P. Venkataramana vs The State Of Andhra Pradesh
2022 Latest Caselaw 4310 AP

Citation : 2022 Latest Caselaw 4310 AP
Judgement Date : 20 July, 2022

Andhra Pradesh High Court - Amravati

P. Venkataramana vs The State Of Andhra Pradesh on 20 July, 2022

Bench: Kongara Vijaya Lakshmi

                                   1




THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI

               WRIT PETITION No.21531 OF 2022

ORDER:

Heard learned counsel for the petitioners and learned

Government Pleader for the respondents.

2. The Writ Petition is filed with the following prayer:

"...to issue any writ, order or direction more particularly one in the nature of Writ of Mandamus directing the Respondents to promote the petitioners with effect from the date on which their juniors were promoted as Principals, Govt. Degree College with all consequential and attendant benefits by refixing the seniority in the light of the judgment in WP No.20706 and 20900 of 2004 dated 18-02-2005 and to pass..."

3. Learned counsel for the petitioners submits that the

petitioners are retired Lecturers from the Junior Colleges

and they seek retirement benefits, after effecting their

promotions as Principals of Government Degree College.

Their grievance is that in spite of their representations to

consider their cases on par with their juniors, the

respondents are not considering their representations and

releasing the terminal benefits.

4. Learned counsel for the petitioners submits that as the

petitioner has submitted their representations, the

respondent authorities may be directed to dispose of the

same. Learned Government Pleader does not have any