Andhra Pradesh High Court - Amravati
B Gurukumar Reddy, vs The State Of Andhra Pradesh, on 9 November, 2021
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: W.P.No. 26049 of 2021
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
01. 09.11.2021 NJS, J
Heard the learned Senior Counsel for the
petitioner Sri Y.V. Ravi Prasad. There is no
representation for Respondent Nos.2 to 5.
The Writ Petition is filed seeking to declare the action of the 3rd respondent in not regularising or absorbing the services of the petitioner as DTP Operator in Tirumala Tirupathi Devasthanams, Tirupathi and in not paying the minimum time scale attached to the regular post of DTP Operator.
Learned counsel for the petitioner submits that though the petitioner is entitled for regularization of his services and for minimum time scale, the respondents without considering his case, are taking steps to fill up the post on contract basis. He also submits that in similar circumstances, with regard to the posts of Security Guards, a Writ Petition in W.P.No.19742 of 2021 was filed and entertaining the same, this Court granted interim order on 22.09.2021. He submits that the petitioner is also entitled to similar order.
Considering the submissions made and SL. DATE ORDER OFFICE NO. NOTE on perusing the said interim order, there shall be a direction to the respondents to follow the Judgment of the Hon'ble Supreme Court in State of Punjab and others Vs., Jagjit Singh and others [(2017) Supreme Court cases 148], if the petitioner fulfils all the requirements therein to pay minimum time scale. Further, status quo with regard to services of the petitioner shall also be preserved in view of long service being rendered by the petitioner.
List the matter after four (04) weeks for filing counters by the concerned respondents.
_______ NJS, J Ks