S.V.N.RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking Writ of Mandamus declaring the action of the respondents in not regularizing the services of the petitioner as illegal, arbitrary and violative of Articles 14, 16, 21 and 39 (d) of the Constitution of India, and sought a consequential direction to the respondents to regularize the services of the petitioner as Electrician or in any other equivalent post with effect from 25.11.1993 as per G.O.Ms.No.212, dated 22.04.1994, with all consequential benefits.

(2.) Heard Sri V. Sudhakar Reddy, learned counsel for the petitioner, the Government Pleader for Services-II and Sri G. Narender, Standing Counsel for the 6th respondent.

(3.) It has been contended by the petitioner that he was appointed as an Electrician in the 6th respondent-Gram Panchayat on 04.07.1987 on NMR basis and rendered more than five years of service as on the cutoff date prescribed in G.O.Ms.No.212, dated 22.04.1994. The petitioner further submits that he has been continuously discharging his duties as Electrician in the 6th respondent-Gram Panchayat without any break.