Telangana High Court
D. Eswaraiah, Secretariat, Hyderabad vs The Govt. Of A.P., Secretariat, Hyd 2 on 23 November, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.18560 of 2003
ORDER:
1. This writ petition is filed seeking to issue a writ of Mandamus declaring that the petitioner is entitled to be considered for absorption in Government service in terms of G.O.Rt.No.384 Industries & Commerce (PE Cell) Department, dated 31.3.1993 and also G.O.Ms.No.87 Industries & Commerce (IFR.II) Department, dated 24.3.2003 on par with redeployed workmen of erstwhile Hyderabad Allwyn Limited, and consequently, to direct the respondents to consider his case for absorption in any one of the vacancies in the Last Grade Service of the Government.
2. Heard Sri K. Satyanarayana Murty, learned Counsel for the petitioner and the learned Government Pleader for Industries and Commerce for the respondents.
3. It has been contended by the petitioner that he was appointed as sales Assistant with the then Hyderabad Allwyn Metal Works Industrial Employees (Consumer) Co-operative Stores Limited, on 1.12.1989, and while he was discharging his duties, he was sent on deputation to work in the Peshi of Minister for Co-operation and that the petitioner worked with the Peshi of Minister upto 2002 and he was paid salaries, and thereafter, the respondents took a policy decision to absorb all AKS,J W.P.No.18560/2003 2 the existing workers, into Government service vide G.O.Rt.No.384, dated 31.3.1993 and also G.O.Ms.No.87, dated 24.3.2003, but the respondents have not considered the case of the petitioner for absorption into Government service, and therefore, appropriate orders may be passed in this writ petition directing the respondents to absorb the petitioner into service in terms of the G.Os stated supra.
4. The learned Government Pleader contended that the petitioner is not eligible for absorption in terms of the above said G.Os., and there are no merits in this writ petition and therefore, this petition is liable to be dismissed.
5. This Court having considered the rival submissions made by the parties is of the view that this writ petition can be disposed of directing the respondents to consider the case of the petitioner for absorption into Government service on par with similarly situated employees of Hyderabad Allwyn Limited in terms of G.O.Rt.No.384,dated 31.3.1993 and G.O.Ms.No.87, dated 24.3.2003.
6. Accordingly, the Writ Petition is disposed of directing the respondents to consider the case of the petitioner for absorption into Government service on par with similarly situated employees of Hyderabad Allwyn Limited in terms of G.O.Rt.No.384, dated 31.3.1993 and G.O.Ms.No.87, dated AKS,J W.P.No.18560/2003 3 24.3.2003 and pass appropriate orders, within a period of four weeks from the date of receipt of a copy of this order. No costs. Consequently, miscellaneous petitions pending, if any, shall stand closed.
__________________________ ABHINAND KUMAR SHAVILI, J 23rd November, 2018 Nn AKS,J W.P.No.18560/2003 4 HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI Writ Petition No.18560 of 2003 (disposed of) 23rd November, 2018 Nn