Andhra Pradesh High Court - Amravati
K Surya Rao vs State Of Andhra Pradesh on 3 November, 2020
Author: T. Rajani
Bench: T. Rajani
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISIDICTION) TUESDAY ,THE THIRD DAY OF NOVEMBER TWO THOUSAND AND TWENTY vo Ke :PRESENT: Sait oe THE HONOURABLE SMT JUSTICE T. RAJANI 3 me WRIT PETITION NO: 20317 OF 2020 Logie a Ken "8 Between: " K Surya Rao, S/o Bapiraju, Petitioner AND 1. State of Andhra Pradesh, rep. by its Principal Secretary to Government Social Welfare Department, Secretariat Amaravati 2. Chief Commissioner of Land Administration, Andhra Pradesh, Vijayawada 3. District Collector, East Godavari at Kakinada 4. Smt. Kosu Anasuya, Husband name and age not known to the Petitioner Occ Deputy Tahasildar 0/o Special Deputy Collector, Tribal Welfare Rampachodavaram, East Godavari District Respondents
WHEREAS the Petitioner above named through his Advocate Sri P. Rajkumar presented this Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue an appropriate writ or order or direction more particularly one in the nature of Writ of Mandamus declaring the proceedings of the 2nd Respondent vide CCLA's Procgs.No.Ser.Il (2)/729/2019 dated 04.09.2019 where in and where under Petitioner was placed below the position of the 4th Respondent in annual panel of Deputy Tahsildars for the year 2016-17 instead of keeping the Petitioner in 2013-14 panel as illegal, arbitrary, and violative of principles of natural justice, colorable exercise of the power as also contrary to Article 14 and 16 of the Constitution of India as also A.P. State and Subordinate Service Rules, and consequently direct the Respondents 1 to 3 to include the Petitioner's name in the Annual Panel of Deputy Tahsildars for the year 2013-2014 instead of 2016-2017 by considering his representation dated 10.08.2020.
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri P. Rajkumar Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted. You viz:
1. The Principal Secretary, Social Welfare Department, State of Andhra Pradesh, Secretariat Amaravati The Chief Commissioner of Land Administration, Andhra Pradesh, Vijayawada The District Collector, East Godavari at Kakinada Smt. Kosu Anasuya, Occ Deputy Tahasildar 0/o Special Deputy Collector, Triba Welfare Rampachodavaram, East Godavari District Lo "RON are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 24.11.2020 on which date the case stands posted for hearing a Oe The Court made the following: ORDER Notice.
The petitioner shall serve notice on R-3 and file proof of service in the Registry.
Post on 24.11.2020. a v\ SD/- K.VENKAIAH ASSISTANT REGISTRAR ~ owes PAN pele AR TRUE COPY!// . Ae / For ASSISTANT REGISTRAR To
1. The Principal Secretary, Social Welfare Department, State of Andhra Pradesh, Secretariat Amaravati The Chief Commissioner of Land Administration, Andhra Pradesh, Vijayawada The District Collector, East Godavari at Kakinada Smt. Kosu Anasuya, Occ Deputy Tahasildar 0/o Special Deputy Collector, Tribal Welfare Rampachodavaram, East Godavari District (1 to 4 by RPAD- along with a copy of petition and affidavit) One CC to Sri P Rajkumar, Advocate [OPUC] Two CCs to GP for Social Welfare ,High Court of Andhra Pradesh. [OUT] One spare copy RON "NO TVR , 4 on Y HIGH COURT TRJ DATED:03/11/2020 NOTICE BEFORE ADMISSION WP.No.20317 of 2020 POST ON 24.11.2020 4 ae oa! ;
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