Andhra Pradesh High Court - Amravati
J V Ganeswara Rao vs The State Of Ap on 17 June, 2025
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
(Special Original Jurisdiction)
TUESDAY, THE SEVENTEENTH DAY OF JUNE
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE CHALLA GUNARANJAN
WRIT PETITION NO: 13773 OF 2025
Between:
1. J. V. Ganeswara Rao, S/o. late Satyanarayana, aged 55 years Occ;
MPHEO, PHC Vadachipurupally, Parwada Mandal, Anakapally District.
2. G.Syamala Rao, S/o. John, aged 51 years Occ: MPHEO, PHC
Anandapuram Visakhapatnam District.
...PETITIONERS
AND
1. The State of Andhra Pradesh, rep. by its Principal Secretary, Health
Medical and Family Welfare Dept, Secretariat, Velagapudi, Guntur
District.
2. The Director of Public Health and Family Welfare, AP Gollapudi,
Vijayawada Krishna District.
3. The Regional Director of Medical and Health Services Zone-1, at
Visakhapatnam.
...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 direction more particularly one in the
nature of Writ of Mandamus declaring the action of the respondents herein
in not considering the petitioners representation dated 16-4-2025 and
21-4-2025 for treating the waiting period from 26-9- 2023 to 24-12-2024
(i.e. from the date of status quo order to till the date of reposting orders )
as on duty in the cadre of MPHEOs as illegal arbitrary and un constitutional
and consequentially the Hon'ble High Court may pleased to direct the
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respondents herein to consider the representation dated 16-4-2025 and
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2r-4-2025.
lA NO: 1 OF 2025
■
% 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 consider the petitioners representation
dated 16-4-2025 and 21-4-2025 for treating the waiting period from
26-9-2023 to 24-12-2024 2024 ( i.e. from the date of status quo order to till
the date of reposting orders) as on duty, pending disposal of the present
writ petition.
Counsel for the Petitioners ; SRI M. R. TAGORE
Counsel for the Respondents: GP FOR SERVICES I
The Court at the stage of admission made the following: ORDER
APHC010268642025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3506]
(Special Original Jurisdiction)
TUESDAY, THE SEVENTEENTH DAY OF JUNE
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE CHALLA GUNARANJAN
WRIT PETITION NO: 13773/2025
Between:
J V Ganeswara Rao and Others ...PETITIONER(S)
AND
The State Of Ap and Others ...RESPONDENT(S)
Counsel for the Petitioner(S):
1.MR TAGORE
Counsel for the Respondent(S):
1.GP FOR SERVICES I
2
HCGRJ
W.P.No.13773 of 2025
Ths Court madG ths following ordGr:
This Writ Petition is filed under Article 226 of the Constitution
of India for the following relief/s;-
... issue a Writ, order or direction more particularly one in the
nature of Writ of Mandamus declaring the action of the
respondents herein in not considering the petitioners
representation dated 16-4-2025 and 21-4-2025 for treating the
waiting period from 26-9-2023 to 24-12-2024 (i.e. from the date
of status quo order to till the date of reposting orders) as on
duty in the cadre of MPHEOs as illegal, arbitrary and
unconstitutional and consequentially the Hon'ble High Court
may pleased to direct the respondents herein to consider the
representation dated 16-4-2025 and 21-4-2025 and pass such
other order or orders...."
2. Heard Sri M.R.Tagore, learned counsel for the petitioners and
learned Assistant Government Pleader for Service-1 for respondents.
3. Petitioners while working as MPHEOs at different places were
redeployed and posted to far off places of more than 200 kms.
Challenging such redeployment orders they preferred
W.P.No.25264 of 2023. This Court has passed an interim order
dated 03.10.2023 directing respondents to maintain status quo as
obtained as on 26.09.2023 and such order was extended from time
to time. Later, inspite of continuing the petitioners at their original
stations, despite orders of status quo, were sought to be relieved,
they preferred C.C.No.4328 of 2024. At that juncture, respondents
have issued reposting orders dated 24.12.2024 and accordingly,
petitioners are working at said places. Petitioners have now filed
representations dated 16.04.2025 and 21.04.2025 to respondents
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HCGRJ
W.P.Na.l3773of2025
requesting to treat the period from 04.10.2023 to 25.12.2024, as on
duty, with all consequential benefits, which are stated to be pending.
4. Learned counsel for the petitioners submits that it would
suffice to direct the respondent Nos.2 and 3 to consider and pass
appropriate orders on aforesaid representations.
5. Learned Assistant Government Pleader appearing for
respondents on the other hand submits that representations of
petitioners would be considered in accordance with law.
6. In view of aforesaid submissions, without expressing any
opinion on merits of the matter, with the consent of both the learned
counsel the Writ Petition is disposed of at the admission stage
directing the respondent Nos.2 and 3 to consider and pass
appropriate orders on petitioners' representations dated 16.04.2025
and 21.04.2025, strictly in accordance with law, within a period of six
(06) weeks from the date of receipt of a copy of this order and
communicate the copy of orders to the petitioners. There shall be no
order as to costs.
As a sequel, miscellaneous petitions, pending if any, shall
stand closed.
SD/-K SRINIVASA RAJU
//TRUE COPY//
ASSISTANT REGISTRAR
SECTION OFFICER
To.
1. The Principal Secretary, Health Medical and Family Welfare Dept, State
of Andhra Pradesh, Secretariat, Velagapudi, Guntur District.
r,
2. The Director of Public Health and Family Welfare, AP Gollapudi
Vijayawada Krishna District.
3. The Regional Director of Medical and Health Services Zone-1 at
Visakhapatnam.
4. One CC to Sri M. R. Tagore, Advocate [OPUC]
5. Two CCs to GP for Services I, High Court of Andhra Pradesh. [OUT]
6. Three C.D. Copies.
Cnr
HIGH COURT
DATED: 17/06/2025
ORDER
WP.No.13773 of 2025
I 2tJUNJ0« Oj, ^ . Curreni tiecuon DISPOSING OF THE W.P. AT THE STAGE OF ADMISSION WITHOUT COSTS