TELANGANA SOCIAL WELFARE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking a writ of mandamus declaring the G.O.Ms.No.331, dated 10.08.2018 issued by the 1st respondent insofar as ordering for a minimum time scale pay of Rs.26,600/- to all the contract librarians working under the 2nd respondent instead of Rs.35,120/- on par with regular librarians as per RPS-2015 as per G.O.Ms.No.14 dated 20.04.2017 and G.O.Ms.No.57 dated 11.10.2017 issued by the 1st respondent by considering the representation of the 1st petitioner society dated 15.09.2018 and 04.10.2018, as illegal, arbitrary, violative of Article 14, 16 and 21 of the Constitution of India and sought for a consequential direction to set aside the same to the extent of ordering for a minimum time scale pay of Rs.26,600/- to all the contract librarians working under the 2nd respondent instead of Rs.35,120/- on par with regular librarians as per RPS-2015 as per G.O.Ms.No.14 dated 20.04.2017 and G.O.Ms.No.57 dated 11.10.2017 issued by the 1st respondent and direct the respondents to consider the representation of the 1st petitioner society dated 15.09.2018 and 04.10.2018 to extend the minimum time scale of pay of Rs.35,120/- to all the contract librarians working under the 2nd respondent on par with the regular employees.

(2.) Heard Sri A.Ramesh, learned counsel for the petitioner and Sri.N.Bhupal Reddy, learned Standing counsel for the 3rd respondent.

(3.) It has been contended by the petitioners that the 1st petitioner is a Association of Contract Teachers working in the 2nd respondent and the members of the Association who are working as librarians are not being extended the minimum time scale of pay attached to the post of librarians. In those circumstances, petitioner association had filed writ petition seeking minimum time scale of pay to the teachers working in the 2nd respondent and this Court was pleased to grant interim direction on 14.02.2018 in W.P.No.2823 of 2018 stating that pending further orders, members of the petitioner s association shall be paid minimum of the time scale of pay attached to the post which they are holding on contract basis within four weeks from today in view of the decision of the Supreme Court in the State of Punjab and others Vs.Jagjit Singh and others, 2016 AIR(SC) 5176.