B.KARUNAKAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed for the following relief:

(2.) It has been contended by the petitioners that the present Writ Petition is the second round of litigation between the parties and the same is preferred aggrieved by the proceedings dtd. 7/1/2018 issued by the 2ndrespondent Corporation through which their claim for regularization of services as Heavy Motor Vehicle Drivers was rejected under compliance of the orders of this Court dt.15/11/2018 in Writ Petition 24198 of 2010 (earlier round of litigation).

(3.) Respondents filed a counter by contending that the reasons assigned in the impugned proceedings dt.7/1/2018 are justified in the circumstances of the case. The decision of the Hon'ble Supreme Court in Uma Devi's case relates to directives to take steps for the regularisation of eligible employees as a one- time measure i.e the services of irregularly appointed who have worked for 10 years or more in duly sanctioned posts but not under the cover of orders of the Courts or Tribunals, and that admittedly the petitioners have not put in 10 years of service as on the date of the above judgment, as such, the judgment would not be applicable in favour of the petitioners.