The Government Of Ap vs B S Rama Krishnam Raju
2023 Latest Caselaw 6182 AP

Andhra Pradesh High Court - Amravati

The Government Of Ap vs B S Rama Krishnam Raju on 27 December, 2023

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
(SPECIAL ORIGINAL JURISDICTION}
WEONESDAY, THE TWENTY SEVENTH DAY OF DECEMBER, .

TWO THOUSAND AND TWENTY THREE
(PRESENT:
THE HONOURABLE SRI JUSTICE G.NARENDAR
AND y 4
THE HONOURABLE SRI JUSTICE NYAPATHY VIAY \
WAND: 1282 OF 2023 &

*,

(Ait Appeal under Clause 15 of the Letiers Patent is fled against the ordermade in
lA.No.1 of 2022 In WP NG. 29741 of 2018, dated 31.10.2023, on the file of the High
Court. .

Between:
J. The Government of AP, Ren by its Principal Secretary Higher Education
Jepariment Secretariat Hyderabad Now functioning al Velagapudi, Amaravath
Gaumtur District, State of Andhra Pradesh.

2. The Garmmissioner Director of Callegiate Education, Andhra Pradesh
Hyderabad Now functioning at Mangalagin, Guntur Dist, State of Andhra
Fracesh.

3. The Regional Joist Director of Collegiate Education, Gunturu, Guniusu Dist,

~ Appellants/Respondenis .
AND

4. 6.5 Rarna Krishnarm Raju, Sfo Subbarao, Agad 43 Years, Oce: Unaided
lecturar Sn Subbaraya Narayans College Narasaraopet, R/o Prakashnagar
Narasaracpet Narasarazonet Mandal Gunturu District.
B.V Charira Sekhar, S/o Ramakrishnuran, Ager about 37 Years, Oce:
Unaiced lecturer Sri Subbarsya Narayana College Narasaracpet H/o
Narasaraopet Narasaracpel Mandal Gunturu District

. mespondanisi¥rt Petitioners
The Sri Subbaraya Narayana Collegs, SS N Colleges, Rep by tts
Secratary/Carrespandent Narasaranget, Narasaraopel Mandal, Gunturu
Distriat

nN

[a

. RespondentiRespoandent

iA No. 2 OF 2023:

Petitioner under Sectian 157 GPC is Med praying that in the circumstances

slated in the affidavit fied In support of the writ appeal, the High Courl may be
pleased fo suspend the orders dated 34.10.2023 in Review [A.No.T af S022 In WP
No.2O747 of S075, pending discosal of W.A.No.1282 of 2023, on the fle of the High

Court

a

5

us

The Appeal coming on for hearing, upon perusing the Peifion and ihe affidavit
fled in support thereof and upon Rearing the arguments of GP for Higher Education
for the Petitioners and Sri TV.V Koteswara Rao, Advocate for the Respondents, the
Court made the following:



ORDER:

"ty view of ivterim order granted in W.A.No.1189 of £028 and connected appeals, and the instant appeal is aise arising out of same Order, if ig prudent io grant similar suspension of cannon orders imougned, fh pronauncenient of judgment in W.A.Nos.1183 of 2028 and batch.

List on 14.01.2024 for further hearing."

Sd. Sk MeL Rafi ASSISTANT REGISTRAR ; TRUE COPY! \ eon

cor ASSISTANT REGISTRAR

Ta,

4, B.S. Rarna Krishnam Raju, Sfo Subbarao, Sri Subbaraye Narayana Callege Narasaraceel, R/o Prakashnagar Narasaraopel Narasaraopet Mandal Guniuru strict.

8... Chandra Sekhar, So Ramakrishnurao, SS Subbaraya Narayana Callege

Narasaraopet R/o Ne ATASAFAOPSE Narasaraopet § fandal Gsuntur Distric

3, The Secrelary/Gorespondant, Sri Subbaraya Narayana Coll lage, SSN College, Narasaracpes, Narasaraooet Mandal, Gunturu District. (A Addressee Nos. iio 3 by RPAD)

4. Two OCs to GP for Higher Education, High Court of AP [OUT]

5 One CC to Sr. TV AV Soteswara Rag, Advocate POP UC 3}

§, Pwo spare copies

HIGH COURT

2raeae3

> <

DATED

LIST ON 14.01.2024 FOR FURTHER HEARING

.

a

NOTE

ORDER

tlic

GLEE ty Gre

Be

i Sod id Be Be