S.CHANDRA MOULI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking to declare the action of respondents in not allowing the petitioners into their service as Technical Officers/Junior Technical Officers on contract basis in the respondentorganisation from 21.12.2018 inspite of continuing the colleagues of the petitioners, who were appointed along with them in the similar posts on contract basis in the years 2012 and 2013, as illegal, discriminatory, arbitrary, unjust, contrary to law and against the principles of natural justice and violative of Articles 14, 16, 19 and 21 of the Constitution of India and against the catena of judgments of Apex Court and this Court, and sought a consequential direction directing the respondents to consider the representations of petitioners dated 21.12.2018, 03.01.2019, 27.01.2019 and 27.02.2019 to allow the petitioners to discharge their duties in the respondent-organisation forthwith in the same posts i.e. Technical Officer/Junior Technical Officer.

(2.) Heard Sri Chikkudu Prabhakar, counsel for petitioners and the Additional Advocate-General appearing for respondents.

(3.) It has been contended by the petitioners that they are fully eligible and qualified to be appointed as Technical Officers and Junior Technical Officers. The respondents have issued notifications for filling up the posts of Technical Officer/Junior Technical Officer on 20.03.2012 and 20.05.2013. As the petitioners were fully eligible and qualified to be appointed for the said posts, they have responded to the said notifications. After undergoing regular selection process, petitioners were appointed as Technical Officers/Junior Technical Officers on contract basis for a period of one year. The petitioners were appointed in SIS-DP project and the tenure of appointment of petitioners was extended from time to time and finally the services of petitioners were extended upto 20.12.2018, and thereafter, their services were not extended. Challenging the same, the present writ petition is filed.