B.MALLAIAH Vs. CHAIRMAN

JUDGEMENT

(1.) This writ petition is filed seeking a writ of mandamus to declare the action of the respondents in not taking any steps for regular absorption of the petitioner since 18 long years inspite of possessing all the statutory requisite qualifications and eligibilities to hold the post of Librarian Grade-III as per the statutory rules, as illegal, unconstitutional, unjust and unfair and sought for a consequential direction to direct the respondents to absorb the petitioner in the regular post of Librarian Grade III in respondent Zilla Grandhalaya Samstha as per Rule 5 Note II of G.O.Ms.No.674 dated 21.03.1967 on completion of initial 5 years service with all consequential monetary benefits including arrears of pay and seniority as per the principle laid by the Hon'ble Supreme Court in Civil Appeal No.6318 of 2015 (Arising out of SLP (C) No.12432/2014) dated 17.08.2015 and as per final orders of APAT in O.A.No.2402/2016 and batch with corrigendum orders dated 16.10.2017.

(2.) Heard Sri Ch.Ganesh, learned counsel for the petitioner and learned Government Pleader for Services-I.

(3.) It has been contended by the petitioner that he was initially appointed as a contingent Librarian in the 4th respondent organisation during 1998 and he has been discharging his duties without any complaint. The grievance of the petitioner is that though he is fully eligible and qualified for regularisation of services as Librarian Grade III and has rendered more than 20 years of service, the respondents are not considering his case for regularisation of his services.