Telangana High Court
M. Satyanarayana, vs The State Of Telangana, on 13 August, 2024
THE HON'BLE SRI JUSTICE PULLA KARTHIK
WRIT PETITION No.22009 OF 2024
O R D E R:
With the consent of parties, this Writ Petition is being disposed of, at the admission stage.
2. This Writ Petition is filed under Article 226 of Constitution of India seeking the following relief:
"...to issue an appropriate writ, order or direction, preferably one in the nature of Writ of Mandamus and to declare the action of the respondents are not regularizing the services of the petitioners in the category of Audiometry Techinicians under the control of the 2nd respondent, though they are working since 2002 regularly on contract basis with payment of 100% of the basic pay attached to the post in the time scale of Rs.3550-100-3950-120-4550-150- 5300-170-6150-250-7150 with usual allowances, even as per the G.O.Ms.No.16, Finance (HRM.I) Dept., dated 26.02.2016, the said action of the respondents is highly illegal, arbitrary, unreasonable, dioscriminatory and without any application of mind and in violation of principles of natural justice and also in violation of Articles 14, 16 and 21 of the Constitution of India and declare the same as bad in law and consequently direct the respondents to regularize the services of the petitioners by taking their length of service i.e. 22 years on contract basis in the category of Audiometry Technicians with payment of 100% of the basic pay attached to the post in the time scale of Rs.3550-100-3950-120-4550-150-5300-170-6150-250-7150 with usual allowances, even as per the G.O.Ms.No.16, Finance (HRM.I) department dated 26.02.2016, with all consequential benefits and to pass such other order or orders as this Hon'ble Court may deems fit just and proper in the circumstances o the case..."
3. Heard Sri C. Raja Shekar Reddy, learned counsel for the petitioners, learned Government Pleader for Health, Medical and Family Welfare Department, appearing for respondent Nos.1, 3, 4 and 5 and Sri S. Vijaya Prashanth, learned Standing Counsel for Telangana Vaidya Vidhana Parishad, appearing for respondent No.2.
4. Learned counsel appearing for the petitioners submits that the petitioners are working as Audiometry Technicians on contract PK,J 2 wp_22009_2024 basis from 2002 onwards and completed 22 years of service. Therefore, they made a representation to respondent No.1 on 12.04.2022 to direct to respondent No.2 to regularize their services and pass appropriate orders within a stipulated time.
5. Learned counsel appearing for respondent No.1 submits that respondent No.1 will consider the representation dated 12.04.2022 submitted by the petitioners and pass appropriate orders in accordance with law.
6. Having regard to the submissions made by the learned counsel for the respective parties and without going into the merits of the case, this Writ Petition is disposed of directing respondent No.1 to consider the representation dated 12.04.2022 submitted by the petitioners and pass appropriate orders in terms of G.O.Ms.No.16 dated 26.02.2016 as expeditiously as possible. There shall be no order as to costs.
Miscellaneous petitions pending, if any, shall stand closed.
_____________________ PULLA KARTHIK, J Date :13.08.2024.
SSM/PRN