Telangana High Court
Commissioner, Manuguru ... vs G. Saibu, Khammam Dist 7 Ot on 28 November, 2022
Bench: Abhinand Kumar Shavili, Namavarapu Rajeshwar Rao
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
FRIDAY, THE FOURTEENTH DAY OF MARCH,
TWO THOUSAND AND FOURTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE K.C.BHANU
AND
THE HON'BLE MRS JUSTICE ANIS
WP .NO: 5591 of 2014
Between:
The Commissioner, Manuguru Municipality,
Khammam District.
..... Petitioner
AND
1 G. Saibu S/o. Kannaiah, Working as Public Health Worker, Manuguru
Municipality, R/o Manuguru, Khammam District.
2 E. Komaraiah S/o. Posham, Working as Public Health Worker,
Manuguru Municipality, R/o Manuguru, Khammam District.
3 Ch. Narsaiah S/o. Venkaiah, Working as Public Health Worker,
Manuguru Municipality, R/o Manuguru, Khammam District.
4 Ch. Venkateswarlu S/o. Ch. Gopaiah, Working as Public Health
Worker, Manuguru Municipality, R/o Manuguru, Khammam District.
5 P. Venkateswarlu S/o. P. Ramulu, Working as Public Health Worker,
Manuguru Municipality, R/o Manuguru, Khammam District.
6 The State of Andhra Pradesh, Rep. by its Secretary, MA & UD
Department, Secretariat, Secretariat Buildings, Hyderabad - 500 022.
7 The Commissioner and Director of Municipal Administration, A.C.
Guards, Hyderabad
8 The Andhra Pradesh Administrative Tribunal, Rep. by its Registrar,
Hyderabad.
.....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 or Order or Direction, more particularly one in the
nature of Writ of Certiorari calling for records relating to the orders in O.A.No.
8043/2011 order dt. 30.04.2013 on the file of Andhra Pradesh Administrative
Tribunal, Hyderabad and set aside the same as being arbitrary, untenable,
absurd and contrary to the judgment in 2006 (4) SCC 1 of the Hon'ble
Supreme Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed herein and upon hearing the arguments of Sri D. Bhaskar
Reddy, Advocate for the Petitioner and G.P. for Municipal Administration for
Respondent Nos.6 & 7, the Court made the following
ORDER:
There shall be interim stay only to the extent of arrears from last
three years.
However, it is made clear that the 1st respondent is entitled to pay
from the date of the order passed by the Tribunal in the minimum of
time scale.
ASSISTANT REGISTRAR
//TRUE COPY//
For ASSISTANT REGISTRAR
To
1 G. Saibu S/o. Kannaiah, Working as Public Health Worker, Manuguru
Municipality, R/o Manuguru, Khammam District.
2 E. Komaraiah S/o. Posham, Working as Public Health Worker,
Manuguru Municipality, R/o Manuguru, Khammam District.
3 Ch. Narsaiah S/o. Venkaiah, Working as Public Health Worker,
Manuguru Municipality, R/o Manuguru, Khammam District.
4 Ch. Venkateswarlu S/o. Ch. Gopaiah, Working as Public Health
Worker, Manuguru Municipality, R/o Manuguru, Khammam District.
5 P. Venkateswarlu S/o. P. Ramulu, Working as Public Health Worker,
Manuguru Municipality, R/o Manuguru, Khammam District.
6 The Secretary, MA & UD Department, State of Andhra Pradesh,
Secretariat, Secretariat Buildings, Hyderabad - 500 022.
7 The Commissioner and Director of Municipal Administration, A.C.
Guards, Hyderabad.
(Addressees 1 to 7 BY RPAD)
8 The Registrar, Andhra Pradesh Administrative Tribunal, Hyderabad.
9 One CC to Sri D. Bhaskar Reddy, Advocate (OPUC)
10 Two CCs to the G.P. for Municipal Admn., High Court of A.P.,
Hyderabad. (OUT)
11 One spare copy.
nnr
HIGH COURT
KCB,J
&
ANIS,J
DATED: 14-3-2014
ORDER
W.P.NO. 5591 OF 2014
DIRECTION
HIGH COURT
Nnr
Date of Drafting : 19-3-2014
KCB,J
&
ANIS,J
DATED: 14-3-2014
ORDER
W.P.NO. 5591 OF 2014
DIRECTION
