Andhra Pradesh High Court - Amravati
Kuncham Ganesh Reddy, vs The State Of Andhra Pradesh, on 8 March, 2021
Bench: Battu Devanand
(SHOW CAUSE NOTICE BEFORE ADMISSION)
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAV&®
(SPECIAL ORIGINAL JURISDICTION) 2%
MONDAY, THE EIGHTH DAY OF MARCH, TWO THOUSAND AND TWENTY ONE Ss,
:PRESENT: .
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
WRIT PETITION No. 5485 of 2021
Between :-
Kuncham Ganesh Reddy, S/o. K. Subba Reddy.
Sunkara Murali Krishna, S/o. S. Venkateswarlu,
MalleRaveendra, S/o. Pedakondaiah
Seelam Koteswara Rao, S/o. Malakondaiah,
Vesapogu Prabhu Kiran,, $/o.SyamPrabhakar,
Koramala Sai Jyothi,, D/o. K. Penchalaiah,
Gangavarapu Mohana Rao, S/o. G. Syam,
Rachaveeti Pavan Kumar, S/o. R. Marenna
. RayaniMastanaiah, S/o. R. Sanjeevarayudu,
10. UppalaSreekanth, S/o. U. VenkataRamana,
11.Golla Baby Lakshmi Prasanna, D/o. G. Ramanaiah,
.... Petitioners
AND
4. The State of Andhra Pradesh,, Rep. by its Principal Secretary, Higher Education
Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District.
2. Rajiv Gandhi University of Knowledge Technologies, A.P. Rep. by its Registrar,
RGUKT-AP, with camp office at Nuzvid, Krishna District.
.... Respondents
WHEREAS the Petitioners above named through their Advocate SRI G. V.
SHIVAJI, 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 impugned action of the 2°¢ respondent University in
issuing the impugned Notification RGUKT-AP/Temporary/Contract Faculty
Recruitment/2021, dt.08.01.2021 for teaching position on temporary basis though
petitioners have been working in same faculty and further action in making
appointments of faculty every year on temporary basis without filling up the posts on
regular basis as illegal, arbitrary and consequently direct the respondents to
regularize the service of the petitioners in the faculty they were appointed as per
earlier selection in pursuance of Notification dt.15.05.2018 in the light of Judgment
of this Hon'ble Court in WP No.10043/93 ANDBatch as confirmed in WA No.2116/2003
and Batch, dt 20.02.2006 and WA.No.764/1998, dt 24/06/98 in the interest of Justice.
AND WHEREAS the High Court upon perusing the petition and affidavit
filed herein and upon hearing the arguments of Sri G. V. SHIVAJI, Advocate for the
Petitioners and of the Govt. Pleader for Education on behalf of respondent No.1 and
Sri Peethani Chandra Sekhar, Standing Counsel for respondent No.2, 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, Higher Education Department, State of Andhra Pradesh,
Secretariat Buildings, Velagapudi, Amaravathi, Guntur District.
2.The Registrar, Rajiv Gandhi University of Knowledge Technologies, RGUKT-AP,
with camp office at Nuzvid, Krishna 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 the affidavit filed therewith
(copy enclosed) this WRIT PETITION should not be admitted.
Contd...2...
The Court made the following ORDER :-
"Notice before admission.
Learned Government Pleader for Education takes notice for the respondent
No.1 and Sri Peethani Chandra Sekhar, learned Standing Counsel takes notice for
the respondent No.2 and sought time to file counter.
Post after four (04) weeks."
Sd/- T. MADHAVI,
ASSISTANT REGISTRAR
// TRUE COPY//
for ASSISTANT REGISTRAR
To
1.The Principal Secretary, Higher Education Department, State of Andhra Pradesh,
Secretariat Buildings, Velagapudi, Amaravathi, Guntur District.
2.The Registrar, Rajiv Gandhi University of Knowledge Technologies, RGUKT-AP,
with camp office at Nuzvid, Krishna District.
(Addressee Nos. 1 & 2 by RPAD along with a copy of Petition & Affidavit)
3.Two CCs to the G.P. for Education, High Court of A.P., at Amaravati(OUT)
4.One CC to Sri G.V. Shivaji, Advocate(OPUC)
5.One CC to Sri Peethani Chandra Sekhar, Standing Counsel(OPUC)
6.One spare Copy.
TKK
HIGH COURT
DEV.J
DT.08-03-2021.
NOTICE BEFORE ADMISSION
W.P.No. 5485 of 2021.
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