Section 3(4) in Telangana Public Employment (Regulation of Age of Superannuation) Act, 1984
(4)[ Notwithstanding anything contained in this section, an employee in the work charged establishment of the Government, who becomes a regular Government employee by whatever means or orders issued by Government from time to time shall not be treated as workman for purposes of this Act and shall be regarded as holder of a Civil post within the meaning of article 311 of the Constitution of India and accordingly, he shall retire from service,-(a)on attaining the age of fifty eight years in case, on becoming as a regular Government employee, he belongs to superior service; and(b)on attaining the age of sixty years in case, on becoming as a regular Government employee, he belongs to last grade service or in any service notified as inferior for the purpose of this sub-section.]
