R Khwaja Moinuddin Chisty vs The State Of Andhra Pradesh
2024 Latest Caselaw 9135 AP

Citation : 2024 Latest Caselaw 9135 AP
Judgement Date : 3 October, 2024

Andhra Pradesh High Court - Amravati

R Khwaja Moinuddin Chisty vs The State Of Andhra Pradesh on 3 October, 2024

 APHC010314682021
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                                 [3310]
                             (Special Original Jurisdiction)

                    THURSDAY ,THE THIRD DAY OF OCTOBER
                      TWO THOUSAND AND TWENTY FOUR

                                       PRESENT

            THE HONOURABLE DR JUSTICE K MANMADHA RAO

                       WRIT PETITION NO: 18995 OF 2021

Between:

R Khwaja Moinuddin Chisty and Others                                 ...PETITIONER(S)

                                          AND

The State Of Andhra Pradesh and Others                              ...RESPONDENT(S)

Counsel for the Petitioner(S):

   1. M SRIKANTH

Counsel for the Respondent(S):

   1. GP FOR SERVICES IV

   2. GP FOR SERVICES II

The Court made the following:

ORDER:

This Writ Petition iiss filed under Article 226 of the Constitution of India,

seeking the following relief:

"to issue a writ, order or direction more particularly one in the nature of WRIT OF MANDAMUS, de declaring claring the action of the respondents in regularizing the services of the petitioner with effect from 14.10.2019 and not from the date when they have completed five/ ten years of services i.e 25.11.1993 in accordance with G.O.Ms.No.212 Finance and Planning (FW.PC.III) Department dated 22.04.1994 and vide G.O.Ms.No.112, Finance and Planning (FW.PC.III) dated 23.07.1997 the judgment of Hon'ble Supreme Court for the purpose of pay and pension as illegal, arbitrary and violative of Articles 14 and 16 of the Constitution of India and consequently direct the respondents to regularize the services of the petitioners with effect from the date when they have completed five/ ten years of service i.e with effect from 25.11.1993 and 02.05.1993 for the purpose of pay and pension with all consequential benefits and pass such other orders."

2. Heard learned counsel for the petitioner(s) and the learned Assistant

Government Pleader, Services-IV for the respondents.

3. During hearing learned Counsel for the petitioner(s) submitted that

issue involved in this writ petition is squarely covered by the order of this Court

in Writ Petition Nos.22180 of 2022 and batch, dated 23.08.2024. Learned

Assistant Government Pleader for the respondents conceded the same.

4. In view of the submission of both the counsel, this Writ Petition is

disposed of in terms of the order in Writ Petition Nos.22180 of 2022 and

batch, dated 23.08.2024. There shall be no order as to costs. Consequently,

miscellaneous applications, pending if any, shall stand closed.

6. The Registry is directed to attach a copy of the order in Writ Petition

Nos.22180 of 2022 and batch, dated 23.08.2024 to this order.