THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.24442 of 2020
ORDER:
This writ petition is being disposed of at the admission
stage with the consent of both the parties.
Heard Sri P.Venkateshwer Rao, learned counsel for the
petitioners and the learned Standing counsel for TSRTC.
This writ petition is filed seeking the following relief :
"to issue a writ or order or direction more particularly one in the nature of writ of mandamus declaring that the action of the respondents in not allowing the 20 years Special Grade to the petitioners with effect from their completion of 20 years of service rendered in their respective posts of irrespective of regions of the TSRTC as bad, arbitrary, illegal, unjust, discriminatory and contrary to the Circulars of the TSRTC and also contrary to the Judgments of this Honorable Court and consequently direct the respondents to effect the 20 years Special Grade to the petitioners by with proper fixation by counting entire service rendered in the present post irrespective of the regions."
Learned counsel appearing for the petitioners submits
that the issue involved in this writ petition is squarely covered
by the order passed by this Court on 01.10.2018 in
W.P.No.34780 of 2018.
Learned Standing Counsel appearing for the
respondent-Corporation does not dispute the same.
In view of the said submission and following the order
dated 01.10.2018 passed by this Court in W.P.No.34780 of
2018, this Writ Petition is disposed of directing the
respondent-Corporation to consider the cases of the
petitioners for grant of Special Grade Increments on
completion of 20 years of service by considering their total
service in the Corporation, irrespective of the regions, and
pass appropriate orders within a period of eight weeks from
the date of receipt of a copy of this order. No order as to costs.
Miscellaneous Petitions pending, if any, shall stand
closed.
________________________________ ABHINAND KUMAR SHAVILI, J 04.01.2021.
Msr THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.24442 of 2020
04.01.2021 (Msr)
