APSE BOARD HYDERABAD Vs. B SUBBA REDDY

JUDGEMENT

(1.) The respondents were initially employed with the Public Works Department in the year 1969 and subsequently vide proceedings dated 12-3-1975 of the Executive Engineer, Field Machinery Division, they were transferred to the appellant-APSEB, on permanent basis and posted in various wings. BP Ms. No.904 dated 27-9-1984 provided that the Drivers who have put in ten years of service shall be entitled to the Grade II Scale of Pay and the Drivers who have completed 15 years of service are entitled for Grade 1 Scale of Pay. Concedingly, since the respondents have put in requisite service in the posts wherein there was no promotional avenue, their case is squarely covered by the BP Ms. No.904 dated 27-9-1984.

(2.) The stand of the appellant-Board is that the respondents were not regular employees before 1995, consequently they are not entitled to the benefits of BP Ms. No.904 dated 27-9-1984. The second stand taken by the Board is that the respondents have been permanently absorbed in the year 1995 in the post which have got promotional avenues. Consequently, they are not entitled to the benefits under BP Ms. No.904, dated 27-9-1984.

(3.) The contention of the Board has been rejected by the learned single Judge. The learned Judge found that the respondents are entitled to the benefits of BP Ms. No.904, dated 27-9-1984.