Mekala Mallamma vs The Govt. Of Telangana
2023 Latest Caselaw 1365 Tel

 HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR

            WRIT PETITION (TR) No. 5771 OF 2017

ORDER:

This writ petition (TR) is filed with the following prayer "to

declare the inaction of the respondents in not

absorbing/regularizing the services of the applicants and continuing

in service on consolidated pay of meager salary of Rs.1623/- even

after working continuous since nearly 37 years treating her as

bonded labour and slaves and denying regular absorption against

last grade post without communicating any written orders since

several decades while regularizing the services of her far juniors

without communicating any written reasons since more than 3

decades as unconstitutional illegal totally arbitrary highly illegal

irregular against the principles of natural justice equity and fair

play and prays to direct the respondents to regularize the services

of the applicants as per the judgment of the Hon'ble Supreme Court

of India in the case of District Collector/Chairman and others Vs.

M.L.Singh and others reported in 2009(8) SCC 480, and pass such

other or further orders as this Hon'ble Court may deem fit and

proper in the circumstances of the case and also award huge

compensatory damages for continuing the applicant since 37 years

without redressing her grievances nor communicating any written ::2::

reasons for denial of her regularization while absorbing her juniors

services as last grade servants since 37 years."

2. Learned counsel for the petitioner submits that the main

grievance of the petitioner is that the respondent authorities are

not regularizing the services of the petitioner, even though the

petitioner is entitled for regularization as per G.O.Ms.No.212, dated

22.04.1994 and as per the judgment of the Hon'ble Supreme Court

in District Collector/Chairman and others Vs. M.L.Singh and others1

and further pray this Court to direct the respondent authorities to

consider the case of the petitioner for regularization of services as

per G.O.Ms.No.212, dated 22.04.1994 and as per the judgment of

the Hon'ble Supreme Court in District Collector/Chairman and

others Vs. M.L.Singh and others and pass appropriate orders within a

time bond period.

3. Learned Government Pleader for Services-I appearing for

respondents submits that respondent authorities may be directed to

consider the case of the petitioner for regularization of services as

per G.O.Ms.No.212, dated 22.04.1994 and as per the judgment of

the Hon'ble Supreme Court in District Collector/Chairman and

2009(8) SCC 480 ::3::

others Vs. M.L.Singh and others, and pass appropriate orders in

accordance with law.

4. In view of the submission made by the learned counsel on

either side, this writ petition(TR) is disposed of directing respondent

authorities to consider the case of the petitioner for regularization

of services as per G.O.Ms.No.212, dated 22.04.1994 and as per the

judgment of the Hon'ble Supreme Court in District

Collector/Chairman and others Vs. M.L.Singh and others, if the

petitioner is otherwise eligible and pass appropriate orders strictly

in accordance with law, as expeditiously as possible, preferably

within a period of six (06) weeks from the date of receipt of copy of

this order and communicate the same to the petitioner.

5. Accordingly this Writ Petition(TR) is disposed of.

Miscellaneous applications, if any pending, shall stand closed. No

order as to costs.

_________________________________ JUSTICE N.V.SHRAVAN KUMAR

Date: 23.03.2023 SU