M.V. Sridhar, vs State Of Andhra Pradesh
2021 Latest Caselaw 1031 AP

Citation : 2021 Latest Caselaw 1031 AP
Judgement Date : 22 February, 2021

Andhra Pradesh High Court - Amravati

M.V. Sridhar, vs State Of Andhra Pradesh on 22 February, 2021

Bench: M.Satyanarayana Murthy

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)

MONDAY, THE TWENTY SECOND DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE>
:PRESENT: °
THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY

WRIT PETITION NO: 4287 OF 2021
Between:
M.V. Sridhar, S/o. M.V.L. Narasimha Rao.
M.S.R.K. Subba Rao, S/o. Venkata Suryanarayana Sarma.
B. Naram Nayudu, S/o. Simhachalam.
Ch. Srinivasa Raju, S/o. Marraju.
U.N.V.R.Murthy, S/o. Mahadeva Murthy.
P.Venkateswara Rao, S/o. Chantiyya.

Onakwn-

...Petitioners

AND
1. The State of A.P., rep. by its Principal Secretary, Animal Husbandry and
Fisheries Department, Secretariat, Velagapudi, Guntur District.
The Director of Animal Husbandry, NTR Veterinary Super Specialty Hospital
Premises, Labbipet, Vijayawada, Krishna District.
The District Collector, East Godavari District at Kakinada.
The District Collector, West Godavari District at Eluru.
The District Collector, Krishna District at Machilipatnam.
The State of A.P., rep. by its Principal Secretary, Tribal Welfare Department,
Secretariat, Velagapudi, Guntur District.
The State of A.P., rep. by its Principal Secretary, Finance & Planning
Department, Secretariat, Velagapudi, Guntur District.

Oak Ww

...Respondents

WHEREAS the Petitioner above named through their Advocate Sri S Gopal Rao
presented this Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a writ in the nature of Mandamus or any other appropriate writ, order or direction,
by declaring the petitioners are entitled to reckon their services from the date of
completion of 5 years of service as NMRs on or before 25-11-93, by which date they
have completed more than 5 years of service and confer all consequential benefits like
seniority, notional fixation of pay etc., for the purpose of pension and pensionary
benefits etc., in view of the Division bench Judgment of the Hon'ble High Court of
Judicature at Hyderabad for the State of Telangana and the State of A.P. in W.P.Nos.
33936 of 2011 and batch, dt. 2-5-2018 and common order in |.A.No.1 of 2012
(W.P.M.P.No.41604 of 2012) in W.P.No.34034 of 2011 and batch, dt. 2-4-2018,
dismissing review petitions following the Judgment of the Hon'ble Supreme Court in
B.Srinivasulu Vs the Nellore Municipal Corporation rep. by the Commissioner.

AND WHEREAS the High Court upon perusing the petition and affidavit filed
herein and upon hearing the arguments of Sri S Gopal Rao, Advocate for the Petitioner
and of GP for Services-] takes notice for Respondent Nos.1 to 4 & 7, Government
Pleader for Services-lll takes notice for respondent No.6, directed issue of notice to the
Respondents herein to show cause as to why this WRIT PETITION should not be
admitted.

You viz:
The District Collector, Krishna District at Machilipatnam.

are be and hereby directed to show cause either appearing in person or through an
Advocate, as to why in the circumstances set out in the petition and the affidavit filed
therewith (copy enclosed) this WRIT PETITION should not be admitted on or before
47.03.2021, on which date the case stands posted for hearing.

The Court made the following:

ORDER:

"Issue notice to the respondent No.5.

Learned counsel for the petitioners is permitted to take out personal notice to the respondent No.5 by Regd. Post with acknowledgment due and file proof of service within three weeks.

Post after three (03) weeks.

Print the name of the learned Government Pleader for Services-l for the respondents No.1, 2, 3, 4 and 7 and the learned Government Pleader for Services- Ill for the respondent No.6 in the cause list."

Sd/- P.VENKATA RAMANA DEPUTY REGISTRAR

ITTRUE COPYI/ We SECTION OFFICER

To,

1. The District Collector, Krishna District at Machilipatnam.(by RPAD- along with a copy of petition and Affidavit.)

2. One CC to Sri. S Gopal Rao, Advocate [OPUC]

3. Two CCs to GP for Services-|, High Court of Andhra Pradesh. [OUT]

4. Two CCs to GP for Services-lll, High Court of Andhra Pradesh. [OUT]

5. The Section Officer, Posting Section, High Court of AP at Amaravati.

6. One spare copy.

MSB

HIGH COURT

-MSM,J