Devanaboina Anuradha vs Dr. R. Subba Reddy
2021 Latest Caselaw 1886 AP

           HIGH COURT OF ANDHRA PRADESH : AMARAVATI

                     MAIN CASE: W.A.No.267 of 2021

                             PROCEEDINGS SHEET

Sl.     DATE                                   ORDER                            OFFICE
                                                                                 NOTE
No.


3.    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.


                                         I.A.No.3 of 2021

                          Heard Mr. J. Sudheer, learned counsel for the
                   appellants.
                        Also heard Dr. P.B. Vijay Kumar, learned counsel
                   assisted by Ms. A.V.S. Lakshmi, learned counsel for
                   respondent Nos.1 to 8, and Mr. Ponnavolu Sudhakara

Reddy, learned Additional Advocate General appearing for respondent Nos.9 to 11.

This is an application for condonation of delay of 14 days in preferring the appeal.

Learned counsel appearing for the parties are in agreement that in view of the orders dated 27.04.2021 passed by the Hon'ble Supreme Court in Miscellaneous Application No.665 of 2021 in SMW(C).No.3 of 2020, the delay is covered as the limitation period stands extended.

In that view of the matter, there is no necessity to pass any order with regard to condonation of delay.

Accordingly, I.A.No.3 of 2021 stands disposed of.

W.A.No.267 of 2021 & I.A.No.2 of 2021

Mr. J. Sudheer, learned counsel for the appellants, 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) Sl. DATE ORDER OFFICE NOTE No.

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. J. Sudheer submits that 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.

A similar matter being W.A.No.268 of 2021 is directed to be posted on 24.06.2021.

List this appeal as well as I.A.No.2 of 2021 on 24.06.2021 for motion hearing along with W.A.No.268 of 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/IBL/Nn Sl. DATE ORDER OFFICE NOTE No.

Sl. DATE ORDER OFFICE NOTE No.