K.PRABHAKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Appeals are arising out of a Common Order dated 04/04/2019 passed in W.P.Nos.1882, 6404 and 7192 of 2019 by the learned Single Judge.

(2.) The facts of the case reveal that the appellants/petitioners before this Court were appointed purely on contractual basis as contract supervisors under the National Agricultural Insurance Scheme/Modified National Agricultural Insurance Scheme (now Pradhan Mantri Fasal Bima Yojana) and in the appointment orders, which are on record, there was a categorical condition that their services are purely temporary and will be terminated at any point of time without giving any prior notice. The appellants/petitioners have enclosed the appointment orders and the appointment orders reveal that they were issued in the year 2012. Though an averment has been made by the appellants/petitioners that some of them were appointed in 2008 also, but the documents which are filed along with the writ petition reveals that some of the appointments are of the year 2002.

(3.) Their services were discontinued from time to time. Page 129 of the paper book reveals that some of them were re-engaged on 01/08/2018 (wrongly mentioned as 01.08.2019) and the date of termination mentioned as 31/01/2019. The order was passed on 31/01/2019. The appellants/petitioners came up before the learned Single Judge claiming regularisation and had stated that some of their counterparts have been regularised in the State of Andhra Pradesh.