Andhra Pradesh High Court - Amravati
* Sed Ad On vs Os Nad Oon Cn A Foe Sere Ln Ro Tah on 19 January, 2026
(SHOW CAUSE NOTICE BEFORE ADMISSION}
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
(SPECIAL ORIGINAL JURISDICTION)
WYO THOUSAND AND TWENTY SIX
-PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESN
WRIT PETITION NO: 71784 OF 2026
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Sehvyeaean:
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M.D. Magbeo!, Sia. Rafi, Aged 41 years, Male, Occupation Mechanic
grade-ll bearing No E.S68845, Andhra Pradesh Publle Transport
Weceiment (Andhra Pradesh State Road Transport Carporalion },
Vuyyuru Depot. resident of Main Road, Kaza-527150. Krishna District.
{Mobile No.7 382905896), |
Fotitioner
AND
. The State of Andhra Pradesh, ranreserted by lis Pringigal Secretary to
Velagapudi-Se2257, Guntur Dis strict
Read Transport Corporation), PNBS Bus station, Krishna lanka,
Vileyawada- S20010, Koshna District represented by fs Vice-Chairman
& Managing Director.
he Eyecufive Olrector (AG JMIN), Arihra Pradesh Public Transport
Department Uindhra Pradesh State Road Transport Corporation), Office
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Aw Wet wan Nt OF NSOSS S-PO-TT issued by the respondent No.2 and consequently to diract the respondents not to recover any amount from my salary in pursuant fo notification PD-so/ocx 25, dated. 23.12.20 35 vide No.sup(py2SS(O?V2025-PO-IT and to release AAS (Automatic advancement scheme) benefils, special increments due to me with an imersel @ 12% p and grant costs of the proceerc lings:
afidavifimemorandum of grounds fied herein and upon Hearing the arguments of Sri MULLAPUEH SATYANARAYANA Advocate for the Petitioner, GP for Public Hanspor for the Respondent Not: Si Ao Rama Rao, Standing Counsel for the espondent Nas.2 to 4: GP for Finance for the Respondent Nos.8 to 7 directed issue of notice to the Respondents herein to Show cause as to why this WRIT PETITION should not be admitted, You vi:
Phe Principal Secrelary fo Andhra Fradesh Public Transno Depariment (APP TD), The State of Andhra Pradesh, Secretariat, Velagagudl-S22237 Guntur Py siric The Vice-Chairman & Managing Director, Andhra Pradesh Public Transport Department (Andhra Pradesh Stafe Road Trarisport Corporation), PNBS Bus station. Krishna lanka, Viiayawada- S20010, Krishna District Department (Andhra Pradesh State Road Transport Corporation), Office of the Comrnissioner, PTO & ex-officio VO & MD. AP SRTC, RTS house, PNBS, Vijayawada-S20010, Krishna District bs (Andhra Pradesh State Road Tra ssport Corporation), Vuyyuru, krishna oe KR Rays Pystrict, ma PRAT Sarre © Reig} co ' The Special Chief Seerstary to Goverment, Department, The State of Andhra | adesh, Secret Lege Ci 50 Sot ar a on wed eed', Caurtur Distric Hrough an Advocate, as fo why In the circumstances set out in the petition nd the mernorandum of grounds sc therewith (capy enclosed) this WRA RE TITION should not be admitted within fou i4} WEERS, IA NOo 1 OF 2028 Pattion under Section 151 CEO js Med Graying that in the clrournstances Heased to direct the respondents | not io recover any amount from fh ywtlhica tian PURSUE OS S| cated 23.12 ORS vide ob Wn Jove oe os oe she aed.
ae Cad : : Fons PPP VM Gk Preoow ey os ana Ay eo RA FAs eseadin PY eS PON eye ~~ NOQ.sup(pySSotayyeo25-PO-§P and to release AAS ' Automatic advancemen PS a \ : : Hs weet y ity en eRe SAGs KS - . $ € s $ ye ptie nese Y SAS ASS AOR AS and grant costs of the proceedings . PENG disposal of VWF No. 1784 of The Court made the following: ORDER Notice before admission, returnable in four i4} weeks, In this Writ Petition, the peltioner is quastioning the Procearc NGS No.Sup (PVS88 €NVS0S5-PO4T, Notification No.PO-SO/2028 dated a3.12.2025, wherein I is state that Sanction of Automatic Advance PAANAANATHNANVHNV acheme for 12 years increments in respect of Gril Mechanica has been under Leading Hand Scale instead of Gr.J Mechanic Scala, As the pay of the petitioner and simils arly placed persons is sought io be revised, the petitioner apprehend recovery of amounts on the premise of excess pay.
Learned Standing Counsel for the Respondent-Corporation seaks time to file counter-affidavit, As thers was no misrepresentation by the petitioner in sanction of Grade-ll Mechanic Scale under Automatic Advance Scheme, the petitioner is entitled for interim order of slay of recovery as held by the Hon'ble Supreme Court in State of Punjab & Others v. Rafiq Masih (White Washer} and Others [2048 (4) SOC 3341. Therefore, following interim arder is passed: The respondents are restrained from making any recoveries fran the salaries of the petitioner pending further orders: Registry is directed to list the foll lawing matters as a batch Le., W.P.Nos.1153, V9G9, 1174, 1172, 1177, 1184, 14194, 1294, Fade, 1288, $307, 1304, 1309, 1343, 1348, Tee, W327, 1558, 1950, 1387, 1364, APs, 1382, 1385 and 1387 of 2028. .
SD/- T. SRINIVASA RAO ASSISTANT REGISTRAR TRUE COPY! SECTION OFFICER Fo,
1. The Principal Secretary to Andhra Pradesh Public Transport Gepariment ein The Siste of Andhra Pradesh Secy arial, 33 wtf Yelagagunis . Guntur District fs} The Vice-Chairman & vaneging | aan Andhra Pradesh Pubic TAINAN Oo ee oh i 6s = Gorporation), PNBS Bus Sistion, Krishna lanka. Vilayawacda-
fon wn & PS, dadly -
The Executive Director (ADMIN), no Gepariment (Andhra Pradesh State Raa d Transport Corporation), Qiice of fhe Comrrussioner, PTO & Exoffcio VO & MM APSRTC, RTC house, PNES, Vilayawada-52001 iO Krishna District.
The Depot Manager, Andhra Pradesh Public Tr: ansport Department (Andhra Pradesh State Road Transport Corporation), Viayyuru, Krishna The Director, Treasuries & Ascounts Depariment, The state af Andhra Districl (1 to § by Special } er- along with @ copy of petitian and memorandum of grounds} | The District essay and Accounts Officer, O/o District Treasury and Accounts Office, Collectorate, Main Road, Machiipainam, Krishna District iby RPAD - along with a copy of petition and memorandum of grounds} The Special Ohief Secretary jo vermment, Firance(PO.TA} Department, The State of Andhra Pradesh, Secretariat, Yelagapuch a2eco?, Guntur Cistrict (oy Special Messenger - ¢ giong wih a copy of petition ancl mernoarancdum of grounds One CC to SRE MULLAPUDY SATYANARAYANS Advocate PORUCY oy aan ol ee "3 me Pe a.
2ob reece, ry Ned ye Snerep wen bev, 4 vr Ne yet ENTS > A ran n ' e# rey ere Fad Pwo GGs fo GP FOR FINANCE Nish Court Of Anchra Pradesh fOuT) One spare copy HIGH COURT "DRJ DATED TNO 2028 LIST THE FOLLOWING MATTERS AS A BATCH Le., WP Nos. 1183, 1989, 7174, 20'S, 1777, 1984, F194, 12394, f24e, 1288, 1904, T3OG T308, TS7S, T3718, TSR, We", 1398, 1980, Tak, Wet, Tars, Tee, {385 and 1387 af 2026.
NOTICE BEFORE ADANNSSION WP. No. 7784 of £026 DIREC THON