Andhra Pradesh High Court - Amravati
Noundru Swamy Satyanarayana vs Union Of India on 29 January, 2026
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(SHOW CAUSE NOTICE BEFORE ADMISSION) 0^^
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY ,THE TWENTY NINETH DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
.PRESENT:
HONOURABLE SRI JUSTICE BATTU DEVANAND
AND
HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
WRIT PETITION NO: 2396 OF 2026
Between:
Noundru Swamy Satyanarayana, , S/o. N. Rama Murthy, Aged 53 years,
Occ presently working as Construction Supervisor, O/o. The Project
Director, Department Weapons, Building No. 14, Krishna Gate, Ship
Building Centre, Naval Base Post, Visakhapatnam-530 014
Petitioner
AND
1. Union of India, rep. by The Secretary, Ministry of Defence, Government
of India, New Delhi-110 010.
2. The Director General,, Headquarters, Advanced Technology Vessels
Programme (ATVP), Akanksha Development Enclave. Opp. Rao Tula
Ram Marg, New Delhi-110 010.
3. The Project Director,, Ship Building Centre, Varuna Block Godavari
Gate, Visakhapatnam- 530 014.
Respondents
WHEREAS the above named Petitioner through his Advocate Sri. PAMARTHI KAMESWARA RAO presented this 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 of Certiorari calling for the records pertaining to the orders dated 23.04.2025 (made ready on 29.08.2025) in O.A. No.020/0184/2017 on the file of the Learned Central Administrative Tribunal and quash and set aside the final order dated 23.04.2025, as being arbitrary, non-speaking, violative of principles of natural justice and contrary to settled law and Consequently direct the Respondents to pay all consequential benefits including to refix the pay of the Petitioner by restoring the pay reduced under the penalty order dated 18.10.2012, granting restoration of the annual increments withheld during the penalty period, and treating the penalty as without cumulative effect, strictly in accordance with Rule 11(iii)(a) of CCS (CCA) Rules, 1965 and DoP and T O.M. dated 06.02.2014 and Direct the Respondents to grant all consequential monetary benefits, including arrears of pay, allowances, recalculation of pensionary benefits, and interest at such rate as this Honble Court deems fit ^ AND WHEREAS the High CourUjpon perusing the petition and affidavit/memorandum of grounds filed herein and upon hearing the arguments of Sri PAMARTHI KAMESWARA RAO Advocate for the Petitioner, Sri. P.Ponna Rao, Advocate for respondent nos. 1 to 3, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. The Secretary, Union of India, Ministry of Defence, Government of India, New Delhi-110 010.
2. The Director General,, Headquarters, Advanced Technology Vessels Programme (ATVP), Akanksha Development Enclave. 0pp. Rao Tula Ram Marg, New Delhi-110 010.
^ 3. The Project Director,, Ship Building Centre, Varuna Block Godavari Gate, Visakhapatnam- 530 014.
are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the grounds filed therewith (copy enclosed) this WP should not be admitted on or before 09.02.2026 for which date the case stands posted for hearing:
The Court made the following: ORDER Notice before admission.
Mr. Varma, learned Standing Counsel takes notice for the respondent Nos.1 to 3 and sought time to file counter affidavit.
Post the matter on 09.02.2026.
SD/-B.CHlTTi JOSEPH
DEPUTY REGISTRAR
//TRUE COPY// SECTIPN OFFICER
For
To,
1.
The Secretary, Union of India, Ministry of Defence, Government of India, New Delhi-110 010. ■
2. The Director General,, Headquarters, Advanced Technology Vessels Programme (ATVP), Akanksha Development Enclave. 0pp. Rao Tula Ram Marg, New Delhi-110 010.
3. The Project Director,, Ship Building Centre, Varuna Block Godavari Gate, Visakhapatnam- 530 014.. (1-3 by RPAD- along with a copy of petition and memorandum of grounds)
4. One CC to SRI. PAMARTHI KAMESWARA RAO Advocate [OPUC]
5. One CC to Mr. Varma, S.C , High Court of A.P [OPUC]
6. One CC to SRI. P.Ponna Rao Advocate [OPUC]
7. One spare copy HIGH COURT DEVJ & KMJ DATED:29/01/2026 LIST THE MATTER ON 09.02.2026.
NOTICE BEFORE ADMISSION WP.No.2396 of 2026 ■'k.-