The State Of Andhra Pradesh vs N Saritha
2023 Latest Caselaw 6197 AP

Andhra Pradesh High Court - Amravati

The State Of Andhra Pradesh vs N Saritha on 27 December, 2023

IN THE HESH COURT OF ANDHRA PRADESH AT AMARAVAT!

WEDNESDAY, THE TWENTY SEVENTH DAY OF DECEMBER,
TWO THOUSAND AND TWENTY THREE

'PRESENT:
THE HONOURABLE SRI G.NARENDAR

AND
THE HONQURASLE SRI JUSTICE NYAPATHY VIJAY

WRIT APPEAL NO: 1153 OF 2625

ONT Appeal under Clause 15 of the Letiers Patent, is preferred against the orders
nassen In WP No ie?2y of 2019. dated 22.01.2020, on the file of the High Court

Between:
4 The State of Andhra Pradesh, Rep. by its Principal Secretary, Higher
Education Department, Secretariat Bulidings, Velagaouci, Amaravaihl, Guntur
Distriet, AP. .
& Commissioner and Director of Collegiate Education, Goverment of Andhra
Pradesh, Prasadarnpady, Vijayawada. Krishna Distriol, AP.
Appellants/Respondents

4. N Saritha, O/o N Ruben, Aged 43 years. Oce Lecturer in Econamios, TJ P
& College, Guntur, R/o D No 126298, Sth lane, Netajinagar, SVN Colony,
Suntur, Guntur Dist "ict A P,
Reapondent/Petitioner
2, The Correspondent & Secretary, TIPS Gallage, Pattabhipuram, Guntur,
Guniur Cxstrict, ALP.
3. The Principal of TIPS College, Pattabhipuram, Guntur, Guntur District.
AP.
Raspondents/Respondants
IA No: 2 OF 2023;

Patitioner under Section 151 CPC is fled praying that in the SirCUrMelances
sfaied in the affidavit fled in suppor of the writ appeal, the High C Court may be
pleased fo suspend the orders dated 22.07.2020 in WP No i8fe? of 2078, pending
dispogal of W.A.No.1153 of 2023, on the Me of the High Cour.

The Appeal caring on for hearing, upon perusing the Peltion and the affidavit
fied in support thereof and the order of the High Gourt order dated 22.14.2023 made
herein and upon hearing the arguments of Gevernment Fleader for Hi ighe er Education
for the Petitioner an of G. Elisha, Advooste for the Respondent No.1, the Court mace
the fallewing:



ORDER:

WRAP ENERO

"in view of interim order granted in W.A.No.1193 of 2023 and cannscied appeals, and the Instant sppeals are siso ansing cut of same Order, it is Grudent to grant similar Suspension of commen arder impugned, ti

pronouncement of judgment in W.A.Nos.1198 of 2095 and batch.

List on 11.04.2024 for further hearing."

Sei M. SRINIVAS ASSISTA ANT REGISTER RAR &

BE

--

SEC ov ION OFFIC: EP Ta,

4. anamics, TJ PS College, Gunty iN CO! ony. Surtuy, Guritur = the c Oe otespondent & & Seoretary, TIPS College, Patlabhiouram, Guntur, Curite ir Distri of, ALP.

3. The Correspon dent & Secretary, TJFS Cellege, Pattabhinuram, Gun ouniur District, 4B 4 The Principal of TUS SC Ollage, Patlabhipuram, Guntur, Guntur Distr ch, ALP V3 BY RPAD) S. One CC to SREG ELISHA Advocate POPC)

8. Two CCs io GP FOR HIGHES EoucaTt {ON | Migh Court of AP [OUT]

7. Two apare capies.

MM

HIGH COURT

DATED: 27/92/2029

NOTE: LIST ON 11.04.2024 FOR FURTHER HEARING

ORDER

SSNs Xe SS

Ss & RAS ar Ry

AR FF OH

Lak, Ree

"AE

DIRECTION

te, ees ¥ f Z 'ifs

rttteted dss:

, ALE"