(1.) All these above mentioned writ petitions having involved similar cause of action, they were heard together and are disposed of by this common judgment.
(2.) W.P.(C) Nos. 2997 and 3639 of 2008 have been filed to quash the letter dated 6.2.2008 issued by the Andhra Pradesh Power Generation Corporation Ltd. vide Annexure-9 whereas W.P.(C) No. 4898 of 2008 has been filed to quash the very same letter dated 6.2.2008 in Annexure-7 for fixation of pay and recovery of the amount already paid since re-revision has not been done in accordance with law.
(3.) For better appreciation, it would be suffice to state the fact of W.P.(C) No.2997 of 2008. The factual matrix of the case in hand is that Machhakund Hydro Electric Joint Scheme is a joint venture of Andhra Pradesh Government and Government of Odisha having 70% and 30% share respectively in the said project. As per the minutes of discussion, the employees of both the States will be governed by their respective States' service condition. Due to commencement of the Electricity Reforms Act, Machhakund Hydro Electric Joint Scheme and Andhra Pradesh State Electricity Board were reformed and renamed as Andhra Pradesh Power Generation Corporation having the same principles and guidelines which prevailed earlier. The petitioner in W.P.(C) No. 2997 of 2008 was appointed as Lower Division Clerk in the year 1978 under the Government of Odisha in Energy Department and posted at Balimela Hydro Project pursuant to which he joined at Balimela on 4.6.1982. He was transferred to Rengali Hydro Electric Circle and joined there on 04.06.1982. During his continuance at Rengali, he was promoted to the post of Upper Division Clerk in the year 1990 and was transferred to Upper Indravati Project, where he joined. Again, he was transferred to Rengali Hydro Electric Circle in the year 1991. While he was so continuing, Orissa Hydro Power Corporation was created pursuant to the Orissa Electricity Reforms Act 1996. Consequentially, the services of the petitioner along with other employees of the State Government working under the Electrical Construction Projects were placed under the jurisdiction of the Orissa Hydro Power Corporation. The petitioner was transferred to Machhakund Hydro Electric Joint Scheme where the State of Odisha is having 30% share in the project including the staffs and assets.