Ch.V.Ramesh Reddy vs Shyam Sunder Rao,
2023 Latest Caselaw 2844 Tel

   IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                      AT HYDERABAD
                         (Special Original Jurisdiction)
       WEDNESDAY, THE TWENTY THIRD DAY OF JANUARY,
               TWO THOUSAND AND THIRTEEN
                          :PRESENT:
        THE HON'BLE SRI JUSTICE: ASHUTOSH MOHUNTA
                             AND
           THE HON'BLE SRI JUSTICE: K.S.APPA RAO

                    WRIT PETITION NO: 38195 of 2012
Between:
   1. CH.V.Ramesh Reddy S/o C. Ramachandra Reddy
   2. J.Ranga Reddy S/o Pratap Reddy,
                                               .....
                                             Petitioners
                                     AND

  1. Shyam Sunder Rao, S/o Mohan Rao, Hostel Welfare Officer Grade-
     II Govt. B.C.Boys Hostel, Mulkanoor, Bheemadevarapally,
     Karimnagar District, R/o H.No. 2-9-490, Sreenagar Colony, Post
     Waddepally, Hanamkonda, Warangal District.
  2. M.Venkat Reddy S/o Venkatnarasaiah, Hostel Welfare Officer
     Grade-II, Govt. B.C.Boys Hostel, Jagtial, Jagtial Mandal,
     Karimnagar District, R/o H.No.7-4-146, Vidyanagar,Jagtial,
     Karimnagar District.
  3. S.Vijay Kumar , S/o Samuel, Hostel Welfare Officer Grade-II,
     Govt. B.C.Boys Hostel, Gambhiraopet Mandal, Gambhiraopet,
     Karimnagar District R/o H.No.2-188, RTC Colony, Sitarampur,
     Karimnagar District.
  4. The District Collector(BCW), Karimnagar
  5. The Commissioner of B.C. Welfare, Hyderabad - 500001
  6. The Government of A.P., rep., by its, Principal Secretary to B.C.
     Welfare Department, Secretariat Buildings, Hyderabad - 500022
  7. The District B.C. Welfare Officer, Karimnagar-505001
  8. Smt T.Sampoorna, Occ:Hostel Welfare Officer Gr-I, Govt. B.C.Girls
     Hostel, Elkathurtlai, Karimnagar District-505001
     (Respondent Nos. 7 & 8 are not necessary parties)

                                                           .....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.12940/2009 dated 01.11.2012 which was
decided by relying on its earlier orders in 0.A.No.5119/2011 and batch of
cases dt.18.10.2012 and set aside the same by declaring them as illegal,
arbitrary, discriminatory, violative of Articles 14 & 16 of the Constitution of
India and consequently declare that the orders issued by the Government
in G.O.Rt.No.371 BC Welfare Department dt.26.12.2009 are perfectly legal
and valid by upholding the validity of Rule 16(h) of A.P.S.S.S Rules,1996 as
per the Law laid down by this Hon'ble Court- in W.P.No.22978/2008 and
batch dated18.12.2008 and further continue the petitioners as HWO's Gr-I
with all service and monitory benefits.

    The petition coming on for hearing, upon perusing the Petition
 and the affidavit filed herein and order of the High Court dated 11-12-
2012 made herein and upon hearing the arguments of Sri Poodattu
Amarender, Advocate for the Petitioners, and the Govt. Pleader for B
C Welfare, for the Respondent Nos. 4 to 7, the Court made the
following

                                                           (Contd. 2. )




                                     .2.




ORDER:

Post after two weeks. Interim order granted earlier shall continue till then.

ASSISTANT REGISTRAR //TRUE COPY//

for ASSISTANT REGISTRAR

To

1. Two CCs to the Govt. Pleader for B C Welfare, High Court of A.P., Hyderabad. (OUT

2. One CC to Sri Poodattu Amarender, Advocate (OPUC)

3. Two Spare copies.

TVR HIGH COURT

AM.J & KSAR.J

DATED : 23-01-2013 NOTE:

POST AFTER TWO WEEKS

ORDER

W.P.NO. 38195 OF 2012

STATUS QUO CONTINUE

DRAFTED: BY TVR

DATED : 28-01-2013

HIGH COURT

AM.J & KSAR.J

DATED : 23-01-2013

NOTE:

POST AFTER TWO WEEKS

ORDER

W.P.NO. 38195 OF 2012

STATUS QUO CONTINUE