Andhra Pradesh High Court - Amravati
B.Kamalakar Rao, vs The Garrison Engineer, on 23 September, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
MONDAY, THE TWENTY THIRD DAY OF SEPTEMBER:
TWO THOUSAND AND TWENTY FOUR
-PRESENT: '
THE HONOURABLE SRI JUSTICE RAVI NATH TILHARN
AND .
THE HONOURABLE SRI JUSTICE NYAPATHY VAY
WRIT PETITION NO: 2536 OF 2006
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Between:
B.Kamalaker Rao, S/o.B.Balasundara Rao, Age: 47 years, OcoHS-),
Refrigeration & AC Mechanic, Garrison Engineer, Naval Service
Visakhapainan- 14.
. Applicant
AND
The Garrison Engineer, Naval Depot, Visakhapatnam-?
The Commander Works Engineer, Station Road, Visakhapatnarn-4.
The Chief Engineer, Navy, Station Road, Visakhapainarn4.
The Chief Engineer, Southern Command, Pune-t.
S. The Engineer-in-Chief, Army Head Quarters, Dethi.
a hire
to
. Respondents
Patition under Article 228 of the Constitution of India praying that in the
circumstances stated in the affidavit Sled therewith, the High Court may be
pleased to issue appropriate writ, order or direction particularly in the nature of
Cerfloran by declaring the judgment order L06-12-2004 of Centra!
Administrative Tribunal, Hyderabad dismissing the OA.386/03 on the file of the
'Central Administrative Tribunal, Hyderabad as flegal, void and quash the
same by directing the respondents herein in extend the benefits of the
judgment in Port Blair, Calcutta, and hyderabad Thounal in OA No S&Q6 and
pay him the difference of pay which he was not paid by respondents in HSG-f
fram 78-10-1984 by declaring that non-exstension of the benefits of the
judgment fo the petifioner as arbitrary, legal, diacriminatory and
unconstitutional violative of Ariicies of 14 and 16 of the Constitution of Incde
The Peiition coming on for hearing, upen perusing the Petition and the
affidavit Med in support thereof and upon hearing the arguments of SRI GV
SUBBA RAO, Advocate for the Petifioner, and of SR! G_ARUN SHOWER],
Central Government Counsel for the Respondent Nos.{ fo §. the Court made
the following
ORDER:
On 25.08.2024, the following order was passed:
"At he requast of the learned counsel for the respondents, fo
ensure compliance of the order dated 09.08.2034, Net on
FEO, 2024,"
ne On 90.09.2024, the following order was passed:
"an 23.08.2024, the following order was passed:
"Af the request of the learned counsel for the respondents, fo
ensure compliance of the order dated 09.08.2024, Nef on
70.09. 2024."
2. inspite of the arder dated. 23.08.2024, the respondent No.4
neither has complied with the order nor has fled any affidavit,
3. Post on 23.09.2624.
& HW the affidavit is not Ried before the next date of Hating,
respondent No. shall appear before the Court."
3. Learned counsel for the respondent No.1 submits that inspite of
communication of the order dated 10.09.2024, the official has contacted
today morning for filing the affidavit which has not yet been fied.
4, Respondent No.1 is also not present.
&. Past on 24.09.2024.
&. Respondent No.1 shall appear before the Court on the next date of
listing.
SD) M.SRINIVAS
ASSISTANT REGISTRAR
TRUE COPY! SECT 6N OFF ie eR
For
1. The Garrison Engineer, Naval Depot, Visakhapainam-7 (by Speed
Fost}
The Commander Works Engineer, Station Road, Visakhapatnam.
The Chief Engineer, Navy, Station Road, Visakhapatnam-4.
The Chief Engineer, Southern Command, Pune-1.
wf GON
The Engineer-in-Chief, Army Head Quarters, Delhi (Addressees 2 to 5
by RPAD) |
8. One CG to SRIG V SUBBA RAO, Advocate [OPUC]
7. One CC fo SRL G.ARUN SHOWRI (CENTRAL GOVT,
COUSEL) fOPUC]
&. Two spare caples
PSR
HIGH COURT
DATED SUG 2024
NOTE: POST ON 24.08.2024.
ORDER
APPEARANCE
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