N. Bhaskar, S / O. Sailu, vs The Vicechairman Managing ...
2022 Latest Caselaw 2536 Tel

Citation : 2022 Latest Caselaw 2536 Tel
Judgement Date : 9 June, 2022

Telangana High Court

N. Bhaskar, S / O. Sailu, vs The Vicechairman Managing ... on 9 June, 2022

Bench: P.Madhavi Devi

      THE HONOURABLE SMT JUSTICE P. MADHAVI DEVI

       WRIT PETITION NOs.34797/2013, 34959/2013,

      37407/2013, 1923/2014, 5439/2014, 5441/2014,

     6082/2014, 12302/2014, 13814/2014, 23845 of 2014

COMMON ORDER:

       These Writ Petitions are filed seeking a Writ of Mandamus

declaring the action of respondent No.2 in not ordering,

re-engagement with continuity of service of the petitioners as

contract Conductors as illegal and unjust.

2. These matters are taken up for hearing.

3. Sri P.Venkateswar Rao, learned counsel for the petitioner

submitted that this issue is covered by the Judgement of the

Hon'ble Supreme Court in the case of "APSRTC and others V.

A.U.M. Roa and others" and the said Judgment is considered by

this Court in Writ Petition No.20566 of 2012 and others vide

orders dated 20.02.2020 and all these are similar petitions and

have accordingly been dismissed.

4. Considering the submissions made by the learned counsel

for the petitioner, all these writ petitions are dismissed. A copy of the order in the said writ petition is attached herewith as part