P SUBRAMANYAM REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) A large number of batch of O.A.s was decided by the Andhra Pradesh Administrative Tribunal under the impugned orders herein and the O.A.s were dismissed. The applicants in all the O.A.s are Part-time Lecturers working in Vocational Colleges of the Government. All the applicants are aggrieved by the proceedings of the Commissioner of Intermediate Education passed with regard to each of the applicants whereby, the minimum time scale granted to them was withdrawn with retrospective effect and all of them had questioned their individual orders before the Tribunal in the respective O.A.s.

(2.) Various contentions were raised before the Tribunal by the applicants claiming that irrespective of their entitlement for regularization of their service, they are entitled to the minimum time scale in terms of the various orders passed by the Government to which, reference will be made herein at appropriate place. The Tribunal had examined the said contentions and negatived the same on legal as well as factual grounds by holding that none of the applicants were eligible to avail the said minimum time scale of pay and consequently impugned orders in each case withdrawing the said benefit was justified.

(3.) Consequent upon the dismissal of the O.A.s, this batch of writ petitions is filed by various applicants. Apart from the present batch of cases, one writ petition No.27668 of 2007 arising out of the O.A.No.7679 of 2006 came to be decided by a Division Bench of this Court. By order dated 02.04.2008, the said writ petition was dismissed upholding the impugned order of the Tribunal on the ground that petitioner does not satisfy the condition of minimum service of five years as on 25.11.1993 and also the relaxed condition as per G.O.Ms.No.101, Higher Education (IE.1) Department, dated 29.07.2006 and consequentially not entitled to minimum time scale of pay. This Court, therefore, approved the action of the Commissioner and Director of Intermediate Education in withdrawing the said benefit from the applicants.