Andhra Pradesh High Court - Amravati
Bade Halliluya Vijaykumar S/O. Sailu vs State Of Andhra Pradesh, Rep.By Its ... on 26 June, 2024
1
APHC010584612015
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3333]
(Special Original Jurisdiction)
WEDNESDAY ,THE TWENTY SIXTH DAY OF JUNE
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SMT JUSTICE V.SUJATHA
WRIT PETITION NO: 37544/2015
Between:
H. Ramakrishna, ...PETITIONER
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. KATA SAMBASIVA RAO
2. N ASWARTHA NARAYANA
Counsel for the Respondent(S):
1. M S R CHANDRA MURTHY
2. GP FOR PANCHAYAT RAJ & RURAL DEV (AP)
The Court made the following:
2
ORDER:
This writ petition is filed under Article 226 of the Constitution of India
seeking the following relief:-
"....to issue a Writ of mandamus or any other appropriate writ order or direction
declaring the action of the respondents in terminating the contract appointment of the
petitioner vide RC.No.05/HR/FA Contract Renewals/15, dated 26.08.2015 in
nd
pursuance of the proceedings issued by the 2 respondent vide
Lr.No.1090/EGS(FA)/2015, Dated 11.08.2015 without issuing any show cause notice
as illegal, arbitrary, high handed violation of principles of natural justice and cannot
be justified in the eye of law and contrary to the Judgments of this Hon'ble Court and
rd
consequently set aside the proceedings of the 3 respondent in RC.No.05/HR/FA
rd
Contract Renewals/15, dated 26.08.2015 of the 3 respondent ...."
2. When the matter came up for admission on 19.11.2015, this Court
passed the following interim order:
"There shall be an interim suspension of the impugned proceedings of
the 3rd respondent vide Rc.No.05/HR/FA Contract Renewals/15, dated
26.08.2015 by continuing the petitioner as Field Assistant of Tallakera
Grama Panchayat, Gummagatta Mandal, pending disposal of the writ
petition."
3. The 3rd respondent-The Project Director, Anantapur filed counter,
wherein it is stated that, pursuant to the directions of this Court in
W.P.No.27468 of 2015 dated 31.12.2015, a Three-Men Committee was
constituted by the District Collector, comprising the Joint Director of
Agriculture (ATP), the Revenue Divisional Officer (RDO) of Kalyanadurgam,
and the MPDO of Kundurthi Mandal on 29.01.2016. The petitioner appeared
before the Three-Men Committee on 02.02.2016 and submitted his
explanation. After duly considering the petitioner's explanation, the Three-Men
Committee submitted its report. Based on this report, the District Collector
issued endorsement proceedings vide Proc.Rc.No.05/HR/FA/16 dated
20.05.2016. Subsequently, the petitioner was appointed as a Field Assistant in
Thallakera Gram Panchayat, Gummagatta Mandal on 15.11.2016, and he
joined the duty in that capacity and is being continued as on today.
4. In view of the above, the Writ Petition is closed, granting liberty to the
petitioner to approach this Court if at all he has any further grievances. There
shall be no order as to costs.
As a sequel, Interlocutory Applications pending, if any, in this Writ
Petition, shall stand closed.
___________________
JUSTICE V.SUJATHA
KGR
