M MADHAVI REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Mandamus, declaring the action of respondents in not allowing the petitioner to discharge her duties by denying access to the respondents' office, as illegal, arbitrary, violative of principles of natural justice, contrary to the service law and violative of Articles 14, 16 and 21 of the Constitution of India and sought a consequential direction directing the respondents to continue the petitioner in service with the respondents-Board.

(2.) Heard Ms.A.Divya, counsel for petitioner and Sri A.K.Jayaprakash Rao, Standing Counsel for respondents 2 to 4.

(3.) It has been contended by the petitioner that she was initially appointed as a Data Entry Operator with the respondents-Board during August, 2010 and since then she has been discharging her duties to the best satisfaction of her superiors and every one concerned. Petitioner further submitted that in pursuance to Government orders, it has been decided by the respondents-Board to engage Date Entry Operators under the control of Superintendent Engineer, Circle-I, to meet the exigencies of administration through outsourcing agencies. Though the nomenclature of "outsourcing" has been spelt out in the appointment order of the petitioner, the real fact is that the respondents have selected and appointed the petitioner as Data Entry Operator vide proceedings dated 11.08.2010 issued by the Vice-Chairman and Housing Commissioner, which was addressed to Great Security Services. It is contended that a perusal of the appointment order would disclose that the Vice-Chairman and Housing Commissioner had selected and decided to engage the petitioner and the Great Security Services was directed to pay salary to the petitioner. The petitioner further contended that without assigning any reason, the respondents are not permitting her to discharge her duties from April, 2018. Challenging the action of respondents in not permitting the petitioner to discharge her duties, the present writ petition is filed.