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M. Odemma vs The State Of Telangana
2025 Latest Caselaw 5408 Tel

Citation : 2025 Latest Caselaw 5408 Tel
Judgement Date : 10 September, 2025

Telangana High Court

M. Odemma vs The State Of Telangana on 10 September, 2025

          THE HON'BLE SRI JUSTICE PULLA KARTHIK

     WRIT PETITION Nos. 33145, 33166, 33729 OF 2024
                    20871 AND 21959 OF 2025
COMMON ORDER:

Since the lis in all these Writ Petitions is one and the same,

all these Writ Petitions are being heard together and are disposed

of by way of this common order.

2. Aggrieved by the action of the respondents in not regularizing

the petitioners' services retrospectively on competition of five years

of service in terms of G.O.Ms.No.212, Finance and Planning

(FW.PC-III) Department, dated 22.04.1994, these Writ Petitions are

filed.

3. Heard Sri A.Malhar Rao, learned counsel for the petitioners

and learned Government Pleader for Services-III appearing for the

respondents.

4. Learned counsel for the petitioners submits that the lis in

these Writ Petitions is squarely covered by the adjudication of this

Court in its order, dated 21.03.2024 in W.P.No.7521 of 2024 and

requested this Court to pass similar order in the present Writ

Petitions also. The same is not seriously disputed by learned

Government Pleader appearing for the respondents.

PK,J Wp_20871_2025 & batch

5. Having regard to the above said submission and for the

reasons alike in the W.P.No.7521 of 2024, these Writ Petitions are

disposed of permitting the petitioners to submit a representation to

the respondents redressing their grievance within a period of one

(1) week from today. Upon receipt of such representations, the

respondents are directed to consider the same, in the light of the

judgment, dated 01.02.2024 passed by a Division Bench of this

Court in W.A.No.71 of 2024 and pass appropriate orders, strictly in

accordance with law, as expeditiously as possible, preferably within

a period of six (06) weeks thereafter and communicate a copy

thereof to the petitioners. There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_____________________ PULLA KARTHIK, J

Date : 18.08.2025.

TMK/EDS

 
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