D. SATHAR SAHEB Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of the Constitution of India to declare the G.O. Ms. No. 333, dtd. 23/9/2011 as illegal, arbitrary in regularizing the petitioners' service from the date of G.O. which is contrary to law as held by this Court and the Hon'ble Apex Court and consequently set aside the said G.O. and regularize the petitioners' service retrospectively from the date of completion of five (5) years from the appointment for the purpose of claiming the pensionary benefits.

(2.) Heard learned counsel for the petitioners and learned Assistant Government Pleader for Services-IV appearing for the respondents.

(3.) Learned counsel for the petitioners would submit that the 1st petitioner was appointed as a pump operator-cum-watchman through proceedings Rc. No. 21/86, dtd. 1/10/1986 and joined his duty in the 5th respondent Office. The 2nd petitioner was appointed as a sweeper and subsequently as a pump operator-cum-watchman vide proceedings dtd. 1/10/1985. Both the petitioners were regularized vide G.O. Ms. No. 333, dtd. 23/9/2011.