Andhra Pradesh High Court - Amravati
Popuri Yedukondalu vs The Principal Secretary Department Of ... on 14 December, 2020
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
pores IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) MONDAY, THE FOURTEENTH DAY OF DECEMBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO WRIT PETITION NO: 23168 OF 2020 Between: Popuri Yedukondalu, S/o Purnachandra Rao. ... Petitioner AND 1. The Principal Secretary Department of Transport,, Road and Building, Andhra Pradesh Secretariat, Amaravathi, Guntur District, Andhra Pradesh. 2. The Commissioner Public Transport Department, Government of Andhra Pradesh, Amaravathi, Guntur District, Andhra Pradesh. 3. The Vice Chairmen and Managing Director, Andhra Pradesh State Road Transport Corporation, Pandit Nehru Bus Station, Governorpeta, Vijayawada, Andhra Pradesh. . 4. The Depot Manager, Repalle, Guntur District, Andhra Pradesh. .... Respondents 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 a writ order or direction particularly, one in the nature of writ of mandamus declaring the action of the 4th respondent in issuing impugned suspension proceeding no. 02/114(01)/20-RPL dated 06-08-2020 and consequential charge sheet issued u/regulation 18 and 20 of APSRTC Employees (CC and A) Regulations - 1967 without observing the Andhra Pradesh State Road Transport Corporation (Absorption of employees into Government Service) Act, 2019 and GO MS No. 50, 51 and 52 dated 31-12-2019 as illegal, arbitrary and violation of principles of natural justice and also Article 14, 19, 21 and 300 -A of the constitution of India and consequently set aside the impugned proceedings No.02/114(01)/20-RPL dated 06-08-2020 issued by the 4th respondent. IA NO: 1 OF 2020 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 to temporarily suspend the impugned proceedings of suspension and consequential charge memo issued by the 4th respondent vide its proceedings No. 02/114(01)/20 -RPL dated 06-08-2020 until further orders., Pending disposal of WP 23168 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Sri Jada Sravan Kumar Advocate for the Petitioner, and of GP for Transport Advocate for the Respondents and the Court made the following. ORDER:
"Post on 18.12.2020 in 'Motion list' to enable the learned standing Counsel for respondents to obtain instructions. ' In the meanwhile, there shall be Stay on the enquiry initiated under the proceedings dated 06.08.2020 fora period of three (3) weeks. , To Oo Sd/- V. SATYANARA YAN, ASSISTANT REGIS ITTRUE COPY! ALL.
STRAR For ASSISTANT REGI The Principal Secretary Department of Transport,, Road and Building, Andhra Pradesh Secretariat, Amaravathi, Guntur District, Andhra Pradesh. The Commissioner Public Transport Department, Government of Andhra Pradesh, Amaravathi, Guntur District, Andhra Pradesh. The Vice Chairmen and Managing Director, Andhra Pradesh State Road Transport Corporation, Pandit Nehru Bus Station, Governorpeta, Vijayawada, Andhra Pradesh.
The Depot manager, Repalle, Guntur District, Andhra Pradesh. (RR 1 to 4 by RPAD) One CC to Sri. Jada Sravan Kumar Advocate [OPUC] Two CCs to GP for Transport ,High Court Of Andhra Pradesh. [OUT] One spare copy PR HIGH COURT RRRJ DATED:14/12/2020 ORDER WP.No.23168 of 2020 STAY