Bappanu Prasad vs The State Of Andhra Pradesh,
2021 Latest Caselaw 73 AP

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISIDICTION)
THURSDAY , THE SEVENTH DAY OF JANUARY |
TWO THOUSAND AND TWENTY ONE
:PRESENT: LES
THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURSE

  
 
  

pe

WRIT PETITION NO: 589 OF 2021 sti
Between: he
Bappanu Prasad, S/o. Koteswara Rao,. \ 8

AND SS

4. The State of Andhra Pradesh, Rep. by its Special Chief Secretary to "
Government, Agriculture and Co operation Department, IV Block, AP Secretariat,
Velagapudi Amaravathi, Guntur District.

2. The Commissioner of Agriculture, State of Andhra Pradesh, Guntur, Guntur
District

Respondents

WHEREAS the Petitioner above named through his Advocate Sri P.V KRISHNAIAH 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 grant appropriate relief more in the nature of Writ of Mandamus under Article 226 of the Constitution of India declaring the action of the Respondents in not according notional promotion to the petitioner in the cadre of Additional Director of Agriculture as per judgment of the Hon'ble High Court dated 03.03.2020 in WP No.5752 of 2020 and not regularizing the service of the petitioner in the cadre of Additional Director of Agriculture with effect from the date of promotion of the petitioner's juniors in the cadre of Additional Director of Agriculture and proposing and take steps to revert the petitioner from the post of Additional Director of Agriculture as arbitrary, illegal, discriminatory, malafide and unconstitutional , violating Articles 14, 16 and 21 of the Constitution of India apart from subversive of the Rule of Law and issue consequential directions directing the Respondents to forthwith accord notional promotion to the petitioner in the cadre of Additional Director of Agricultural in complying the judgment of the Hon'ble High Court dated 03.03.2020 in WP No.5752 of 2020 and regularize the services of the petitioner in the cadre of Additional Director of Agriculture with effect from the date of promotion of the petitioner's junior in the cadre of Additional Director of Agriculture and also restrain the respondents from reverting the petitioner from the post of Additional Director of Agriculture with a direction to continue the petitioner as Additional Director of Agriculture in pursuance of G.O.Ms.No.31 Agriculture & Cooperation Dept., dated 20.02.2019 and G.O Ms.NO.32 Agriculture & Cooperation Dept., dated 20.02.2019 issued by the 1° respondent.

AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri P. V. Krishnaiah Advocate for the Petitioner, directed issue of notice to the Respondent No.2 herein to show cause as to why this WRIT PETITION should not be admitted.

You viz:

The Commissioner of Agriculture, State of Andhra Pradesh, Guntur, Guntur District 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.

The Court made the following: ORDER issue notice to the 2" respondent.

Learned counsel for the petitioner is permitted to take out personal notice

to the 2"? respondent by RPAD and file proof of service into Registry within three (03) weeks.

SGA ISP SE 2

Post the matter after Sankranti Vacation, 2021

Sd/-P.VenkataRamana ' ITTRUE COPY// DEPUTY pate F

SECTION OFFICER

To

--_

. The Commissioner of Agriculture, State of Andhra Pradesh, Guntur, Guntur District (by RPAD- along with a copy of petition and affidavit)

One CC to Sri P V Krishnaiah Advocate [OPUC]

Two CC to GP for Agricultural Cooperation, High Court of A.P. at Amaravati (OUT)

One spare copy

- wn

TVR

HIGH COURT

MSMJ

DATED:07/01/2021

NOTICE BEFORE ADMISSION

WP.No.589 of 2021

Post the matter after Sankranti Vacation, 2021

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