K.MANOHAR RAO Vs. TSRTC

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Standing counsel for TSRTC.

(2.) The Writ Petition is filed to issue a Writ of Mandamus to declare the office order No.E3/255(25)/2011-KRZ dtd. 17/6/2011 of the 3rd respondent to the extent of not regularizing the services off the petitioners in the feeder post of Dy. Superintendent (Audit) from the date of their initial promotion under Reg.30 of APSRTC Employees (Retirement) Regulation, 1966 from 2009 as unjust, illegal and contrary to APSRTC Employees (Retirement) Regulation, 1966 and contrary to Circular No.PD-47/2010 dtd. 9/9/2010 and consequently direct the respondents to treat the date of regular promotion of the petitioners to the post of Dy. Superintendent (Audit) with effect from June 2010 when the petitioners have become eligible for such promotion.

(3.) The case of the petitioners, in brief, is as follows: