KHAJA NIZAMUDDIN Vs. SIDDIPET MUNICIPALITY

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Mandamus, declaring the action of the respondents in not regularizing the services of the petitioner as void, illegal, arbitrary, discriminatory and unconstitutional. A consequential direction is also sought to the respondents to regularize the services of the petitioner as per law laid down by the Hon'ble Supreme Court of India as well as the orders passed by this Court in W.P.No.36805 of 2018, dated 11.10.2018.

(2.) Heard Sri S.Jagadish, learned counsel for the petitioner and learned Government Pleader for Services-III, for respondents.

(3.) It has been contended by the petitioner that he was initially appointed as NMR Public Health Worker in the respondent No.1- Municipality on 13.2.1989 and the respondents were pleased to grant the minimum time scale of pay to him after completion of five years of service vide proceedings dated 25.12.1995. The grievance of the petitioner is that though he has rendered more than three decades of service, the respondents are not considering his case for regularization of his services. Therefore, he filed the representation on 28.7.2012 in this regard, but no orders have been passed on the said representation till today.