Ponna Chinnaiah vs The State Of Andhra Pradesh
2023 Latest Caselaw 1311 AP

Citation : 2023 Latest Caselaw 1311 AP
Judgement Date : 7 March, 2023

Andhra Pradesh High Court - Amravati

Ponna Chinnaiah vs The State Of Andhra Pradesh on 7 March, 2023

Bench: Venkateswarlu Nimmagadda

        THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA


                    WRIT PETITION No.5525 OF 2023

ORDER:-

      The present Writ Petition is filed under Article 226 of the

Constitution of India, seeking the following relief:

             "to issue a Writ, Order or direction more particularly one in
       the nature of Writ of Mandamus declare the action of the
       Respondents in not separating the names of the petitioners from

the 2nd phase seniority list and not including the name of the petitioners in 1st phase seniority list at appropriate place as highly arbitrary, contrary to the Memo.No.671042/R&R- A2/20171, dt.21.08.2017, Memo.No.598746/R&R-A2/2017-1, dt.29.05.2017 and Memo.No.892539/R&R-A2/2017-1, dt.04.12.2017 and the Judgment in W.P.No.16635/2018 dt.22.01.2021 and in W.P.No.40372/2018 and batch dt.07.07.2022 and W.P.No.17565/2020 dt.18.11.2022 consequently direct the respondents to include the name of the petitioners in the 1st phase seniority list at appropriate place and appoint the petitioners in a suitable post and pass such other order or orders..."

Heard learned counsel for the petitioners and learned Government

Pleader for Services-III for the respondents.

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

petitioners submits that the issue involved in this Writ Petition is

squarely covered by the order dated 07.07.2022 passed by this Court in

W.P.No.40372 of 2018 and batch and requested to pass a similar order in

this Writ Petition also. The same is not disputed by learned counsel for

the respondents.

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

this Writ Petition is also disposed of in terms of the order dated

07.07.2022 passed by the this Court in W.P.No.40372 of 2018 and batch.

There shall be no order as to costs.