R. CHINNA REDDANNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed seeking a direction to the respondents to absorb and regularize the services of the petitioners in the 2nd respondent Devasthanam and also to direct respondent- Devastanam to pay regular time scale allotted to the class iv posts and also to set aside the decision of the 2nd respondent-Devasthanam in merging the petitioners into 3rd respondent-society.

(2.) The facts narrated in the affidavit filed in support of the Writ Petition are that the petitioners herein are recovered leprosy patients, made a representation to the 2nd respondent-Devasthanam to provide some work in S.V. Poor Home, to eke out their livelihood. Accordingly, the 2ndrespondent-Devasthanam on 14/6/2018, in its meeting approved the proposals for appointment of cured leprosy patients as class iv employees.

(3.) That is how the things were, the petitioners herein approached the 2nd respondent-Devasthanam authorities in the year 2011 to engage the petitioners in appropriate posts under the cured leprosy quota, and then the 2nd respondent directed/informed the petitioners to form as society. Accordingly, the petitioners formed as M/s. S.V. Poor Home Leprosy Workers Labour Contract Cooperative Society and the same was registered in the month of July, 2011 vide proceedings C3/81/SPH/TTD/TPT/2007 and the respondent authorities engaged the services of the petitioners for a period of one year from 1/7/2011 and the same was extended from time to time and finally extended from 2/4/2021 to 31/3/2022.