Andhra Pradesh High Court - Amravati
V B Gangadhara Goud vs State Of Ap on 18 January, 2021
Bench: M.Satyanarayana Murthy
ee)
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISIDICTON)
MONDAY , THE EIGHTEENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT: ate oS
THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY. if
WRIT PETITION NO: 1007 OF 2021
Between:
V.B. Gangadhara Goud, S/o. V. Chennaiah Goud.
M. Dargaiah, S/o. M. Veeranna
R. Srinivasulu, S/o. R. Sunkanna.
A. Jamullaiah, S/o. A. Peda Veeranna.
T. Shankaraiah, S/o. T. Krishunudu.
akWN>
Petitioners
AND
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_ The State of AP, Rep. by Principal Secretary, | and CAD Department, Secretariat
buildings, Velagapudi, Amaravathi, Guntur District. A.P.
The State of A.P,, Rep. by Principal Secretary, B.C Welfare Department,
Secretariat buildings, Velagapudi, Amaravathi, Guntur District. A.P.
The State of A.P,, Rep. by Principal Secretary, Finance and Planning
Department, Secretariat buildings, Velagapudi, Amaravathi, Guntur District. AP.
The Engineer-in-Chief, , Irrigation Department Vijayawada, Krishna District.
The Superintending Engineer,, TGP Circle, Nandyal, Kurnool District.
The District Collector,, Kurnool District, Kurnool.
The District B.C. Welfare Officer,, Kurnool District, Kurnool.
NOOR WON
Respondents
WHEREAS the Petitioner above named through their Advocate Sri T.S.N
Sudhakar 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, order or direction, more particularly one in the nature of writ of
mandamus, declaring the action of the respondents issued the impugned order vide.
proceedings Rc.No.B1/454/2015, dt 30.07.2019 issued by the 7th respondent is as
highly illegal, arbitrary, discrimination, without jurisdiction and contrary to orders of this
Hon'ble Court and Hon'ble Apex Court apart from violative of Article 14,16 and 21 of the.
constitution of India and set aside the same and consequently direct the respondents to
extend the benefit of regularization of the service of the petitioners with retrospective
effect from the date of 25.11.1993, in terms of Hon'ble Apex Court Judgment in terms of
B. Srinivasulu Vs. Nellore Municipal Corporation (Civil Appeal No.6318/2015, dt
17.08.2015 with all consequential benefits.
AND WHEREAS the High Court upon perusing the petition and affidavit
filed herein and upon hearing the arguments of Sri T.S.N. Sudhakar 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:
1. The Principal Secretary, | and CAD Department, State of AP, Secretariat
buildings, Velagapudi, Amaravathi, Guntur District. A.P.
The Principal Secretary, B.C Welfare Department, State of A.P, Secretariat
buildings, Velagapudi, Amaravathi, Guntur District. A.P.
The Principal Secretary, Finance and Planning Department, State of A.P
Secretariat buildings, Velagapudi, Amaravathi, Guntur District. A.P.
The Engineer-in-Chief, Irrigation Department Vijayawada, Krishna District.
The Superintending Engineer, TGP Circle, Nandyal, Kurnool District.
The District Collector, Kurnool District, Kurnool.
The District B.C. Welfare Officer, Kurnool District, Kurnool.
Noor ON
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 08.02.2021 on
which date the case stands posted for hearing
The Court made the following: ORDER
To
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TVR
OOo NOuk WwW N
Notice before admission.
Post after three weeks. 1.
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Sd/-K.TataRao
ASSISTANT REGISTRAR
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[TRUE COPY// SECTION OFFICER
For,
The Principal Secretary, | and CAD Department, State of AP, Secretariat
buildings, Velagapudi, Amaravathi, Guntur District. A.P.
The Principal Secretary, B.C Welfare Department, State of A.P, Secretariat
buildings, Velagapudi, Amaravathi, Guntur District. A.P.
The Principal Secretary, Finance and Planning Department, State of A.P
Secretariat buildings, Velagapudi, Amaravathi, Guntur District. A.P.
The Engineer-in-Chief, Irrigation Department Vijayawada, Krishna District.
The Superintending Engineer, TGP Circle, Nandyal, Kurnool District.
The District Collector, Kurnool District, Kurnool.
The District B.C. Welfare Officer, Kurnool District, Kurnool.
(1 to 7 by RPAD- along with a copy of petition and affidavit)
One CC to Sri T S N Sudhakar, Advocate [OPUC]
Two CCs to GP for Irrigation & CAD ,High Court of Andhra Pradesh. [OUT]
. One spare copy
HIGH COURT
MSMJ
DATED:18/01/2021
NOTICE BEFORE ADMISSION
WP.No.1007 of 2021
POST AFTER THREE WEEKS
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tee Pe
PRR PP OES
