2012 LAB. I. C. 2043 ::(2013) 8 ServLR 269 ::(2012) 2 AndhLD 596 ::(2013) 2 ESC 1057

Andhra Pradesh High Court

Hon'ble Judge(s): V. V. S. Rao, Ramesh Ranganathan, Sanjay Kumar , JJJ

( A ) Constitution of India Art. 310 , 311, 309 Proviso, 323A and Art. 226 — Andhra Pradesh State and Subordinate Service Rules (1996), R. 9 — Administrative Tribunals Act (13 of 1985), Ss. 2, 15 (1) (a) (b) — ‘Civil post’ — Person appointed by Govt. on contract basis or under agreement under R. 9 (a) of 1996 Rules — Holds a ‘civil post’ under State — Service matters concerning such person would fall within ambit of S. 15(1)(a), (b) of Administrative Tribunals Act necessitating his invoking jurisdiction of State Administrative Tribunal in first instance. 2010 Lab IC 1732 (A.P.) (DB), Overruled.Therefore he would be required to approach the tribunal constituted under the Act of 1985 in the first instance for redressal of his grievance as to discontinuance of his contractual employment. 2010 (2) Andh LD 174 (DB), Overruled. (2007) 11 SCC 681, AIR 1967 SC 884 and AIR 1984 SC 161, Rel. on. (Paras31 36 3842).....