S. BIXAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioners, learned Government Pleader for Finance and Planning and Learned Government Pleader for Municipal Administration.

(2.) This Writ Petition is filed praying to issue a Writ of mandamus, declaring the action of the respondents in not regularizing the services of the petitioners in terms of G.O.Ms.No 1320, MA, dtd. 15/12/1981, G.O.Ms.No.300, MA, dtd. 24/6/1985 and GO.Rt.No.1211, MA dtd. 18/10/1989 as it was done in the case of NMRs..00who are working along with the petitioners in Miryalaguda municipality vide G.O.Rt.No108, MA and UD Dept., dtd. 21/2/2018 which was issued by implementing the orders passed in O.A.No. 542 of 2001 and batch dtd. 18/4/2002, which were confirmed by this Court in Writ Petition No. 14909 of 2002, dtd. 10/11/2013 and also confirmed by the Hon'ble Supreme Court in Civil Appeal No.3567 of 2006 dtd. 26/4/2011 from the date of completion of 5 years.

(3.) The Case of the Petitioners in brief, is as follows: