G.RAJAMALLAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of Constitution of India for the following relief/s:-

(2.) Heard learned counsel for the petitioner and learned Assistant Government Pleader appearing for the respondents.

(3.) It is the case of the petitioner that he was initially appointed as part time employee on 29/10/1984 in Upper Primary School, Vakole of Koheda Mandal in P.S. Husanabad of Karimnagar District. He completed eleven (11) years of service as part-time Sweeper but till date he has been discharging the duties of a full time Sweeper and being paid meager amount per month. He submits that the respondents are not regularizing his services in terms of G.O.Ms.No.212, dtd. 20/2/1994 while regularizing the services of other similarly situated persons who were appointed subsequent to the petitioner. Hence, the present Writ Petition.