(1.) In this batch of petitions filed under Article 226 of the Constitution (except W.P.(TR) No.5972 of 2017, which is transferred from Andhra Pradesh Administrative Tribunal upon its abolishment), the petitioners have challenged the constitutional validity of Sec. 10-A of the Telangana (Regulation of Appointments to Public Services and Rationalization of Staff Pattern and Pat Structure) Act, 1994 ('Act of 1994'), whereby respondents sought to regularize the alleged illegal appointments made on contract basis.
(2.) The facts are taken from W.P.No.10744 of 2023. The petitioners are unemployed youth. The petitioners in paragraph No.3 of the Writ Affidavit in tabular form mentioned their names, qualifications and additional qualifications, which highlighted that the petitioners are postgraduates, one of them has done his Ph.D, two have qualified SET and two have qualified NET.
(3.) The grievance of the petitioners is that the petitioners being unemployed youth have a legitimate expectation and fundamental right of consideration against the statutory posts in the Government departments.
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