CHALLA SRINIVASA RAO Vs. PRL. SECY., ENERGY DEPT.

JUDGEMENT

(1.) Persons who were employed either as Unskilled Labourers or as Contract Labourers or as Security Guards or as Bill Collectors or as Computer Operators etc., in the Telangana Power Generation Corporation Limited and the Transmission Corporation of Telangana Limited, which later got unbundled into 4 different Distribution Companies, have come up with the above Writ Petitions, seeking redressal of various grievances, all of which, in whatever form they have been made, would lead to the absorption/regularization of the services of the petitioners as regular employees of these Corporation/Companies.

(2.) Actually all these Writ Petitions on hand were the by-products of a Public Interest Litigation filed in W.P. (PIL) No.149 of 2017, wherein the decisions taken by the Corporation/Distribution Companies for regularization of the services of the outsourced persons came under challenge before this Hon'ble Court. The Public Interest Litigation was admitted and an interim order was granted on 02.08.2017 suspending the process of absorption. It was claimed by the Corporation/Distribution Companies that the decisions impugned in the Public Interest Litigation were intended to benefit about 23,000 employees identified by the Transmission Corporation of Telangana.

(3.) However, after this Court put on hold, the process of regularization/absorption of the services of the outsourced employees, a series of Writ Petitions came to be filed by two different sets of persons, viz., (1) those whose likelihood of absorption was thwarted by the Public Interest Litigation and (2) those who were not likely to be absorbed on the ground that they did not come within the parameters of the scheme for absorption/ regularization. When these Writ Petitions on hand came up before different learned Judges, it was found that the prayers made in these Writ Petitions either ran contrary to the prayers made in the Public Interest Litigation or ran in tandem with the prayer made in the Public Interest Litigation. Therefore, the learned Judges before whom the present batch of Writ Petitions came up at different points of time, directed these Writ Petitions to be tagged along with the Public Interest Litigation.