Andhra Pradesh High Court - Amravati
Dwarapureddy Sudhakara Rao vs The State Of Ap on 9 May, 2023
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lN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY, +HE'NINTH DAY OF MAY
ll^/O THOUSAND AND TWENTY THREE
\ : PRESENT:
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGA
WRIT PET!T[ON NO: 902 OF 2023
Between: i `+++i
Dwarapureddy Sudhakara Rao, S/o Late Suryanarayana, Aged 67 years, Flat No
104, A Block, Sri Chakra Residency, Navodaya Colony, TadepallI', Guntur (Dist)-
522501 I AP.
Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Principle Secretary, Water
Resource Department, Secretariat, Velagapudi, Amaravati, Guntur District.
2. The Engineer-in-Chief (Admn), Water Resources Department, Currency
Nagar, Near Ramavarappadu ring road, Vijayawada-520002, Krishna District.
il'l >`+ , Respondents
. I ' -I
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petition under Article 226j`ofiihe Constitution of India praying that in the
circumstances stated in the affidavit filled ,therewith, the High Court may be pleased
to issue a Writ, Order or Orders idr+Diiections more parficulariy one in nature of Writ
of Mandamus, declaring the facti6fi;`ofis the respondents in failing to obtain the
concurrence from APPSC which is mandatory and thereby not concluding the
departmental proceedin\gs initiated ;against the petitioner on 31.10.2009 vide
G.O.Rt.No.1697, I & CAD (S'eyIVW).JIV `&``E-2) Deparfuent, though 14. years have
lapsed as illegal, arbitrary, abnormal delay being unconstitutional, violative of Article
14, 16, 21 of the Constitution of `India and consequently set aside/quash the
departmental proceedings initiated I ag+`ainst the petitioner on 31.10.2009 vide
G.O.Rt.No.1697186 CAD.(S6r4wllt};IVl& E-2) Department, on the ground of
abnormal unexplained delay anduel6dse`al] the pensionery benefits
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IA NO: 1 OF 2023: .,I+f;lj ++\::`.,i-+.
petition under section 151 `CPC: praying that in the circumstances stated in
the affidavit filed in support of `tne-wirfet'Sctition, the High Court may be pleased to not
to proceed further in relating to the+charge Memo dated 31.10.2009 G.O.Rt.No.1697
'l and GAD (Ser.Vll) IV & EJ2) Depaitlndeht, issued against the Petitioner in View Of
the abnormal delay, pending ci`i5pdsalief`WP 902 of 2023, on the file of the High
Court. i tL'j :i .-+Ttl||
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The petition comihgLch+for_healhg, upon perus'lng the Petition and the
affidavit filed in support thereofr.andL+,the earlier Orders of the High Court
dt.18.01.2023, 01.03.2023 &,-+04;04.2023 made herein and upon hearing the
argumentsrof SRI G TUHIN KuMAR AilVOcate for the Petitioner, and of GP FOR
SERVICES Ill fo-r the Respondents`,7the` Court made the following
(,f` i.jf i .i.I. i;--
ORDER:
Reserved for orders.
•`f j^t 4 ;I I.`.,:\l:Stj€,;I..
1_,,;,.1,-I,,t¥, iS? i.4 `.*`rfu®JK-..I-. ;# furdrLul I
-\ `.-.I-- '_ <' i I I / I Interim order granted earlieTr.iS,-^eXtended ti" the date Of final Orders.
I '\. I`' |'.~- |t Sd/-K. KASIRAO ACHARl \-;`| ASS!STAN BAR :'3`-i,: IITECuE,a;OPY II Lj.,)-I. i SEC ICER ;1`-Ji....,l`' ` , ,(,:`:r'`,..-
To, •-i \i\` ~
1. One CC to SRI G TUHIN KUMAR Advocate [OPUC]
2. Two CCs to GP FOR SERVICES Ill, High Court of Andhra Pradesh. [OUT]
3. One spareCOPy I NBR A,...t*\=.;-i`.'L..* I ^+, +I \l..±-: .|T l`.i i 'at} !l ,A,<:;_±rfu¥£; ::-
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.i,:.,\. ;.o\, ,:ik-..:.i •{-,`'\li' '` ti (~ \^.I I * / i `tl'di=1.`` b,.I_I.-|€ -Jd:;,- I + fo ® I lGH COURT ( .
NV, J DATED:09/05/2023 ORDER WP.No.902 of 2023 fa .
INTERIM ORDER EXTENDED .lil,u^ ,, / . `-I'ard I.h-.I ;.;±dsudL.