T.E.RAJAGOPALAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking to declare the action of the respondents in not regularizing the services of the petitioner in the post of Lecturer in Degree College, as illegal and arbitrary, and consequently to direct the respondents to regularize the services of the petitioner from the date of his initial appointment with all consequential benefits.

(2.) The facts of the case, in brief, are that the petitioner passed M.Com with 60% of marks from Osmania University in the year 1990. He was appointed as a Lecturer in Pragathi Mahavidyalaya Junior College on 25/6/1990 in a vacant aided post, in pursuance of the selection made by a duly constituted Selection Committee. The petitioner worked in the said college upto June, 2008 and thereafter, he was shifted to respondent No.3 - Pragathi Mahavidyalaya Degree College of Commerce & Science against a vacant aided post by way of redeployment from the defunct Chanakya Junior College, Hyderabad, and since then, he is working in the respondent No.3-college as a Lecturer in Commerce. It is stated that the petitioner is paid only consolidated amount of Rs.16,000.00 per month, but not the regular pay scale and that he was also denied various other benefits, leaves, allowances etc.

(3.) It is further stated that the petitioner on an earlier occasion approached this Court and filed W.P.No.21281 of 1997 seeking regularization of his service. Thereafter, respondent No.3 terminated his services w.e.f. 1/2/1999. The said writ petition was dismissed as infructuous on 19/4/1999 with an observation that the question relating to regularization of services is left open and the same shall depend upon the result of the appeal, which is pending before the Appellate Authority. Thereafter, on 17/9/1999, the Appellate Authority has dismissed the appeal filed by the petitioner on the ground that the petitioner was a part time lecturer. Aggrieved by the same, the petitioner approached the Government, which in turn, vide G.O.Rt.No.251, Higher Education (CE-III-2) Department, dtd. 7/4/2000 ordered for reinstatement of the petitioner.