Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a Division Bench of the Andhra Pradesh High Court dismissing the writ petition filed by the appellant. In the writ petition correctness of order passed by the Andhra Pradesh Administrative Tribunal, Hyderabad, (In short the Tribunal) was questioned.
(3.) Background facts in a nutshell are as follows : Respondent was appointed as Watchman at the Seed Stores, Pitchatoor, by proceedings dated 21.4.1980 on a temporary basis. Initially he was getting Rs.290/- p.m. Subsequently, the services of the respondent and eighteen others were converted into regular last grade service by ROC No.A3/3291/85 dated 1.3.1991. However, by subsequent proceeding in G. O. Ms. No.98 dated 1.4.1999, the service of the respondent was again regularized pursuant to the orders of the Government in G.O.Ms No.212 dated 22.4.1994. Consequently proceedings dated 8.4.1999 were issued considering him as a regular employee w.e.f. 1.4.1999. As a result, respondent was denied the benefit of regularisation into last grade service w.e.f. 1.3.1991. The respondent filed O.A. No.3051 of 2000 before the A.P. Administrative Tribunal seeking invalidation of the proceedings in G.O.Ms. No.98 dated 1.4.1999 and consequential proceedings dated 8.4.1999 and for a declaration that he was entitled to be treated as a regular employee in the last grade service w.e.f. 1.3.1993 with all consequential benefits.;