Andhra Pradesh High Court - Amravati
Peddapalli Prabhudas, vs The State Of Andhra Pradesh on 21 March, 2022
Author: B.Krishna Mohan
Bench: B.Krishna Mohan
THE HON'BLE SRI JUSTICE B.KRISHNA MOHAN
WRIT PETITION NO. 6639 OF 2022
ORDER:
Heard the counsel for the petitioner and the Government Pleader for Services-III for the respondents.
2. This writ petition is filed seeking regularization of services of the petitioner who is working as contract Junior Lecturer in Vocational stream since 26.08.2009 with the respondent No.5.
3. The counsel for the petitioner submitted that the petitioner is working as contract Jr. Lecturer in SPCM Government Junior College since 26.08.2009. The services of the petitioner are extended from time to time with the permission of the authorities. The petitioner has been performing his duties on par with regular employees for more than a decade. The petitioner submitted so many representations to the authorities to regularize his services.
4. Basing up on the representations of the petitioner, the respondent No.1 however issued a memo to the respondent No.2 with a request to examine the regularization of services of the petitioner as Junior Lecturer in the Government Junior College. Thereafter, there is no further progress in the matter. Hence, the writ petition.
5. On the other hand, the learned Government Pleader submits that the service particulars furnished by the petitioner as well as the applicability of the memo issued by the respondent No.2 shall be examined by the authorities whether the services of the petitioner can be regularized or not in terms of the due process. 2
6. In view of the above said facts and circumstances, the petitioner is permitted to make a representation afresh seeking for regularization of his service within two weeks from today and on receipt of such representation, the respondent No.2 is directed to consider and dispose of the same strictly in accordance with law as expeditiously as possible preferably within eight weeks from thereafter.
7. Accordingly, this writ petition is disposed of.
As a sequel, miscellaneous applications, pending, if any, shall also stand closed.
______________________________ JUSTICE B. KRISHNA MOHAN March, 21, 2022 PKR 3 THE HON'BLE SRI JUSTICE B. KRISHNA MOHAN WRIT PETITION NO. 6639 OF 2022 March 21, 2022 PKR