The State Of Andhra Pradesh vs P Kumar Raja
2023 Latest Caselaw 6196 AP

Andhra Pradesh High Court - Amravati

The State Of Andhra Pradesh vs P Kumar Raja on 27 December, 2023

IN THE HIGH COURT OF ANOHRA PRADESH AT AMARAVATI -

WEDNESDAY, THE TWENTY SEVENTH DAY OF DECEMBER. _
TWO THOUSANDS AND TWENTY THREE

'PRESENT:

THE HONOURABLE SRI G NARENDAR
AND
THE HONOURABLE SRI JUSTICE NYAPATHY VIIAY

WRIT APPEAL NO: 1152 OF 2023

(Wri Appeal under Clause 15 of the Latiers Patent, is preferred against the orders
passed in WP Na 18?08 of 2019, dated 22.01 2020, on the file of the High Court}

Between:

}. The State of Andhra Pradash, Rep. by Rs Frincinal Secretary, Higher

mduecation Denartrnert, Secretariat Buildings, Velagapuci, Amaravaihi, Guntur
District, AP. .

2. Gorrnissioner and Director of Collegiate Education, Government of Andhra
Pradesh, Prasadampadu, Vilayawada. Krishna UNstrict, AP.

Anpellant/Respaondents

AND

. P Kurnar Raja, S/o P Thornas, Aged 39 years, Oce Lecturer in Political
ocience, TIPS College Guntur, Rio D No S8de/88, 8th lane Cobaiineta,
Guntur, Guntur District AP.

Respondant/Fetitioner

2. The Correspondent and Secratary, TIPS College, Patlabhipuram, Gurtur,
Gurtur Distiat, AP.

4. The Principal of TJPS Callese, Pattabhipuram, Guntur, Gurtur District,
AP.

Respondents/Raspondenis

IA No: 2 OF 2023:

Petitioner under Section 151 OPC js fled praying that in the circumstances
stated in the affidavit fled in suppart of the writ appeal, fhe High Court may be
pleased to suspend the orders dated 22.04.2020 in WP No 18708 of 2079, panding
disposal of WA No. 1152 of 2023, on the fle of the High Court.

The Appeal coming on for hearing, ugon perusing the Petition and the affidavit
fled in support thereof and the order of the High Court order dated 22.17.2023 rmiade
herein and upen hearing the arguments of Government Pleader for Higher Education
for the Petitioner and of G.Elisha, Advovate fer the Respondent No.1, the Court
made the follwing:



ORDER:

"In view of interim order granted in WLA.NG.1193 of 2029 and connected appeals, and the instant appaal is also arising out of same Order, H is prudent to grant similar suspension of camiman order impugned, UN pronouncement of judgment in WLANod18o of 2023 and batch.

Liston 11.07.2024 for further hearing."

Sd. Sk Med Raffi ASSISTANT REGISTRAR FTRUE COPY! Ay

SECTION OFFICER

Ta,

1. P Kumar aS aia, Sfa P Thomas, vee Leclurer jn Poalltical Science, TIPS Collage Guntur, Rio DNo 5602/88, Sh Res Cobaldpeta, Gurtur Guntur District A P. <. the Correspondent and Secreta: nyt TIPS College, Patlabhinuram, Guntur, Suniur CXstriel AP.

3. The Principal of TIPS College, Pallabhipuram, Saunt, Guntur District, AP TOS BY RPADS

4 One CC to SREG ELISHA Advonate HOPUO}

§. Pwo Cs to GP FOR NEGHER EEMUC ATE ON, High Cauat of AP POUT]

§. Two spare copies.

MM

HIGH COURT

DATED: 27 sReggs

NOTE: LIST ON 14.01.2024 FOR FURTHER HEARING

ORDER

SUSPENSION