YELLANKI SRINIVAS Vs. UNION OF INDIA

JUDGEMENT

(1.) In all these petitions, the petitioners are questioning the conditions imposed under A.P Grameena Vikas Bank Regularization Scheme of Casual/Daily Wage workers as Office Attendants (Multipurpose) in Group-C, 2023 vide Circular No.APGVB/Per&HRD/75/2022-23 dtd. 13/2/2023 viz., Regulation 2 (2), 3 and 7 (i) insisting for a written online test, prescribing outer age limit of 28 years at the time of initial engagement and applying the scheme only to the Casual/Daily Wage workers who have worked for ten years or more service as on 31/12/2017 instead of 13/2/2023 is illegal, arbitrary, unconstitutional and violative of Article 14, 16 and 21 of the Constitution of India. In view of the same, all these petitions were heard together and being disposed of by way of common order.

(2.) Head Sri Prathap Narayan Sanghi, Learned Senior Counsel and Smt. P.K.Kalyani, Counsel appearing for the petitioners and Sri V.R.Avula, Learned Senior Counsel appearing for the respondent-Bank.

(3.) The learned Counsel for the petitioners submits that all the writ petitioners are employees of the respondent No.3-Bank and most of them are continuously in service for the past more than 10-15 years and at least completed 10 years of service and they were appointed in the clear vacancies in terms of Rules and as their services were not regularized and some of the employees were constrained to file W.P.No.15294 of 2014 and batch seeking regularization of their services and the said writ petitions were disposed of by this Court directing the respondents to evolve a scheme for regularization of services of the petitioners and others subject to assessment of their suitability and their eligibility as to age and educational qualifications has to be assessed as directed by this Court in the order dtd. 27/12/2017 in W.P.No.24779 of 2011. Against the said orders, the respondent-Bank filed W.A.No.147 of 2021 and batch, and the same were dismissed by the Division Bench of this Court on 25/4/2022 and the respondent-Bank filed SLP No. of 2022 and the same was also dismissed on 12/8/2022.