Andhra Pradesh High Court - Amravati
Katragadda Venkata Satish vs The State Of Andhra Pradesh, on 27 May, 2020
Author: T. Rajani
Bench: T. Rajani
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
(SPECIAL ORIGINAL JURISDICTION
WEDNESDAY, THE TWENTY SEVENTH DAY OF MAY, TWO THOUSAND AND TWEN:
>PRESENT:
THE HONOURABLE SMT JUSTICE T. RAJAN!
WRIT PETITION No, 9220 af 2020
Rehween >
Katragadda Venkata Satish, S/o, Hari Prasada Raa, Aged about
tcc > Accairvtant, Rio. H No 48-510, Sarada Apartments Gunadala, Viiayonnd 3
{Urban}, Machavaram, Krishna District, Andhra Pradesh.
Petitioner
AND
e State of Andhra Pradesh, Rep. by its Special Chief Secretary, Government
of Andhra Pradesh, Youth Advancement, Tourism and Culture Department,
Secretariat Buliding, Velagapud!, Guntur District.
Zz. &.P. Society for Training and Emplayment (APSTER}, A whally owned
undertaking of the Government of Andhra Pradesh, Youth Advancement,
Tourism and Culture Department B.No.39-2-19-A/ 12, ABSEB City Centre Coluy,
Beside MYR Mall Lane, Labbipeta, Vijayawada 940010, Krishna District, Rep. By
its Managing Director.
3. The € "hairman and District Collector, Saciety for Employment and Training
STEP KRISH], a wholly owned undertaking of Govt. of AP. Collectorate,
Krishma af Machilipataam.
Society for Employment anc Trainin a ISTEP /KRISHH, Krishna District a wholly
awned undertaking of Gayt. of AP Wi th tts office at D. Na. 54-16. R/2, Flot
No.84, Backside Vinayaka Theatre, yenkateswara Magar, Vijayawada,
Andhra Pradesh- 520008, Rep. by its Chief Executive Officer.
(Gause Tide amended in RR 3 and 4 as per court order df. 29-05-2020 vide
iA.No. 2 of 2020 In Petitow)
ae
te
. Respondents
Betition under Article 226 of the Constitutien of india praying that in the
circumstances stated in the affidavit fled therewith, the High Court may be pleased
to issue an appropriate writ, order or direction more particularly one in the nature of
Wet af Mandamus declaring the action of the respondents issuing the
Mernio. No. 1443 /APSTER/Admn/2it4, dated 29.01.2020 thereby seeking to retire the
petitioner schedule on 31.05.2020 on attaining age of 58 years as superannuation
whereby the respandents denied the benefit of cantinuity of service up to 6D years 38
whey egal, uiyjust, untenable against the Government Orders in GO.Ms. No. 138,
Finance (HR. IV.FR} Department cat ted 08. GR.2017 wolative of Article 14 and 16 of
Constitution of | nee as well contrary ta the orders of this Honble Court as as well Handle
Apex Court and consequently direct the respondents to continue the petitioner in
gervice tH attaining the age of 60 years as per the ato srementioned Government
Orders.
LANs, of 2020 ¢-
Petition under Section: TT CRC praying that in the circusrstances stated
in the affidavit Sled in support of W.P., the High Court may be pleased to suspend the
operation af arders in Mesmo.No. 1443/ PAPSTERSAdmn/ 2014, dated 29.07.2020 issued
by the 2° respondent enabling the petitioner ta continue In service uP tq allaining
the age of 60 years, pending disposal of W.P.No. 92 20 of 2020, on the fNe of the High
Court.
The petition coming on for hearing, upon perusing the Petition and the
affidawit filed in support thereof and upon hearing the arguments cf SRI SRINIVASA
RAO PUTLURI, Advocate for the Petitioner and of the Govt. Pleader for Services on
behalf of respondent Nes. 7 and 3 and of SRI K. BHEEMA RAG, Standing Counsel o
behalf of respondent Nos. 3 and 4, the Court made the following
Contd?
ORDER :-
"At request of learned Government Pleader for Services-l, post on 26-06-2020.
In the meantime, the impugned order shall stand suspended and the petitioner shall not be retired from service."
Sd/.Ch.V. Subrahmanya Sarma ASSISTANT REGISTRAR for ASSISTANT REGISTRAR To
1.The Special Chief Secretary, Youth Advancement, Tourism and Culture Department, Government of Andhra Pradesh, Secretariat Building, Velagapudi, Guntur District.
2.The Managing Director, A.P. Society for Training and Employment (APSTEP), A wholly owned undertaking of the Government of Andhra Pradesh, Youth Advancement, Tourism and Culture Department D.No.39-2-19-A/12, APSEB City Centre Colony, Beside MVR Mall Lane, Labbipeta, Vijayawada 520010, Krishna District.
3.The Chairman and District Collector, Society for Employment and Training (STEP/KRISHI), a wholly owned undertaking of Govt. of A.P. Collectorate, Krishna at Machilipatnam.
4.The Chief Executive Officer, Society for Employment and Training (STEP/KRISHI), Krishna District a wholly owned undertaking of Govt. of A.P. With its office at D.No.54-16-8/2, Plot No.84, Backside Vinayaka Theatre, Venkateswara Nagar, Vijayawada, Krishna District, Andhra Pradesh. (Addressee Nos. 1 to 4 by RPAD)
5. Two CCs to the G.P. for Services-|, High Court of A.P., at Amaravati(OUT)
6.One CC to Sri Srinivasa Rao Potluri, Advocate(OPUC)
7.One CC to Sri K. BHEEMA RAO, Standing Counsel(OPUC)
8.One spare copy.
//TRUE COPY// TKK HIGH COURT TRA ORDER W.P.Na, S220 af 2020, INTERIM SUSPENSION