P.VENKATA RAMANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Mandamus declaring the action of respondents in not considering the case of petitioners for regularization even though they were selected in the duly sanctioned posts after regular process of selection and put-in more than 16 years of service, as illegal, arbitrary, discriminatory and violative of Articles 14 and 16 of the Constitution of India and sought a consequential direction directing the respondents to immediately regularize the services of petitioners from the dates of their appointment.

(2.) Heard Sri M.Srikanth, counsel for petitioners, Government Pleader appearing for respondent No.1 and Sri N.Bhupal Reddy, Standing Counsel for respondent Nos.2 to 4.

(3.) It has been contended by the petitioners that as they are fully eligible and qualified to be appointed as Post Graduate Teachers, Trained Graduate Teachers, Physical Education Teachers and Staff Nurses, they had responded to the notification issued by the respondents for the said posts. After undergoing regular selection process, they were selected and appointed in their respective posts and the petitioners have been discharging their duties to the best satisfaction of their superiors and everyone concerned.