SHAKEEL AHMED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Labour.

(2.) This writ petition is filed to issue a Writ more in the nature of writ of Mandamus or any other writ order or direction to declare the action of the 1st respondent treating the suspension period of the petitioner not on duty vide G O Ms. No.23, Labour, Employment Training and Factories (EmpVig.) Department, dtd. 19/9/2020 as illegal, arbitrary, unconstitutional and void being contrary to the FR 54-B and set aside the same and consequently direct the Respondents to treat the suspension period from 20/06/1998 to 08/08/2001 as on duty for all purposes with all consequential benefits.

(3.) The case of the petitioner, in brief, is as follows: