M.RAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Government Pleader for Services II and learned standing counsel for respondents.

(2.) The Present Writ Petition is filed to issue a Writ of Mandamus to declare the action of the respondents in issuing the Proceedings No. 37/CPR&RE/C2/2015, Dt:27/10/2016 in not regularizing the service of the Petitioners, as regularized the service of the one of the members of the union Sri. Md. Masood Ali, Borewell Mechanic, working on the basis of NMR at both, Adilabad District through G.O.Rt.No. 182, dtd.: 14/3/2017 as illegal, arbitrary, highly discriminatory, unjust, unfair, irrational, unconstitutional, unlawful, mockery, Perverse, Irrational and against the Articles 12, 14, 16, 19, 21 and 23 of the Constitution of India and against to the Principles of Natural Justice and against to the G.O.Ms.No.212, Finance Department, dtd. 22/4/1994 and against to a catena of Judgments of the Apex Court and set aside the same, Consequently direct the 1st respondent to regularize the service of the petitioners as regularized the service of the colleague of the Petitioners Sr. Md. Masood Ali, Borewell Mechanic working at both Adilabad District through G.O.Rt.No.182, dtd.: 14/3/2017.

(3.) The case of the petitioners, in brief, is as follows: a) The petitioners, having completed their Technical Qualification (I.T.I) were appointed through various proceedings by Respondents on N.M.R basis as Bore well mechanic.