Andhra Pradesh High Court - Amravati
Sasi Kumar Kalivarapu vs Andhra Pradesh Public Service ... on 24 February, 2021
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
WEDNESDAY, THE TWENTY FOURTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY ONE : PRESENT: THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY WRIT PETITION NO: 4352 OF 2021 Between: Sasi Kumar Kalivarapu, S/o Vaikunta Rao, Aged 31 years, Occ: Govt. Employee, R/o 5- 1-52, Krishna Park, Srikakulam, Srikakulam District. Petitioner/s AND 1. Andhra Pradesh Public Service Commission(APPSC), Rep. by its Chairman, APPSC Office, New Government Offices Building 2" Floor, M.G. Road(Bandhar Road), Opp. Indira Gandhi Municipal Complex, Vijayawada- 520 010. 2. Andhra Pradesh State Council of Higher Education (APSCHE), through its Chairman, Neeladri Towers, 6" Battalian Road, Mangalagiri, Guntur -522503 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 appropriate writ, Order or direction, particularly a Writ of Mandamus declaring the action of the respondents in not allowing the petitioner to the interview despite having requisite qualifications as illegal, irregular, irrational and arbitrary besides Article 14 and 21 of Constitution of India and consequently direct the respondents to allow the petitioner herein to attend the interview on or before 25.02.2021 being conducted by the respondent 1 which are being held till 25.02.2021 IA NO: 1 OF 2021 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 Respondent 2 to confirm that the petitioner do possess eligibility criteria, pending disposal of WP 4352 of 2021, 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 BALAIAH B Advocate for the Petitioner, and the Court made the following. ORDER:
"Heard the learned counsel for the petitioner and the learned counsel for the respondents.
Post on 25/2/2021 under the caption "For Orders". In the meanwhile, the respondents are directed not to finalize the selection process".
Sd/-E.KameswaraRao i ASSISTAMT REGISTRAR ITRUE COPYI/ Co For. SECTION OFFICER To,
1. The APPSC Office, Andhra Pradesh Public Service Commission(APPSC) New Government Offices Building 2"? Floor, M.G. Road(Bandhar Road), Opp. Indira Gandhi Municipal Complex, Vijayawada- 520 010.
2. The Chairman, Andhra Pradesh State Council of Higher Education (APSCHE), Neeladri Towers, 6" Battalian Road, Mangalagiri, Guntur -522503 (by RPAD) One CC to SRI BALAIAH B Advocate [OPUC] One spare copy oH DATED:24/02/2021 POST ON 25-02-2021 UNDER THE CAPTION "FOR ORDERS"
ORDER WP.No.4352 of 2021 24 FER OT