G. Sunder Raju vs The State Of Andhra Pradesh
2021 Latest Caselaw 948 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY, THE EIGHTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:

THE HON'BLE SMT. JUSTICE KONGARA VIJAYA LAKSHMI

 

WRIT PETITION NO: 8316 OF 2020

Between:
G. Sunder Raju, S/o G M Karunachari,
...Petitioner
AND
1. The State of Andhra Pradesh, Rep by its Special Chief Secretary to Government
Education Department, Secretariat, Velagapudi, Andhra Pradesh.
The Commissioner of School Education, Ibrahimpatnam, Krishna District, A.P
The Collector and District Magistrate, Machilipatnam Krishna District
Convention of Baptist Churches of the Northern Circars, Rep by Dasari Yacob,
S/o Moses Convener Education Committee, Kakinada East Godavari District A.P

WN

...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 a direction, order or writ more particularly one in the nature of Writ of Mandamus
declaring the proceedings of the 3 respondent in Rc. No. 51/D2/2018 dated -04-2020
transferring the correspondent ship from special officers of Education Department to
CBCNC Management GROUP up to 09-05-2022 and declare the same as illegal,
arbitrary and un-constitutional and violative of Art. 14, 19 and 21 and also inviolation of
the judgment rendered by this Hon'ble Court in W.P. (P.I.L) No. 157 of 2019 and W.P.
NO. 16021 of 2019 dated 27-01-2020 and consequently direct the respondents to
restore the special officers of Education Department as correspondents of CBCNC
Educational Institutions till the enquiry is completed against the 4'" respondent herein.

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to suspend the
impugned proceedings issued by the 3% respondent in Rc. No.51/D2/2018 dated 04-
2020 transferring the correspondent-ship from special officers of Education Department
to CBCNC Management GROUP up to 09-05-2022, pending disposal of WP 8316 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 the Orders of the High Court dated 06-05-2020, 20-05-
2020, 15-06-2020 & 25-11-2021 made herein and upon hearing the arguments of M/s G
Elisha, Advocate for the Petitioner and GP for Education for the Respondents and of Sri
A Venkata Ramana, Advocate for the Respondent No.4, the Court made the following.
ORDER:

"List the matter on 22.02.2021.

Interim order granted earlier is extended till 23.02.2021."

Sd/- M. Ramesh Babu

ASSISTANTREGISTRAR™ If TRUE COPY // .

For ASSISTANT ISTRAR

To

1. One CC to Mis. G Elisha, Advocate [OPUC]

2. One CC to To Sri A Venkata Ramana, Advocate [OUT]

3. Two CCs to GP for Education, High Court Of Andhra Pradesh. [OUT]

4. One spare copy.

MSB

HIGH COURT

KVL,J

DATED: 18.02.2021

LIST THE MATTER ON 22.02.2021

ORDER

WP.No.8316 of 2020

INTERIM DIRECTION EXTENDED

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