R. KAMALAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking to grant the following relief:

(2.) The brief facts leading to filing of the present writ petition are as under:

(3.) Respondents filed the counter and did not dispute appointment of the petitioner as part-time sweeper on 8/4/1980. It is contended that the petitioner submitted representation dtd. 7/7/2014 to the 3rd respondent requesting for regularization of services in terms of G.O.Ms.No.112 dtd. 23/7/1997 and as per the orders of APAT in O.A.No.4824 of 2005 with M.A.No.2539 of 2005 dtd. 9/9/2009. The respondents issued speaking orders vide Memo No.AB/CS/46T dtd. 27/7/2014 stating the petitioner is not entitled for regularization of her services.