Section 27 in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018
27. Consequences of resignation.
(a)A member of the service shall, if he/she resigns his/her post, forego not only the service rendered by him/her in the particular post held by him/her at the time of resignation but all his/her previous service under the Government of Telangana or any other State Government in India.(b)The reappointment of such person to the service shall be treated in the same way as a first appointment to the service by direct recruitment and all rules governing such appointment shall apply; and on such reappointment he/she shall not be entitled to count any portion of his/her previous service for any benefit or concession admissible under any rule or order;Provided that nothing contained in this Rule shall affect the operation of clause (b) of Article 418 of the Civil Service Regulations.
