The Government Of Ap vs Y Rama Devi
2023 Latest Caselaw 6179 AP

Andhra Pradesh High Court - Amravati

The Government Of Ap vs Y Rama Devi on 27 December, 2023

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
SPECIAL ORIGINAL JURISDICTION) '
WEDNESDAY, THE TWENTY SEVENTH DAY OF DECEMBER.
TWQ THOLISAND AND TWENTY THREE
PRESENT:
THE HONQURABLE SRI JUSTICE G.NARENDAR
AND
THE HONQURABLE SRI JUSTICE NYAPATHY VIJAY
WRIT APPEAL NO: 7250 OF 2023

A\rit Appeal under Clause 15 of the Letters Patent is fled against the order made in
tA. No.1 of 2022 in WP.No. 27303 of 2045, dated 34.16.2025, on the file of the High
Court),

Bohveern:

4 The Government of Andhra Pradesh, Rep by its Secretary Higher Education
CE If Depariment Secretariat Buildings Saifahad Hyderabad now funchoning
at Velagapudi, Amaravati, Guntur District.

> The Comrissioner of Collegiate Education Andhra Pradesh, Hyderabad now
fimetioning at Prasadampadu, Viiayawada. |

. dppalants/Respondants
AND
4. ¥ Rama Devi, Dio Y Chennaiah, aged about 47 years, Goo: presently working
as Lecturer in Chemistry, d MJ College Morripet Tenall, Guntur Distiict.

_ Respondentirit Petitioner
JM J College for Wornen, Marrigpet, Tenali Guntur District, Rep by its
Corraspoanmient

KS

.. Reapondent No.2/Respondent Nog

iA Now 2 OF 2023:

Petitioner under Section 151 CPC is fled praying that in the clroumsiances
stated in the affidavit fed in support of the writ appeal, the High Gourl may be
pleased to suspend the orders dafed 31.10.2029 In Review IA. Na} of 2022 in WE
No.27303 of 2013, pending dispasal of W.A.No. 1250 of 2023, on the fle of the High
COut

The Appeal caring on for hearing, upon perusing the Petition and the afidavil
fled in support thereof and upon hearing the arguments of GP for Higher Education
for the Patitioners and Sri. Ugranarasimha, Advocate for the Respondents, the
Court made the following:

ORDER:

"in ylew of interim order granted in W.A.No.1195 of 2025 and connected appeals, and the Instant appeal IS also arising out of sarne Crider, if is prucient

fo grant similar suspension of common order impugned, Hl pronouncement of judgment in WA Nos. 1195 of 2023 and batch.

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Liston 11.04.2024 for further hearing,"

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