Andhra Pradesh High Court - Amravati
Sankharapu Ashok vs The State Of Ap on 30 November, 2021
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO.: W.P.No.19774 of 2021
PROCEEDING SHEET
Sl. Date ORDER OFFICE
No. NOTE
7 30.11.2021 NJS, J
Heard learned counsel for the petitioner
and learned Assistant Government Pleader for
Services-IV.
The grievance of the petitioners in the writ
petition is that they are not being paid
remuneration for the services rendered by them
in the Government General Hospital, Guntur.
The counter affidavit filed by the
respondents discloses that due to lack of funds
in Dr. YSR Aarogyasri/HDS, Government General Hospital, Guntur, the pending contract payments towards remuneration of the outsourcing staff could not be paid from November, 2019 to July, 2021 to M/s. Nakshatra House Keeping Services, Hyderabad.
The petitioners, as per the averments made in the writ petition, rendered their services from July, 2020 to October, 2020 through the above said Outsourcing Agency and thereafter continued their services from November, 2020 through APCOS. The said averments were not denied by the respondents in their counter affidavit.
Be that as it may. As there is no dispute with regard to the services rendered by the petitioners, non-payment of remuneration to them, be it directly or through the Outsourcing Agency, is not justified.
Accordingly, there shall be a direction to the respondents to take steps, forthwith for payment of remuneration to the petitioners including the arrears from July, 2020, by disbursing the amounts to Nakshtra House Keeping Services and APCOS in respect of the services rendered by the petitioners during the relevant period in the said agencies, within a period of four weeks from the date of receipt of a copy of the order.
List the matter after four weeks.
________ NJS, J cbs