Section 7 in Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994
7. Bar for regularisation of services.
- No person who is daily wage employee and no person who is appointed on a temporary basis under [Section 3 and no person who] [Substituted by 'section 3 and' Act No. 3 of 1998, dated 3.1.1998.] is continuing as such at the commencement of this Act shall have or shall be deemed ever to have a right to claim for regularisation of services on any ground whatsoever and the services of such person shall be liable to be terminated at any tine without any notice and without assigning any reasons;[Provided that the services of those persons continuing on the 25th November, 1993 having completed a continuous minimum period of five years of service on or before 25th November, 1993 either on daily wage, or nominal muster roll, or consolidated pay or as a contingent worker on full time basis, shall be regularised in substantive vacancies, if they were otherwise qualified fulfilling the other conditions stipulated in the scheme formulated in G.O.Ms.No. 212, Finance and Planning (FW.PC.III) Department dated the 22nd April, 1994:] [Substituted by Act No. 27 of 1998, dated 15.8.1998.][Provided further that the services of a person who worked on part-time basis continuously for a minimum period of ten years and is continuing as such on the date of the commencement of this Act shall be regularised in accordance with the scheme formulated in G.O.(P). 112, Finance a Planning (FW.PC.III) Department, dated the 23rd July, 1997.] [Added by Act No. 3 of 1998, dated 3.1.1998.][Provided further] [Substituted by 'Provided that' Act No. 3 of 1998, dated 3.1.1998.] in the case of Workmen falling within the scope of section 25-F of the Industrial Disputes Act, 1947, one month's wages and such compensation as would be payable under the said section shall be paid in case of termination of services:[Provided also] [Substituted by 'Provided further' Act No. 3 of 1998, dated 3.1.1998.] that nothing in this section shall apply to the Workmen governed by Chapter V-B of the Industrial Disputes Act, 1947.Explanation. - For the removal of doubts it is hereby declared that the termination of services under this section shall not be deemed to be dismissal or removal from service within the meaning of article 311 of the Constitution or of any other relevant law providing for the dismissal or removal of employees but shall only amount to termination simplicities, not amounting to any punishment.
