C. VENKATARAMI REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India for the following relief:-

(2.) The case of the petitioners is that they were appointed as NMRs under the 2nd respondent in the year 1986-87 on different dates and their services were regularized by the 2nd respondent vide different proceedings and as such they are continuing without any blemish whatsoever from the higher authorities. The Government introduced Contributory Pension Scheme from 2004 onwards w.e.f. 1/9/2004 and under the said scheme, the authorities will deduct 10% of the basic pay and DA from their salaries towards pension contribution.

(3.) Counter affidavit is filed by the 2nd respondent denying all the averments made in the petition and contended that the petitioners were already regularized after declaring their probation between 2005 to 2008 as and when regular vacancy arose based on their seniority as NMRs and following the rule of reservation as per G.O. Ms. No. 212, Finance and Planning (FW.PC.III) Department, dtd. 22/4/1994 in which certain guidelines were issued in respect of Act 2 of 1994 which Act came into force with effect from 25/11/1993. these petitioners have also completed 6 to 9 years of service. The petitioners even received monetary benefits consequent to their regularization and they even became members of the schemes floated after regularization on par with the regular employees. The petitioners have voluntarily agreed and received all the benefits and as such the relief claimed by the petitioners in the writ petition cannot be entertained at this stage and unsettle the issues already settled long back.