T.BABA FAKRUDDIN Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Assistant Government Pleader attached to the office of the Additional Advocate General appearing for the first respondent.

(2.) The grievance of the petitioners is that they have been engaged during the years 1991-2005 at Sri Venkateswara University P.G. Center, Kadapa, on temporary basis. After the establishment of Yogi Vemana University, Kadapa, the teaching and non-teaching staff who were working in the S.V. University, P.G. Centre, Kadapa, were transferred to the second respondent, Yogi Vemana University. Later, the petitioners sought regularization of their services. The Vice Chancellor of the second respondent, Yogi Vemana University, issued proceedings dtd. 12/10/2012, regularizing the services of the petitioners, as they were stated to be working in the existing posts and also in the sanctioned vacancies. Thereafter, the second respondent, vide proceedings dtd. 7/2/2013, kept the regularization proceedings dtd. 12/10/2012 in abeyance on account of the decision taken by the executive committee of the second respondent in its meeting held on 21/1/2013. Aggrieved by the same, the present writ petition is filed.

(3.) It is submitted that the decision relating to the regularization of the services of the petitioners was pending consideration with the first respondent from the year 2013. The first respondent issued proceedings dtd. 16/4/2021 rejecting the claim of the petitioners for regularization. The said proceedings are also challenged in the present writ petition by amendment of the prayer.