M. Vajramma, vs The State Of Andhra Pradesh
2022 Latest Caselaw 1913 AP

               HIGH COURT OF ANDHRA PRADESH
                        MAIN CASE No:W.P.No.155 of 2021
                                 PROCEEDING SHEET
Sl.                                                                              OFFICE
      DATE         ORDER
No                                                                               NOTE.
                   RNT,J
4.    20.04.2022
                                        I.A.No.1 of 2022
                   1.      This is an application for amendment in the
                   prayer clause which reads as follows:-
                          "It is therefore, prayed that this Hon'ble Court
                          may be pleased to permit the Petitioner to
                          amend the main prayer by adding the words "to
                          declare Rule-6 of AP Nursing Service Special
                          Rules, issued in G.O.Ms.No.101, dt. 04.04.1997
                          as illegal, arbitrary and violative of Articles 14
                          and 16 of the Constitution of India and contrary
                          to the judgment of the Hon'ble Supreme Court in
                          Shakunthala Sarma Vs. High Court of Himachal
                          Pradesh reported in 1994 (2) SCC 411 and" after
                          the   words   "declaring   the   action     of   the
                          Respondents in not considering the case of the

Petitioner for appointment by transfer to the post of Lecturer of Nursing and further declare that the Petitioner is entitled to be promoted to the post of Lecturer of Nursing immediately and pass such other order or orders may deem fit and proper in the circumstances of the case."

2. Learned Government Pleader for Services-IV has no objection.

3. The application for amendment is allowed.

4. Let the prayer be amended.

5. In view of the challenge to the Rule 6(A) of Andhra Pradesh Nursing Service Special Rules (for short the Rules) after amendment. Let the matter be listed before appropriate bench as per the roaster.

________ RNT,J

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