B.YERRAJI Vs. STATE OF A.P.

JUDGEMENT

(1.) Reddy, learned counsel appearing for the petitioners through virtual mode and Sri S.Lakshminarayana Reddy, learned apatnam Municipal Corporation respondent.

(2.) This Writ Petition has been filed by the Writ Petitioners under Article 226 of the Constitution of India for direction to the respondent authorities for implementation of the order dtd. 20/7/2012 passed in O.A.No.5971 of 2012 by the Andhra Pradesh Administrative Tribunal (in short 'Tribunal') Hyderabad.

(3.) The Writ Petitioners were working as minimum time scale workers in the GVMC. They filed O.A.No.5971 of 2012 seeking release of periodical increments on revised pay scales of 2010, in view of the earlier orders passed by the Tribunal, in different O.As., and particularly in O.A.No.7915 of 2022, decided on 26/8/2002.