Andhra Pradesh High Court - Amravati

Government Of India, vs Y.Mahesh Kumar, on 15 March, 2021

Bench: Joymalya Bagchi, A V Sai

[ 3270]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

(Special Original Jurisdiction)

MONDAY, THE FIFTEENTH DAY OF MARCH TWO THOUSAND AND TWENTY ONE

Between:
1.

2.

3.

:PRESENT:
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI

AND
THE HONOURABLE SRI JUSTICE A V SESHA SAI

WRIT PETITION NO: 5873 OF 2021

 

Government of India, Ministry of Finance, Department of Revenue, North Block,
New Delhi rep. by its Secretary.

Central Board of Indirect Taxes and Customs, North Block, New Delhi rep. by its
Chairman.

Chief Commissioner of Central Tax and Customs, Visakhapatnam Zone, GST
Bhavan, Port Area, Visakhapatnam-530 035.

Commissioner of GST and Customs (Appeals), Guntur Commissionerate
(Appeals), D.No.3-30-15, Near Subham Kalyana Mandapam, Ring Road, Guntur-
522 006.

Commissioner of Central Tax, Guntur CGST Commissionerate, GST Bhavan,
C.R.Buildings, Kannavarithota, Guntur-522 004.

Commissioner of Central Tax, Audit-| Commissionerrate, Hyderabad.
Commissioner of Central Tax, Medchal Commissionerate, Hyderabad.

(S1.No.6 & 7 are not necessary Parties)

Petitioners
AND

Y.Mahesh Kumar, S/o. Late Y.Mastan Rao, Aged about 60 years, (Gr.B), Occ:

Retd.Supdt.Customs and GST dept. R/o.H.No.1-1-308, 3rd Street, Bapunagar,

Chikkadpally, Hyderabad-500 020.

K.Veera Raghava, S/o Krishna Murthy, Aged about 61 years, (Gr.B)
Occ.Retd.Supdt. Customs and GST Dept., R/o.D.No.3-1-366, Plot No.38, SBH
Colony, Venture-3, LB Nagar, Hyderabad-500074.

D.Nageshwara Rao, S/o D.Subbarao, Aged about 60 years, (Gr.B), Occ.
Retd.Supdt.Jedimetla CGST Division, Medchal Commissionerate, Hyderabad-
500020.

K.S.L.Kishore Babu, S/o K.T.Rama Rao, Aged about 60 years, (Gr.B), Occ.
Retd.Supdt.Customs and GST Dept., Medchal Commissionerate, R/o. H.No.30-
1615/4/8SNE 178, Suryanagar Enclave, Road No.3, Safilguda, Hyderabad-56.
|.S.Uday Kumar, S/o. |. Sriramulu, Aged about 60 years, (Gr.B),
Occ.Retd.Supdt.Customs and GST Dept., Audit-l| Commissionerate, R/o. MIG-
135, APHB Colony, Balaji Nagar, Kukatpally, Hyderabad-72

Manju Rajput, W/o. Pradeep Rajput, Aged about 60 years, (Gr.A), Occ.
Retd.Deputy Commissioner of Central Tax, R/o.Flat No.206, A block, Navodaya
Colony, Srinagar Colony Extension, Hyderabad-73.

(SI.No.3,4,5 & 6 are not necessary Parties)
Respondents

WHEREAS 1 the Petitioners above named through their Advocate SRI.HARINATH N., (Asst Solicitor General) 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 an appropriate Writ or direction, more particularly one in the nature of Writ of Certiorari, calling for the records relating to order dated 21.08.2020 in O.A. No. 21/486/2020, on the file of the Hon'ble Central Administrative Tribunal, Hyderabad Bench, Hyderabad and quash the same by declaring it as illegal, arbitrary, contrary to law and pass

AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri.Harinath N., (Asst Solicitor General)

Advocate for the Petitioners, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted.

You viz:

1. Y.Mahesh Kumar, S/o. Late Y.Mastan Rao, (Gr.B), Occ: Retd.Supdt.Customs and GST dept. R/o.H.No.1-1-308, 3rd Street, Bapunagar, Chikkadpally, Hyderabad-500 020.

2. K.Veera Raghava, S/o Krishna Murthy, (Gr.B) Occ.Retd.Supdt. Customs and GST Dept., R/o.D.No.3-1-366, Plot No.38, SBH Colony, Venture-3, LB Nagar, Hyderabad-500074.

3. D.Nageshwara Rao, S/o D.Subbarao, (Gr.B), Occ. Retd.Supdt. Jedimetla CGST Division, Medchal Commissionerate, Hyderabad-500020.

4. K.S.L.Kishore Babu, S/o K.T.Rama Rao, (Gr.B), Occ. Retd.Supdt.Customs and GST Dept., Medchal Commissionerate, R/o. H.No.30-1615/4/8SNE 178, Suryanagar Enclave, Road No.3, Safilguda, Hyderabad-56.

5. |.S.Uday Kumar, S/o. |. Sriramulu, (Gr.B), Occ.Retd.Supdt.Customs and GST Dept., Audit-l Commissionerate, R/o. MIG-135, APHB Colony, Balaji Nagar, Kukatpally, Hyderabad-72

6. Manju Rajput, W/o. Pradeep Rajput, (Gr.A), Occ. Retd. Deputy Commissioner of Central Tax, R/o.Flat No.206, A block, Navodaya Colony, Srinagar Colony

Extension, Hyderabad-73 .

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 before 12.04.2021, on which date the case stands posted for hearing. .

IA NO: 1 OF 2021

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 operation of the order dated 21.08.2020 in O.A. No. 21/486/2020 passed by the Hon'ble Central Administrative Tribunal, Hyderabad Bench, Hyderabad, pending disposal of Writ Petition No.5873 of 2021, on the file of the High Court.

THE COURT MADE THE FOLLOWING: ORDER:

(Proceedings taken up through video conferencing)

Notice before admission.

Learned Assistant Solicitor General appearing for Union of India contends that the Madras High Court failed to appreciate Fundamental Rule 56 and the relevant pension rules in its proper perspective in P.Ayyamperumal Vs. The Registrar in W.P.No.15732 of 2017. Dismissal of the SLP in limini against such order cannot be treated as binding precedent. On the other hand, the Delhi High Court in W.P.(C)

J /

No.9062 of 2018 and C.M.No.34892 of 2018 in its judgment dated 23.10.2018 has taken a contrary view. Similarly, a Full Bench of the Andhra Pradesh High Court in Principal Accountant General and Others Vs. C.Subba Rao' has taken a view contrary to that of the Madras High Court.

In view of the aforesaid submissions and as two other High Courts including the erstwhile Andhra Pradesh High Court have taken a view contrary to the decision of the Madras High Court in P.Ayyamperumal's case (supra), we are inclined to direct interim suspension of the order impugned for a period of twelve (12) weeks or until further orders, whichever is earlier.

Post on 12.04.2021.

- Sd/-B.NarsingaRao ASSISTANT. REGISTRAR

TRUE COPY! | - VO AW

- SECTION OFFICER

To,

1. Y.Mahesh Kumar, S/o. Late Y.Mastan Rao, (Gr.B), Occ: Retd.Supdt.Customs and GST dept. R/o.H.No.1-1-308, 3rd Street, Bapunagar, Chikkadpally, Hyderabad-500 020.

2. K.Veera Raghava, S/o Krishna Murthy, (Gr.B) Occ.Retd.Supdt. Customs and GST Dept., R/o.D.No.3-1-366, Plot No.38, SBH Colony, Venture-3, LB Nagar, Hyderabad-500074.

3. D.Nageshwara Rao, S/o D.Subbarao, (Gr.B), Occ. Retd.Supdt.Jedimetla CGST Division, Medchal Commissionerate, Hyderabad-500020.

4. K.S.L.Kishore Babu, S/o K.T.Rama Rao, (Gr.B), Occ. Retd.Supdt.Customs and GST Dept., Medchal Commissionerate, R/o. H.No.30-1615/4/8SNE 178, Suryanagar Enclave, Road No.3, Safilguda, Hyderabad-56.

5. |.S.Uday Kumar, S/o. |. Sriramulu, (Gr.B), Occ.Retd.Supdt.Customs and GST Dept., Audit-| Commissionerate, R/o. MIG-135, APHB Colony, Balaji Nagar, Kukatpally, Hyderabad-72

6. Manju Rajput, W/o. Pradeep Rajput, (Gr.A), Occ. Retd.Deputy Commissioner of

Central Tax, R/o.Flat No.206, A block, Navodaya Colony, Srinagar Colony Extension, Hyderabad-73 (1 to 6 by RPAD- along with a copy of petition and affidavit)

One CC to SRI.LHARINATH N (Asst Solicitor General) [OPUC]

Two spare copies

SRL

* (2005) 2 ALD 1

HIGH COURT

JBJ & AVSSJ

DATED:15/03/2021

NOTE: POST ON 12.04.2021

NOTICE BEFORE ADMISSION

WP.No.5873 of 2021

DIRECTION