MAHAMOODUL HASSAN Vs. HYDERABAD METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and learned Government Pleader for Municipal Administration, Government Pleader for Services I and learned standing counsel for HMA.

(2.) The petitioner filed this writ petition to issue a Writ of Mandamus declaring the impugned letter No.7202/Estt./ HMDA/2004 dtd. 23/3/2017 issued by the 1st Respondent as null and void and direct the Respondents to count the Petitioner's service from the date of initial appointment on NMR basis from the date of first appointment i.e 5/8/1985 for granting full pension and all other retiremental benefits and holding the action of Respondents action in not doing the same as illegal, discriminatory and subversive of Articles 14 and 16 of Indian Constitution.

(3.) ***