ANDHRA
PRADESH (REGULATION OF APPOINTMENTS TO PUBLIC SERVICES AND RATIONALISATION OF
STAFF PATTERN AND PAY STRUCTURE) (AMENDMENT) ACT, 2004 THE ANDHRA PRADESH (REGULATION OF
APPOINTMENTS TO PUBLIC SERVICES AND RATIONALISATION OF STAFF PATTERN AND PAY
STRUCTURE) (AMENDMENT) ACT, 2004 [Act No. 5 of 2004] AN ACT FURTHER TO AMEND THE ANDHRA PRADESH
(REGULATION OF APPOINTMENTS TO PUBLIC SERVICES AND RATIONALISATION OF STAFF
PATTERN AND PAY STRUCTURE) ACT, 1994. Be it
enacted by the Legislative Assembly of the State of Andhra Pradesh in the
Fifty-fifth Year of the Republic of India as follows: This
Act may be called the Andhra Pradesh (Regulation of Appointments to Public
Services and Rationalisation of Staff Pattern and Pay Structure) (Amendment)
Act, 2004. In the
Andhra Pradesh (Regulation of Appointments to Public services and
Rationalisation of Staff Pattern and Pay Structure) Act, 1994 (Act 7 of 1964), in
section 2, for clause (vi), the following shall be and shall be deemed always
to have been substituted from the date the said Act was enacted, namely:- "(vi)
Public Services for the purposes of this Act" means, services in any
office or establishment of :- (a)
the Government; (b)
a local authority; (c)
a Corporation or undertaking wholly owned or
controlled by the State Government; (d)
a body established under any law made by the
Legislature of the State whether incorporated or not; including a University; (e)
a Co-operative Society registered under the
Andhra Pradesh Co-operative Societies Act, 1964; and (f)
any other body established by the State
Government or by a Society, other than the Society specified under sub-clause
(e), registered under any law relating to the registration of societies for the
time being in force, and receiving funds from the State Government either fully
or partly for its maintenance or any educational institution whether registered
or not but receiving aid from the Government.". (1)
Notwithstanding any orders issued by the
Government or any authority, or any Judgment, decree or order of any Court, or
Tribunal, no person shall claim for the appointment or continuance in service
under the proviso to sub-clause (e) of clause (vi) of section 2 of the Andhra
Pradesh (Regulation of Appointments to Public Services and Rationalisation of
Staff Pattern and Pay Structure) Act, 1994, as incorporated by the Andhra
Pradesh (Regulation of Appointment to Public Services and Rationalisation of
Staff Pattern and Pay Structure) (Second Amendment) Act, 1998 (Act 27 of
1998),which proviso shall be deemed to have been repealed from the date from
which the Andhra Pradesh (Regulation of Appointment to Public Services and
Rationalisation of Staff Pattern and Pay Structure) (Second Amendment) Act,
1998 (Act 27 of 1998) came into force. (2)
No suit or other proceedings shall be
maintained or continued in any court, Tribunal or other authority against the
Government or any person or other authority whatsoever to secure the
appointment or continuance of any person in service on the basis of the proviso
to sub-clause (e) of clause (vi) of section 2 and all such pending proceedings
shall abate forthwith; (3)
No court shall enforce any decree or order
directing the Government or any person or other authority whatsoever to appoint
or to continue any person in the service of any co-operative society on the
basis of proviso to sub-clause (e) of clause (vi) of section 2 which ceased to
be inforce by the Andhra Pradesh (Regulation of Appointment to Public Services
and Rationalisation of Staff Pattern and Pay Structure) (Amendment) Act, 2004. The
Andhra Pradesh (Regulation of Appointments to Public Services and
Rationalisation of Staff Pattern and Pay Structure) (Amendment) Ordinance, 2003
is hereby repealed.
Preamble 1 - THE ANDHRA PRADESH (REGULATION
OF APPOINTMENTS TO PUBLIC SERVICES AND RATIONALISATION OF STAFF PATTERN AND PAY
STRUCTURE) (AMENDMENT) ACT, 2004PREAMBLE