Citation : 2025 Latest Caselaw 5331 Tel
Judgement Date : 8 September, 2025
THE HON'BLE THE CHIEF JUSTICE SRI APARESH KUMAR SINGH
AND
THE HON'BLE SRI JUSTICE G.M.MOHIUDDIN
Writ Appeal No.849 of 2025
JUDGMENT:
Heard Mr.S.Rahul Reddy, learned Special
Government Pleader attached to the office of the learned
Additional Advocate General appears for the appellants and
Mr.Srinivasa Rao Madiraju, learned counsel for the
respondents.
2. The instant Writ Appeal is filed against the impugned
order dated 29.01.2025 passed in W.P.(TR)No.6453 of 2017
directing the respondents in the following terms:
"The judgments relied upon by the learned government pleader in support of their contentions are distinguishable on facts. The Government has to be a model employee and should not be permitted to exploit the unemployed and extract work from them without making payment of reasonable wages. Therefore, the respondents are directed to pay the minimum time scale of pay attached to the last grade employee of the Government of Telangana to the petitioners from the date of filing of the O.A. The respondents are further directed to pass necessary orders in this regard within a
period of three (3) months from the date of receipt of a copy of this order.
Accordingly, this writ petition is disposed of. There shall be no order as to costs."
3. Learned counsel for the appellants-State has placed
convenience compilation of certain documents on record
and submitted that there are apparent errors which have
been crept into the judgment of the learned writ Court, as
they could not be properly adverted to. He seeks
permission to withdraw this Writ Appeal to prefer a review
petition.
4. Liberty is granted.
5. The instant Writ Appeal is dismissed as withdrawn.
There shall be no order as to costs.
Miscellaneous applications pending, if any, shall
stand closed.
_____________________________________ APARESH KUMAR SINGH, CJ
____________________________ G.M.MOHIUDDIN, J Date: 08.09.2025 GJ
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