M. NAGARAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri K.Amrith Raj, learned counsel appearing on behalf of the petitioners, learned Assistant Government Pleader for Endowments appearing on behalf of the respondent Nos.1 and 2 and Sri Ch.Satish, learned Standing Counsel for Endowments appearing on behalf of the respondent No.3.

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

(3.) The case of the petitioners, in brief, is that the petitioners have been working as daily wage employees in Sri Gnana Saraswati Devasthanam, Basara since 2002 - 2003, performing full-time duties without complaints. Despite repeated requests, petitioners are not being paid minimum time scale or had been regularized, though the petitioners are eligible and working on par with regular employees. Thereafter, G.O.Rt.No.121 dtd. 9/3/2018 was issued to regularize services of employees appointed before 2/6/2014 and the petitioners herein fall within its purview but the petitioners' service was not regularized. Further, PRC 2015 benefits under G.O.Rt.No.577 dtd. 15/9/2017 were extended to similarly placed employees but the same had been denied to the petitioners. Aggrieved by the action of respondents in not implementing G.O.Rt.No.121 dtd. 9/3/2018, the petitioners filed the present writ petition.