S.SWAMY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri CH.Ganesh, learned counsel appearing on behalf of the petitioner, learned Assistant Government Pleader for Services-I appearing on behalf of the respondent Nos.1 to 3 and Sri Pradeep Reddy Katta, learned standing counsel appearing on behalf of the respondent No.4.

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

(3.) The case of the petitioner in brief as per the averments made in the affidavit filed by the petitioner in support of the present Writ Petition is as under:- The petitioner was appointed as contingent sweeper on 28/8/1993 in place of the petitioner's deceased father under the compassionate grounds. It is the further the case of the petitioner that nothing had been mentioned in the appointment order saying that the petitioner was appointed on part time basis and the petitioner in fact provided the full-time services as contingent sweeper in the 5th respondent school, however, the petitioner was wrongly paid the wages as part time sweeper i.e., Rs.1,623.00 per month instead of full-time sweeper i.e., Rs.16000.00 per month. It is further the case of the petitioner that the deceased father of the petitioner was fully eligible for the regularization of the services as full time sweeper, however, the services of the father of the petitioner were not regularized till his death without any reasons but services of the individuals on the footing as the petitioner's father and the juniors of the petitioner's father were regularized by the respondent authorities without following any seniority.