Andhra Pradesh High Court - Amravati
Unknown vs 3 on 23 January, 2026
Author: D Ramesh
Bench: D Ramesh
P3208] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA (SPECIAL ORIGINAL JURISDICTION). FRIDAY THE TWENTY THIRD DAY OF JANUARY TWO THOUSAND AND TWENTY SIX * 'PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 1879 OF 2026 U-" Sehween: onl -- 2 , oA \ Rama Ras, Sfolam Koleswara Ran, Aged 36 years, Male, we Occupation: Mechanic grade-l bearing No.E.3 68042, Andhra Frades! Ruble Transport Department (Andhra Pradesh State Road Transport orporation), Ganavaram " Bus Depot, resident of D.No. ie 15, Veeor apanéni Gudem, Beside: Urdu SEhool, Balal Nagar, (St Tadigadapa-52 1286, Krishna District. (Mobile No. 738389900 3) wee Patitioner x eae" 1. The State of Andhra Pradesh, represented by its Principal Secretary © Andhra Pradesh Public Transnart Deparment (APPTD) Velaganu Ge eedes?, Guntur District. Po Andhra Pradesh Public Transport Dep ariment (Aridhra Pradesh State . oo x ~ an i : S So" 3 Sead, Transport Corporation}, PN@S Bus Siation, krishna lanka. Vilayawada- 520010, Krishna District represented by Hts Vice-Chairman cara department (Andhra Pradesh Siafe Soad Traneport Corporation), i > oa Ny ; *~ cy hae ExX- RS 'y = 3 a ' ry : ¥ z % Ps x ndhva Prax 8 fA : P ~ al . syed ig wre CH where as "agree m, iss s O04, Kri we i nd, bewee i Respondents etree ed "3 se 2 $ ed : x. set oy IPR! Ly POS MHS oF c land x £ ca % > vis Mm Aas i Bs Q ra wt y a AE " a we i ~ PMSF AS . 3 i Bey we z fo a fe a : RY ~~ S$ sadn et 3 Gaied. N S cosis of the proceedings. Salary if pursuant to noffeation POs SOUS. dated. 23.12 3 O25 vide a pot a ne er : ws, No. sumpyessil7y20258-PcMT and to release AAS fAufomatic . Advancems ani Scheme} benefits special increments due fo him with at 1256 oe and grant Ye IANO: 1 OF 2028 Petition under Section 157 CPC is fled draying thatin the circumstance slated in the affidavit fled in Support of the petition, the High Court may be pleased to direct the respandents not to recover a any amount § from his Salary in pursuant to notification PD-80/2028, dated.23.12.2026 vide Ne. Supt OY 285(07 W20e5-PO-IT and to reisase AAS (Automatic Adyar noement Scheme} benefits, snecial increments due to him with an interest @ 412% us and grant costs of the proceedings, Pending disposal of WP 1879 of 2088, on the file of the High Court The petition coming on for hearing, upon perusing the Petition and the afiidavil: fled in SUP OF thereof and upon hearing the arguments of SF MULLAPUDI S TVANARAYANA Advocate for the Petitinner, Sr A. Rang Rao, Standing Counsel for the Respondent Nos.2.3 & 4° GP FOR Finance for Seon ihe Respondent Nos.5 to 7, the Court mace the following, ORDER
The fparned Government Pleader for Public Transport takes notice for respondent No.1) the learned Standing Counsel for APSRTC takes notice for respondent Nos.2 to 4; and the learned Government Pisader for Finance takes notice for respondent Nos. § to 7.- The writ petltion is Med questioning the proceedings Bearing NO. Sup {PY2ZSS {O7)2025-P0. iY and Notification No. PD- BO/202 §, dated eS. 12.2028, issued by respondent.No.3. The igarmed counsel for the pelitioner submits that, in sinter circumstances, this Court, in WLR, No.d33 of 2026, granted an interim order dated 07.07.2028. in view w the same and following the principle af parity, this Court is pleased fo pass a similar interim order. °" | Accordingly, there shall be an interim direction restraining the respondents fram making any receaveries from the salaries of the pelitionar pending further orders. -- Past the matter on 05.09.2028.» TRUE GOPY! Ta, Department GAPP TD), "The State of Andhra Pradesh, Velagapud- S22do7, Guntur District [Ry Soecial Messenger] 7 Corporations, PN&S Bus Station, krishna lant Ka, vi fayawada- S20010, Krishna District .
Noes a" rom NE ay a 33. we a x « > ed Senne, Pee .
3. The Executive Director (ADNUN), Andhra Pradesh public transport & By bby wey Sey ad ayn th WP prose oA ok oN a rey oy reads deparirent (Andhra Fradesh Slate Road Hanspor Corporal 3 oes Office af the Commissioner, PTO & Ex-officio VO & MD, APSRTC, RTO Andhra Pradesh 'state Raad, Transport Corporation), Galiavaran-
"ot a Sd we by Seow hed q SST, Srishne ONistrict.
i354 . The DirecteF Treasuries & Acc ounts Department, The state of Andhra Pradesh, Main Road, Mangal. agir rh Vilage-O22508 and Mandal, Guntur District Tn Yhe Disthat Treasury and Accounts Officer, Ofo District Treasury and ae Accounts Office, Collectorate Oistricf, Main road, Mlathinatanars Se 1001, Krishna Districl @ to 6 by RBAB) & 7 *, The Special Chief Secretary to Govt Finance(PC-TA} Department, The SHate of Andhra Pradesh, Secretariat, Velagapudl522247 Guntur Est (by Special Messenger} ae
8. Gne CG to SRE MULLAPUDI SATYANARAYANA Advocate [OPUC}
2) One GG fo Sr A. Rama Rao, Standing Counsel fOPUC} es ww 1G, Tw COCs to GP FOR Transport High Court Of Andhra Pradesh. -
Wo.) Pwo Os to GF For rivang xs High Court Of Andhra Pradesh, Ye. One spare capy .° NIGH COURT OR J DATED SS/O1/2026 POST THE MATTER ON 05.03.2028 ORDER WP No. 1878 of 2026 INTERIM DIRECTION