Telangana High Court
P. Maria vs The Andhra Pradesh Vaidya Vidhana ... on 20 February, 2023
Bench: Abhinand Kumar Shavili, Pulla Karthik
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
THURSDAY, THE SEVENTEENTH DAY OF APRIL,
TWO THOUSAND AND FOURTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE K.C.BHANU
AND
THE HON'BLE MRS JUSTICE ANIS
WP .NO: 11598 of 2014
Between:
P. Maria D/o Yesuratnam,
working as Staff Nurse, District Hospital, King Koti, Hyderabad.
R/o BN-76, Opposite Railway station, Safilguda, Malkajgiri, Hyderabad-47.
..... Petitioner
AND
1 The Andhra Pradesh Vaidya Vidhana Parishad, rep. by its
Commissioner, A.P., Hyderabad-500001.
2 The District Co-Ordinator for Hospital Services, King Koti, Hyderabad.
3 The Government of Andhra Pradesh, rep by its Principal Secretary to
Health, Medical & Family Welfare Department, Secretariat, A.P.,
Hyderabad - 500022.
4 The Registrar, A.P. Administrative Tribunal, 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 an order or direction more in the nature of Writ of Certiorari
and to call for the records relating to and in connection with impugned
Judgment in O.A.No.8593/2013 dt. 18.03.2014 passed by Hon'ble Andhra
Pradesh Administrative Tribunal and Proceedings RC.No.3362/N1/2013
dated 23.09.2013 issued by the 1st respondent and set-aside the same by
declaring them as illegal, arbitrary, discriminatory, violative of Articles 14, 16
and 21 of the Constitution of India and consequently declare that, the
petitioner is entitled to be included in the seniority list of Staff Nurses in Zone-
VI by taking the date of her initial appointment i.e. 07.11.1992, in Medical and
Health Department., as was done in respect of similarly placed persons and
further promote the petitioner to the next higher post, from the date of her
eligibility, with all consequential service and monitory benefits.
WPMP.NO: 14619 of 2014
Petition under Section 151 of C.P.C. Praying that in the circumstances
stated in the affidavit filed in the W.P., the High Court may be pleased to
suspend the operation of the impugned orders in O.A.No.8593/2013 dt.
18.03.2014 passed by Hon'ble Andhra Pradesh Administrative Tribunal and
also the impugned Proceedings RC.No.3362/N1/2013, dt.23.09.2013 of the
1st respondent to the extent of considering the seniority of the applicant in
Zone-V, instead of Zone VI, pending disposal of WP No.11598 of 2014 on the
file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed herein and upon hearing the arguments of Sri Poodattu
Amarender, Advocate for the Petitioner, Sri N. Krishna Kumar, Standing
Counsel for Respondent No.1, and G.P. for Medical & Health for Respondent
Nos.2 & 3, the Court made the following
ORDER:
Post on 22-04-2014.
There shall be interim suspension till then.
ASSISTANT REGISTRAR
//TRUE COPY//
For ASSISTANT REGISTRAR
To
1 The Commissioner, Andhra Pradesh Vaidya Vidhana Parishad, A.P.,
Hyderabad-500001.
2 The District Co-Ordinator for Hospital Services, King Koti, Hyderabad.
3 The Principal Secretary to Health, Medical & Family Welfare
Department, Government of Andhra Pradesh, Secretariat, A.P.,
Hyderabad - 500022.
4 The Registrar, A.P. Administrative Tribunal, Hyderabad.
(Addressees 1 to 4 BY RPAD)
5 One CC to Sri Poodattu Amarender, Advocate (OPUC)
6 Two CCs to the G.P. for Medical & Health, High Court of A.P.,
Hyderabad. (OUT)
7 Two spare copies.
nnr
HIGH COURT
KCB,J
&
ANIS,J
DATED: 17-4-2014
NOTE: Post on 22-4-2014
ORDER
W.P.NO. 11598 OF 2014
INTERIM SUSPENSION
HIGH COURT
Nnr
Date of Drafting : 19-4-2014
KCB,J
&
ANIS,J
DATED: 17-4-2014
NOTE: Post on 22-4-2014
ORDER
W.P.NO. 11598 OF 2014
INTERIM SUSPENSION
