Telangana High Court
Y.Gurava Reddy vs State Of Telangana on 7 January, 2025
THE HON'BLE SRI JUSTICE PULLA KARTHIK
WRIT PETITION No.504 OF 2025
ORDER:
With the consent of both the parties, the Writ Petition is
disposed of at the stage of admission itself.
2. This Writ Petition, under Article 226 of the
Constitution of India, is filed seeking the following relief:
"...to declare the action of the Respondents in not considering the
case of the petitioner for regularisation of his services as Junior
Lecturer in Commerce with effect from 01.11.1990 the date on which
the petitioner put in a service of 5 academic years as per G.O.Ms.
No.221, Education (C.E.I-2) Dept., dated 20.06.1995 notionally, as
illegal, arbitrary, discriminatory, violative of Article 14 and 16 of the
Constitution of India by issuing appropriate writ, order or direction
more particularly in the nature of Mandamus and consequently
direct the Respondents to consider the case of the petitioner for
regularisation of his services with effect from 01.11.1990 as per G.O.
Ms.No.221, Education (C.E.I-2) Department, dated 20.06.1995
instead of from 30.10.1996 as per G.O.Rt.No.225, Education, (C.E.I)
Department for the purpose of pension and pensionary benefits
forthwith in terms of order of the Hon'ble Court in
Govt. of A.P v. N. Venkaiah and others (2018 Lawsuit (Hyd) 191
and also the Judgment of the Hon'ble Supreme Court rendered in
B.Srinivasulu's Case (2021 (13) SCC 460) and further reiterated in
SLP (C) No.13813/2018, dated 23.07.2024..."
3. Heard Sri K.Rama Subba Rao, learned counsel for
the petitioner and learned Government Pleader for Services-I,
appearing for the respondents.
4. Learned counsel for the petitioner submits that
the subject matter of this Writ Petition is squarely covered by
the common order passed by this Court in W.P.No.33936 of
2011 and batch, dated 02.05.2018, and requested this Court
to pass similar order in the present Writ Petition also.
5. The same is not seriously disputed by learned
Government Pleader for Services-I.
6. Having regard to the submissions made by learned
counsel for respective parties and for the reasons alike in the
common order, dated 02.05.2018, in W.P.No.33936 of 2011
and batch and in view of the benefit extended by the Hon'ble
Supreme Court in B.Srinivasulu v. Nellore Municipal
Corporation 1, this Writ Petition is disposed of directing the
authorities concerned to reckon the services of the petitioner
from the date of completion of five years in service, on or
before 01.11.1990, for the purpose of his pension and
pensionary benefits. However, he shall not be entitled to
actual monetary benefits for said period in the form of arrears
of pay or allowance. There shall be no order as to costs.
Miscellaneous petitions pending, if any, shall stand
closed.
______________________________
JUSTICE PULLA KARTHIK
Date: 07.01.2025
YVL
Civil Appeal No.6318 of 2015 decided on 17.08.2015
