consequential benefits. Assailing the same, the Government preferred an appeal in W.P.No.16002 of 2010 and the same was dismissed by upholding the orders of the Tribunal in O.A.No.546 of 2007. Even though the services of the petitioners were absorbed in the post of Lab Technicians since 2001, their services were not regularized inspite of several representations. Hence, inaction of the respondents is questioned in this writ petition and requested to allow the same.

(3.) Heard Mr. C. Srinivasa Baba, learned counsel for the petitioners and learned Assistant Government Pleader for Services-IV for the respondents.