Andhra Pradesh High Court - Amravati
Devarapally Bapuji vs The State Of Andhra Pradesh on 21 November, 2024
1
APHC010078142021
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3310]
(Special Original Jurisdiction)
THURSDAY ,THE TWENTY FIRST DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE DR JUSTICE K MANMADHA RAO
WRIT PETITION NO: 4536/2021
Between:
Devarapally Bapuji ...PETITIONER
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. SUBBA RAO KORRAPATI
Counsel for the Respondent(S):
1. GP FOR SERVICES III
2. GP FOR SOCIAL WELFARE
The Court made the following:
ORDER:
This Writ Petition is filed under Article 226 of the Constitution of India for
the following relief:
"...toto issue an appropriate Writ Order or Direction more particularly in the nature of Writ of
Mandamus declaring the action of the Respondents in not considering the case of the Petitioner for
regularization in terms of the law laid down by the Hon
Hon'ble Andhra Pradesh Administrative Tribunal in O
A No 2201/2014, 6860/2014 and 6886/2014 as arbitrary,
arbitrary illegal in violation of Article 14 and 16 of the
Constitution of India and consequently direct the Respondents to consider the case of the Petitioner for
regularization in the cadre of Junior Assistant-cum-Typist
Assistant Typist and revise the pay and release periodical
increments in the light of the law declared by the Hon'ble
Hon Andhra Pradeshdesh Administrative Tribunal in the
judgments in O A No 2201/2014, 6860/2014 and 6886/2014 on pa parr with the applicants there in and to
pass..""
2. Heard learned counsel appearing for the petitioner and learned
Government Pleader for Services-III and learned Government Pleader for
Social Welfare appearing for the respondents.
3. On hearing, learned Government Pleader appearing for the
respondents has furnished a copy of G.O. vide G.O.Ms.No.69, General
Administration (Ser.B) Department, dated 24.07.2023, and submits that, the
Government after careful examination of the matter hereby dispensed with the
qualifications of passing the Typewriting examination both in Telugu and
English for the post of Typist/LD Typist/UD Typist/Typist-cum-Assistant, to
those who were appointed on compassionate grounds. However, they shall
pass the Computer Proficiency Test (CPT) as prescribed in G.O.Ms.No.26,
G.A. (Ser.B) Dept, dt.24-02- 2023, within a period of two (2) years from the
date of issue of these orders. He further submits that the Government has
also directed that those candidates who were appointed on compassionate
grounds, who pass the Computer Proficiency Test (CPT) within two years
from the date of issue of these orders, their services shall be regularized from
the date of their initial appointment as Typist/LD Typist/UD Typist/Typist-cum-
Assistant as the case may be and their probation shall be declared
accordingly in relaxation of G.O.Ms.No.151, G.A. (Ser.G) Dept, dt.22-06-2004.
Therefore, learned Government Pleader submits that, no further orders are
required to be passed in the present writ petition and the same may be closed.
4. In reply, learned counsel for the petitioner acceded to the
submissions made by the learned Government Pleader appearing for the
respondents.
5. Recording the submissions made by both the learned Counsels, this
Writ Petition is closed Thee shall be no order as to costs.
6. As a sequel, interlocutory applications, if any pending, shall stand
closed.
______________________________
DR. K. MANMADHA RAO, J.
Date : 21-11-2024
Gvl
HON'BLE DR. JUSTICE K. MANMADHA RAO
Date : 21.11.2024
Gvl
