MASU MEERAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) The above writ petition is filed to declare the action of respondent in not regularizing the petitioners as per the provisions of The Andhra Pradesh Regularization of Services of Contract Employees Act, 2023 (Act No.30 of 2023), as illegal and arbitrary.

(2.) Heard Sri Anguru Manohar, learned counsel for the petitioners and Sri S.Raju, learned Assistant Government Pleader for Services for the respondents.

(3.) At the hearing, learned counsel for the petitioners as well as learned Assistant Government Pleader would submit that the matter is squarely covered by the common order dtd. 14/2/2024 in W.P.Nos.30588 of 2018 and batch. The Division Bench of this Court while disposing of the batch of writ petitions, observed as under: