As per case facts, petitioners in multiple Writ Petitions were engaged as NMRs/Daily wage employees in Gram Panchayats and a Municipality between 1988-1990. Their services were not regularized despite working ... continuously for many years, even after Gram Panchayats merged into Greater Visakha Municipal Corporation. They sought regularization based on G.O.Ms.No.212 and Supreme Court judgments regarding employees completing ten years of service. Respondents resisted, citing lack of proof of engagement and non-fulfillment of criteria. The question arose whether these petitioners, being similarly placed to others whose services were regularized, were also entitled to regularization. Finally, the High Court, referencing Supreme Court and Division Bench precedents, directed the respondent Corporation to examine each petitioner's case individually, based on seniority, and decide on regularization from the date of an available sanctioned vacancy within six months, also mandating payment of time scale.