Telangana High Court
Prl Secy, Home Dept, Hyd 2 Others vs Negi Gangaiah, Karimnagar Dist Another on 27 August, 2018
Author: Sanjay Kumar
Bench: Sanjay Kumar
THE HON'BLE SRI JUSTICE SANJAY KUMAR
AND
THE HON'BLE SRI JUSTICE M.GANGA RAO
WRIT PETITION NOs.8002, 19331, 19600 of 2014; 15752, 15936, 16025,
16472, 16478, 17830, 17957, 25499, 26337, 27897, 29582, 29794,
30801, 32948, 34841 of 2015; and 3817 of 2016
COMMON ORDER
(Per Hon'ble Sri Justice Sanjay Kumar) All these matters relate to removal of Home Guards from the rolls of Home Guards Organization. The matters are squarely covered by the common order dated 08.06.2018 passed by this Court in W.P.No.35460 of 2013 and batch in relation to the very same issue.
The writ petitions are accordingly dismissed subject to the following conditions:
1. The respondents-applicants in all these cases shall be subjected to a physical test to ascertain their fitness before being re-inducted in service as Home Guards. An objective and transparent procedure shall be adopted by the State and its police officials in this regard and all deserving candidates shall again be enrolled on the rolls of the Home Guards Organization.
2. Enrolment of such deserving candidates shall, however, not have the effect of conferring upon them the benefit of continuity of service, seniority, arrears of pay etc. for all purposes. Their enrolment would be on par with fresh appointment.
Interim orders in all the cases shall stand vacated. Pending miscellaneous petitions, if any, shall also stand dismissed. No order as to costs.
________________ SANJAY KUMAR, J ________________ M. GANGA RAO, J 27th AUGUST, 2018 Svv