Cause title — parties, addresses and appearances
t 3318 l
(Speciat Original Jurisdiction)
TUESDAY, THE ELEVENTH DAY OF OCTOBER
TWO THOUSAND AND TWENry TWO
PRESENT
HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
Between:
'1. The Commissioner, Nirmal Municipality, Nirmal, Adilabad District.
, Iffi,i::";:ln[l*i & Reve n ue oi,isiiin i i onTc",,].r ir., r-r u-In iIipa r ity, r.r i,,, r,
...PETITIONERS
AND
1 !1i K Bhumanna, s/o. sayanna working as Turn cocker, Nirmal Municioajitv.
^ Bio. H.No. 1-3-124t4st1,cjorijp"[r,ril.rXr]Ijtiriri oi.t,i"t
2. The Government of Andhra p;;J"rh; ;;;'b;i.-FiiI"iprr Secretary. Municioal
Administration & Urban oevetopmeni D-;r;il;;i;'b.:";;;;;ii:iiiii;'s:: " u",
Hyderabad-500 022
3 The commissioner & Director of Municipar Administration, Government of
, +,nd$ Pradesh, A.C. Guards, UyOeradad.
4. I ne Regional Director cum Appellate Commissioner, Municipal
Administration, Waranqal.
5. The Registrar, A.p.Adrin.Tribunal Hyderabad
,..RESPONDENTS
Petition under Articre 226 0t the constitution of rndia praying that in the
circumstances stated in the affidavit fired therewith, the High court may be
pleased to issue a writ of certiorari or any other appropriate writ order or
direction, calling for the records rerating to and connected with judgment of the
Hon'ble A.P. Administrative Tribunal, dated 26.6.2012 passed in O.A. No.
970312011 and set aside the same by hording as iregar, arbitrary, contrary to raw
THE HONOURABLE SRI JUSTICE ABHINAND KUMAR SHAVILI
THE HoNoU RABLE SRI,,,,..AT,OA,AVARAP U RAJEsHWAR RAo
WR|T pETtTtON NO: 29799 OF 2013
l.A. NO: 1 OF 2013(WPMP. NO:36052 OF 2013)
Petition under Section 15'l CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to
dispense with original order passed in O.A. No. 9703/2011 and batch, dated
26.6.2012 in filing the present Writ Petition
l.A. NO:2 OF 2013(WPMP. NO:37005 OF 2013)
Petition under section 151 cPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the Hlgh Court may be pleased to
suspend the operation of the order dated 26.06.2012 passed by the A.p
Administrative Tribunal in oA.No9703i2011 pending disposal of the writ petition
Between:
Sri. K Bhumanna, S/o. Sayanna working as Turn Cocker, Nirmal Municipalitv.
R/o. H.No. 1-3-124149t1. Goilapet, Nirm,l, Adilabad District
...PETITIONER/1 ST RESPONDENT
AND
1. The Commissioner, Nirmal Municipality, Nirmal. Adilabad District.
2. The Special Officer & Revenue' Divisional Officer, Nirmal Municipality,
Nirmal, Adilabad District.
...RESPONDENTS/wRIT PETITIONERS
3. The Government of Andhra Pradesh, rep by its principal Secretary,
Mu.n icipal Ad m inistration & U rban Develbprirent Department, Secr'etariat
Buildings, Hyderabad-500 022.
4. The Commissioner & Director of Municipal Administration, Government of
_ A.nOt1a Pradesh, A.C. Guards, Hyderadad.
5. The Regional Director cum Appeflate Commissioner, Municipal
Administration, Waranqal.
6. 4.P. Administritive TriSunal, Rep. by its Registrar, purani Haveli,
Hyderabad.
...RESPONDENTS/RESPONDENTS
Petition under section 151 cPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High court may be pleased to
vacate the interim order granted in wpMp No. 37005/2013 in wp No. 29799/2013,
dt.8.10.2013.
l.A. NO: 1 OF 2014(WVMP. NO: 771 OF 2014)
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
THE HON'BLE SRI JUSTICE NAMAVARAPU
ESIIWAR RAO
Writ Petition No.29799 of 2O13
ORDER : (Per Hon'ble Justice Abhinand Kurnar Shau i)
When the matter is taken up for hearing, learned
counsel for the petitioners had informed the Court that the
issue raised in the present Writ Petition is squarely covered
by the judgment of a Division Bench of this Court passed
in Writ Petition No.29030 of 2013 and batch. dated
1O.O8.2022.
2. This Court, having perused the record, is of the
considered view that the issue raised in the present Writ
Petition is squarely covered by the judgment of a Division
Bench of this Court passed in Writ Petition No.29030 of
2013 and batch, dated 10.08.2022, and following the said
judgment and for reasons alike, the present Writ Petition is
also disposed of.
3.
Accordingly, the Writ Petition is disposed of as above.
No costs.
AND
Counsel for the Petitioners: SRl. D.BHASKAR REDDY
Counsel for the Respondent No.1: SRl. S.JAGADISH
Counsel for the Respondent Nos.2 to 5: GP FOR SERVICES I
The Court made the following: ORDER
AKS,J & RRN,] w9 29199 2o1) 4 As a sequel, miscellaneous applications pending if any in this Writ Petition, shal1 stand closed. 2 ,II N.SRIHARI ASSISTANT REGISTRAR €D SECTION OFFICER To PSK. SW
1.The Principal Secretary, Municipal Administration & Urban Development Department, Secretariat Buildings, Government of Andhra Pradesh, Hyderabad-S00 022. 2. The Commissioner & Director of Municipal Administration, Government of Andhra Pradesh, A.C. Guards, Hyderabad.
3.The Regional Director cum Appellate Commissioner, Municipal Administration, Warangal.
4.The Registrar, A.P.Admn.Tribunal Hyderabad
5.Two CCs to GP FOR SERVICES I, High Court for the State of Telangana, at Hyderabad. [OUT]
6.One CC to SRI. D.BHASKAR REDDY, Advocate [OPUC]
7.One CC to SRI. S.JAGADISH, Advocate [OPUC]
8.Along with a copy of the Order d1.10.08.2022, W.P. No.29030 of 2013 and batch.
HIGH COUITT DATED:1 111012022 ORDER WP.No.29799 of 2013 Disposing of The W.P Without costs. TO --i- '2.4\tz- :ii ST,q I \-.:=:, \ 03 t[N 2[23 ,;\| )' ll .+ ll +.r/ * ---/ gStr
HON'BLE SRIJUSTICE ABHINAND KUMAR SHAVILI AND HON'BLE SMT JUSTICE (;.ANUPAMA CHAKRAVARTHY \I/.P-Nos. . 29729. 29734.297 298"11 &. 300s0 ()F 201i COMMON ORDER: (Per L:Ioo'bte SriJusrice Abhiaand Kumat Sheuili) Since the issuc involved in all these writ petitions is onc and dre same, rhel- arc being hcard together and disposed of by war. o[this c<;mmon ordcr. It is the casc of rhc pctitioners that the respondeflts arc working as NMR rvorkers and when their selices were rcgularized wi tl.r prospcctivc c[[cct, thcy have filcd O.A.No.9702 of 2011 and batch contending that their services should be rcgularized from the date on which they have completed fir,e vcars o[ scrvice. 'I'he Tribuna] uide order dated 26.06.2012 allorvcd thc said batch of cases. Aggrieved by the same, the present rvrit pctitions are filed. Learned counsel appearing for the petitioners as well as learned Governmenr Pieadcr for Serviccs_I appearing for the respondents had faidy concedcd that the issue involved in all these writ pctitions is squarelv covcred bv the decision rendercd bt, the Apex (-ourt it B.Stiniualulu Nellore Municipal Corporaliont, and also common ordcr datc,-l 02.05.2018 passed by Division llcncl.r o[ this (-ourt in \X/ P.N<;.33936 of 201,1, and batcl.r Irollowinq thc dccisiort oi thc ,\pcx Ct>urt in 8.5'nniua-rulu Ne//0rc Lfudtipt/ C.orpt,ration and also thc c()mlll( )n ordcr datecl 02.05.2(ll8 passcd bl the l)iviston llcnch of tl.ris (-ourt in \\'.P.No.3i936 ol 2011 and batch and for thc rcasons alikc, all thc rvrit Pctitions arc disposed o[ dirccting the petitioners to c<-,nsiiict thc cases of thc rcspondents by duly takinE into considcrati<ln the abcx'e said judgments and pass appropriatc <>rdcrs in accordancc with law. It is nccdless to say tlrat thc rcspondents are entitled ttr on\ no,ionu, benefits, rvithout any monctaq' benefits- No costs. I Ciril Ameal No 6-,l I 8 of 201 5 decrded on I 7.{)B 2tll5
closed. Date: 10.08.2022 tkk Nolc: Registrr t() anncx copy ofdle contmon order daled 02 05 2018 passed in $'.P No .l-rq:,,i,r, lt)l I and hatch. Nfisccliancotrs pctitions, if an1,, pcnding shall stand ABI{INAND KUMAR SI{AVILIJ (;.ANUPAMA CHAKRAVARTI{Y,.I
