Andhra Pradesh High Court - Amravati
The Indian Dental Assn., Vijayawada, ... vs The Govt.Of A.P.,Medical,Amaravati, 3 ... on 28 November, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT? (SPECIAL ORIGINAL JURISDICTION} TUESDAY, THE TWENTY EIGHTH DAY OF NOVEMBER, FW THOUSAND AND TWENTY THREE "PRESENT: THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA WRIT PETITION NO: 17888 OF 2047 Setween: 1. The Indian Gental Association, Coastal Andhra Branch, Sridhar Dental Cfirdc, BMPS Road, SER Center, PRASA BVAMPADU - S27108 Viayawada Rural Andhra Pradesh Ren by its Honorary Secrstary Dr. Sridhar Mukthinen 2, Dr BL V. Ramana Reddy G-2, Sai Sasanka Tawer, Rarngnadhamst. Kasturiba! Peta, Viayawada ~ S20002 Andhra Pradesh. . Pettlonars AND 1. The Governmant of Andhra Pradesh, Medical Amaravall, Secretary for Health, Medical and Family Welfare Depariment Secretariat, Amaravall 2. The Returning officer for OC! and APSOC Elections and, The Director af Medical Education (Academic), Dlrectorate of Medioal Educati ion, Qld Govt. Hospital, Opp Turrmmalgnaliikaiaks! hetram, ' SAY AWADA. &. The Dental Council of Indig Rep by it 's Secretary, Aiwan-€-Gallb Marg, Rolla Road. New Delhi 110 602 . 4, The AP State Dentai ¢ Gouncil, Gevernment Dental College, 2nd Flos Gunadala, VUAYAWADA S 0010 &. Or Kasirededy Satish Kurnar reddy Sfo.Dr Sekhar Reddy, Avo, Plot No.83 Phase - Il, Karnalapuri Colony, Sr nagar Calo ony, Hyderabad. ( RS is Impleadad as per C.D. dt, 14-617 In WPMP 22520 of 17 3 Respondents WHEREAS the Petitioners above named through their Ady cate Sri CH Ormivas presented this Petition under Article 228 of the Constitution of india praying that in the circumstances stated in the affiday it fled therewith, the High Court may he Piegsed to issue a writ ar rection mere parti icularly in the nature of Writ of mandamus declaring the action oF the tat respondent in issuing the impugned Meme No: IS7OS/CY2013 db 3-2. 2017 "appointing the returning officer for conduct ng alechan to the past of one member to the Dental Council } of india from the State of AP and elght members to the AP State Dental Gauncil wee ul exercising the process of prenarstion of ise ais voters for pari cipafion in the election DPOOeSS | in AP State Dental Counol is without transparency,' Hegal , arbit trary Nighhanded . in violation of provisions of De nust Act 1848 and carmot be justified in the aye of law and eee duently direct the respondents fo conduct the elections to indian Cantal Gounol and AP State Gentai, Council after preparation voters fist of eligible dentist nractising and residing in State of "Ap and in accordance with the nrovis ions af Dentists Act 7 1948 tn 'the interest of justios vii Hed 7BSE S for tS af AND WHEREAS the Hi gh Court upon perusing the petition and affida herein and the order af the Hj igh Court dated 14.06.2017 made in WEP Nas 4 18688 of 2017 WOON Rearing the a arguments ¢ MOSri OM Srinivas, Advocate Petitioner, GP for Mecical Health &@ f mamiy Welfare for the respondent Nos.1 i and abserving that there is no representation on behalf of Sri Boammahe ying + bey Dey me: Snivas, Standing Counsel far the respondent Nod, directed iseue of acting to the Respondent No.4 herein to ¢ appear before this Gourt in parsan on 27.12.8083. Therefore You viz: Ths AP State Dental Council, Gavarnment Denial Col lege, 2nd Floar, Gunadaila, AJAY AWADA 520010 are be and hereby directed fo agoewar before this Court in person on 24.12.2023 at 130 A. NM. for giving explanation for what reasons , he counter could not be Hed iA NO: OF 2077 GAP NLP No 21804 of 2017} Pattion under Section 191 OPO praying that in the cirournstances stated in the afidawi fled in sumoart of the peltion, the High i yi in direct the respondents not to conduct the eisctions by suspending the operation of impugned memo Noa, 167OR/CV2048 di 3-4-2017 of the (et respondent, Pend ING cispasal of WP {7688 of S017, on the He of the High Court, The Court made the following ORDER:
"Theres ig no representation on behalf of Sri Sommaboayina Srinivas, learned Standing Counsel for respondent Nod herein, Even though his name was primied, he never appeared before this Court on earlier six occasions. Registry is directed fo issue notice to 4" reapondent to appear befare thie Court in person for giving explanation for what reason he could not Sle counter sings 2047, Post the matter on 24.12.2033." Sui. N. NAGAMMA ASSISTANT REG HETRAR ECTION OFFICER Fa, 4 LO Qy £ Sones Heveres my of i. The AP State Dental Caunel, Hen ae, 2nd Floor, Gun as ala \eb is gy Pins : 2 mi x chy Sem nde VWiIsAYAWADS, 520016 O (by Ss t along with a@ direction in foes this Court on a1. F22023 at TSG AM} ees One C& to Sri Ch Srinkvas Advocate SIPC a Nn Two CCs to GP for Medical Health & Family Welfare, High Court of Andtya Pradesh, (OUTI had 5 Ore CG to Sri S Venkata ala Shekar, Advocate RPC] One OC to Sr P Vish ah ReddyiSC FOR DOG OPUCI (ne CS to Sri PE Dharmesh, A Advocate JOPUG] One CO to Sri Satyam Racy, Advocate NORLK } One OC ta Sr Bornmaboyina Srinivas, 4 One spare copy OED in a aves HIGH COURT NVJ DATED: 28/7 1/8023 POST THE MATTER ON 24.92.2023, ORDER WP.No. 17688 of 2047 FOR APPEARANCE oF qs RESPONDENT RS a =: . ' Sah fee VF MY gy i SP ake VSS Rs FRA :
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