Section 2 in Telangana Prohibition of Absorption of Employees of State Government Public Sector Undertakings into Public Service Act, 1997
2. Prohibition of absorption into public service.
- Notwithstanding anything contained in any contract or agreement or any judgment, decree or order of any court, Tribunal or any other authority or any order or proceedings of the State Government, or any officer of the State Government, no employee of a State Government Public Sector Undertaking shall be or shall ever be deemed to be entitled to absorption into public service from the date of commencement of this Act only on the ground that such undertaking has become sick or is likely to become sick or is closed or is likely to be closed and accordingly,-(a)all orders issued by the Government or any other authority appointing any such employee to any post in public service on any such ground shall stand cancelled with effect from the 30th November, 1996.(b)no suit, or other proceeding shall be instituted, maintained or continued in any court, Tribunal or any other authority against the State Government or any person or other authority whatsoever for such appointment or absorption into public service; and(c)no court shall enforce any decree or order directing such appointment or absorption.Explanation. - For the purposes of this section, the expression Public Service means, services in any office or establishment of,-(a)the Government;(b)a local authority;(c)a Corporation or undertaking wholly owned or controlled by the State Government;(d)a body established under any law made by the Legislature of the State whether incorporated or not, including a University; and(e)any other body established by the State Government or by a society registered under any law relating to the registration of societies for the time being in force, and receiving funds from the State Government either fully or partly for its maintenance or any educational institution whether registered or not but receiving aid from the Government.
