N.Veeresham, Karimnagar Dist. vs The Govt. Of A.P., General Admn . ...

IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                    AT HYDERABAD
               (Special Original Jurisdiction)
           MONDAY, THE THIRTY FIRST DAY OF DECEMBER
                   TWO THOUSAND AND SEVEN
                           :PRESENT:
             THE HON'BLE SRI JUSTICE D.S.R.VARMA
                             and
              THE HON'BLE SRI JUSTICE K.C. BHANU
                   WRIT PETITION NO : 24945 of 2007
Between:
N. Veeresham, S/o. Shyamaji,                           ..... PETITIONER
                                    AND

1 The Goverrnment of Andhra Pradesh, rep. by its Principal
Secretary, General Admn. (Ser.) Dept., Secetariat, Hyderabad.
2 The Andhra Pradesh Public Service Commission, ep. by its
Secetary, Gruhakalpa, Hyderabad.
3 The Goverrnment of Andhra Pradesh, rep. by its Principal
Secretary, Panchayat Raj & Rural Development
Department,Secetariat, Hyderabad.
4 The Commissioner of Panchayat Raj & Rural Employment, A.P.,
Hyderabad.
5 The District Collector, Warangal, Warangal District.
6 Guduru Kmaraswamy, S/o. Komaaiah,
   R/o. H.NO. 16-6-168, Peukawada, Warangal District (H.T.No.
25007940).                              ....RESPONDENTS

                Petition under Article 226 of the constitution of India praying
that in the circumstances stated in the Affidavit filed herein the High Court
will be pleased to issue a Writ, Order or Direction more particularly one in
the nature of Writ of Certiorari calling for the records pertaining to the
impugned judgment dt. 14-11-2007 in O.A. No. 1049 of 2006 and quash the
same and consequently declare that the petitioner is eligible and entitle to
continue of Extentions Officer, Rural development as per his appointment
orders .

    The petition coming on for hearing, upon perusing the petition
and the affidavit filed in support there of and the High Court order
dated 28.11.2007 made herein and upon hearing the arguments of
Sri CH. Jaganatha Rao , Advocate for the petitioner and of G.P for
Services -II for the Respondents 1,3,4 & 5 and of Sri M. Vijayakumar
,Standing Counsel for APPSC for the Respondent No.2 .

    THE COURT MADE THE FOLLOWING ORDER

         "Interim order granted earlier is extended until further
 orders.

          Post after Sankranthi Vacation of 2008.

          Counter, if any, in the meanwhile. "

                                             ASSISTANT REGISTRAR
                           // TRUE COPY //

                                        for ASSISTANT REGISTRAR




                                 ..2...

To

     1    The Principal Secretary, General Admn. (Ser.)
        Dept., Goverrnment of Andhra Pradesh, Secetariat,
        Hyderabad.
     2    The Secretary, Andhra Pradesh Public Service
        Commission,
        Gruhakalpa, Hyderabad.
     3. The Goverrnment of Andhra Pradesh, rep. by its Principal
     Secretary, Panchayat Raj & Rural Development
     Department,Secetariat, Hyderabad.
     4 The Commissioner of Panchayat Raj & Rural
     Employment, A.P., Hyderabad.
     5 The District Collector, Warangal, Warangal District.
     6 Guduru Kmaraswamy, S/o. Komaaiah,
        R/o. H.NO. 16-6-168, Peukawada, Warangal District
     (H.T.No. 25007940).
     7. One CC to Sri CH. Jaganatha Rao, Advocate (OPUC)
     8. Two CCs to the G.P for Services-II, High Court of A.P.,
        Hyderabad. (OUT)
     9. Two spare copies.

RV
 HIGH COURT

DSRVJ
&
KCBJ




Dated 31.12.2007

Note: Post after Sankranthi Vacation, 2008
       ORDER

W.P.No. 24945 of 2007 Extension HIGH COURT RV Dated 7.1.2008 DSRVJ & KCBJ Dated 31.12.2007 Note: Post after Sankranthi Vacation, 2008 ORDER W.P.No. 24945 of 2007 Extension