U V S R PRASAD AND OTHERS Vs. STATE OF ANDHRA PRADESH REP BY ITS PRINCIPAL SECRETARY MUNICIPAL ADMINISTRATION & URBAN DEVELOPMENT

JUDGEMENT

(1.) This Writ Petition is filed feeling aggrieved by order dt.27.06.2017 in O.A. No.1442 of 2014 on the file of the Andhra Pradesh Administrative Tribunal (for short, the Tribunal).

(2.) The background summary of the case is briefly stated as under:

(3.) The aforesaid letter was followed by another letter vide Rc. No.1696/98/A3, dt.25.11.2004. In the details furnished by respondent No.2 to respondent No.1 along with the said letter, 19 sanctioned posts and 10 temporary posts of A.Es and A.E.Es respectively and 11 posts of Work Inspectors were shown to be vacant. Respondent No.2 also reiterated in the said letter that the increase in financial commitment in view of regularisation of services of the NMRs is also nominal as these categories of employees are already being paid wages, as fixed by the Collector under the Minimum Wages Act, and that respondent No.2 is having sufficient resources to meet the expenditure on its own without burden to the public exchequer. Accordingly, respondent No.2 has requested respondent No.1 to consider the matter and issue orders to regularize the services of the 66 NMRs duly treating them as Last Grade Servants (LGSs) as against the existing vacancies and extend the benefit on par with its regular employees so that the qualified and eligible candidates among the 66 individuals as per their qualification etc., can be absorbed against the vacant posts available with it. A list of 66 NMRs, including that of the petitioners, was enclosed to the said letter. This request was reiterated by respondent No.2 vide its letters dt.13.05.2005, 15.4.2008, 19.11.2008, 25.03.2013, 18.08.2013 and 04.01.2014. In the letter dt.18.08.2013, the details of a batch of 30 NMRs and 1 contingent employee, who have not completed five years of service as on the cut off date i.e., on 25.11.1993, were mentioned and it was requested as under: