MAIZE BEEDAR AGRICULTURE RESEARCH STATION Vs. SILAR BEE

JUDGEMENT

(1.) (At the State of Admission)

(2.) HEARD. Before we proceed to dispose of this appeal, we clear some of the misapprehensions which are advanced as grounds for not granting to the Writ Petitioner-respondent a substantive appointment in spite of earlier direction of this Court in W.P.No.17738 of 1988. Section 9(a) and (b) of the Andhra Pradesh (Regulation of Appointments of Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 (Act No.2 of 1994) which is in force with effect from 25-11-1993 contains inter alia that anything contained in any judgment, decree or order of any Court, tribunal or other authority, the claims for regular appointment of all daily wage employees and persons appointed on a temporary basis, shall stand abated and accordingly,