Andhra Pradesh High Court - Amravati
M.Shiva Ramuiamma vs The State Of Andhrapradesh, on 28 September, 2022
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7. Sujatha, W/o. Subba Raju, Age d about 4§ years, Ria. Valluru,
" yallura Mandal. ¥SR Kadana District,
46. P. Rajeswaramma Wa, Shiva Reddy, Aged about 50 years,
Rio. Bevalampalle, Kurnoothala Mandal, YSR Kadapa Distr ct,
49.7. Gangulamma, W/o, Rarnana, Aged about 44 years, Ria. Valluru,
Valluru Mandal, YSR Kadapa District,
AND
1.The State of Andhra Pradesh, Rep. by its Principal Secretary, Health, Medical &
Farmnly Welfare Department, Secretariat, Velagapuds, Amaravall.
2. The District Collector YSR Kadanas Distric "t, Kadana.
3. The Commissioner, Comrnissiongerate of Health & Family Welfare, 5° Floor,
APHC Towers, Mangalagir, Guntur Dist uriet, A.P.
oe Directer, Medical & Family Welfare Department, 3°° Floor,
One Center, Himange | Towers, Sai Puram Colony , Gollapudi,
¥ilayawada, NTR District, ALP.
5. The District Medical and Health Of} cer, Medical & Farnily Welfare Department,
Kacdapa, YSR Kadapa District.
6. The District Collector, Annarmayya District t, Tirupati.
Respondents,
Petition under Article | 226 0 of the Canstituiien of india is Aled
praying that in the circumstances stated in the affidavit filed therewith, the High
Court may be pleased to issue any Writ, Order or CHrection more particularly one in
the nature of Writ of Mandamus directing the Respondent authorities not fo conduct
counseling in pursuance of the impugned Proceedings vide Reo No Spveskoe2
dated 06.08.2022 as the same is i legal, arbitrary and without giving any aenple
apportunity fo the Pettioners fo ventilate thelr grievance and H is aimed af iowerin
down the prasant position of the petitioners frorn their actual position of Mult
Purpose Nealth Assistant (Female) by infedrating therm in vilageAvard Secretariats in
YSR Kadapa Distrat whic sh is in vinlaticn of Arnticie 14, 79 and 21 of the Consitution
af india and order for stoppag e of all further probeecings in pursuance of impugned
Proceedings vide R.co.No Sol/E2/e022 dated 06.08.2022 by setting asice the same
LANo. tof 2022:
Pelition under Section 151 CPC is filed praying that | in fhe ocircurnstanices
stated in the affidavit fled In support of fhe writ petition, the Nigh Court may be
pleagad io pass an interim order by suspending the imougned Proceedings vide
Re.Ne, Spl. (e2fm0ad dated 06.08.2022 issued by the Respondent Ne. §&, pending
disposal of WLP. Ne. 28010 of 2022, anths file of the High Court.
The petition coming on for hearing,cugon perusing the Petition and the afilavit Med
in support thereof and the Oreler of the High court df. 02.09. 2022.8 27.09 2022 and upon
hearing the argumenis of BRI SATY ANARAYANA NIMMALA Advocate for ihe Peitioners
and of the Govt. Pleader for Services-JV forthe Respondents the Gourl made the fo! leaving.
ees
ORDER :
"At request of learned counsel far the petitioner, post on P2170. 7022. interim order granted earlier is extended HH then, _ Sd M. SRINFVAS ASSISTANT REGISTRAR To
1. Twa CCs to the G.P. for Services-lV, High Court of A.P., at Amaravat(OUT}
2.Qne CC to Sri Satyanarayana Nimmaia, Advacate({OPuc} a a:
Sih HIGH COURT DRL RMR.
OT. 28-09-2023, POST ON 72.70.2022 W.PLNo. 28010 of 2022 EXTENSION OF EARLIER INTERIM ORDER