Andhra Pradesh High Court - Amravati
Gangavaramsreeram Kumar, vs The State Of Andhra Pradesh on 17 February, 2021
Bench: M.Satyanarayana Murthy
\
- (SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY, THE SEVENTEENTH DAY OF FEBRUARY, |
TWO THOUSAND AND TWENTY ONE
:PRESENT:
WRIT PETITION NO: 24629 OF 2020
Between:
Gangavaram Sreeram Kumar, S/o Venu Gopal,
...Petitioner
AND
1. The State of Andhra Pradesh, rep. by its Principal Secretary, Revenue (Regn-1)
_ Department, A.P. Secretariat, Velagapudi, Guntur District.
2. The Commissioner and Inspector General, Registration and Stamps, Andhra
Pradesh, lbrahimpatnam, Vijayawada, Krishna District.
3. The Deputy Inspector General Registration and Stamps, Guntur.
...Respondents
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 an appropriate Writ, order or Direction more particularly in the nature of Writ of
Mandamus declaring the Final Seniority list of Sub-Registrars Grade-Il qualified for
appointment as Sub-Registrars Grade-] as on 01-09-2019 in Zone-IIl prepared by the
3rd Respondent as arbitrary, illegal, in violation of Article 14 and 16 of the Constitution
of India and in violation of Rule 33 (b) and Rule 36 of the Andhra Pradesh State and
Sub-Ordinate Service Rules, and for extraneous considerations, and contrary to the
dicta laid down by the Hon'ble Apex Court in Civil Appeal No.5099/2006 dated 18-2-
2015 and consequently direct the Respondents to prepare the final seniority list of Sub-
Registrars Grade-Il qualified for appointment as Sub-Registrars Grade-| as on 1-09-
2020 in Zone-IIl for the panel year 2020-21, in accordance with Rule 38 (b) and Rule 36
of the Andhra Pradesh State and Sub-ordinate Service Rules and in accordance with
the Judgment of the Hon'ble Apex Court in Civil Appeal No.5099/2006 dated 18-02-
2015.
IA NO: 1 OF 2020
Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased, to stay of all
promotions to the post of Sub-Registrars Grade-1 in Zone-lll for the panel year 2020-
2021 in pursuance of the final Seniority List of Sub-Registrars Grade-Il as on 1-09-2019
pending disposal WP 24629 of 2020, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and Order of the High Court dated 22.12.2020, 29-12-2020
06.01.2021 & 27-01-2021 made herein and upon hearing the arguments of Sri Subba
Rao Korrapati, Advocate for the Petitioner and of GP for Services-| for the Respondents
and the Court made the following
ORDER:
Interim Order, granted earlier, is extended by four weeks.
Post after three weeks. .
Sd/- G. Srinivasa Reddy
ASSISTANT_REGISTRAR
I(TRUE COPY!/
For ASSISTANF REGISTRAR
To,
1. One CC to Sri. Subba Rao Korrapati, Advocate [OPUC]
2. Two CCs to GP for Services-i, High Court of Andhra Pradesh. [OUT]
3. One spare copy.
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HIGH COURT
MSM.J
DATED: 17-02-2021
NOTE: POST AFTER THREE WEEKS
ORDER
WP.No.24629 of 2020
EXTENSION OF INTERIM ORDER
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