Andhra Pradesh High Court - Amravati
The Principal Secretary To ... vs A Inna Reddy on 1 November, 2023
HIGH COURT OF ANDHRA PRADESH
MAIN CASE No:W.A.No.1045 OF 2023
PROCEEDING SHEET
SL. DATE ORDER OFFICE
NO. NOTE
RNT,J & AVRB,J
1. 01.11.2023
I.A.No.1 of 2023
Heard Sri K. V. Raghuveer, learned
Government Pleader for Higher Education for the
appellants and Sri N. Bharat Babu, learned counsel,
representing Ms. G. Bhanu Priya, learned counsel
appearing for the respondent No.1/writ petitioner.
2. This application is seeking leave to the
petitioners to file the Writ Appeal. The applicants
were not party in the writ petition but the judgment
passed in the writ petition adversely affects the
appellants.
3. Learned counsel for the writ petitioner
submits that he has no objection to the leave being
granted.
4. Considering the submissions advanced as
also the contents of the affidavit in support of the
application, I.A.No.1 of 2023 is allowed.
4. Leave is granted.
SL. DATE ORDER OFFICE
NO. NOTE
I.A.No.2 of 2023
This is an application for condonation of
delay of 442 days in filing the writ appeal.
2. Learned counsel for the writ petitioner prays
for a week's time to file the objections, if any.
3. List on 08.11.2023 in the 'Motion List'.
W.A.No.1045 OF 2023
Learned Government Pleader submits that
the writ petitioner has filed the contempt petition,
C.C.No.5270 of 2023 for the alleged disobedience of
the order of the writ court, which is fixed for
03.11.2023. In view thereof, learned Government
Pleader presses for the interim relief in I.A.No.3 of
2023.
2. Learned Government Pleader submits that
the impugned judgment is based on the alleged
selection through the Staff Selection Committee
dated 24.02.2003, but the enquiry was directed
with respect to the said selection and as per the
enquiry report, there were various irregularities
found in such selection. He further submits that as
per the enquiry report, the name of the petitioner
along with one more person was included, though
the petitioner was not selected. He further submits
that besides the petitioner, the two persons who
were selected in the same selection, with respect to
them the W.P.No.3315 of 2004 was filed and
pursuant to the interim direction passed therein,
SL. DATE ORDER OFFICE
NO. NOTE
the decision was taken by the Commissioner and
Director of School Education on 21.07.2004 that in
view of the report of the enquiry, it was not feasible
for consideration for approval of the selection of
those two petitioners. He submits that the said writ
petition was later on dismissed, against which writ
appeal was filed.
3. At this stage, it is submitted by the learned
counsel for the writ petitioner that the writ appeal
has been allowed.
4. However a perusal of the judgment in appeal
shows, pendency of writ appeal against the order in
W.P.No.3315 of 2004.
5. In view of the urgency mentioned, the
application for interim relief will be considered on
the next date, subject to the result of I.A.No.2 of
2023.
6. Learned counsel for the writ petitioner to
place copy of the order passed in the writ appeal as
aforesaid by the next date.
________
RNT,J
________
AVRB,J
Note:-
Issue C.C by 02.11.2023
B/o:- Scs
