G. Dasu vs The Government Of Telangana
2025 Latest Caselaw 6640 Tel

Telangana High Court

G. Dasu vs The Government Of Telangana on 20 November, 2025

       THE HON'BLE SRI JUSTICE PULLA KARTHIK

           WRIT PETITION (TR) No.2751 OF 2017

O R D E R:

When the matter is taken up for hearing, learned Counsel for

the petitioner submits that the issue raised in this Writ Petition is

squarely covered by the Division Bench judgments passed by this

Court in W.P.No.19455 of 2014 and batch dated 20.04.2018 and

W.P.No.7784 of 2018 and W.P.(TR).No.3129 of 2017 dated

28.02.2019 and contends that the impugned removal order was

passed without giving any opportunity to the petitioner in terms of

Rule 7(4) of the Madras Home Guards Rules, 1949.

2. Learned counsel for the petitioner further submits that the

Division Bench of this Court in its orders in W.P.No.19455 of 2014

and batch dated 20.04.2018 directed the respondents to reinstate

the petitioners therein into service without any benefits in relation

to their past service including seniority, continuity of service and

attendant benefits.

3. Learned Special Government Pleader appearing for the

respondents has not disputed the above submission made by the

learned counsel for the petitioner and contended that the case of

the petitioner would be considered for reinstatement into service

subject to medical fitness without any benefits in relation to his past service including seniority, continuity of service and attendant

benefits.

4. Having regard to the above made submissions and for the

reasons alike in W.P.No.19455 of 2014 and batch dated

20.04.2018, the Writ Petition (TR) is allowed in part by setting

aside the impugned order passed by respondent No.3 vide Notice

D.O.No.90/2014(No.884/A2/HGs.Hyd2014) dated 12.09.2014 and

respondents are directed to forthwith reinstate the petitioner into

service subject to physical fitness without any benefits in relation

to his past service including seniority, continuity of service and

attendant benefits. There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

____________________ PULLA KARTHIK, J

Date: 20.11.2025 VJB