Telangana High Court
Ch.Srinivas, S/O Ch.Laxmaiah, vs The Govt Of A.P. on 21 September, 2023
Bench: Abhinand Kumar Shavili, Anil Kumar Jukanti
IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
AT HYDERABAD
TUESDAY , THE TWENTY SECOND DAY OF FEBRUARY
TWO THOUSAND AND ELEVEN
:PRESENT:
THE HON'BLE SRI JUSTICE GHULAM MOHAMMED
AND
THE HON'BLE SRI JUSTICE: K.G.SHANKAR
WP .NO:3954 of 2011
Between:
Ch. Srinivas, S/o Ch. Laxmaiah, Occ: Asst.Executive Engineer, O/o P.
R.Sub division, Hyderabad
..... Petitioner
AND
1. The Govt of Andhra Pradesh, Rep. by its Principal Secretary,
Panchayat Raj and Rural Development Department, Secretariat,
Hyderabad.
2. The Engineer-in-Chief, Panchayat Raj, Andhra Pradesh, Erra Manzil
Hyderabad.
3. M.A. Nayeem, S/o Raj Mohammed, Assistant Executive Engineer,
Municipal Corporation of Hyderabad, Hyderabad
4. M. Vittal, S/o M. Damodar Reddy, Asst Executive Engineer, O/o Dy.
Executive Engineer ( V &OC) RP Quality control, Sanga Redy,
Medak District
5. K. Venkata Ramana, S/o K. Rama Rao, Assistant Executive
Engineer, O/o Executive Engineer, P.R. (RWS), Rajendranagar, R.R.
District
6. The Andhra Pradesh Administrative Tribunal, Hyderabad rep by its
Registrar
7. Ch. Srinivas, S/o Ch. Rama Samy, Occ: Asst. Executive Engineer,
O/o Executive Engineer, Panchayat Raj Division, Warangal ,
Warangal District
8. Smt. P. Sujatha, W/o Raj Kumar, Occ: Asst. Executive Engineer,
O/o HRD Section,ENC, P.R. Erramanjil Colony, Hyderabad
9. K. Balachander, S/o K.Krishnaiah, Occ: Ast. Executive Engineer, O/o
MPDO, Doulthabad, Mahaboobnagar District
10. U. Mysaiah,S/o Thotaiah, Occ: Asst. Executive Engineer, O/o Dy.
Executive Engineer, P.R. Sub Division, Kothagudem, Khammam
District
11. B. Krishna Kumari,W/o Rama Rao, Occ: Executive Engineer, O/o
S.E., RWS, Khammam District
( RRs7 to 11 are only proforma parties and are not necessary
parties to this WP)
.....Respondents
Petition under Article 226 praying that in the High Court may
be pleased to writ or order preferable in the nature of writ or order preferably
in the nature of Writ of Mandamus and declare the order and judgment
rendered by Honble APAT in OA.No.6394/06 dt. 3 Feb 11 rendered in
OA.No.5018/2006 and batch as illegal and contrary to law and set aside the
same as contrary to law and consequently quash G.O.Ms.no.262, PR and
RD (Ser III) dt. 17-6-2006, as illegal, arbitrary, contrary to law,
wholly without power or jurisdiction and violative of Articles 12,14,16 and 21
of constitution of India.
..2...
The petition coming on for hearing, upon perusing the
Petition and the affidavit filed herein, and upon hearing the arguments of
DR. K.LAKSHMI NARASIMHA Advocate for the Petitioner, of GP for
Panchayat Raj, for Respondent Nos 1 to 5 , the Court made the following.
ORDER:
Heard in part.
Status quo obtaining as on today shall be maintained till 28-02-
2011.
Post on 28-02-2011
ASSISTANT REGISTRAR
//TRUE COPY//
For ASSISTANT REGISTRAR
To
1. The Principal Secretary, Panchayat Raj and Rural Development
Department, Govt of A.P., Secretariat, Hyderabad.
2. The Engineer-in-Chief, Panchayat Raj, Andhra Pradesh, Erra Manzil
Hyderabad.
3. M.A. Nayeem, S/o Raj Mohammed, Assistant Executive Engineer,
Municipal Corporation of Hyderabad, Hyderabad
4. M. Vittal, S/o M. Damodar Reddy, Asst Executive Engineer, O/o Dy.
Executive Engineer ( V &OC) RP Quality control, Sanga Redy,
Medak District
5. K. Venkata Ramana, S/o K. Rama Rao, Assistant Executive
Engineer, O/o Executive Engineer, P.R. (RWS), Rajendranagar, R.R.
District
6. The Andhra Pradesh Administrative Tribunal, Hyderabad rep by its
Registrar (Addressee Nos 1 to 6 BY RPAD)
7. one CC to Sri Dr. K. Lakshmi Narasimha, Advocate (OPUC)
8. Two CC's to G.P for Panchayat Raj, High Court of A.P., Hyderabad
(OUT)
9. Two Spare copies
Skm
HIGH COURT
GM,J & KGS,J
Drafted by; skm
Drafted on: 22-2-2011
DATE: 22-02-2011
NOTE: POST ON 28-02-2011
ORDER
WP. NO. 3954 OF 2011
STATUS QUO
