Andhra Pradesh High Court - Amravati
Between vs State Of Punjab And Others And The on 23 January, 2026
1
APHC010661692022
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3458]
(Special Original Jurisdiction)
FRIDAY,THE TWENTY THIRD DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
W.P. NOS: 8801, 19742, 19746, 19756, 19817, 20209, 20896, 21358,
22412, 22634, 23090, 23719, 23800, 24266, 24444, 25132, 26049, 27187,
28271, 29264, 29374, 30637, 30708, 31017 of 2021,
W.P. NOS.1202, 1597, 2710, 3212, 5856, 6237, 7368, 8577, 10027,
22474, 33376 & 39457 of 2022,
W.P.NOS.7770, 12841, 12850 of 2023
WRIT PETITION NO: 39457/2022
Between:
N.kumar ...PETITIONER
AND
Tirumala Tirupati Devasthanam ...RESPONDENT
Counsel for the Petitioner:
1. BONU RAMA SHANKAR RAO
Counsel for the Respondent:
1. V.DYUMANI (SC for TTD)
Between:
C Niranjan Babu ...PETITIONER
AND
2
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. SIVAPRASAD REDDY VENATI
Counsel for the Respondent(S):
1. GP FOR ENDOWMENTS
WRIT PETITION NO: 8801/2021
Between:
C Niranjan Babu ...PETITIONER
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. SIVAPRASAD REDDY VENATI
Counsel for the Respondent(S):
1. GP FOR ENDOWMENTS
WRIT PETITION NO: 19742/2021
Between:
K.s. Amarnath, and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. Y V ANIL KUMAR
Counsel for the Respondent(S):
1. C SINDHU KUMARI
2. GP FOR SERVICES I
3. V.DYUMANI (SC for TTD)
3
WRIT PETITION NO: 19746/2021
Between:
Pottenala Krishna Veni and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. SUBBA RAO KORRAPATI
Counsel for the Respondent(S):
1. GP FOR SERVICES II
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 19756/2021
Between:
Subramanyam Kallupalli and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. Y V ANIL KUMAR
Counsel for the Respondent(S):
1. C SINDHU KUMARI
2. GP FOR SERVICES II
3. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 19817/2021
Between:
Pasam Madhavi and Others ...PETITIONER(S)
4
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. SUBBA RAO KORRAPATI
Counsel for the Respondent(S):
1. GP FOR SERVICES II
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 20209/2021
Between:
Madhuranthakam Jayanthi, and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. SURESH KUMAR REDDY KALAVA
Counsel for the Respondent(S):
1. C SINDHU KUMARI
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 20896/2021
Between:
G Muni Prathap and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. SUBBA RAO KORRAPATI
5
Counsel for the Respondent(S):
1. GP FOR SERVICES II
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 21358/2021
Between:
C.munisekhar, and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. G RAMESH BABU
Counsel for the Respondent(S):
1. GP FOR SERVICES II
2. V.DYUMANI (SC for TTD)
3. C SINDHU KUMARI (SC FOR A P INFOR COMM)
WRIT PETITION NO: 22412/2021
Between:
S.chinna Reddy and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. SUBBA RAO KORRAPATI
Counsel for the Respondent(S):
6
1. C SINDHU KUMARI
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 22634/2021
Between:
S V Gomatha Workers Society and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. SOMISETTY GANESH BABU
2. AKA VENKATARAMANA
Counsel for the Respondent(S):
1. C SINDHU KUMARI
2. GP FOR SERVICES II
3. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 23090/2021
Between:
K Gopal Singh and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. SURESH KUMAR REDDY KALAVA
Counsel for the Respondent(S):
1. GP FOR ENDOWMENTS
7
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 23719/2021
Between:
N. Gopinath and Others ...PETITIONER(S)
AND
Tirumala Tirupati Devasthanam ...RESPONDENT
Counsel for the Petitioner(S):
1. J SUDHEER
Counsel for the Respondent:
1. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 23800/2021
Between:
S. Surekha and Others ...PETITIONER(S)
AND
Tirumala Tirupati Devasthanam ...RESPONDENT
Counsel for the Petitioner(S):
1. J SUDHEER
Counsel for the Respondent:
1. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 24266/2021
Between:
P Chinnabba and Others ...PETITIONER(S)
AND
Sri Tirumala Tirupati Devasthanams and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
8
1. J SUDHEER
Counsel for the Respondent(S):
1. C SINDHU KUMARI
2. GP FOR ENDOWMENTS
3. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 24444/2021
Between:
E Muni Kannaiah and Others ...PETITIONER(S)
AND
Tirumala Tirupati Devasthanam ...RESPONDENT
Counsel for the Petitioner(S):
1. J SUDHEER
Counsel for the Respondent:
1. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 25132/2021
Between:
Kumar Kottee and Others ...PETITIONER(S)
AND
The Tirumala Tirupati Devasthanams and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. MAJJI VENKATA DIVYA HARITHA
Counsel for the Respondent(S):
1. C SINDHU KUMARI
2. C SRINIVASA BABA
WRIT PETITION NO: 26049/2021
9
Between:
B Gurukumar Reddy, ...PETITIONER
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. Y V ANIL KUMAR
Counsel for the Respondent(S):
1. GP FOR SERVICES II
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 27187/2021
Between:
P Vasu and Others ...PETITIONER(S)
AND
The Tirumala Tirupati Devasthanams and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. MAJJI VENKATA DIVYA HARITHA
Counsel for the Respondent(S):
1. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 28271/2021
Between:
K Rajagopal and Others ...PETITIONER(S)
AND
The Tirumala Tirupati Devasthanams and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
10
1. MAJJI VENKATA DIVYA HARITHA
Counsel for the Respondent(S):
1. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 29264/2021
Between:
C Amaravathi and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. SIVAPRASAD REDDY VENATI
Counsel for the Respondent(S):
1. GP FOR ENDOWMENTS
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 29374/2021
Between:
Paturu Kodandaiah and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. SIVAPRASAD REDDY VENATI
Counsel for the Respondent(S):
1. GP FOR ENDOWMENTS
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 30637/2021
Between:
11
Y Subaramanayam and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. SIVAPRASAD REDDY VENATI
Counsel for the Respondent(S):
1. C SINDHU KUMARI
2. GP FOR SERVICES II
3. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 30708/2021
Between:
Votra Lavanya and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. Y V ANIL KUMAR
Counsel for the Respondent(S):
1. GP FOR SERVICES II
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 31017/2021
Between:
Mallikarjuna Chinthamani and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
12
Counsel for the Petitioner(S):
1. Y V ANIL KUMAR
Counsel for the Respondent(S):
1. GP FOR SERVICES II
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 1202/2022
Between:
K Arumugam and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. SUBBA RAO KORRAPATI
Counsel for the Respondent(S):
1.
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 1597/2022
Between:
P Raghunadha Reddy and Others ...PETITIONER(S)
AND
Tirumala Tirupati Devasthanam ...RESPONDENT
Counsel for the Petitioner(S):
1. J SUDHEER
Counsel for the Respondent:
1. V.DYUMANI (SC for TTD)
13
WRIT PETITION NO: 2710/2022
Between:
P Srihari and Others ...PETITIONER(S)
AND
Tirumala Tirupati Devasthanam ...RESPONDENT
Counsel for the Petitioner(S):
1. J SUDHEER
Counsel for the Respondent:
1. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 3212/2022
Between:
K.appi Reddy, and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. O UDAYA KUMAR
Counsel for the Respondent(S):
1. A SUMANTH ( SC FOR TTD)
2. GP FOR SERVICES II
3. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 5856/2022
Between:
K.s. Amarnath, and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
14
Counsel for the Petitioner(S):
1. C SINDHU KUMARI
2. Y V ANIL KUMAR
Counsel for the Respondent(S):
1. GP FOR ENDOWMENTS
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 6237/2022
Between:
Thondati Jyothi and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. SIVAPRASAD REDDY VENATI
Counsel for the Respondent(S):
1. C SINDHU KUMARI
2. GP FOR SERVICES II
WRIT PETITION NO: 7368/2022
Between:
R. Krishnan, and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. P S P SURESH KUMAR
Counsel for the Respondent(S):
15
1. GP FOR ENDOWMENTS
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 8577/2022
Between:
D Sankar and Others ...PETITIONER(S)
AND
Tirumala Tirupati Devasthanam ...RESPONDENT
Counsel for the Petitioner(S):
1. J SUDHEER
Counsel for the Respondent:
1. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 10027/2022
Between:
M. Bhaskar ...PETITIONER
AND
State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. AKA VENKATARAMANA
Counsel for the Respondent(S):
1. GP FOR ENDOWMENTS
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 22474/2022
16
Between:
Pottenala Krishna Veni and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. SUBBA RAO KORRAPATI
Counsel for the Respondent(S):
1. GP FOR SERVICES II
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 33376/2022
Between:
Parnasyala Vijay Kumar and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. P S P SURESH KUMAR
Counsel for the Respondent(S):
1. GP FOR ENDOWMENTS
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 7770/2023
Between:
Subramanyam Kallupalli and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
17
Counsel for the Petitioner(S):
1. Y V ANIL KUMAR
Counsel for the Respondent(S):
1. GP FOR SERVICES II
2. V.DYUMANI (SC for TTD)
3. RATHANGA PANI REDDY K (STANDING COUNSEL FOR TIRUMALA
TIRUPATI DEVASTHANAMS)
WRIT PETITION NO: 12841/2023
Between:
R Divya and Others ...PETITIONER(S)
AND
The State Of Ap and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1. SUBBA RAO KORRAPATI
Counsel for the Respondent(S):
1. GP FOR SERVICES II
2. V.DYUMANI (SC for TTD)
WRIT PETITION NO: 12850/2023
Between:
G Muni Prathap and Others ...PETITIONER(S)
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
18
Counsel for the Petitioner(S):
1. SUBBA RAO KORRAPATI
Counsel for the Respondent(S):
1. GP FOR SERVICES II
2. V.DYUMANI (SC for TTD)
19
THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
W.P. NOS: 8801, 19742, 19746, 19756, 19817, 20209, 20896, 21358,
22412, 22634, 23090, 23719, 23800, 24266, 24444, 25132, 26049, 27187,
28271, 29264, 29374, 30637, 30708, 31017 of 2021,
W.P. NOS.1202, 1597, 2710, 3212, 5856, 6237, 7368, 8577, 10027,
22474, 33376, 39457 of 2022,
W.P.NOS.7770, 12841, 12850 of 2023
COMMON ORDER:-
Heard learned Senior Counsels Sri J. Sudheer and Sri Y.V. Ravi Prasad, for the writ petitioners and Ms. V. Dyumani, learned Standing Counsel for Tirumala Tirupathi Devasthanam (TTD), appearing for the respondents.
2. Issue involved in all the above Writ Petitions is common. Therefore it is considered appropriate to dispose of all the Writ Petitions through this 'Common Order'.
3. The petitioners in the above Writ Petitions are working with Tirumala Tirupathi Devasthanam in different capacities on a full-time basis. The instant Writ Petitions are filed seeking a direction to the 3rd respondent for payment of the minimum time scale attached to the respective posts and for regularization of their services.
4. The contention of the petitioners is that they were appointed against sanctioned posts after following a due selection process. It is further contended that the TTD, after selecting the candidates and subjecting them to regular 20 training, handed them over to an outsourcing agency in order to escape the liability of paying the time scale attached to the posts and to continue them in the capacity of contractual employees. In this regard, the learned Senior Counsel for the petitioners placing reliance on judgment of the Hon'ble Supreme Court in the case of Nihal Singh and Others Vs. State of Punjab and Others and the decision of this Court in W.P.Nos.4964 of 1989 and 5476 of 1989 contends that they are entitled for regularization of their services.
5. In W.P.No.39457 of 2022, the Tirumala Tirupathi Devasthanam filed a counter affidavit contending that it is bound by the Rules relating to regularization framed under G.O.Ms. No.1090, dated 24.10.1989. It is further contended that the petitioners are not entitled for regularization, having regard to the fact that the petitioners were not appointed by following the procedure for regular recruitment and that their services were availed through a private agency. It is further contended that in view of agreement with TTD by the service provider for supply of manpower and the clauses contained therein, the petitioner cannot be considered as an employee of TTD, as there is no master and servant relationship between the writ petitioners and the TTD.
6. In W.P.No.3337 of 2022, the Tirumala Tirupathi Devasthanam filed a counter affidavit contending that the petitioners were not appointed by TTD through any selection process and that they did not possess the requisite 21 qualifications for the posts in which they claim to be working. It is denied that a selection committee was duly constituted or that any selection procedure was followed for their appointment. It is further stated that the petitioners cannot compare themselves with persons working in Gosamrakshana Shaala or with drivers in the Transport Department. Since they were not appointed through a selection process, they are not entitled to regularization on the pretext of the length of service rendered by them. As TTD did not have any opportunity to examine the suitability of the petitioners for the posts in question, the petitioners cannot seek regularization of their services.
7. The learned Senior Counsel Sri J. Sudheer, placing reliance on the decision of the Hon'ble Apex Court in the case of Nihal Singh and Others Vs. State of Punjab and Others1, contends that the respondents having extracted work for all these years on payment of meagre salaries, cannot take undue advantage of their economic status and expect them to work for the same meagre payments. It is further argued that TTD, which is a Hindu religious institution existing for propagation of Dharma, is expected to ensure that justice is done to its employees in all respects.
8. The learned Senior Counsel further places reliance on the judgment of the erstwhile composite High Court of Hyderabad in W.P.Nos.4964 & 5476 1 (2013) 14 Supreme Court Cases 65 22 of 1989 and contends that TTD is an independent body and is not obligated to obtain approval from the state government for all its orders/proceedings.
9. The learned Senior Counsel further places reliance on the decision of this Court in W.A.Nos.361 of 2018 & Batch & W.P.Nos.11233 of 2016 & 25754 of 2017, seeks regularization of the services.
10. The learned Senior Counsel Sri Y.V. Ravi Prasad, appearing on behalf of the learned counsel for the petitioners in W.P.Nos.19742 & Batch, places reliance on the following judgments:-
i) The decision of the Hon'ble Apex Court in the case of Shripal and Another Vs. Nagar Nigam, Ghaziabad2 , as observed as under:
"13. The claim by the respondents that these were not regular posts lacks merit, as the nature of the work performed by the appellants was perennial and fundamental to the functioning of the offices. The recurring nature of these duties necessitates their classification as regular posts, irrespective of how their initial engagements were labelled. It is also noteworthy that subsequent outsourcing of these same tasks to private agencies after the appellants' termination demonstrates the inherent need for these services. This act of outsourcing, which effectively replaced one set of workers with another, further underscores that the work in question was neither temporary nor occasional."2
2025 SCC Online SC 221 23
ii) The decisions of the Hon'ble Apex Court in the cases of Jaggo Vs. Union of India & Others3, and in the case of Dharam Singh & Others Vs. State of U.P & another4,
iii) And the decision of this Court in W.P.Nos.29403 & 38488 of 2018 dated 03.04.2018, and further places reliance on the proceedings of the TTD dated 26.12.2022, whereby the services of TTD Forest Workers were regularized.
11. Considered the rival submissions and perused the material available on record.
12. Having regard to the contentions advanced, I am afraid that the decision of this Court in W.P.Nos.11233 of 2016 & 25754 of 2017 would not be applicable to the instant case. Having regard to the fact that in said cases, TTD had invited applications for engaging the tonsurers after constituting a committee, it had allowed them to render services on piece rate basis. The subsequent appointment in the said category were also through a selection committee constituted in the said regard, this Court had taken into consideration the factum of the cadre strength fixed, this Court had observed that the TTD is not subordinate to the State government, therefore it need not seek permission from 3 2024 Online SC 3826 4 2025 AIR (SC) 3897 24 the government on the issue of regularizing in as much as the cadre strength had already been fixed.
13. Whereas in the facts of these cases, the petitioners are claiming to be working in various capacities as shown below in the tabular columns:
SL. W.P. NOS. No. of Petitioners Nature of Work No.
1. 10027/2022 1 Contract Labour
2. 1202/2022 6 Kitchen Helpers/Cooks
3. 12841/2023 6 Data Entry Operator/ Data Processing Officers
4. 12850/2023 23 Data Entry Operators/ Data Processing Officers
5. 1597/2022 47 Vahanam Bearers
6. 19742/2021 80 Private Security Guards
7. 19746/2021 42 Data Entry Operators
8. 19756/2021 450 Private Security Guards
9. 19817/2021 73 Data Entry Operators
10. 20209/2021 121 Private Security Guards
11. 20896/2021 23 CCTV Operators/ Data Entry Operators
12. 21358/2021 44 Drivers
13. 22412/2021 06 Umbrella Holders/ Divity Mans
14. 22474/2022 42 Data Entry Operators/Data processing Officers
15. 22634/2021 99 Contract Labourers
16. 23090/2021 44 Gurkha Security Supervisors/ Security Guards 25
17. 23719/2021 57 Typists/ Computer Operators
18. 23800/2021 8 DTP Operators
19. 24266/2021 37 Melam Staff working at Narayanam/ Attenders
20. 24444/2021 27 Music Artists in Annamacharya Project
21. 25132/2021 127 Gardeners
22. 26049/2021 1 DTP Operator
23. 2710/2022 793 Tonsures in Kalyanakatta
24. 27187/2021 20 Hostel Workers
25. 28271/2021 16 Attenders
26. 29264/2021 31 Contract Worker
27. 29374/2021 24 Private Contractors
28. 30637/2021 10 Private Contractors
29. 30708/2021 6 Staff Nurses
30. 31017/2021 41 Mechanics and Cleaners
31. 3212/2022 20 Drivers
32. 33376/2022 3 Prasadam Distributers
33. 39457/2022 1 Vahana Bearer
34. 5856/2022 80 Private Security Guards
35. 6237/2022 4 Private Contractors
36. 7368/2022 52 Medical Staff
37. 7770/2023 449 Private Security Guards
38. 8577/2022 29 Tonsures in Kalyanakatta
39. 8801/2021 1 Offset Assistant
14. It is not clear as to the cadre strength of each of the categories and the nature of the duties that each of the petitioners has been rendering. This Court is not inclined to grant a blanket direction to the respondents to regularize 26 the services of the petitioners, in as much as regularization requires and involves comprehensive verification with regard to the date of joining of duty, the number of years or days the petitioners have worked in TTD, and the number of sanctioned posts of each of the category.
15. In view of the above, placing reliance on the decisions of the Hon'ble Apex Court in the cases of Jaggo Vs. Union of India & Others, and Dharam Singh & Others Vs. State of U.P & another and further placing reliance on the decision of Coordinate Bench of this Court in W.P. Nos.29403 and 38488 of 2018 dated 03.04.2018, the Writ Petitions are disposed of granting liberty to each of the petitioners to file a separate representation seeking Regularization of their services/Minimum Time Scale, before the 2nd respondent - Board, mentioning the date of appointment and furnishing details regarding the duties discharged by them, within a period of three (3) weeks from the date of receipt of a copy of this order. Upon receipt of such representations, the 2nd respondent - Board, after calling for necessary reports, if any, from the Executive Officer of TTD, shall pass appropriate orders within a period of six (6) months thereafter.
16. Till final orders are passed on the representations to be filed by the petitioners, the 2nd respondent shall continue the services of the petitioners, if they are presently continuing, and shall continue to pay the minimum time scale as directed by this Court in earlier interim orders. During the pendency of 27 consideration of the representations, the respondents shall not take any coercive steps to discontinue the services of the petitioners.
17. With the above observation, the Writ Petitions are disposed of. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.
______________________________ JUSTICE KIRANMAYEE MANDAVA Date:23.01.2026 MVK 28 227 THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA W.P. NOS: 8801, 19742, 19746, 19756, 19817, 20209, 20896, 21358, 22412, 22634, 23090, 23719, 23800, 24266, 24444, 25132, 26049, 27187, 28271, 29264, 29374, 30637, 30708, 31017of 2021, W.P. NOS.1202, 1597, 2710, 3212, 5856, 6237, 7368, 8577, 10027, 22474, 33376, 39457 of 2022, W.P.NOS.7770 12841, 12850 of 2023 Date:23.01.2026 MVK