J. KISHAN Vs. TSRTC

JUDGEMENT

(1.) This Writ Petition has been filed questioning the order of the 3rd respondent in No.P3/122(2)/2009-WM; KR, dtd. 19/4/2012, in rejecting the representation of the petitioners, dtd. 4/4/2012 by holding that they are not eligible for regularization of their services.

(2.) Heard G.R. Mercy Vijaya, learned counsel for the petitioners and Sri Gaddam Srinivas, learned Standing Counsel for respondents. Perused the record.

(3.) The facts, in a nutshell, are that the petitioners were engaged as sweepers and cleaners in the Zonal workshop TSRTC (The then APSRTC), Karimnagar ZONE, on 1/1/1996 as contract labourers, before bifurcation of the State. They were engaged as sweepers and cleaners by the Contractor named Sri. A. Srinivas for executing the work of sweeping and cleaning in the 1st respondent Corporation at the Zonal workshop of the 2nd respondent with effect from 1. 01.1996. Initially, it was for one-year period. Subsequently, it was extended from time to time.