Section 7 in Telangana (Regulation of Appointments To Public Services and Rationalisation of Staff Pattern And Pay Structure) Act, 1994
7. Bar for regularisation of services.
- No person who is a daily wage employee and no person who is appointed on a temporary basis under [section 3 and no person who] [Substituted for 'section 3 and' by Act No.3 of 1998.] is continuing as such at the commencement of this Act shall have or shall be deemed ever to have a right to claim for regularisation of services on any ground whatsoever and the services of such person shall be liable, to be terminated at any time without any notice and without assigning any reasons:[Provided that the services of those persons continuing as on the 25th November, 1993 having completed a continuous minimum period of five years of service on or before 25th November, 1993 either on daily wage, or nominal muster roll, or consolidated pay or as a contingent worker on full time basis, shall be regularized in substantive vacancies, if they were otherwise qualified fulfilling the other conditions stipulated in the scheme formulated in G.O.Ms.No.212, Finance & Planning (FW.PC.III) Department, dated the 22nd April, 1994:] [First proviso inserted by Act No.3 of 1998 and subsequently substituted by Act No.27 of 1998.][Provided further that the services of a person who worked on part-time basis continuously for a minimum period of ten years and is continuing as such on the date of the commencement of this Act shall be regularized in accordance with the scheme formulated in G.O.(P).112, Finance & Planning (FW.PC.III) Department, dated the 23rd July, 15397:] [Provisos one and two inserted by Act No.3 of 1998.][Provided also that] [Substituted by Act No.3 of 1998.] in the case of Workmen falling within the scope of section 25-F of the Industrial Disputes Act, 1947, one month's wages and such compensation as would be payable under the said section shall be paid in case of termination of Services:[Provided also that] [Substituted by Act No.3 of 1998.] nothing in this section, shall apply to the Workmen governed by Chapter V-B of the Industrial Disputes Act, 1947.Explanation. - For the removal of doubts it is hereby declared that the termination of services under this section shall not be deemed to be dismissal or removal from service within the meaning of article 311 of the Constitution or of any other relevant law providing for the dismissal or removal of employees but shall only amount to termination simpliciter, not amounting to any punishment.
