B.Laxamma vs The State Of Telengana
2023 Latest Caselaw 3074 Tel

Citation : 2023 Latest Caselaw 3074 Tel
Judgement Date : 11 October, 2023

Telangana High Court

B.Laxamma vs The State Of Telengana on 11 October, 2023

Bench: Namavarapu Rajeshwar Rao

                               1                               RRN,J
                                                    WP No.47686 of 2018

THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO


              WRIT PETITION No.47686 of 2018

ORDER:

Heard learned counsel for the petitioner and learned

counsel for the respondents.

2. This writ petition is filed under Article 226 of the

Constitution of India seeking the following relief:

"....to issue a Writ Order or Order more in the nature of Writ of Mandamus declaring impugned action of the respondents in not regularizing the petitioners service though he rendered more than 33 years of uninterrupted service as a Sweeper against clear vacancy under the control of the respondents and even not paying time scale attached to the said post and being paid only paulrty wages is illegal, arbitrary, discriminatory and contrary to the G.O.Ms. No.212, dt:22-04-1994 and the dicta laid down by the Apex Court in B.Srinivasulu's case and also recent judgment in W.P.No.33936 of 2011 and batch dt 02.05.2018 and consequently seeking mandamus to the respondents herein to regularize her services from the date of completion of 5 years ie., 16.05.1991 with all consequential benefits and pass such other order or orders...."

                                 2                         RRN,J
                                               WP No.47686 of 2018

3. During the pendency of the Writ Petition, the

respondent authorities have issued Proceedings vide

C.No.1785/B6/95-2022, dated:30.08.2023 stated as

follows:

"....The respondents in W.P.No.21396 of 2009 B.Laxmi and others are not fulfilling the conditions stipulated in G.O.Ms.No.112, dated:23-07.1997, and there are no sanctioned posts of sweepers in Nalgonda district. Hence their services cannot be regularized...."