B SRINIVASA RAO Vs. GOVERNMENT OF AP

JUDGEMENT

(1.) HEARD Sri K. Chinna Baba, learned Counsel for the petitioner. None appeared for the respondent.

(2.) THE writ petitioner was working from 1987 as a Non-Technical Work Inspector with the A. P. State Housing Corporation, a state Government Undertaking. It appears his services have been engaged for the purpose of attending to the implementation of Weaker Sections Housing Programme. He is one of the several persons who have been recruited for the said purpose.

(3.) THE State Government have taken a policy decision through their G. O. Ms. No. 182, Housing (RH) Department, dated 13. 11. 1991 to regularize the services of the Work Inspectors, both Technical and non-Technical, who have completed a total length of five years of service in the corporation with prospective effect. Accordingly, the second respondent corporation had regularized the services of Sri K. V. V. N. Gopal, a Non-Technical work Inspector at Guntur with effect from 13. 5. 1992. Similarly, the services of two other Non-Technical Work Inspectors, Sri K. Satyanarayana and Sri Ch. Venkateswarlu of Khammam have also been regularized with effect from 9. 5. 1992 and 13. 11. 1991 respectively, whereas the services of the writ petitioner were regularized nearly 5 years later on with effect from 8. 8. 1996 in terms of another policy decision announced by the State Government through G. O. Ms. No. 212 Finance and Planning (FW. PC. III)Department dated 22. 4. 1994. Thus, the writ petitioner was aggrieved of the action of the second respondent-Corporation in selectively regularizing the services of some of the non-Technical Work Inspectors with effect from the date on which they completed five years of service in terms of the decision of the State Government contained in their G. O. Ms. No. 182, Housing (RH) Department, dated 13. 11. 1991, whereas such a benefit of regularization with effect from the date of completion of five years of service has not been extended to him.