B Rajashekar vs The State Of Andhra Pradesh
2021 Latest Caselaw 76 AP

(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Special Original Jurisdiction)
THURSDAY, THE SEVENTH DAY OF JANUARY,
TWO THOUSAND AND TWENTY ONE
: PRESENT:
THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION NO: 527 OF 2021

 

Between:
B Rajashekar, S/o. Late B.Venkateswarlu.
...Petitioner
AND
1. The State of Andhra Pradesh, rep. by its Principal Secretary, Home Department,
Secretariat, Velagapudi, Amaravathi, Guntur District.-522238.
The Inspector General of Police APSP Bns, Mangalagiri, Guntur District, A.P.
The Deputy Inspector General of Police, Range-4, APSP Bns, APSP Head
Office, Managalagiri, Guntur District, A.P.
4. The Commandant, 9th Bn APSP, Venkatagiri, Nellore District, A.P.
...Respondents

ON

WHEREAS the Petitioner above named through his Advocate Sri G Venkata 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 issue a writ, order or a direction, more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in not implementing the proceedings of the 2nd respondent in Rc.No.A2/86/2018 dated 25-1-2018 and Rc.No.A2/86/2018 dated 8-8-2018 and not reviewing the promotions in the cadre of ARSI and not according notional promotion to the petitioner as ARSI even after more than 2 years as illegal, arbitrary and violative of Articles 14,16 and 21 of Constitution of India and consequentially direct the respondents to review the promotions in the cadre of ARSI and accord notional promotion to the petitioner as ARSI by implementing the proceedings of the 2nd respondent in Rc.No.A2/86/2018 dated 25-1-2018 and Rc.No.A2/86/2018 dated 8-8-2018 issued in pursuance of the Judgment in W.P. No. 25544/2017 dated 7-8-2017 forthwith.

AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri G Venkata Krishnaiah, Advocate for the Petitioner, GP for Home for Respondents, 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, Home Department, Secretariat, Velagapudi, State of

Andhra Pradesh, Amaravathi, Guntur District.-522238.

2. The Inspector General of Police APSP Bns, Mangalagiri, Guntur District, A.P.

3. The Deputy Inspector General of Police, Range-4, APSP Bns, APSP Head

Office, Managalagiri, Guntur District, A.P.

4. The Commandant, 9th Bn APSP, Venkatagiri, Nellore District, A.P

are directed to show cause either appearing in person or through an Advocate, on or before 19-01-2021 to which date the case stands posted as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted.

IA NO: 1 OF 2021

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 direct the respondents to accord notional promotion to the petitioner as ARSI by implementing the proceedings of the 2nd respondent in Rc.No.A2/86/2018 dated 25-1-2018 and _

Zs a va

/Re.No.A2/86/2018 dated 8-8-2018, pending disposal of WP No.527 of 2021, on the file

of the High Court.

The Court made the following: ORDER

"Notice before admission.

Post on 19.1.2021.

In the meanwhile, learned Government Pleader for Home is requested to obtain instructions and report to the Court as to why the proceedings in Rc.No.A2/86/2018, dated 25.1.2018, of respondent No.2 were not implemented and

place on record the written instructions, if any, received." / f

a

Sd/-K.TataRao ASSISTANT REGI RAR

[TRUE COPY// f SECTION OFFICER _

To,

4. The Principal Secretary, Home Department, Secretariat, Velagapudi, State of

Andhra Pradesh, Amaravathi, Guntur District.-522238.

2. The Inspector General of Police APSP Bns, Mangalagiri, Guntur District, A.P.

3. The Deputy Inspector General of Police, Range-4, APSP Bns, APSP Head Office, Managalagiri, Guntur District, A.P.

4. The Commandant, 9th Bn APSP, Venkatagiri, Nellore District, A.P (1 to 4 by RPAD- along with a copy of petition and affidavit )

5. One CC to Sri G Venkata Krishnaiah, Advocate [OPUC]

6. Two CCs to GP for Home, High Court of Andhra Pradesh. [OUT]

7. One spare copy

SP

HIGH COURT MSMJ

"DATED: 07/01/2021

POST ON 19.1.2021

NOTICE BEFORE ADMISSION

WP.No.527 of 2021

DIRECTION

ATEN ao ;