Y.APPANNA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Writ Petition is filed invoking Article 226 of the Constitution of India with a prayer to issue Writ, Order or direction more particularly in the nature of Writ of Mandamus by declaring the action of the respondents in not implementing the order passed by the erstwhile Andhra Pradesh Administrative Tribunal [for short referred as "APAT" or "Tribunal"] in O.A.No.8678 of 2011, dtd. 8/11/2011 counting the daily wage service from the date of completion of five years in calculating the qualifying service for fixation of pensionary benefits as illegal, arbitrary and violative of principles of natural justice and consequently direct the respondents to implement the orders of APAT dtd. 8/11/2011 passed in O.A.No.8678 of 2011.

(2.) The writ petitioners herein are the applicants before the erstwhile APAT . Factual matrix and sequence of events:

(3.) [i]. Extending the benefit of G.O.Ms.No.212, Finance (PC.III) Department dtd. 22/4/1994, the services of applicants were regularized with effect from 24/12/2010. The contention of the applicants is that they rendered service on a daily wage basis and their services are to be regularized either with effect from 25/11/1993 or from the date of completion of five years of service, they put in as daily wage basis and such calculation of qualifying the service shall be taken into account for fixing the pension etc. benefits. The applicants also prayed for holding G.O.Rt.No.1472 MA&UD dtd. 24/12/2010 as illegal, arbitrary in not granting the seniority on daily wage service with all attendant benefits.