Andhra Pradesh High Court - Amravati
Y.Manmadha Rao vs The State Of Andhra Pradesh on 13 July, 2022
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
Two THOUS SAND J AND 7 : PRESENT: THE HONOURABLE SMT JUSTICE KONGARA VIJAYA LARSHM WRIT PETITION NO: 20219 OF 2022, WENTY TWO wo Between: ¥. Manmadha Reo, S/o.Krishnam Naidu, Aged about 53 years, Gece. Deputy Assi CorTissionen( STs, Réo. Plot No. 19?, Krishnan aipvam, 100 Ft Road, Vigianagaram. Petitioner Stan AND 1, The State of Andhra Pradesh, Rep. by 8 Princinal Sex oratary, Department af Gammiercial Tax (Revenue), os OF retatia i Buildings, Arnaravatl, Guntur District. The ¢ "het Commissioner (State Tax), ¥ iayawada, Andhra Pradesh, Joint Commissioner (State Tan), Vigia naga ram Division, Andhra Pradesh The Secretary to Vigilance Compnissioner, Anshra Pradesh, Vigiance Gammissioner, Valar Gapudh : Bs tat Bo Respondents Petition under Article 226 ) of the Constitution of india praying that in the clroumstances Stated in the affidav' fled therewith, the High Court may be clessed to declare the action of the respondents in not consider! mg the meiiioner fer rom Stan ta the post of comings rcial Officer/Assistant Cornmissians r OST) along with poten val promotion and seniority inn the disabled cateqany orthonaedi iggy he andi wrapped 8S diegal, arbitrary and a violative of a ics 14, 168 and 21 of the Constitution of ind! and also in violation of OMs.No.23, Sted 26.605 201. meinen GO. Me. Ne oe "dated WIG 2OTT and. ansequentiy direct b he respondents fo on ser the ps oner for promotion | to the post of Commercial ONicer/Assistant Comynissioner (S T} 8 along with notional promotion and seriariy, ao iA NOs { OF 2022 Petition under Section 154 CPC is ' led, : raying that in the circumstances stated @ affidavit fled in Support of the wnt petiion, the High Court may be pleasad to noreider ihe representations made by the e pe ft oner an 20.09. 8027 and 23.04.2022 for promotion tn the gost of Commercial OffoarAssistant Oomm) 888) oner (87) along with Hovional promotion and seniority without reference fo the G. O.RENO. 382 Revenue (Vigiance-l Department dated 33.04.2020 ag and when a DPC is forrned for Dramoation, pending disposal of WE 230218 of 2022, an the fle of the Hi} gh Gourk The petition coming on for hearing, upon pe erusing the Petition and the affid Javil a fed in support thereof and upon hearl ing 'the. argumenis of Si GR Sudhakar, Advocate or the Petitioner, GP for Servioas | for the Respondents, the Court made the following. ORDER
"Learned Government Pisader sesks Sme to fle counter affidavit in this matter"
| in the meanwhile, the respondents are directed to examine the representations made by the petitioner, dated 20.09.9034 and 23.04.2022 to the 2° respondent and iake a decision airictly in accordance with IW, a expeditiously 88 possible, preferably within a period of sight {08} wesks from the date of receipt ofa copy of this Order. List the matier on G7.09.2022." ' Sd). B. VINOO KUMAR ASSISTANT REGIS STAR Ns eee HYRUE COPYH SECTION OFFICER To, fat Gees mG & Jove ncinal Se 4 3 The Fr 4 3 3 Chi
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te ARAAAwennnsnnannnere erent" HIGH COURT RYE VS 208e * < DATED LIST THE MATTER ON 07.09.2023. ORDER WP. No 20219 of 2022 INTERIM DIRECTION