Andhra Pradesh High Court - Amravati
Banda Narasimha Rao vs Andhra Pradesh Public Service ... on 13 February, 2024
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IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
TUESDAY ,THE THIRTEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM
WRIT PETITION TRANSFERED FROM APAT NO: 1404 OF 2021
Between:
1. BANDA NARASIMHA RAO, S/o Narsaiah Occ.Senioir Auditor o/o District
Audit Office State Audit Nellore R/o Kavali Yadavalli Village A.S Pet Mandal
SPSR Nellore District
2. Pasupuleti H. Kumar, S/o Anjaiah Occ.Senior Auditor o/o District Audit Office
State Audit nellore R/o H.No.24-6-1022 Upstairs Dargamitta Ramnagar 3rd
Street Opp.Lakshmi Priya TVs Showroom Nellore SPSR Nellore District
3. Alahari V Naga Prasad, S/o pattabhi Ramaiah working as Private Employee
R/o H.no.1-36 Thummalapenta Village Kavali Mandal SPSR Nellore District
...PETITIONER(S)
AND
1. ANDHRA PRADESH PUBLIC SERVICE COMMISSION, Group-II Services
rep by its Secretary Nampally Hyderabad
2. Pasupuleti H Kumar, S/o Anjaiah Occ. Senior Auditor o/o District audit Office
State Audit Nellore R/o H.no.24-06-1022 upstairs Dargamitta Ramnagar 3rd
street Opp.Lakshmi Priya TVs Showroom Nellore SPSR Nellore District
3. State of Andhra Pradesh, rep by its Secretary General Administration
Department Secretariat Velagapudi Amaravathi Guntur District
...RESPONDENTS
To declare the action of the 1st respondent in issuing the Results Notification No.18/2016 dt 15-12-2017 introducing the Scaling Method without guidelines, basis and without any provisions to do so and contrary to the conditions of Notifications as bad illegal, arbitrary discriminatory and unfair and consequently set aside the same IA NO: 1 OF 2021 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased pleased to permit the applicants to file a single OA Counsel for the Petitioner(s):SRI. KAVITHA GOTTIPATI Counsel for the Respondents: V.VENKATA NAGA RAJU (SC FOR APPSC) The Court made the following:
Sri A. V. N. Yaswanth, learned counsel, representing on behalf of Smt. Kavitha Gottipati, learned counsel for the petitioner seeks permission for withdrawal of the writ petition.
2. Permitted.
3. Recording the submission of learned counsel for the petitioner, the Writ Petition (AT) is dismissed as withdrawn. No order as to costs.
As a sequel, miscellaneous petitions, if any, pending shall stand closed.
_____________________ SUMATHI JAGADAM, J Date: 13.02.2024 MSI