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Judgment
This writ petition is filed questioning the action of Respondent Nos.1 and 2 in not taking the action on the proposals of Respondent No.3 vide dated 04.08.2026 for regularization of Petitioners services, as illegal and arbitrary.
Petitioners were appointed on contract basis in the Forest Department in various posts and are discharging duties in various places.
While so, State Government enacted the Andhra Pradesh Regularisation of Services of Contract Employees Act, 2023 providing mechanism for regularization of contract employees and pursuant to the same, proposals for regularization of the Petitioners were forwarded vide proceedings dated 04.08.2026 by the 3rd Respondent to the 1st Respondent, wherein the names of the Petitioners were also included for regularisation. As no further action has been taken, the present writ petition is filed.
Learned Assistant Government Pleader for Services-I would submit that the regularization of the Petitioners is under active consideration and appropriate decision will be communicated to the Petitioners.
Heard Sri. T.V.V. Koteswara Rao, learned counsel for the Petitioners and learned Government Pleader for Services-I.
Considering the submissions made, the Writ Petition is disposed of with the following directions:
The Respondent Authorities are directed to consider the cases of the Petitioners for regularization under the Andhra Pradesh Regularisation of Services of Contract Employees Act, 2023 as expeditiously as possible.
ii) There shall be no order as to costs.
As a sequel, the miscellaneous petitions if any shall stand dismissed.