L.GOLYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Ch.Ganesh, learned counsel appearing on behalf of the petitioners and learned Government Pleader for Services-II appearing on behalf of the respondents.

(2.) The petitioners approached the Court seeking prayer as under:

(3.) The specific grievance of the petitioners is that the respondents are not counting the past temporary service i.e., from the date of petitioners initial appointment to the date of regularization, rendered by the petitioners in the contingent establishment, for commencement of qualifying service as per G.O.Ms.No.156, Finance and Planning (FW.PEN.1) Department , dtd. 29/4/1983 for the purpose of sanction of pension based on the judgment of the Hon'ble Apex Court in the case of Prem Singh Vs. State of Uttar Pradesh and Others in Civil Appeal No.6798 of 2019 and batch, dtd. 2/9/2019 reported in (2020) 1 SCC (L&S) 1 & (2019) 10 SCC 516, and in the case of Habib Khan Vs. State of Uttarkhand and Others in Civil Appeal No.10806 of 2017 & batch, dtd. 23/8/2017 reported in (2020) 1 SCC (L&S) 28, (2019) 10 SCC 542 and in Review Petition (C) No.9 of 2018, dtd. 16/1/2018, in Civil Appeal No.10806 of 2017, in case of State of Uttarakhand and Others Vs. Habib Khan and Others and reported in (2020) 1 SCC (L&S) 31(1), (2019) 10 SCC 545 and the Division Bench judgment of this Court in W.P.No.8201 of 2016, dtd. 17/3/2016 and the judgment of this Court in W.P.No.17700 of 2016, dtd. 20/6/2017. Aggrieved by said action of the respondents, the petitioners approached the Court by filing the present Writ Petition.