P. KHADER BASHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri P. Raghavender Reddy, learned counsel for the petitioners, learned GP for Services - IV, appearing for respondents Nos.1 and 2, and Sri Suresh Kumar Reddy Kalava, learned counsel for respondents Nos.3 and 4.

(2.) This writ petition under Article 226 of the Constitution of India has been filed for the following relief:

(3.) The action of the respondents in regularizing the petitioners' services but without protection of their pay at the time of regularization is being challenged to the extent of not protecting the pay, as illegal, arbitrary and violative of the principles of natural justice.