Andhra Pradesh High Court - Amravati
Union Of India, vs G.Nagamani on 9 February, 2021
Bench: Joymalya Bagchi, A V Sai
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
(SPECIAL ORIGINAL JURISIDICTION)
TUESDAY ,THE NINTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE A V SESHA SAI
WRIT PETITION NO: 2913 OF 2021
Between:
4. Union of India,, Rep. by its The General Manager, East Coast Railway, B-2,
Chandrandroosekharpur, Railway Complex, Bhubaneswar-751016.
2. The Divisional Railway Manager,, East Coast Railway, Waltair.
3 The Chief Crew Controller,, East Coast Railway, Waltaire Division, Rayagada,
Orissa State.
Petitioner
AND
G.Nagamani, W/o G.Ramakrishna Rao, aged about 53 years, Occ- Junior Clerk, in the
office of Chief Crew Controller, East Coast Railway, Waltair Division, Rayagada, Orissa
State.
Respondents
WHEREAS the Petitioner above named through his/her Advocate K
ARUNA(SC FOR RAILWAYS) 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 pleased to issue an appropriate writ or any
other order or direction particularly one in the nature of Writ of Certiorari by calling for
records relating to and in connection with the order in OA. No. 02/774/2014, dated
22.01.2020 passed by the Hon'ble Central Administrative Tribunal, Hyderabad Bench
and declare the same as illegal, arbitrary capricious and contrary to the Judgment of
Apex Court.
AND WHEREAS the High Court upon perusing the petition and affidavit
filed herein and upon hearing the arguments of Smt K. Aruna (Standing Counsel for
Railways) Advocate for the Petitioner, directed issue of notice to the Respondents
herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
G.Nagamani, W/o G.Ramakrishna Rao, Occ- Junior Clerk, in the office of Chief Crew
Controller, East Coast Railway, Waltair Division, Rayagada, Orissa State.
are directed to show cause either appearing in person or through an Advocate, as to
why in the circumstances set out in the petition and affidavit filed therewith (copy
enclosed) this WRIT PETITION should not be admitted on or before 23.02.2020 on
which date the case stands posted for hearing
The Court made the following: ORDER:
(Proceedings taken up through video conferencing)
Issue notice upon the respondent.
Adjourned.
/
Post on 23.02.2021. Sd/- A. Surya Prakasa Rao
DEPUTY REGIS AR.
JITRUE COPY!/
For
To
4. G.Nagamani, W/o G.Ramakrishna Rao, Occ- Junior Clerk, in the office of
Chief Crew Controller, East Coast Railway, Waltair Division, Rayagada,
Orissa State. (by RPAD- along with a copy of petition and affidavit)
2 One CC to Sri K Aruna(Standing Counsel for Railways) Advocate [OPUC]
3. One spare copy
TVR
HIGH COURT
JBJ & AVSSJ
DATED:09/02/2021
NOTICE BEFORE ADMISSION
WP.No.2913 of 2021
POST ON 23.02.2021
