TIRUPAL NAIK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed claiming the following relief:

(2.) The case of the Petitioners is as follows:

(3.) The Petitioners herein are all unemployed and belonging to the Scheduled Tribe Community and seeking temporary employment for the posts notified at the Respondents Organization based on the previous services rendered by them as Contract Labourers in the strike period of its Employees and providing security to safeguard the sub-stations and of A.P. TRANSCO assets vide instructions issued vide Lr. No.C/TR/SE/TR/ D/SS/ADE-1/D. No.506/18, dtd. 20/2/2018 and also in critical sub-stations as alternative, managing power in case of personnel who were on strike. They are at fond hope that their services would be recognized and whenever the vacancies were arose, they would be considered by giving the preference as Contract Labours/Temporary Employees by the Respondent organisation.