Andhra Pradesh High Court - Amravati
Y Padmanabham vs The State Of Andhra Pradesh, on 13 October, 2022
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI- © 282s. (SPECIAL ORIGINAL JURISDICTION) whe THURSDAY, THE THIRTEENTH DAY OF OCTOBER, TWO THOUSAND AND TWENTY TWO :PRESENT:-~ a THE HONOURABLE Dr JUSTICE K MANMADHA RAO . - WRIT PETITION NO: 22919 OF 2022 . Between :- He yas _¥. Padmanabham, S/o. Late Y Krishna Murthy, Aged 58 years, Oce : Contract ' Faculty (Mathematics), R/o. D. No. 1-19-2, Sri Sai Symala Street, Sriramnagar, Kakinada, East Godavari District - 533 003. ...Petitioner AND A. The State of Andhra Pradesh, Rep. by Principle Secretary, Higher Education Department, Secretariat, Velagapudi, Amaravati, Guntur District. "2. The Special Commissioner of Collegiate Education, Vijayawada, Krishna District. "3. The Additional Joint Collector/ DRO/ Chairman, The District Selection Committee for the Renewal of Contract Faculty, Government. Degree Colleges, Krishna District. . The Regional Joint Director Collegiate Education, Guntur, Guntur District. 5. The Principal, Government Degree College (A), Rajamahendravaram, East ~~ Godavari. a . ...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 Orders or Directions more particularly one in nature of Writ of Mandamus, declaring the action of the respondents in not continuing the petitioner as contract faculty (Mathematics) in the Government Degree College (A), Rajamahendravaram up to 60 years which is contrary to the Proceedings, Rc.No. 10/Ser.I-B/2022-1, dated-22.06.2022 instructing for renewal of the lecturers in the Government Degree~Colleges for the academic year 2022-23, as illegal, arbitrary, unconstitutional" Contrary to the instructions and guidelines issued by the Government, Contrary to WP No. 1587/2020 dated 03.09.2020, and WP No. 9130/2021 dated 12.07.2022 and violative of Article 14, 16, and 21 of the Constitution of the India and inter alia and direct the respondents to continue the petitioner upto 60 years as contract lecturer (Mathematics) in the 5™ respondent college with all consequential benefits and pass LA.No, 1 of 2022 :- ; ' Petition under Section 151 CPC praying that in the circumstances Stated in the affidavit filed in support of W.P., the High Court may be pleased to direct the respondents to continue the petitioner as Contract facuity (Mathematics) beyond 58 years in the 5% respondent college without reference to the superannuation proceedings Memo No. 426/B1/2022, dated 09.06.2022, pending disposal of the above Writ petition in the interest of justice and in the interest of petitioner and pass, pending disposal of W.P. No. 22919 of 2022, 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 the order of the High Court order dated 28.07.2022 made herein and upon hearing the arguments of G Tuhin Kumar Advocate for the Petitioner, GP for Higher Education for the Respondent Nos. 1 to 5 and the Court made the following. The Court made the following; ORDER :
ae a ed "Heard. L on Interim order granted earlier is extended till 13.12.2022. a Post the matter on 13.12.2022." IN i t SD/- AVIJAYA BABU ASSISTANT REGISTRAR [TRUE COPY// he SECTION OFFICER eer ETAT a To a
1. Two CCs'to the GP. for Higher Education, High Court of A.P., at Amaravati(OUT)
2. One CG6 Sr G. Tuhin Kumar, Advocate(OPUC)
3. One spare copy. HIGH COURT Dr.KMR,J Dt.13.10.2022. NOTE: POST ON 13.12.2022. W.P.No. 22919 of 2022 INTERIM ORDER EXTENDED