- (1.) In all the abovenoted civil appeals, since the same controversy is involved, they have been heard together and they are being disposed of by this common order.
(2.) It appears that some employees of the Andhra Pradesh Scheduled Castes Finance Corporation had moved the High Court of Andhra Pradesh for their regularisation in service. That relief was granted but that order seems to have been impugned by filing SLPs in this Court. The matter came up for disposal on 6-2-1998. A three-Judge Bench of this Court disposed of SLPs (C) Nos. 27275-77 of 1995 providing that those employees who had completed five years' continuous service should be considered for regularisation in accordance with the terms of GOMs No. 212 dated 22.4.1994. Thereafter, it appears that some other employees who are parties in the appeals in hand, moved the High Court for their regularisation. The learned Single Judge of the High Court in its order quoted the operative part of the order passed by this Court dated 6.2.1998 which provided that those employees who had completed five years' continuous service and fulfil other conditions laid down in GOMs No. 212/22-4-1994 would be considered for regularisation, gave directions accordingly. A perusal of GOMs No. 212 dated 22.4.1994 shows that it contains Condition (5) which reads as under: "(5) Absorption shall be against clear vacancies of posts considered necessary to be continued as per workload excluding the vacancies already notified to the Andhra Pradesh Public Service Commission/District Selection Committee."
(3.) The request of the appellants for their regularisation, however, was turned down by GORt No. 651 dated 23.10.1998. This order indicates that the posts against which regularisation was being sought were not sanctioned posts by the competent authority since it is indicated that posts could be sanctioned only by the Government. That being the position, the request for regularisation was rejected.;