T. Krishna Prasad vs The Principal Secretary To Government
2024 Latest Caselaw 454 Tel

Telangana High Court

T. Krishna Prasad vs The Principal Secretary To Government on 2 February, 2024

      THE HONOURABLE SRI JUSTICE PULLA KARTHIK

                 WRIT PETITION NO.2702 OF 2024

O R D E R:

With the consent of the parties, the Writ Petition is disposed

of at the stage of admission itself.

2. This writ petition is filed seeking the following relief:

"to issue an order or direction more particularly one in the nature of Writ of Mandamus to declare the action of the respondents in not implementing the 11th PRC (Revised Pay Scales 2020) to the petitioners herein, as per the judgment of the Apex court in the case of State of Punjab Vs Jagjit Singh and others in Civil Appeal No 213 of 2013 dt.26-10-2016 as highly illegal, irregular, unconstitutional against the principles of natural justice, equity and fair play and prays to direct the respondents herein to pay the salary of the petitioners according to the 11th new PRC Rs.31, 040/-, 32, 810/ to their respective posts of Lab Technician and Pharmacist plus DA, HRA and CCA, with arrears from the date of filing of the Writ Petition along with periodical increments from time to time with arrears and other monetary benefits as per the orders of the Division Bench of this Honble Court in W.P.No.26788 of 2017 dt.10-08-2017, and orders in I.A.No.1 & 2 of 2019 in W.P.No.38763/2018 in C.A.No.642/2019 on 24-01-2020 and the Division Bench Judgment of this Honble Court in batch of cases in WP No.5556 of 2018 and batch dt. 23-08-2018 and also as per the judgment of the Honble Supreme Court in SLP No.37870 of 2012 dated 14-10-2014 and pass..."

3. Heard Sri Gurram Srinivas, learned counsel for the

petitioners and learned Government Pleader for Medical & Health

appearing for the respondents.

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4. Learned counsel for the petitioners submitted that the

petitioners are working as Pharmacists and Lab Technicians on

outsourcing basis and they are discharging their duties to the

satisfaction of the higher authorities and continuously working

since the date of their initial appointment till to date without any

break. It is further submitted that the petitioners have sent a

joint representation to the respondent authorities on 21.12.2023

through registered post requesting them to consider their case for

payment of Minimum Time Scale and the same is still pending

with the respondent-authorities for consideration. Therefore,

learned counsel prayed to direct the respondent-authorities to

dispose of the representation, dated 21.12.2023 submitted by the

petitioners.

5. Learned Government Pleader appearing for the respondents

submits that the respondent-authorities will consider the

representation of the petitioner, dated 21.12.2023, and pass

appropriate orders thereon, in accordance with law.

6. In view of the submissions made by respective parties,

without going into the merits of the case, the Writ Petition is

disposed of directing the respondent-authorities to consider the

representation dated 21.12.2023 made by the petitioners and

pass appropriate orders thereon, in accordance with law, within a

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period of three months from the date of receipt of a copy of this

order and communicate a copy thereof to the petitioners. There

shall be no order as to costs.

Miscellaneous applications, if any, pending in this writ

petition, shall stand closed.

___________________________ JUSTICE PULLA KARTHIK Date: 02.02.2024 ns