B. P. Singh, J. - (1.)Special leave granted.
(2.)The appellants herein namely, the A.P. State Electricity Board and its officers are aggrieved by the judgment and order of the High Court of Judicature of Andhra Pradesh at Hyderabad dated 20-8-1999 in Writ Appeal No. 1183 of 1999, whereby the appeal preferred by them against the judgment and order of the learned single Judge dated 1-7-1999 was dismissed. As a result, the appellants have been directed to consider the cases of the respondents herein for appointment in the light of the memorandum dated 26-8-1985 issued by the appellant-Board, which provided for appointment of Ex-casual Labourers, who were found suitable and eligible, against vacant posts on their being found suitable and eligible in accordance with the norms.
(3.)A few facts not in dispute may be noticed at the threshold. The respondents are the Ex-casual Labourers, who were engaged in the different circles of the A. P. State Electricity Board and had rendered service in the past. The appellant-Board by its memorandum dated 26-8-1985 took a decision that the vacant posts of L.D.Cs./Revenue Cashiers and Typists Steno-Typists in the office staff establishments and the vacant Helper/Watch-men posts in the Operation and Maintenance Construction Staff establishments as per the norms of the operation circle shall be filled in by considering the suitable and eligible candidates from among the Ex-casual Labourers after exhausting the existing casual labourers, if any, on one time basis. It was provided that the Ex-casual Labourers must have worked for at least the number of days as specified in the memorandum. After considering the cases of eligible Ex-casual Labourers for appointments to the aforesaid vacant posts, the remaining vacancies could be filled up as per the norms in the respective Operation Circle.