ELAGURTHI RAJENDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In all these writ petitions, grievance of the petitioners and the issue involved is common, as such, they are being disposed of by this common order.

(2.) These writ petitions are filed aggrieved by the action of the Telangana State Public Service Commission (for short 'TSPSC') in not granting service weightage marks for the services rendered by the petitioners in their respective posts on outsource basis while considering their candidature to the post of Radiographers as per Paragraph - VIII of Recruitment Notification No.59 of 2017 dtd. 8/11/2017 (W.P. Nos.3276 and 4057 of 2019); to the post of Pharmacist Grade - II as per the Notification No.4/2018 dtd. 25/1/2018 (W.P. No.3972 of 2019); to the post of Lab Technician Grade - II as per Notification No.67 of 2017 dtd. 18/12/2017 (W.P. No.41907 of 2018), issued by TSPSC.

(3.) (i) The petitioners in W.P. No.3276 of 2019 are possessing certificate of Radiology Assistant registered with ParaMedical Board and are working as Radiographers in the Government Hospital viz., Rajiv Gandhi Institute of Medical Sciences, Adilabad, (RIMS) for more than eight (8) years on outsourcing basis;