Andhra Pradesh High Court - Amravati
R.V.V.Satyanarayana, vs The State Of Andhra Pradesh, on 8 May, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI.fS|
(SPECIAL ORIGINAL JURISDICTION) V-
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THURSDAY. THE EIGHTH DAY OF MAY
TWO THOUSAND AND TWENTY FIVE
:PRESENT: - ^
S
THE HONOURABLE SRI JUSTICE CHALLA GUNARANJAN ..V,
WRIT PETITION NO: 12048 OF 2025 ■??!
Between:
I.R.V.V.Satyanarayana, S/o Nageswara Rao, aged 45 years,
Occ: MPHA (M) Contract basis (Terminated],
SC Tallapalem.PHC Kasimkota.Anakapally District,
[Erstwhile Visakhapatnam distj.
2.P. Nageswara Rao,
S/o Veeranna, aged 54 years,
Occ: MPHA (M) Contract basis (Terminated), PHC Golugonda,
Anakapally District, [Erstwhile Visakhapatnam dist].
S.D.Tulasi Narayana,
S/o Pothaiah, aged 44 years,
Occ; MPHA (M) Contract basis (Terminated), PHC Labburu
Alluri .Seetharam Raju District [Erstwhile Visakhapatnam distj.
4.M.John Milton,
S/o Abraham, aged 51 years,
Occ: MPHA (M) Contract basis (Terminated), PHC Dumbriguda
Alluri .Seetharam Raju District. [Erstwhile Visakhapatnam distj.
5.S.Brahmaji,
S/o Somaraju, aged 44 years,
Occ; MPHA (M) Contract basis (Terminated)
Anti Malaria Unit Gajuwaka,Visakhapatnam.
e.S.Narasimha Murthy,
S/o Sriramulu, aged 50 years,
Occ: MPHA (M) Contract basis (Terminated)
PHC Anandapuram,Visakhapatnam District.
y.N.Ramu,
S/o Mallikarjuna Rao, aged 53 years,
Occ: MPHA (M) Contract basis (Terminated), PHC Tumpala
Anakapally District. [Erstwhile Visakhapatnam dist j.
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S.B.Nooka Raju,
S/o Suryanarayana, aged 46 years,
Occ: MPHA (M] Contract basis(Terminated),NMEP Sub Unit
G.Madugula, ASRistrict. [Erstwhile Visakhapatnam dist].
9.B.Elisha Rao,
S/o China Vandanam, aged 54 years,
Occ: MPHA (M) Contract basis (Terminated), PHCDumbriguda,
Alluri .Seetharam Raju District. [Erstwhile Visakhapatnam dist].
lO.V.Jagadeeswara Rao,
S/o Narasimha Murthy, aged 56 years,
Occ: MPHA (M) Contract basis (Terminated),NMEP Sub Unit Vizag,
Visakhapatnam District.
H.S.Ravi Kumar
S/o Narasimha Murthy, aged 56 years,
Occ: MPHA (M) Contract basis (Terminated), PHC Gavaravaram,
Anakapally District [Erstwhile Visakhapatnam dist].
AND
1.The State of Andhra Pradesh,
rep by its Principal Secretary,
Health, Medical & Family Welfare Department,
Secretariat, Velagapudi, Amaravathi, Guntur District.
2. The Director of Public Health& Family Welfare,
State of A.P., Gollapudi, Vijayawada, Krishna District.
3.The District Collector/Chairman,
District Selection Committee,
Visakhapatnam District at Visakhapatnam.
4.The District Medical and Health Officer,
Visakhapatnam District at Visakhapatnam.
5.The District Medical and Health Officer,
Alluri .Seetharam Raju District at Paderu. 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 by declaring the action of the respondents herein , in
terminating the petitioners from services, from the post of MPHA (M) on
contract basis, vide impugned Rc.No.1042/E3/2024, dated 5-12-2024, by the
4*^ respondent herein, instead of continuing in service as per the merit
obtained in the selection process as highly illegal, arbitrary and violative of Art.
14, 16 and 21 of constitution of India and also contrary to the directions of the
para 57 of final orders in WP.No.38060/2013 and batch cases dated 29-11-
2024 and consequential instructions issued Proc. dated 5-12-2024 by 2 nd
respondent and consequentially the Hon'ble Court may be pleased to set
aside the impugned termination order dated 5-12-2024 to extent of the
petitioners only by declaring "that the petitioners herein are entitle for
reinstatement into service as MPHA (M) on contract basis with all
consequential benefits.
lA NO: 1 OF 2025
Petition under Section 151 of CPC is filed 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 herein to continue the
petitioners in as MPHA [M] on contract basis, as per the Division Bench orders
in para 49 in WP.No.38060/2013 and batch cases dated 29-11-2024 and
consequential instructions issued Proc. dated 5-12-2024 by 2 nd respondent
by suspending the impugned Rc.No.1042/E3/2024, dated 5-12-2024 ini::
respect of the petitioners only. Pending disposal of WP 12048 of 2025, on the
file of the High Court.
The Petition coming on for bearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of SRI M R
TAGORE Advocate for the Petitioners, and of THE
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ADDL ADVOCATE
GENERAL, for the Respondents, the Court made the following
ORDER:
Learned Additional Advocate General takes notice for respondent Nos.1 to 4 and seeks time to file counter affidavit.
Let counter-affidavit be filed within four (04) weeks and reply, if any, in two (02) weeks thereafter.
List the matter after eight (08) weeks in the adjourned motion list. Meanwhile, petitioners are permitted to make representation to reconsider the orders dated 05.12.2024, passed by the 4^'' respondent, terminating services of petitioners, within a period of two (02) weeks from today. On such representation being made, 4*'' respondent is directed to consider and pass appropriate orders, strictly In accordance with law, within a period of four (04) weeks thereafter.
Tag this matter along with W.P.No.12856 of 2025.
SD/- K.SRINIVASA RAJU ^
//TRUE COPY//
i
ASSISTANT^^STRAR
SECTION OFFICER
For
To,
1. The Principal Secretary, Health, Medical and Family Welfare
Department, State of Andhra Pradesh, Secretariat, Velagapudi,
Amaravathi, Guntur Distfidt; (by Special Messenger)
2. The Director of Public Health & Family Welfare, State of A.P., Gollapudi, Vijayawada, Krishna District.
3. The District Collector/Chairman, District Selection Committee, Visakhapatnam District at Visakhapatnam.
4. The District Medical arid ' Health Officer, Visakhapatnam District at Visakhapatnam.
5. The District Medical and Health Officer, Alluri Seetharam Raju District at Paderu. (Addressees 2 to 5 by RPAD)
6. One CC to SRI. M R TAGORE Advocate [OPUC]
7. Two CCs to GP FOR SERVICES I .High Court of Andhra Pradesh. [OUT]
8. Two CCs to The Additional Advocate General, High Court of Andhra Pradesh [OUT]
9. One spare copy PSR HIGH COURT CGR,J DATED:08/05/2025 NOTE: Tag this matter along with W.P.No.12856 of 2025.
ORDER WP.No.12048 of 2025 interim direction