Andhra Pradesh High Court - Amravati
S. Surekha vs Tirumala Tirupati Devasthanam on 9 November, 2022
IN THE HIGH COURT. OF ANDBRA PRADESH AT AMARAVAT! (Special. Original Jurisdictian) NEDNESBAY, THE NINTH DAY OF NOVEMBER TWO THOUSAND AND TWENTY TWO 7 'PRESENT: THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA Prag O WRIT PETITION 80: 23800, OF 2001 Between: 1. S. Surekha, [vo V. Shivarama, Aged 43 year 8, Ooo, DTF Operator, Glo Ohiel Editor, FTO Prees Compound, Rfo O.No 9-488/ 1. Vaikkuntapuram, Tirupati /Soe, Chittoor Ristriot. 2. FP. Nirmaia Devi, DYo T. Ponnambaiarn, Aged 40 years, Occ. OTP Operator, Oo. Chief Editor, TTD Frese Goimsound, Rio O.No0.18-1-78?, Bhavani Nager, Tirupat-52 7504, Ghitteor Distriet 2 MM. Bedey Prasad, S/o M. Reddaenna, Aged § Sdfor, TTO Press Compound, Rio D.No.4& SaPs BOT, ¢ Chiffoar District, a aN. Manase, Dfo N. Mohan Kumar, Aged 31 years, Qcco. DTF Operatar, Ofo Chief Edifor, TTO Press Campour id). Rio. DING. 12-8-828/02, SD. Nagar, Tirupatl- 517804, Chittoor District Co S. Vetshnaw, Ova Late R. Sundararaian, Aged 45 years, Gce. OTP Operator, G years, Oca, OTR Operator, ¢ io Chigt a??8, 20 Floor, Ginpurarn, Tirupsati- §. 8 Qe. Ghief Edffor, TTD Press Compgunil Rio ONG 7-148, RON. Mada Street, Firupati- 517501, Ch Hoor District: 5. M. Subbarathnamnma, DYe Late. ME "Gangal lah, Aged 39 years, Occ. DTP Operator, Qe.Chief Edifer, TTD Press Compound, Ayo O.No.4-8-28, N.CBN. Ce sony, Soommagunia, Trupat-51 7503, Chittoor District. f. J. Karuna, Dio J. Salbab, Aged 38 years, Qco. OTP Operator, Q'o. Chief Editor, TTD Press Carnpound, Rio O.No.§-06/2) Kotiapalll, Near Selakanda Factory, Tirupat (Uirban}-51 7503, Shittoor District & AR. Ghancrasekhar, Sea A. Ramaswamy, Aged 31 years, Qee. DTP Operator Giochief Editor, TTD Press Campaund, Rip DNo. 15-9, vi jaynakapuram iV PRPS, Satravada (M5, Pin- 547882, Chittoor District ; we Petitioners AND Tirumaia Tirupall Devasthanam, Rep. by its Exec utive Officer, Tirupati, Chiftoor District. | we Respondent Petition under Arlicie 288 of the onsifufion of india is filed praying that in the creuimatances stated in the atictavit fled therewith, the High Court ray be pleased to direct the respondent organization fa regu dar se the services af ihe petiioner as OTR Onerator we the date on which they were engaged by the TTD with al | consequential b anehite and / or 'o OBy ue minimum time scale ats shed to ihe oost of DTP Operator with all consequential benefits by holding the a@cticn of ihe resp ondenis in nal deing sa, while extend ing such benefits to several others, Wha are sink Harly placed, as bad, egal, arbitrary oiscrrrinaiory, unfair and unconetituti oval by | issuance of Wnt of Mandamus ar to issue a Wirt, Order ar Direction in the Interest of justice iA NO: TOF 2021 Peifion under Section 1547 CF SC is: # fled praying that in the circumstances stated in the affidavil lec in support of the writ peti don the Hi gh Court miey be pleased to direct fhe regpandernt Devasthanan to reCons! ider the claim of the nelitioners for regudarization and / or minimum time eacais ard ather perks suck 'as DA. HRA, PCA, IR, GCA and other benefits atc. pending disoosal of WP 238006 of 2021, on the file of the High Caurt. ia NO} 2 OF 2024 Petition under Section 151 CFC is fled graying that in the droumslances stated in the altavl Hed in support of the writ patition, the Nigh Court may be sleased to direct the respondent Devasthanam not fo disturb the pefitioners and not to change the siatus of ihe patitioners and continue to engage them with same 'sonditions existing as of now, pending disposal of WP 28800 of 2023, on the Se of the High. Oourt, The peliiien coming on fer hearing, Upon perusing the Petition and the affidavi Sea heraim and the Nigh Court Order at 2¢ U.2084, Q2. 97.2021 238.449.3084 204 goon 's 22.03. 2082, 07 G4.2082 13.04. 2092. S, TOF 2022, G8. 08 208, 2a gos0oe 8 18.10.8022 upon hearing the arguments of uunesr Advacate for the Petitioners. anc Ma 0 Sindhu Kumari, learned Standing counsel for TT fer Respondent, the Court made the idiawing. ORDER:
"H transpires from the Record that in some of the Writ Petitions, the Counters are yet fo be Mlec by the Ressondants, &. Let all pleadings be compiate within four (04) weeks from today including the fling of the Counters as well as Reloinder, f any.
3. THE such time, the Interim Orders passed in this Batch of Writ Petitions shall continue tl the next date. 4, List the matter on 16.42.2022, for final hearing." Sdi- P. VENKATA RAMANA JOINT REGISTRAR PRUE COPY . SECTION OFFICER Te, _ } iG] righ Court of AP, at Amaravati 2, One OC to Ms.C. Sindhu Kumari Sc a POP OC] "
"3. One spare copy mS, NPC HEGH COURT GREPLJ DATED.09.11,2022 NOTE : LIST THE MATTER ON 1S. T2022, FOR FINAL HEARING ORDER WP. No, 23800 of 2024 EXTENSION OF EARLIER INTERIM ORDER © |