G SOMESWARA RAO Vs. IADDL JFCM

JUDGEMENT

(1.) These Writ Petitions involving common questions of fact and law were heard together and are being disposed of by this common judgment.

(2.) The petitioners in all these writ petitioners who are working as part time masalchies in various Subordinate Courts in the State are seeking regularisation of their services.

(3.) The petitioner in W.P.No.26327 of 1999 inter alia prayed for issuance of a writ or direction in the nature of mandamus declaring the action of the respondents in refusing to regularise his services as illegal, arbitrary and unjustified, and for a direction to the respondents to regularise his services on par with other class IV employees from the date of his initial appointment with all consequential benefits.