Andhra Pradesh High Court - Amravati
B.S.Ramakrishnam Raju, vs The Government Of A.P, on 19 March, 2021
ae
"Oo
(SHOW CAUSE NOTICE BEFORE ADMISSION) Lens
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT IS
FRIDAY , THE NINETEENTH DAY OF MARCH Hoe ae
TWO THOUSAND AND TWENTY ONE .~ ie
:PRESENT:
THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURT
WRIT PETITION NO: 6062 OF 2021 | Sy
Between:
1. B.S.Ramakrishnam Raju, S/o Subbarao,
2. B.V.Chandra sekhar, S/o Rama Krishnarao,
Petitioners
AND
--_
. The Government of A.P,, rep by its principal Secretary, Higher Education
Department, Secretariat, Velagapudi, Amaravathi, Guntur Dist.
The Regional joint Director of College, Education , Guntur, Guntur Dist.
The Special Commissioner of Collegiate, Education, Andhra Pradesh,
Vijayawada, Krishna Dist. .
The Sri Subbaraya and narayana Collage, (S.S.and N collage), Narasaraopet,
Narasaraopet Mandal,, Guntur District.
- Wh
Respondents
WHEREAS the Petitioner above named through their Advocate Sri T. V.
V. Koteswara Rao 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 call for the entire records leading up to the impugned proceedings
Rc.No. 444/Admn.11.A/2019 dated 23/02/2021 of the 3rd respondent declare the same
as illegal, arbitrary, contrary to law and violation of provisions of Article 14, 16, 21 of
constitution of India and set aside the above impugned proceedings Rc.No.
444/Admn.11.A/2019 dated 23/02/2021 of the 3rd respondent in light of Judgment in
W.P.No. 7789,9545,19630,22155',37999, 18563,21920,22303 and 39531 of 2012 and
23288,24252 and 25317 of 2013 dated 20.12.2018 and Judgment in W.A.No. 263, 340
of 2019 , 69 and 218 of 2020 dated 31.7.2020 of this Hon'ble court and the judgment
dated 25.11.2020 in Special leave to appeal (c) No(s).13575/2020 of Hon'ble Supreme
court of India and further direct the respondents to absorb the '1st petitioner in aided
vacancy of lecturer in English and the 2nd petitioner in aided vacancy of lecturer in
Chemistry in the 4th respondent college from the date of their initial appointment and
pay the all consequential and attendant benefits like other similarly placed persons in
the above W.P.No. 23288/2013 and Batch.
AND WHEREAS the High Court upon perusing the petition and affidavit
filed herein and upon hearing the arguments of Sri T.V.V. Koteswara Rao Advocate for
the Petitioner, directed issue of notice to the Respondent No.4, herein to show cause as
to why this WRIT PETITION should not be admitted.
You viz:
The Sri Subbaraya and narayana Collage, (S.S.and N collage), Narasaraopet,
Narasaraopet Mandal, 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 4"" respondent.
Learned counsel for the petitioner is permitted to take out personal notice
to 4° respondent by RPAD and file proof of service into Registry within two (02)
weeks.
Post the matter after two (02) weeks. |
Sd/- V. Savithri
AS
TRUE COPYI/ oe debe
' SEC FFICER
For
To
4. The Sri Subbaraya and narayana Collage, (S.S.and N collage), Narasaraopet,
Narasaraopet Mandal,, Guntur District.
(by RPAD- along with a copy of petition and affidavit)
2.One CC to Sri T V V Koteswara Rao, Advocate [OPUC]
3. Two CCs to GP for Higher Education, High Court of Andhra Pradesh. [OUT]
4. One spare copy
TVR
HIGH COURT
MSMJ
DATED:19/03/2021
NOTICE BEFORE ADMISSION
WP.No.6062 of 2021
POST AFTER TWO WEEKS
