B.PURUSHOTHAM RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is disposed of at the stage of admission with the consent of both the parties.

(2.) This writ petition is filed seeking a writ of Mandamus declaring the action of the 2nd respondent in issuing circular memo dated 08.02.2019 directing the 4th respondent to pay only basic pay without D.A and H.R.A instead of 100% Gross Salary (Basic Pay + D.A + H.R.A) in the time scale attached to the post of MPHA (M) as per 2015 Revision of Pay Scales to the petitioners, without issuing notice to the petitioners and without reference to Government Orders as illegal, arbitrary, unconstitutional, violative of principles of natural justice, violative of Articles 14, 16 and 19 of the Constitution of India and also contrary to the orders issued in G.O.Rt.No.459 dated 22.05.2002, RC.No.NMEP/63/2003 dated 29.05.2003 of DM & HO, Nalgonda, and the proceedings dated 21.10.2013 of DM & HO, Nalgonda, and set aside the circular memo dated 08.02.2019 issued by the 2nd respondent and sought a consequential direction to direct the 4th respondent to pay 100% Gross Salary (Basic Pay + D.A + H.R.A) to the petitioners from the month the petitioners were stopped from paying D.A and H.R.A, along with arrears.

(3.) Heard Sri G.Satyanarayana Yadav, counsel for the petitioners, Government Pleader for Services-II appearing for the respondents.