MANIPATI LINGAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) This writ petition is filed to issue an order or direction more particularly one in the nature of Writ of Mandamus to declare the impugned notice in Rc.No.C1/1933/2009, dtd. 6/8/2019 issued by the 2nd respondent wherein rejecting the claim of the petitioners for regularisation of their services though the same was considered in cases of similarly situated persons as illegal, and liable to be set aside and consequently, direct the respondents to regularise the services of the petitioners by duly following law laid down by the Apex Court in case of Secretary, State of Karnataka and others v Umadevi and others on 10/4/2006 and the law laid down by the High Court in U.V.S.R. Prasad and others v State of Andhra Pradesh and another in W.P.No.27217 of 2017 reported in 2018(2) ALD 282 (DB) with all consequential benefits.

(3.) The contents in Rc.No.C1/1993/2009, dtd. 6/8/2019 read as under: