Andhra Pradesh High Court - Amravati
M/S Vitam College Of Engineering vs The State Of Andhra Pradesh on 1 December, 2022
Oo, P3207 J
{SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRARESH AT AMARAVATI
fy
{Special Qriginal Juriadiation)
THUREDAY, THE FIRST DAY OF DECEMBER
TWO THOUSAND AND TWENTY TWO
/PRESENT:
THE HONOURABLE SRI JUSTICE BATTU DEVANAND
WRIT PETITION NO: 38678 OF 2022
Between:
Mis VITAM College of Engineering, rep. by its Authorized Signatury, Viswanad! a
Ohananjays a Rao, aio iste Vo Rama Murthy Mircihivanipalen, Sontyam Panchayat,
Arandapuran Mandal, Visakhapatinarn-53 7163
veh, Patitionar
AND
§. The State of Andhra Pradesh rap by iis Principal Secretary, Departmert of
Technical Education, Secretariat, Ve slagay pudi, Armaravathi, Guntur Distncl
2. Emifoyees Pray idant Fund Organisation, rep., by hs Commissi oner,
Bhavishya Nidhi Bhawan, 14, Bhikaili Cama Place, New Deihi-4 : 10086.
2. The Assistant Prowdent Fund Conn IS8IG sner, Regional Office, Region ai
Manager, O'o Na. eran 88, Mariosiem VUDA Layout, NAD Post,
Visakhapainam-5 30008.
4. The Union of ind dia, rem, by HS Deere ary, Ministry of Labour and Employment,
-- 34.
Shram Shakti Bhawan, Rafi Mar WT TOO4.
Respondents
WHEREAS the FPeliioner abcve named trough ds Advocate
PIYVEERRAJUU presented this Petition under Article 228 of the Constiiutian of
t i :
a praying thal in the circumstances 8 tated in the affidayi filed therawith, the High
may be gicaser fo Neus an anpropriate Wirt, Order or Cxrection
cart icidarly one in the nalive of ee OF MANDAMLNSS by declaring the proc eadings
No. APAVBPASTSAROYO | PUROSS STS Dy No T8022. DL. 25-40 "2028
and APVSPA36 PAS? PD/7avzZon ert f0S21 S78 Dy No. (46/2022, Dt O8-OG-2082 of
the Ord Respondent as Begs ftrary, bad in law, violative of Ari d4 and 24 of th
Gonstitution of india and c
B
of
inees
ia voit
onfrary tothe circular in C-Y/ Mise /2020- 21Vel WT ti2
dH. 18-5-2020 of the gnc Respondent and judgments of the Hon'ble Supreme Court
and consequently set aside ihe same.
SND WHEREAS the High: Court upen perusing fhe petion and
affidavit fled herein and upon hearing the arguments of Sn. Veerrai Advonats fo!
the Pationer, learned Sovernment Pleacder for Technical Eclucation far Respondent
No. i and Sri7 Bsiai, jearned Standing Counsel for Respondant Nos.2 & o directed
igsue of notice to the Raspondent Ned herein io show cause as to why this WRIT
PETITION should not be admitted. :
You Viz:
The Secretary, Ministry of Labour and Employment, Union of India, Shram Shakti
Bhawan, Rafi Marg, New Delhi-1100071.
are be and hereby directed to show cause either appearing in person or through an
Advocate, as to why in the circumstances set out in the petition and the affidavit filed
therewith (copy enclosed) this WRIT PETITION should not be admitted on or before
23.12.2022, on which date the case stands posted for hearing.
THE COURT MADE THE FOLLOWING ORDER:
Notice before admission.
Sri T.Balaji, learned standing counsel, takes notice for respondent Nos.2
and 3, learned Government Pleader for Education, takes notice for Respondent
No.1 and they sought time to file counter-affidavits.
Issue Notice to the 4" respondent.:.: »
Post after three (3) weeks.
- $d/- M. SRINIVAS
ASSISTANT REGISTRAR
yo ,
ITTRUE COPY! SECTION OFFICER
Fc.
_ The Secretary, Ministry of Labour and Employment, Union of india, Shram
Shakti Bhawan, Rafi Marg, New Delhi-110001. (by RPAD- along with a copy
of petition and affidavit)
One CC to SRILP.VEERRAJU Advocate [OPUC]}
Two CCs to GP for Education, High Court Of Andhra Pradesh. [OUT]
One CC to Sri.T.Balaji, Standing Counsel [OPUC]
One spare copy
NIGH COURT
DEVS
DATEO OU 22082
NOTE: POST AFTER THREE (3) WEEKS
NOTICE BEFORE ADMISSION
WE No 38678 af 2028
