Andhra Pradesh High Court - Amravati
Mayapalli Venkata Achuta Srinivasa Rao vs The State Of Andhra Pradesh, on 22 January, 2021
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
FRIDAY, THE TWENTY SECOND DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
: PRESENT: 4
THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY ":.
WRIT PETITION NO: 19122 OF 2020 om
Between: a
4. Mayapalli Venkata Achuta Srinivasa Rao, S/o Chinna Venkata Ratnam, Age 47°
years Working as Extension Officer (PR and RD), Srungavarapukota Mandal,
Vizianagaram District.
2. Sirumala Sivanarayana Reddy, S/o Sambasiva Reddy, aged 49 years, Working
as Extension Officer (PR and RD), Singanamala Mandal, Ananthapuramu
District.
3. Smt. Maddipatla Bharathi, W/o, Picheswara Rao, aged 53 years, Working as
Extension Officer (PR and RD), Rangampeta Mandal, East Godavari District.
Petitioners
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary (PR and RD),
Panchayat Raj and Rural Development Department, A.P. Secretariat,
Velagapudi, Guntur District.
2. The Commissioner (PR and RD), Panchayat Raj and Rural Development
Department, Government of Andhra Pradesh, PVS ICON, Pathur Cross Roads,
Tadepalli, Guntur District.
3. Andhra Pradesh Public Service Commission, Rep. by its Secretary, Government
of Andhra Pradesh, Bandar Road, Vijayawada.
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
call for the records pertaining to impugned rejection order dated 6.12.2019 issued by
the respondent No.2 and set it aside as bad, illegal, arbitrary, discriminatory, non-
speaking, and contrary to the law laid down by the Hon'ble Apex Court and this Hon'ble
Court and the Hon'ble Tribunal and consequently direct the respondents to assign
seniority of the petitioners in the cadre of EO(PR and RD) w.e.f. the date on which their
counterparts, who got lesser marks than the petitioners, were appointed and
consequently promote the petitioners as MPDO or Divisional Panchayat Officer
accordingly and to release all the consequential benefits by issuance of writ of
mandamus
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 direct the
respondents to fix the seniority of the petitioners in the cadre of Extension Officer
(PR&RD) w.e.f. the date on which their counterparts, who got lesser marks than the
petitioners, were appointed and promote them as Mandal Parishad Development Officer
or Divisional Panchayat Officer as the case may be forthwith, pending disposal of WP
49122 of 2020, on the file of the High Court.
IA NO: 2 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 direct the
respondents not to give effect to further promotions in both Mandal Parishad
Development Officer and Divisional Panchayat Officer, pending disposal of WP 19122
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 J SUDHEER Advocate
for the Petitioner, and of GOVERNMENT PLEADER FOR SERVICES-II for the
respondent No.1 & 2 and of SRI M.S.R. CHANDRA MURTHY, Standing Counsel for
APPSC for the respondent No.3, the Court made the following.
ORDER:
"Post on 27-01-2021.
In the meanwhile, both parties are directed to maintain status quo as on date".
SD/-K.JAGAN MOHAN DEPUTY REGISTRAR TRUE COPY// I SECTION OFFICER To,
1. The Principal Secretary (PR and RD), Panchayat Raj and Rural Development Department, State of Andhra Pradesh, A.P. Secretariat, Velagapudi, Guntur District.
2. The Commissioner (PR and RD), Panchayat Raj and Rural Development Department, Government of Andhra Pradesh, PVS ICON, Pathur Cross Roads, Tadepalli, Guntur District. , The Secretary, Andhra Pradesh Public Service Commission, Government of
3. Andhra Pradesh, Bandar Road, Vijayawada. (Addresses 1 to 3 by RPAD)
4. One CC to SRI. J SUDHEER Advocate [OPUC]
5. Two CCs to GP FOR SERVICES-II, High Court of AP [OUT]
6. One CC to SRI M.S.R. CHANDRA MURTHY, Standing Counsel [OPUC]
7. One spare copy HIGH COURT MSMJ DATED:22/01/2021 POST ON 27-01-2021 ORDER WP.No.19122 of 2020 STATUS QUO f ifr:
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