Telangana High Court
Dr. K. Ravi Shankar S/O K. ... vs Government Of Andhra Pradesh, ... on 23 February, 2022
Bench: P Naveen Rao, G.Radha Rani
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
(Special Original Jurisdiction)
THURSDAY THE THIRD DAY OF AUGUST
TWO THOUSAND AND SIX
:PRESENT:
THE HON'BLE SRI JUSTICE B.PRAKASH RAO
AND
THE HON'BLE SRI JUSTICE RAMESH RANGANATHAN
WRIT PETITION NO : 15949 of 2006
Between:
Dr. K. Ravi Shankar S/o K. Suryanarayana, Professor of Neonatology,
Nilofar Hospital of Osmania Medical College, Red Hills, Hyderabad
..... Petitioner
AND
1 Government of Andhra Pradesh, Health, Medical and Family Welfare
Department, rep by its Principal Secretary, Secretariat, Hyderabad
2 The Director of Medical Eduction, A.P., Hyderabad
3 DR. B. RAnganath Associate Professor, Nilofur Hospital, Red Hills,
Hyderabad (impleaded as Party respondent by the Orders in M.A. No. 1385
of 2005)
4 Medical Council of India, New Delhi (Impleaded as party respondent as per
the orders of the Administrative Tribunal in M.A. No. 2121 of 2005)
.....Respondents
Petition under Article 226 of the constitution of India praying that in the
circumstances stated in the Affidavit filed herein the High Court may be pleased to
issue a Writ, order or direction more in the nature of Certiorari calling for the records
relating to the Judgment of the A.P. Administrative Tribunal in O.A. No. 2254 of 2005
with V.M.A Nos. 357 of 2005 and 1144 of 2005, dated 11-7-2006 and the orders
issued by Government in G.O.Ms. No. 146, HM &FW., dated 3-5-2005 and set-
aside the same and hold that the petitioner is treated to have been regularly
promoted as Professor of Neonatology in Osmania Medical College/Nilofur Hospital,
Hyderabad with all consequential benefits.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support there of and upon hearing the arguments of Sri D. LINGA
RAO,Advocate for the petitioner and of the Govt. Pleader for Medical and Health for
the respondents 1 and 2, and of Sri S.Niranjan Reddy, Advocate for the respondent
No.3, and of Sri Sivaraju Srinivas Advocate for the respondent No.4, the court made
the following:
ORDER: Since it is represented that during the pendency of the Original application
before the Tribunal, there was status quo order subsisting all along, the parties shall
maintain status quo obtained as on today.
Post on 7-08-2006 along with W.P.Nos. 268, 1963, 2821 of 2005 and batch.
ASSISTANT REGISTRAR
// TRUE COPY //
for ASSISTANT REGISTRAR
To
1. The Principal Secretary, Government of Andhra Pradesh, Health, Medical and
Family Welfare Department, Secretariat, Hyderabad
2. The Director of Medical Eduction, A.P., Hyderabad
3. DR. B. Ranganath Associate Professor, Nilofur Hospital, Red Hills,
Hyderabad.
4. Medical Council of India, New Delhi
( 1 to 4 by Rpad)
5. Dr. K. Ravi Shankar S/o K. Suryanarayana, Professor of Neonatology,
Nilofar Hospital of Osmania Medical College, Red Hills, Hyderabad
6, 2 CCs to the G.P.for Medical and Health, High court of A.P.Hyd. (O.U.T)
7. One spare copy.
Bsr
HIGH COURT
BPR.J.
&
RR.J.
DATED 3-8-2006
POST ON 7-8-2006 ALONG WITH
W.P.NOS. 268, 1963, 2821/2005 AND BATCH
ORDER
W.P.NO. 15949 OF 2006
STATUS QUO
BSR
DT.3-8-2006
HIGH COURT
BPR.J.
&
RR.J.
DATED 3-8-2006
POST ON 7-8-2006 ALONG WITH
W.P.NOS. 268, 1963, 2821/2005 AND BATCH
ORDER
W.P.NO. 15949 OF 2006
STATUS QUO
