B. RAMACHANDRAM Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) This Writ Petition is filed praying to issue Writ of Mandamus directing the respondents to implement the order of the Hon'ble A.P. Administrative Tribunal, Hyderabad dtd. 13/2/2013 in O.A. No. 935 of 2013 and further direct the respondents to re-fix the pay of the petitioners in the scale of Rs.130.00250/- and Rs.150.00300/- as Untrained Graduate and as revised from time to time with all consequential benefits such as Payment of Salary, increments, arrears of pay and refund the amount already recovered from the petitioners by virtue of provisions of Act 14 of 1991, as per the judgment of the Hon'ble Supreme Court of India in P.Tulsidas Vs. Government of A.P. reported in A.I.R. 2003 S.C 43 and set aside the impugned Proceedings Rc.No.63/347/A2/2013- 17 dtd. 15/9/2017 issued by the District Educational Officer, Karimnagar.

(3.) The case of the Petitioners, in brief, as per the writ affidavit, is as follows: