K. NARASIMHA REDDY S/O LATE NARAYANA REDDY Vs. THE STATE OF TELANGANA REPRESENTED BY ITS SECRETARY HIGHER EDUCATION DEPARTMENT, SECRETARIAT AND FOUR OTHERS

JUDGEMENT

(1.) Petitioner was retired from service of New Science College as Lecturer in Physics. The grievance of the petitioner is that Carrier Advancement Scheme benefits are not extended to him in spite of the request made on several times and the petitioner is made to suffer financially on account of inordinate delay in granting the relief.

(2.) Petitioner earlier filed Writ Petition No. 13286 of 1993 aggrieved by the proceedings dated 2.8.1993 and sought for consequential direction to reinstate the petitioner into the post of Lecturer in Electronics and direct the respondents 1 and 2 therein to admit his post to grant-in-aid. On an elaborate consideration of the issue, this Court allowed the Writ Petition by issuing various directions. Aggrieved thereby, the State preferred Writ Appeal No. 1041 of 2003, which was dismissed by the judgment dated 25.09.2003. The SLP filed against the decision of the Division Bench of this Court was dismissed. The issue has attained finality.

(3.) Alleging non-compliance of the directions, the petitioner field CC No. 949 of 2004. During the pendency of the said CC, the Director of Collegiate Education passed orders dated 3.1.2005 regularizing the services of the petitioner as Lecturer in Physics, New Science College, Ameerpet, Hyderabad with effect from 17.1.1985. It was also ordered that the period would be regulated for the purpose of pension and other related benefits.