K Vijayender Redddy vs The State Of Ap 3 Ors
2021 Latest Caselaw 3465 Tel

        THE HONOURABLE SMT. JUSTICE P. MADHAVI DEVI


                     WRIT PETITION NO.6681 OF 2003


                                  ORDER

This Writ Petition is filed by the petitioner seeking a direction

to respondents 3 and 4 to continue the petitoner in Municipal

Corporation, Hyderabad as per the Proc.No.257/B3/LWS/MCH/2001/

1290, dt.21.08.2001 in the time scale of pay or to allow the pletitioner

to continue under the 4th respondent in the minimum time scale of pay

as per the Letter No.257/LWS/B1/MCH/98/368, dt.20.05.1998 of the

4th respondent.

2. It is stated that this is a second round of litigation and in similar

cases, the learned Single Judge of this Court in W.P.Nos.45949 and

46007 of 2018 directed the respondents therein to consider the cases

of similar petitioners for regularisation of their services as NMRs

strictly in terms of the law laid down by the Hon'ble Apex Court in

Secy., State of Karnataka Vs. Umadevi1 and also the Judgment

dt.11.10.2018 rendered by this Court in W.P.No.36805 of 2018. It was

also directed that the whole exercise shall be completed within a

reasonable period, preferably within a period of six (6) weeks from

the date of receipt of a copy of the order. Both parties agreed that the

petitioner's case is similar.

(2006) 4 SCC 1

3. Therefore, this Writ Petition is also disposed of with similar

directions. No order as to costs.

4. Pending miscellaneous petitions, if any, in this Writ Petition

shall stand closed.

___________________________ JUSTICE P. MADHAVI DEVI

Dt. 12.11.2021 Svv