KOLA RAVINDER 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 were appointed as daily wage workers (cooks and laddu makers) in Sri Anjaneya Swami Devasthanam, Kondagattu, during the years 2003, 2005, and 2008. After the temple was taken over by the Endowments Department in 2008, the petitioners continued their uninterrupted service. Despite receiving salary enhancements and EPF deductions, the petitioners repeated requests for regularization since 2012 were ignored. Though eligible under G.O.Rt.No.121 Revenue (Endowment-1)Department, dtd. 9/3/2018 and G.O.Rt.No.577 dtd. 15/9/2017, the petitioners were denied the benefits extended to similarly placed employees in other temples. Aggrieved by the same, the petitioners filed the present writ petition.