Telangana High Court
The Govt Of Ap., Rep.Prl.Sec.,H E, Hyd 5 ... vs N.Jhansi Rani, Lecturer, Bollaraum 13 ... on 3 February, 2022
Author: P.Naveen Rao
Bench: P.Naveen Rao, G.Radha Rani
HONOURABLE SRI JUSTICE P.NAVEEN RAO
&
HONOURABLE DR. JUSTICE G.RADHA RANI
WRIT PETITION NO.1634 OF 2006
Date: 03.02.2022
Between:
The Government of Andhra Pradesh,
Rep.by its Principal Secretary for Higher
Education, Secretariat, Hyderabad
and others.
..... Petitioners
and
N.Jhansi rani, Junior Lecturer in Telugu,
Govt.Junior College, Bollarum, Secunderabad
and others.
.....Respondents
The Court made the following:
PNR,J & GRR,J
WP No.1634 of 2006
2
HONOURABLE SRI JUSTICE P.NAVEEN RAO
&
HONOURABLE DR. JUSTICE G.RADHA RANI
WRIT PETITION NO.1634 OF 2006
ORDER:(per Hon'ble Sri Justice P.Naveen Rao) Heard learned Government Pleader for Services-I for petitioners and Mr. D.V.Sitarama Murthy, learned counsel for respondents.
2. O.A.No.9357 of 2002 is filed praying the Andhra Pradesh Administrative Tribunal, Hyderabad (for brevity "the Tribunal") to declare the action of the respondents therein in not paying salaries to the applicants therein from Government Treasury from the month of March, 2002 though the applicants are posted in the existing vacancies in Government Junior College and the Office of Commissioner of Intermediate Education and discharging their duties in pursuance of G.O.Ms.727, Higher Education (CE.III) Department, dated 04.10.2001, as illegal and arbitrary and also sought a consequential direction to the respondents to absorb them in the respective posts and pay their salaries regularly from the Government Treasury in terms of the orders issued in G.O.Ms.727, Higher Education (CE.III) Department, dated 04.10.2001 in the interest of justice.
3. The Tribunal disposed of O.A.No.9357 of 2002 along with O.A.No.9352 of 2002 by a common order dated 23.03.2005 directing regularization of their services against the posts in PNR,J & GRR,J WP No.1634 of 2006 3 which they are working in accordance with G.O.Ms.727, Higher Education (CE.III) Department, dated 04.10.2001.
4. Challenging the order in O.A.No.9352 of 2002, Writ Petition No.27836 of 2005 was filed. By order dated 14.12.2021, this Court allowed the Writ Petition setting aside the order of the Tribunal dated 23.05.2005.
4. Following the decision of the Division Bench of this Court in W.P.No.27836 of 2005, dated 14.12.2021, this Writ Petition is also allowed setting aside the order of the Tribunal in O.A.No.9357 of 2002 dated 23.05.2005. Pending miscellaneous petitions if any shall stand closed.
___________________________ JUSTICE P.NAVEEN RAO ___________________________ JUSTICE G.RADHA RANI Date: 03.02.2022 Kkm PNR,J & GRR,J WP No.1634 of 2006 4 HONOURABLE SRI JUSTICE P.NAVEEN RAO & HONOURABLE DR. JUSTICE G.RADHA RANI WRIT PETITION NO.1634 OF 2006 Date: 03.02.2022 kkm