Ch. Shankara Rao, vs Dr. Sridhar Namballa,
2021 Latest Caselaw 1885 AP

HIGH COURT OF ANDHRA PRADESH : AMARAVATI

MAIN CASE: W.A No.268 of 2021

PROCEEDINGS SHEET

Sl. DATE ORDER OFFICE NOTE No.

2. 07.05.2021 (Taken up through video conferencing)

I.A.No.1 of 2021

This is an application to dispense with the requirement of filing certified copy of the order under challenge in this writ appeal.

Prayer is allowed.

I.A.No.1 of 2021 stands disposed of.

W.A.No.268 of 2021

Heard Mr. B. Adinarayana Rao, learned senior counsel assisted by Mr. Srinivasa Rao Bodduluri, learned counsel for the appellants.

Also heard Mr. Ponnavolu Sudhakara Reddy, learned Additional Advocate General appearing for the Universities and the State.

Mr. B. Adinarayana Rao, amongst other submissions, submits that G.O.Ms.No.927 dated 20.11.1982, G.O.Ms.No.995 dated 16.12.1982 and G.O.Ms.No.420 dated 18.11.1995 were upheld by a Full Bench of this Court in P.V.S.V. Prasada Rao. V. Andhra University, Visakhapatnam, reported in 2006 (2) ALD 1 (FB), and, therefore, the order of the learned single Judge cannot be sustained in law.

Mr. Ponnavolu Sudhakara Reddy, learned Additional Advocate General, submits that in view of the judgment of the Allahabad High Court referred to in the impugned judgment, which is affirmed by the Hon'ble Supreme Court, and the provisions of the Central Educational Institutions (Reservation in Teachers Cadre) Act, 2019, the submission of the learned senior counsel appearing for the appellants is not tenable.

In response, Mr. B. Adinarayana Rao submits that Sl. DATE ORDER OFFICE NOTE No.

the aforesaid judgment will not be applicable to the facts of the present case and that the same relates to the Central Universities and not the State Universities.

The submissions advanced will require detailed consideration. Today being last day before the vacation and since many other matters are pending consideration, we deem it appropriate to take up this case after summer vacation, 2021.

Registry will list this case for motion hearing on 24.06.2021.

Till then, the judgment and order of the learned single Judge under assailment is stayed.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J MRR/Nn/IBL Sl. DATE ORDER OFFICE NOTE No.