Andhra Pradesh High Court - Amravati
The State Ofandhra Prades-H vs Tfthis Application Is Rlled For ... on 14 July, 2023
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMAF
FRIDAY, THE FOURTEENTH DAY OF JULY
ll^/o THOUSAND AND TWENTY THREE .,
:PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH Ei
IANo.1 OF2023
IN
WP NO: 17191 OF 2023 £,~,/
Between :
1. G Prema Latha, W/o. D.Chatari alias Chatarji, Aged. 52 years, MPHA
(Female), Madhurapudi Sub Center, Kotikesavaram Primary Health.
Centre,Korukonda Mandal, East Godavari District
2. U.Appayamma, W/o. Nakka Apparao,Aged. 48 years, MPHA (Female),
Valasapakala Sub-Centre, PanduruPrimary Health Centre, Kakinada District
/ Petiti oners
AND
1. The State ofAndhra Prades-h, Rep., by its Princ'lpal Secretary, Health,
Medical and Family Welfare Department, 5thBlock, Ground Floor,Room
No.157, A.P Secretariat Office, Veiagapudi, Guntur District
2. The Director of Health, Government ofAndhra Pradesh, 3rdFloor, One
Center, Himagna Towers, Sai Puram Colony, Gollapudi, Vijayawada -521225
3. The Regional Director of Medical and Health Services, Zone -ll,
/ Rajamahendravaram, East Godavari District
Respondents
petition under section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petitioh, the High Court may be pleased to direct
th; Respondents to consider Petitioners' case under spouse category_`in the ensuing
promotional c_ounseling for the post of Multipurpose Health Supervisor (Female) in
terms of the judgment dt.o9.ll.2022 in W.P.No.36439/2022, pending disposal of
WP No. 17191 of 2023, on the file of the High Court.
Counsel for the Petitioner: SRI SRINIVAS BOBBILI
Counsel for the Respolldent: GP FOR MEDICAL AND HEALTH
The Court made the following
ORDER:
tfThis application is rlled for the following relief:~
¢¢to direct the respondents| to consider petifloners' case
urrder spouse categorlJ`l-. in the eusulng Promotional
couuseting for the post of Multipurpose Health
Supervisor (Female) in terms of the judgmerit dated
o9.ll.2O22 in Writ Pctieton No.36439 of 2O22.''
Heard both sides.
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For the reasons mentioned in the accompanying affildavit
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\ and considering the submissions made by ~the learned counsel for
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the petitioners, there shall be an interim direction as prayed for.
Accordingly, this application is allowed."
sd/-p. vlNOD KUMAR
ASSISTANT REGISTRA'R
. ,i, -:--
/ITRUE COPY//
SECTION OFFICER
loll
To,
1. The Principal Secretary, Health, Medical and Family Welfare Department,
State of Andhra Pradesh, 5thBlock, Ground Floor,Room No.157, A.P
Secretariat Office, Velagapudi, Guntur District
2. The Director of Health, Government ofAndhra Pradesh, 3rdFloor, One
Center, Himagna Towers, Sai Puram Colony, GoIIapudi, Vijayawada -521225
3. The Regional Director of Medical and Health Services, Zone -ll,
Rajamahendravaram, East Godavari District (Addresses 1 to 3 by RPAD -
along with a copy of petition and affidavit)
4. One CC to SRl. SRINIVAS BOBBILI Advocate [OPUC]
5. Two CCs to GP FOR MEDICAL AND HEALTH, High Court of Andhra
Pradesh. [OUT]
6. One spare copy
nPC
HIGH COURT
DRJ
DATED: 14/07/2023
POST AFTER FOUR WEEKS
ORDER
I.A.NO.1 OF 2023
lN
WP.No.17191 of 2023
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lNTERIM DIRECTION /
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