The Government Of Andhra Pradesh vs Ch Visranthamma
2023 Latest Caselaw 6240 AP

Andhra Pradesh High Court - Amravati

The Government Of Andhra Pradesh vs Ch Visranthamma on 27 December, 2023

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
{SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY, THE TWENTY SEVENTH DAY OF DECEMBE
TWO THOUSAND AND TWENTY THREE
-PRESENT:
THE HONOURABLE SRI JUSTICE G.NARENDAR
AND
THE HONOURABLE SRI JUSTICE NYAPATHY VIUAY
WRIT APPEAL NO: 1281 OF 2025

Wirt Appeal under Clause 15 of the Letters Patent is fled against the order made jn
review IA.No.1 of S022 in WP Na 21378 of 2072, dated 34.70.2023, on the He of the
High Court}.

Between:

i. The Government of Andhra Pradesh, Rep by iis Secretary Higher Education
CE Department Secretariat Buildings Saifabad Hyderabad Now functioning af
Velagapud!, Amaravathi Guntur [istrict, State of Andhra Pradesh

2. The Commissioner of Collegiate, Education, Andhra Pradesh, Hyderabad Now
functioning at Mangalagiri, Guntur Uist, State of Andhra Pradesh.

» Appellants/Respondaents
AND

1. Ch Visrantharma, W/o B.vilaya Kumar Aged 44 Years, Occ: Prasently working

as Lecturer in Political Sclence (Un-Aided) J MJ CConvent, Morrispet Tenall

Guntur District.

. . _RespondanisAVrit Petitioner
2, J MJ Ocllege for Wornen, Morrispet Tenali Guntur District
Respondent No.2Z/Respondent Nod

ae

i& No: 2 OF 2005-

Petitioner under Gection 151 CPC is fled praying that in the circumstances
stated in the affidavit fled in suport of the writ appeal, the High Gourt may be
pleased to suspend the orders dated 31.16.2023 in Review JA.Na.t of 2082 in WE
Noa.2i378 of 2012, pending disposal of WA No. 1281 of 2023, or the fle of the Hich
rerrise

The Appeal coming on for hearing, upon perusing the Peitien and the affidavit
eee

fled in support thereof and upon hearing the arguments of GP for Higher Education
jor the Petitioners and Sri N Bharath Babu, Advacate for the Respondents, the Court
made the following:

ORDER:

"in view of interim order granted in W.A.No.1193 of 2023 and connected appeals, and the instant appeal is also arising oul of same Order, i is orudent to grant similar suspension of cemmen arder impugned, HN pronouncement of judgment in W.A.Nos.1193 of 2023 and batch.

Te,

whe

pore,

nm he

Listan 11.01.2024 fer further hearing" - - . gj. B. PRASADA RAD ASSISTANT REGISTRAR

UTRUE COPY!

SECTION OFFICER

Oh Vieranthamina, Wis Bvjaya Rumer', Presently working aS Lecturer in Paolifinal Science (Un-Aided} aM {conver sforrispet Tanai Guna Olstict. The J Md College for Women, Morriarct Tenall Gaunt Two COs to GP for Higher Ecucaiion, High Gourt oF aArmat 3

One OC to Sei N Bharat Babu, Advocat® fOPUC)

at

Two epare capes

HIGH COURT

DATED: 2722023

NOTE: LIST ON 14.07.2024 FOR FURTHER HEARING

ORDER

WANo. i287 of £023

SHRECTION