The Life Insurance Corporation Of ... vs A.Rami Reddy
2021 Latest Caselaw 3678 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI


 HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                    &
            HON'BLE MR. JUSTICE NINALA JAYASURYA


                    WRIT APPEAL No.290 of 2021

                      (Through video conferencing)

The Life Insurance Corporation of India,
Rep., by its Chairman, Yogakshema,
Jeevan Bhima Marg, Nariman Point,
Mumbai-400021 and others.                         ...Appellants

                                  Versus

A. Rami Reddy, S/o Veera Nagireddy,
Hindu, aged about 56 years,
Working as HGA, R/o Flat No.304,
Yaganti Nice Apartments,
3/6 Vidyanagar, Guntur District-522007.

                                                   ...Respondent

Counsel for the appellants           : Dr. K. Manmadha Rao

Counsel for the respondent           : Mr. N.A. Ramachandra Murthy




                             JUDGMENT (ORAL)

Dt:22.09.2021

(per Arup Kumar Goswami, CJ)

Heard Dr. K. Manmadha Rao, learned counsel for the appellants.

Also heard Mr. N.A. Ramachandra Murthy, learned counsel for the

respondent/writ petitioner.

2. The present writ appeal is preferred against the judgment and

order dated 02.03.2021 passed by the learned single Judge in

W.P.No.4396 of 2021 filed by the respondent/writ petitioner.

HCJ & NJS,J

3. The operative portion of the order of the learned single Judge

reads as follows:

"5. Keeping in view the direction issued by

the Court of Chief Commissioner for Persons with

Disabilities (Divyangajan), the order impugned in

this writ petition was passed, wherein the

respondent agreed to promote the petitioner subject

to availability of vacancies at the Guntur Station.

6. In view of the last para of the order of

respondents keeping in view of the order passed by

the Court of Chief Commissioner for Persons with

Disabilities (Divyangajan) no further adjudication is

required in this matter and it would suffice to issue a

direction to the respondents to promote the

petitioner whenever vacancy arises at Guntur Station

in the cadre of Assistant Administrative Officer

(AAO) to appoint the petitioner in the same vacancy

under OH (Orthopaedically Handicapped) quota for

promotion to the post of AAO (Assistant

Administrative Officer) without transfer, keeping in

view of the order passed by the Court of Chief

Commissioner for Persons with Disabilities

(Divyangajan)."

4. Dr. K. Manmadha Rao, learned counsel for the appellants, submits

that the writ petitioner has applied for promotion pursuant to the

notification dated 28.07.2021, and he submits that he has been instructed HCJ & NJS,J

to submit to the Court that the case of the petitioner would be considered

in the cadre of Assistant Administrative Officer (AAO) at Guntur Station.

5. In view of the submission made by the learned counsel for the

appellants, Mr. N.A. Ramachandra Murthy, learned counsel for the

respondent/writ petitioner, submits that no further consideration is called

for and recording the statement of the learned counsel for the appellants,

the writ appeal can be disposed of.

6. In view of the submission of Dr.K. Manmadha Rao, nothing

survives for consideration and therefore, recording the statement of Dr. K.

Manmadha Rao, learned counsel for the appellants, this Writ Appeal is

disposed of. No costs. All pending miscellaneous applications, if any,

shall stand closed.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J Nn