M. Srinivas vs The State Of Telangana
2025 Latest Caselaw 5503 Tel

Telangana High Court

M. Srinivas vs The State Of Telangana on 15 September, 2025

      THE HON'BLE SRI JUSTICE PULLA KARTHIK

              WRIT PETITION No.26807 OF 2025

O R D E R:

With the consent of the parties, this Writ Petition is taken up

for disposal at the admission stage itself.

2. This Writ Petition is filed under Article 226 of the

Constitution of India seeking the following relief:

"...to issue a writ, order or direction more particularly one in the nature of writ of Mandamus declaring the action of the respondents in not regularizing the services of the petitioner from the date of completion of 5 years of service i.e., 04.04.1986 to 03.04.1991, but the respondents authorities regularized the petitioner services w.e.f 18.12.2009, vide proceedings in Rc. No.C1/240/2006 dated 18.12.2009, issued by the 6th respondent, as illegal, arbitrary, unreasonable and violation of principles of natural justice and apart from violation of Article 14 of the Constitution of India and consequently direct the respondents to regularize the services of the petitioner from the date of completion of 5 years of service i.e.. on 04.04.1986 to 03.04.1991 for the purpose of pension and pensionary benefits and all other consequential benefits and to pass..."

3. Heard Sri Ch.Satish Kumar, learned counsel for the

petitioner, learned Government Pleader for Services-I for

respondent Nos.1, 3 and 4, learned Government Pleader for

Services-III for respondent No.2 and Sri Ramesh Chilla, learned

Standing Counsel for Municipalities appearing for respondent

Nos.5 and 6.

PK,J 2 Wp_26807_2025

4. Learned counsel for the petitioner submits that the

petitioner was initially appointed on NMR basis on 04.04.1986 at

Manuguru Municipality. He was subsequently transferred to

Sathupally Municipality and thereafter to Khammam Municipality.

While he was serving at Khammam Municipality, his services were

regularized vide Rc.No.C1/240/2006, dated 18.12.2009, with

prospective effect. Therefore, the petitioner made a representation

to the respondents on 24.01.2025, with a request to regularize his

services from 25.11.1993, for the purpose of pension and

pensionary benefits. He further relied upon the judgment of the

Hon'ble Supreme Court in B. Srinivasulu vs. Nellore Municipal

Corporation in Civil Appeal No.6318 of 2015 dated 17.08.2015.

Therefore, learned counsel for the petitioner seeks indulgence of

this court to direct respondents to consider the representation

made by the petitioner and pass appropriate orders within a

stipulated period of time.

5. Learned Government Pleader and learned Standing Counsel

appearing for respondents submits that since the representation of

petitioner is pending before the respondents and respondents will

consider the representation of the petitioner dated 24.01.2025, and

pass appropriate orders, in accordance with law.

PK,J 3 Wp_26807_2025

6. Having regard to the submissions made by learned counsel

for the respective parties and without going into the merits of the

case, this Writ Petition is disposed of directing respondents to

consider the representation, dated 24.01.2025, submitted by the

petitioner and pass appropriate orders, strictly in accordance with

law, as expeditiously as possible, preferably within a period of eight

(8) weeks from the date of receipt of a copy of this order 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: 15.09.2025.

Note: Issue CC by one week.

B/o.SPD