BOLISETTI MANIKYAL RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India for the following relief/s:-

(2.) Heard Sri P.R.K.Amarendra Kumar, learned counsel for the petitioners, learned Assistant Government Pleader for Services-I for respondent Nos.1 to 4 and Sri G.Srinivasula Reddy, learned Standing Counsel for respondent No.5.

(3.) All the petitioners were appointed with respondents in various posts i.e., Attender, Electrician, Sweeper, Pump Operator and public health worker, under the control of 5th respondent, and have been discharging their duties. They were appointed at different points of time from 2002 to 2010. All their appointments were on contract basis and are being continued and extended from time to time. The petitioners claim that they are discharging same duties on par with regular employees and were denied of pay scale attached to those posts.