Dr Kovi Sreehari vs State Of Andhra Pradesh
2023 Latest Caselaw 823 AP

Citation : 2023 Latest Caselaw 823 AP
Judgement Date : 13 February, 2023

Andhra Pradesh High Court - Amravati

Dr Kovi Sreehari vs State Of Andhra Pradesh on 13 February, 2023

Bench: Venkateswarlu Nimmagadda

THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                 WRIT PETITION No. 3463 of 2023

ORDER:

The present writ petition is filed under Article 226 of the

Constitution of India for the following relief:

"...to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus, declaring the impugned action of the respondents in not placing the petitioner in Seniority List of Agriculture Extension Officers in Zone-IV, only on the ground that the petitioner submitted qualification certificate after 01.09.2020, thereby denying right to consider for promotion as illegal, arbitrary and violative of Article 14 and 16 of the Constitution of India, apart from contrary to the provisions of A.P. State and Sub-ordinate Service Rules and also contrary to the Judgment of this Hon'ble Court in W.P.No.11229 of 2022 dated 22.08.2022, consequently direct the respondents to include the petitioner in the final seniority list of Agriculture Extension Officers in Zone- IV, by also considering the petitioner for further promotions as per Judgment of this Hon'ble Court in W.P.No.11229 of 2022 and pass such other order or orders as this Hon'ble Court deems fit just and proper in the circumstances of this case." `(in verbatim)

2. Heard learned counsel for the petitioner, learned

Government Pleader for Services-II appearing for the

respondents.

3. When the matter is taken up for hearing, learned counsel

for the petitioner would submit that the issue involved in this

Writ Petition is squarely covered by the order dated 22.08.2022

passed by this Court in Writ Petition No.11229 of 2022 and

requested to pass a similar order in this writ petition also. The

same is not disputed by learned Government Pleader for

Services-II appearing for the respondents.

3. In view of the same, for the reasons alike in the aforesaid

order, this Writ Petition is also allowed in terms of the order