JEEJULA VENKATESWARLU Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) This writ petition is fled seeking to declare the action of respondent No.1 in issuing impugned speaking order No.AB/A3/R&B/WGL/2012-13/95 dtd. 17/4/2012 rejecting the case of the petitioner for regularization/absorption as Work Inspector as highly illegal, arbitrary and contrary to law and to set aside the same and consequently direct the respondents to regularize/absorb the petitioner into service as Work Inspector.

(2.) The facts of the case, in brief, are that the petitioner was appointed as N.M.R. Work Inspector on 16/3/1991, on daily wage basis, by the Executive Engineer, Roads and Buildings, S.R.S.P. Division, Parkal, Warangal District. It is stated that the petitioner worked as Work Inspector, N.M.R. in the office of the Deputy Executive Engineer, S.R.S.P. Sub-Division, Mulugu, Warangal District from 16/3/1991 to 28/6/1993 continuously for more than 240 days. Thereafter, the services of the petitioner were orally terminated by the Executive Engineer, Roads and Buildings S.R.S.P. Sub-Division, Mulugu, Warangal District on 29/6/1993, without giving any notice and opportunity to the petitioner. It is stated that wages were also not paid to him.

(3.) Aggrieved by the oral removal orders, the petitioner raised an Industrial Dispute vide I.D.No.58 of 1997 on the file of the Industrial Tribunal-cum-Labour Court, Warangal. The Tribunal, after hearing both sides and considering the evidence, vide Award dtd. 16/11/2000 has set aside the oral termination of the petitioner from service on 29/6/1993 and directed respondents Nos.1 and 2 to reinstate the petitioner into service as N.M.R. Work Inspector on daily wage basis with continuity of service, but without back wages.