G GRUHALAKSHMI Vs. DIRECTOR OF SUGAR

JUDGEMENT

(1.) This writ petition is filed seeking a direction to the respondents to regularize the services of the petitioner as a telephone operator in R-2 organisation.

(2.) The petitioner contends that R-2 is a Federation of Co-operative Sugar Factories operating within the Stazte of A.P. and that it is a Co- operative Society registered under A.P. Co- operative Societies Act, 1964. It is further averred that R-1, Director of Sugar/ Special Commissioner of Sugar, Hyderabad exercieses general supervision over various Co-operative sugar Factories in the State including R-2 and further that as on the date of the institution of the writ petition R-1 is also the official person in-charge of R-2 having bee3n apponted as such under Section 31(7) of the A.P. Co- operative Societies Act, 1964. According to the petitioner she was appointed as a telephone operator on daily wages on 30-9-90 on a appintment has admittedly been issued. It is averred that she is a graduate and holds a technical qualification of a certificate issued by the Department of Posts and Telegraphs in the operation of "Private branch exhange switch boards", thus she is qualified , is the contention to be appointed regularly as a telephone opeator. It is further stated that she has been working without any break in service but R-2 has been denying wages on Sundays and other public holidays. It is also stated that daily wages were enhanced from Rs.30 to Rs.70 per day w.e.f.1-7-74.

(3.) On the aforesaid contentions the petitioner urges regularization of her services in R-2 and grant of time scale of pay in the post of telephone operator as is being paid to a regular telephone operator apropos the instructions of the State Government in G.O.Ms. No.212, dated 22-4-94. The denial of these benefits is urged to be in violation of Art.21 of the Constitution.