G. Sunder Raju vs The State Of Andhra Pradesh
2024 Latest Caselaw 6841 AP

Citation : 2024 Latest Caselaw 6841 AP
Judgement Date : 7 August, 2024

Andhra Pradesh High Court - Amravati

G. Sunder Raju vs The State Of Andhra Pradesh on 7 August, 2024

APHC010138382020

                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3330]
                          (Special Original Jurisdiction)

         WEDNESDAY, THE SEVENTH DAY OF AUGUST
              TWO THOUSAND AND TWENTY FOUR
                            PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
                 WRIT PETITION NO: 8316/2020
Between:
G. Sunder Raju                                 ...PETITIONER
                              AND
The State of Andhra Pradesh and Others    ...RESPONDENT(S)

Counsel for the Petitioner:

1. G ELISHA Counsel for the Respondent(S):

1. GP FOR EDUCATION (AP)

2. AKA VENKATARAMANA

The Court made the following order:

The writ petition is filed under Article 226 of the Constitution of

India seeking the following relief:

"...to issue a direction, order or writ more particularly one in the nature of writ of mandamus declaring the proceedings of the 3rd respondent in Rc.No.51/D2/2018, dated -04-2020 transferring the correspondent-ship from special officers of Education Department to CBCNC Management Group upto 09.05.2022 and declare the same as illegal, arbitrary and unconstitutional and violative of Articles 14,19 and 21 and also in violation of the judgment rendered by this Hon'ble Court in W.P.(PIL) No.157 of 2019 and W.P.No.16021 of 2019 dated 27.01.2020 and consequently direct the respondents to restore the special officers of Education Department as correspondents of CBCNC Educational Institutions till the enquiry is completed against the 4th respondent herein..."

2. Learned counsel for the petitioner would submit that in view of

the interims orders, dated 06.05.2020 passed by this Court, no further

orders are required to be passed and requested to close the writ

petition.

3. Learned counsel for the respondents appearing through video

conference having no objection agreed for disposal of the matter.

4. Therefore, the Writ Petition is closed. There shall be no order

as to costs.

As a sequel thereto, miscellaneous petitions pending, if any,

shall stand closed.

__________________________________ JUSTICE TARLADA RAJASEKHAR RAO Date : 07.08.2024 SPP

HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO