Kannevena Bogaiah vs The State Of Telangana
2025 Latest Caselaw 5468 Tel

Telangana High Court

Kannevena Bogaiah vs The State Of Telangana on 12 September, 2025

        THE HON'BLE SRI JUSTICE PULLA KARTHIK

      WRIT PETITION Nos.27590 AND 27621 OF 2025

COMMON ORDER:

Since the lis in both the Writ Petitions is one and the same,

they 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

in terms of G.O.Ms.No.212, Finance & 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

both the 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.

5. Having regard to the above submissions and for the reasons

alike in the order dated 21.03.2024 in W.P.No.7521 of 2024, both PK,J Wp_27590 & 27621_2025

the Writ Petitions are disposed of permitting the petitioners to

submit representation/s to the respondents redressing their

grievance within a period of one (1) week from the date of receipt of

a copy of this order. Upon receipt of such representation/s, 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 thereon,

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.

Miscellaneous petitions pending, if any, shall stand closed.

There shall be no order as to costs.

____________________ PULLA KARTHIK, J

Date : 12.09.2025.

Note : Issue C.C. by Tuesday.

B/o.TMK