KODANDA SUDHAKAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Writ Petition No. 29403 of 2018 is filed under Article 226 of Constitution of India with the following prayer for:

(2.) Heard Sri Y.V.Ravi Prasad, learned senior counsel assisted by Sri Y.V.Anil Kumar, learned counsel for the Petitioners and Sri V.Venugopala Rao, learned Senior Counsel assisted by Ms.V.Dyumani, learned Standing Counsel for Tirumala Tirupati Devasthanams.

(3.) Learned Senior Counsel for the Petitioners would submit that, initially the Petitioners filed W.P.No.29403 of 2018 seeking to direct the Respondents to regularize their services as Drivers in Tirumala Tirupathi Devasthanams, Tirupathi from the date of their initial appointment with all consequential benefits including payment of arrears of salary. During pendency of the said writ petition, an interim order has been passed by this Court vide Order dtd. 21/8/2018 in I.A.No.1 of 2018 directing the Respondents to consider the representations of the Petitioners, dtd. 4/6/2018 and 17/7/2018, pending dispose of the main writ petition. Learned Senior Counsel brought it to the notice of this Court that, despite the said Order passed by this Court, the Executive Officer of T.T.D had taken a decision over the issue and passed the impugned Order rejecting the claim of the Petitioners and the said Order is assailed in W.P.No.38488 of 2018. Learned Senior Counsel would further submit that the impugned order which was passed by the Executive Officer of T.T.D, without placing the matter before the Board of Trustees per se illegal and is against the Statute.