M V CHALAPATHI Vs. MANAGING DIRECTOR ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION MUSHEERABAD HYDERABAD

JUDGEMENT

(1.) This appeal arises out of an order of the learned single Judge dismissing the Writ Petition filed by the appellants on the ground of ladies.

(2.) The appellants - writ petitioners were employed in the respondents -Corporations as casual conductors on 19-12-1983 and 3-4-1984. By order dated 8-7-1985, the services of the appellants were regularised with effect from 6-4-1985. The appellants filed the writ petition seeking a direction that their services should be regularised with effect from 19-12-1983 and 3-4-1984 respectively instead of 6-4-1985. The prayer was rejected by the learned single Judge on the ground of laches. The learned single Judge observed that the appellants never made any representation and if their claim is allowed, it will unsettle the settled tilings.

(3.) Learned Counsel for the appellants contended that the respondents - Corporation themselves having conceded before this Court in Writ Petition No.26111 of 1998 with respect to similarly situated persons for regularisation of their services from the date of their initial appointment, cannot be permitted to take a different stand and deny the claim of the appellants herein who are similarly placed like the petitioners in WP No.26111 of 1998.