Andhra Pradesh High Court - Amravati
Smt. Devarapalli Jessi Padma vs The State Of Andhra Pradesh on 28 February, 2025
1
IN THE HIGH COURT OF ANDHRA PRADESH AMARAVATI
(Special Original Jurisdiction)
THURSDAY, THE SECOND DAY OF JANUARY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE K MANMADHA RAO
WRIT PETITION Nos: 8561, 8614. 8625. 8721. 8794. 8804. 8929. 8956
8958, 8967, 10092. 10610. 10614. 10618. 10753. 10756. 14683. 14951 and
15156 of 2021
WRIT PETITION NO: 8561 OF 2021
Between:
Smt. Devarapalli Jessi Padma, D/o. Raja Rao, aged 43 years, Occ-
Junior Lecturer (Economics), S.C.S. Junior College, Kanumolu, Krishna
District, Andhra Pradesh.
...Petitioner
AND
1. The State of Andhra Pradesh, Represented by its Principal
Secretary, School Education (I. E.) Department, Velagapudi,
Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Intermediate Education, Tadepalli. Guntur
District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts
College Campus at Rajamahendravaram, East Godavari District
Andhra Pradesh.
Correspondent, S.C.S. Junior College (Aided), Kanumolu, Krishna
District, Andhra Pradesh.
...Respondents Cause Title in respect of Respondent Nos.1 and 2 amended/substit uted as per Court Order dated 02.01.2025 vide IA.No.1 of 2024 in WP.No.8561 of 2021.
2Petition under Article 226 of the Constitution of India praying that fn the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a Writ or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2"'^ respondent in not considering the case of the petitioner to absorb in aided vacancy of the 4th respondent college as Junior Lecturer in Economics with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the 1st and 2nd respondent dated 20.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'''^ respondent college as Junior Lecturer in Economics forthwith.
lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^'^ respondent college as Junior Lecturer in Economics forthwith pending disposal of the above writ petition. Counsel for the Petitioner: SRI K SATYANARAYANA MURTHY Counsel for the Respondents: GP FOR SCHOOL EDUCATION Counsel for the Respondents: SRI RAVULA NAGARAJUNA WRIT PETITION NO: 8614 OF 2021 Between:
Merugumalla Gnaneswar Sai Nath, S/o. Venugopala Rao C^lege, °ka« aaed 26 ...Petitioner 3 AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary Secretariat Buildings at Velagapudi, Guntur Higher Education Department, District, Andhra Pradesh.
^ Director of College Education, Government of Andhra Pradesh, Office at Guntur, Guntur District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts College Campus at Rajamahendravaram, East Godavari District Andhra Pradesh.
4. The Correspondent, S.C.S. Junior College (Aided), Kanumolu, Krishna District, Andhra Pradesh.
...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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2 nd respondent in not considering the case of the petitioner to absorb in aided vacancy of the 4 respondent college as Junior Lecturer in Economics with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the and 2"^^ respondent dated 20.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^'^ respondent college as Junior Lecturer in Economics forthwith.
lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'"'^ respondent college as Junior Lecturer in Economics forthwith pending disposal of the above writ petition.
4Counsel for the Petitioner: SRI K.SATYANARAYANA MURTHY Counsel for the Respondents: GP FOR SCHOOL EDUCATION Counsel for the Respondents: SRI RAVULA NAGARAJUNA WRIT PETITION NO: 8625 OF 2021 Between:
Mr. Dakarapu Ravi Kumar, S/o. Prakasam, aged 52 years, Occ. Junior Lecturer (Economics), N.S.R.K. Junior College (Aided), Eluru, West Godavari District, Andhra Pradesh.
...Petitioner AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary, School Education (I. E.) Department, Velagapudi, Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Intermediate Education, Tadepalli, Guntur District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts College Campus at Rajamahendravaram, East Godavari District Andhra Pradesh.
4. The Correspondent, N.S.R.K. Junior College (Aided), Eluru, West Godavari District, Andhra Pradesh.
...Respondents Cause Title in respect of Respondent Nos.1 and 2 amended/substit uted as per Court Order dated 02.01.2025 vide IA.No.1 of 2024 in WP.No.8625 of 2021.
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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2 respondent in nd not considering the case of the petitioner to absorb in aided vacancy of the 4*^ respondent college as Junior Lecturer in Economics with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the 1 St and 2 nd 5 respondent dated 20.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'"^ respondent college as Junior Lecturer in Economics forthwith.
lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^'^ respondent college as Junior Lecturer in Economics forthwith pending disposal of the above writ petition.
Counsel for the Petitioner: SRI K.SATYANARAYANA MURTHY Counsel for the Respondents: GP FOR SEVICES - III Counsel for the Respondents: SRI RAVULA NAGARAJUNA WRIT PETITION NO: 8721 OF 2021 Between:
P. Kavitha, D/o. Shyam Nagabhushanam, aged 43 years, Occ- Junior Lecturer (Commerce), N.S.R.K. Junior College (Aided), Eluru West Godavari District, Andhra Pradesh.
...Petitioner AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary, School Education (I. E.) Department, Velagapudi, Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Intermediate Education, Tadepalli, Guntur District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts College Campus at Rajamahendravaram, East Godavari District Andhra Pradesh.6
4. Godavari The Correspondent, N.S.R.K. Junior College (Aided), Eluru West District, Andhra Pradesh.
...Respondents Cause Title in respect of Respondent Nos.1 and 2 amended/substituted as per Court Order dated 02.01.2025 vide IA.No.1 of 2024 in WP.No.8721 of 2021.
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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2"^^ respondent in not considering the case of the petitioner to absorb in aided vacancy of the 4*^ respondent college as Junior Lecturer in Commerce with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the 1st and 2nd respondent dated 20.03.2021 3s illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^ respondent college as Junior Lecturer in Commerce forthwith. lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3^^ respondent college as Junior Lecturer in Commerce forthwith pending disposal of the above writ petition. Counsel for the Petitioner: SRI K.SATYANARAYANA MURTHY Counsel for the Respondents: GP FOR SEVICES - III 7 Counsel for the Respondents: SRI RAVULA NAGARAJUNA WRIT PETITION NO: 8794 OF 2021 Between:
K Sarda, D/o Venkateswara Rao, aged 34 years, Occ: junior lecturer NSRK Junior College(aided), Eluru, West Godavari District.
...Petitioner AND
1.
The State of Andhra Pradesh, Represented by its Principal Secretary, School Education (I. E.) Department, Velagapudi, Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Intermediate Education, Tadepalli, Guntur District, Andhra Pradesh,
3. the Regional Joint Director, intermediate Education, Office at Arts College Campust at Rajamahendravaram, East Godavari District, Andhra Pradesh
4. The Correspondent, NSRK Junior College, Eluru, West Godavari District, Andhra Pradesh ...Respondents Cause Title in respect of Respondent Nos.1 and 2 amended/substit uted as per Court Order dated 02.01.2025 vide IA.No.1 of 2024 in WP.No.8794 of 2021.
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 or order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2"'^ respondent in not considering the case of the petitioner to absorb in aided vacancy of the 4'^ respondent college as junior lecturer in Telugu with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the 1 and 2 nd respondent date 20.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated 8 20.03.2021 to absorb the petitioner in aided vacancy post in the 3 respondent college as Junior lecturer in Telugu Forthwith.
lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^'^ respondent college as Junior Lecturer in Telugu forthwith pending disposal of the above writ petition.
Counsel for the Petitioner: SRI K.SATYANARAYANA MURTHY Counsel for the Respondents: GP FOR SEVICES - III Counsel for the Respondents: SRI RAVULA NAGARAJUNA WRIT PETITION NO: 8804 OF 2021 Between:
Smt. Kampasati Rangamma, D/o. Krishna Murthy, aged 35 years, Occ:
Record Assistant, S.C.S. Junior College, Kanumolu, Krishna District, Andhra Pradesh.
...Petitioner AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary, School Education (I. E.) Department, Velagapudi, Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Intermediate Education, Tadepalli, Guntur District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts College Campus at Rajamahendravaram, East Godavari District, Andhra Pradesh.
4. The Correspondent, S.C.S. Junior College Aided, Kanumolu, Krishna District, Andhra Pradesh.
...Respondents 9 Cause Title in respect of Respondent Nos.1 and 2 amended/substit uted as per Court Order dated 02.01.2025 vide IA.No.3 of 2024 in WP.No.8804 of 2021.
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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2"'' respondent in not considering the case of the petitioner to absorb in aided vacancy of the 4**^ respondent college as Record Assistant with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the and 2'"'^ respondent dated 20.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^'^ respondent college as Record Assistant forthwith.
Main prayer amended as per C.O. dated 02.01.2025 vide IA.No.2 of 2024 in WP.No.8804 of 2021.
lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3^^ respondent college as Record Assistant forthwith pending disposal of the above writ petition.
Counsel for the Petitioner: SRI K.SATYANARAYANA MURTHY Counsel for the Respondents: GP FOR SEVICES - III Counsel for the Respondents: SRI RAVULA NAGARAJUNA 10 WRIT PETITION NO: 8929 OF 2021 Between:
y®®''®' O®®- Contingent Attendor N^S.R.K. Junjor College (Aided), Eluru, West Godavari District, Andhra Pradesh.
...Petitioner AND
1.
The State of Andhra Pradesh, Represented by its Principal Secretary Higher Education Department, Secretariat Buildings at Velagapudi Guntur District, Andhra Pradesh.
2. The Commissioner and Director of College Education, Government of Andhra Pradesh, Office at Guntur, Guntur District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts Conege Campus at Rajamahendravaram, East Godavari District Andhra Pradesh.
4. The Correspondent, N.S.R.K. Junior College (Aided), Eluru West Godavari District, Andhra Pradesh.
...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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2 respondent in nd not considering the case of the petitioner to absorb in aided vacancy of the 4 respondent college as Contingent Sweeper-cum-Scavenger with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the 1 St and 2"'^ respondent dated 24.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated 24.03.2021 to absorb the petitioner in Aided vacancy post in the respondent college as Contingent Sweeper-cum-Scavenger forthwith.
11lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 24.03.2021 to absorb the petitioner in Aided vacancy post in the respondent college as Contingent Sweeper- cum-Scavenger forthwith pending disposal of the above writ petition.
Counsel for the Petitioner: SRI V SAI KUMAR Counsel for the Respondents: GP FOR SEVICES - III Counsel for the Respondents: SRI RAVULA NAGARAJUNA WRIT PETITION NO: 8956 OF 2021 Between:
Smt Alladi Samyuktha Rani, D/o. Raja Babu, aged 37 years, Occ Junior Lecturer Chemistry, S.C.S. Junior College, Kanumolu, Krishna District, Andhra Pradesh.
...Petitioner AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary, ^hool Education (I. E.) Department, Velagapudi, Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Intermediate Education, Tadepalli, Guntur District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts College Campus at Rajamahendravaram, East Godavari District Andhra Pradesh.
4. The Correspondent, S.C.S. Junior College (Aided), Kanumolu, Krishna District, Andhra Pradesh.
...Respondents 12 Cause Title in respect of Respondent Nos.1 and 2 amended/substit uted as per Court Order dated 02.01.2025 vide IA.No.1 of 2024 in WP.No.8956 of 2021.
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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondent in not considering the case of the petitioner to absorb in aided vacancy of the 4**^ respondent college as Junior Lecturer in Chemistry with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the 1®* and 2 nd respondent dated 20.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3 respondent college as Junior Lecturer in Chemistry forthwith. lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'''^ respondent college as Junior Lecturer in Chemistry forthwith pending disposal of the above writ petition. Counsel for the Petitioner: SRI K.SATYANARAYANA MURTHY Counsel for the Respondents: GP FOR SEVICES - III Counsel for the Respondents: SRI RAVULA NAGARAJUNA 13 WRIT PETITION NO: 8958 OF 2021 Between:
Kurupati Kataiah, S/o. Subba Rao, aged 43 years, Occ: Contingent S.C.S. Junior College, Kanumolu, Krishna District, Andhra Pradesh.
...Petitioner AND 1 The State of Andhra Pradesh, Represented by its Principal Secretary, School Education (I. E.) Department, Velagapudi, Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Intermediate Education, Tadepalli, Guntur District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts College Campus at Rajamahendravaram, East Godavari District Andhra Pradesh.
4. The Correspondent, S.C.S. Junior College (Aided), Kanumolu, Krishna District, Andhra Pradesh.
...Respondents Cause Title in respect of Respondent Nos.1 and 2 amended/substit uted as per Court Order dated 02.01.2025 vide IA.No.1 of 2024 in WP.No.8958 of 2021.
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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2 respondent in nd not considering the case of the petitioner to absorb in aided vacancy of the 4'^ respondent college as Junior Lecturer in Economics with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the 1 and 2St nd respondent dated 20.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated 14 20.03.2021 to absorb the petitioner in Aided vacancy post in the. 3'^ respondent college as Junior Lecturer in Economics forthwith.
lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^'^ respondent college as Junior Lecturer in Economics forthwith pending disposal of the above writ petition. Counsel for the Petitioner: SRI V SAI KUMAR Counsel for the Respondents: GP FOR SEVICES - III Counsel for the Respondents: SRI RAVULA NAGARAJUNA WRIT PETITION NO: 8967 OF 2021 Between:
y. Pramod Kumar, S/o. Koteswara Rao, aged 41 years, Occ Junior Lecturer Civp, N.S.R.K. Junior College (Aided), Eluru, West Godavari District, Andhra Pradesh.
...Petitioner AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary, School Education (I. E.) Department, Velagapudi, Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Intermediate Education, Tadepalli, Guntur District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts CoHege Campus at Rajamahendravaram, East Godavari District Andhra Pradesh.
4. The Correspondent, N.S.R.K. Junior College (Aided), Eluru, West Godavari District, Andhra Pradesh.
...Respondents 15 Cause Title in respect of Respondent Nos.1 and 2 amended/substit uted as per Court Order dated 02.01.2025 vide IA.No.1 of 2024 in WP.No.8967 of 2021.
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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2"*^ respondent in not considering the case of the petitioner to absorb in aided vacancy of the 4*^ respondent college as Junior Lecturer in Civics with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the 1 and 2 nd respondent dated 20.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'''^ respondent college as Junior Lecturer in Civics forthwith.
lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^'^ respondent college as Junior Lecturer in Civics forthwith pending disposal of the above writ petition.
Counsel for the Petitioner: SRI K SATYANARAYANA MURTHY Counsel for the Respondents: GP FOR SEVICES - III Counsel for the Respondents: SRI RAVULA NAGARAJUNA 16 WRIT PETITION NO: 10092 OF 2021 Between:
Sri Baluguri Mahesh Babu, S/o. Murthy, aged 33 years, Occ: Junior Lecturer Commerce, S.C.S. Junior College, Kanumolu, Krishna District, Andhra Pradesh.
...Petitioner AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary, School Education (I. E.) Department, Velagapudi, Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Intermediate Education, Tadepalli, Guntur District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts College Campus at Rajamahendravaram, East Godavari District, Andhra Pradesh.
4. The Correspondent, S.C.S. Junior College (Aided), Kanumolu, Krishna District, Andhra Pradesh.
...Respondents Cause Title in respect of Respondent Nos.1 and 2 amended/substit uted as per Court Order dated 02.01.2025 vide IA.No.1 of 2024 in WP.No.10092 of 2021.
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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2 respondent in nd not considering the case of the petitioner to absorb in aided vacancy of the 4"^ respondent college as Junior Lecturer in Commerce with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the 1st and 2nd respondent dated 20.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 17 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^'^ respondent college as Junior Lecturer in Commerce forthwith.
Main Prayer amended as per C.O. dated 02.01.2025 vide IA.No.3 of 2024 in WP.No.10092 of 2021.
lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^*^ respondent college as Junior Lecturer in Commerce forthwith pending disposal of the above writ petition.
Counsel for the Petitioner: SRI K SATYANARAYANA MURTHY Counsel for the Respondents: GP FOR SEVICES - III Counsel for the Respondents: SRI RAVULA NAGARAJUNA WRIT PETITION NO: 10610 OF 2021 Between:
p. Prabhakara Rao, S/o. Bhushanam, aged 48 years, Occ- Junior Lecturer (Mathematics), N.S.R.K. Junior College (Aided), Eluru West Godavari District, Andhra Pradesh.
...Petitioner AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary, School Education (I. E.) Department, Velagapudi Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Intermediate Education, Tadepalli, Guntur District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts CoHege Campus at Rajamahendravaram, East Godavari District Andhra Pradesh.18
4. Godavari The Correspondent, N.S.R.K. Junior College (Aided), Eluru West District, Andhra Pradesh.
...Respondents Cause Title in respect of Respondent Nos.1 and 2 amended/substituted as per Court Order dated 02.01.2025 vide IA.No.1 of 2024 in WP.No.10610 of 2021.
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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2 respondent in nd not considering the case of the petitioner to absorb in aided vacancy of the 4'^ respondent college as Junior Lecturer in Mathematics with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the 1st and 2^^ respondent dated 20.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^^ respondent college as Junior Lecturer in Mathematics forthwith. lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^ respondent college as Junior Lecturer in Mathematics forthwith pending disposal of the above writ petition.
Counsel for the Petitioner: SRI K.SATYANARAYANA MURTHY Counsel for the Respondents: GP FOR SEVICES - III 19 Counsel for the Respondents: SRI RAVULA NAGARAJUNA WRIT PETITION NO: 10614 OF 2021 Between:
K. Sunitha, D/o. Venkata Rao, aged 38 years, Occ- Junior Lecturer Chemistry, N.S.R.K. Junior College (Aided), Eluru, West Godavari District, Andhra Pradesh.
...Petitioner AND
1.
The State of Andhra Pradesh, Represented by its Principal Secretary, School Education (I. E.) Department, Velagapudi, Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Intermediate Education, Tadepalli, Guntur District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts College Campus at Rajamahendravaram, East Godavari District Andhra Pradesh.
4. The Correspondent, N.S.R.K. Junior College (Aided), Eluru, West Godavari District, Andhra Pradesh.
...Respondents Cause Title in respect of Respondent Nos.1 and 2 amended/substit uted as per Court Order dated 02.01.2025 vide IA.No.1 of 2024 in WP.No.10614 of 2021.
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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2 respondent in nd not considering the case of the petitioner to absorb in aided vacancy of the 4'^ respondent college as Junior Lecturer in Chemistry with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the 1 and 2 St nd respondent dated 20.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 20 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^'^ respondent college as Junior Lecturer in Chemistry forthwith. lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3^*^ respondent college as Junior Lecturer in Chemistry forthwith pending disposal of the above writ petition. Counsel for the Petitioner: SRI K SATYANARAYANA MURTHY Counsel for the Respondents: GP FOR SEVICES - III Counsel for the Respondents: SRI RAVULA NAGARAJUNA WRIT PETITION NO: 10618 OF 2021 Between:
Sri Saripalli Chandrashaker, S/o. Abraham, aged 42 years, Occ- Junior Assistant, S.C.S. Junior College, Kanumolu, Krishna District, Andhra Pradesh.
...Petitioner AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary, ^hool Education (I. E.) Department, Velagapudi, Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Intermediate Education, Tadepalli, Guntur District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts College Campus at Rajamahendravaram, East Godavari District Andhra Pradesh.
4. The Correspondent, S.C.S. Junior Aided College, Kanumolu Krishna District, Andhra Pradesh.
...Respondents 21 Cause Title in respect of Respondent Nos.1 and 2 amended/substituted as per Court Order dated 02.01.2025 vide IA.No.1 of 2024 in WP.No.10618 of 2021.
Cause title in respect of Respondent No.4 amended/substituted as per Court Order dated 28.02.2025 vide IA.No.1 of 2025 in WP.No.10618 of 2021.
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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2 nd respondent in not considering the case of the petitioner to absorb in aided vacancy of the 4'^ respondent college as Junior Assistant with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the 1®* and 2"'^ respondent dated 20.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3^'^ respondent college as Junior Assistant in Economics forthwith.
Prayer amended as per Court Order dated 02.01.2025 vide IA.No.3 of 2024 in WP.No.10618 of 2021.
lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^ respondent college as Junior Assistant in Economics, forthwith pending disposal of the above writ petition.
22Counsel for the Petitioner: SRI K.SATYANARAYANA MURTHY Counsel for the Respondents: GP FOR SERVICES - III Counsel for the Respondents: SRI RAVULA NAGARAJUNA WRIT PETITION NO: 10753 OF 2021 Between:
D'?-Venkateswara Rao, aged 39 years, Occ. Junior Lecturer (English), N.S.R.K. Junior College (Aided) Eluru West Godavari District, Andhra Pradesh. ' ...Petitioner AND 1 The State of Andhra Pradesh, Represented by its Principal Secretary, ^hool Education (I. E.) Department, Velagapudi Amaravati, Guntur District, Andhra Pradesh. ^ ^ ' mstrSdhrrp'^iesh""®'"*'®
3. The Regional Joint Director, Intermediate Education. Office at Arts Pradlsh Rajamahendravaram, East Godavari District, Andhra
4. Godavari The Correspondent, N.S.R.K. Junior College (Aided), Eluru, West District, Andhra Pradesh.
...Respondents Cause Title in respect of Respondent Nos.1 and 2 amended/substituted as per Court Order dated 02.01.2025 vide IA.No.1 of 2024 in WP.No.10753 of 2021.
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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2"^^ respondent in not considering the case of the petitioner to absorb in aided vacancy of the 4*^" respondent college as Junior Lecturer in English with effect from the date of availability of aided vacancy with ail consequential benefits as well m not considering the request made by the petitioner to the 1 and 2 as St nd 23 respondent dated 20.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the respondent college as Junior Lecturer in English forthwith. lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^'^ respondent college as Junior Lecturer in English forthwith pending disposal of the above writ petition.
Counsel for the Petitioner: SRI K.SATYANARAYANA MURTHY Counsel for the Respondents: GP FOR SEVICES - III Counsel for the Respondents: SRI RAVULA NAGARAJUNA WRIT PETITION NO: 10756 OF 2021 Between:
M. Ramanjaneyulu, S/o. Konda Reddy, aged 36 years, Occ- Junior Lecturer (History), N.S.R.K. Junior College (Aided), Eluru, West Godavari District, Andhra Pradesh.
...Petitioner AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary, ^hool Education (I. E.) Department, Velagapudi, Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Intermediate Education, Tadepalli, Guntur District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts Rajamahendravaram, East Godavari District Andhra Pradesh.24
4. Godavari The Correspondent, N.S.R.K. Junior College (Aided), Eluru, West District, Andhra Pradesh.
...Respondents Cause Title in respect of Respondent Nos.1 and 2 amended/substituted as per Court Order dated 02.01.2025 vide IA.No.1 of 2024 in WP.No.10756 of 2021.
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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2 nd respondent in not considering the case of the petitioner to absorb in aided vacancy of the 4*'' respondent college as Junior Lecturer in History with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the 1st and 2nd respondent dated 20.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'''^ respondent college as Junior Lecturer in History forthwith. lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'" respondent coliege as Junior Lecturer in History forthwith pending disposal of the above writ petition. Counsel for the Petitioner: SRI K SATYANARAYANA MURTHY Counsel for the Respondents: GP FOR SEVICES - III 25 Counsel for the Respondents: SRI RAVULA NAGARAJUNA WRIT PETITION NO: 14683 OF 2021 Between:
N. Kameswari, D/o. Parasu Ramudu, aged 35 years, Occ: Junior Lecturer Botany, N.S.R.K. Junior College (Aided), Eluru, West Godavari District, Andhra Pradesh.
...Petitioner AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary, School Education (I. E.) Department, Velagapudi, Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Intermediate Education, Tadepalli, Guntur District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts College Campus at Rajamahendravaram, East Godavari District Andhra Pradesh.
4. The Correspondent, N.S.R.K. Junior College (Aided), Eluru West Godavari District, Andhra Pradesh.
...Respondents Cause Title in respect of Respondent Nos.1 and 2 amended/substit uted as per Court Order dated 02.01.2025 vide IA.No.1 of 2024 in WP.No.14683 of 2021.
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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2"^^ respondent in i not considering the case of the petitioner to absorb in aided vacancy of the 4'^ respondent college as Junior Lecturer in Botany with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the 1 and 2 St nd respondent dated 24.03.2021 as illegal, arbitrary and also oppose to the 26 verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated rd 24.03.2021 to absorb the petitioner in Aided vacancy post in the 3 respondent college as Junior Lecturer in Botany forthwith.
lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'"'^ respondent college as Junior Lecturer in Botany forthwith pending disposal of the above writ petition.
Counsel for the Petitioner: SRI K.SATYANARAYANA MURTHY Counsel for the Respondents: GP FOR SEVICES - III Counsel for the Respondents: SRI RAVULA NAGARAJUNA WRIT PETITION NO: 14951 OF 2021 Between:
J. Divya Vani, D/o. Christdas, aged 29 years, Occ: Contingent Sweeper- cum Scavenge, N.S.R.K. Junior College (Aided), Eluru, West Godavari District, Andhra Pradesh.
...Petitioner AND
1.
The State of Andhra Pradesh, Represented by its Principal Secretary, Higher Education Department Secretariat Buildings at Velagapudi, Guntur District, Andhra Pradesh.
2. The Commissioner and Director of College Education, Government of Andhra Pradesh, Office at Guntur, Guntur District, Andhra Pradesh.
3. The Regional Joint Director, Intermediate Education, Office at Arts College Campus at Rajamahendravaram, East Godavari District, Andhra Pradesh.
4. The Correspondent, N.S.R.K. Junior College (Aided), Eluru, West Godavari District, Andhra Pradesh.
...Respondents 27 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 or Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 2^^ respondent in not considering the case of the petitioner to absorb in aided vacancy of the 4*^ respondent college as Junior Lecturer in Economics with effect from the date of availability of aided vacancy with all consequential benefits as well as in not considering the request made by the petitioner to the 1st and 2nd respondent dated 20.03.2021 as illegal, arbitrary and also oppose to the verdict passed by the Apex Court consequentially direct the respondents 1 and 2 herein to consider the representation of the petitioner dated rd 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3 respondent college as Junior Lecturer in Economics forthwith.
lA 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 respondents 1 and 2 herein to consider the representation of the petitioner dated 20.03.2021 to absorb the petitioner in Aided vacancy post in the 3'^'^ respondent college as Junior Lecturer in Economics forthwith pending disposal of the above writ petition.
Counsel for the Petitioner: SRI V SAI KUMAR Counsel for the Respondents: GP FOR SEVICES - III Counsel for the Respondents: SRI RAVULA NAGARAJUNA WRIT PETITION NO: 15156 OF 2021 Between:
Ch. Siva Rama Koti Reddy, Son of Venkata Reddy, Aged 47 years, Occ- Typist, Srimathi Kasu Raghavamma Brahmananda Reddy Junior College, Palnadu Road, Narsaraopet 522 601, Guntur District.
...Petitioner 28 AND
1. State of Andhra Pradesh, Represented by its Principal Secretary, School Education (IE) Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District.
2. The Special Commissioner of Intermediate Education, State of Andhra Pradesh. 4th Lane, Lakshmipuram, Guntur, Andhra Pradesh.
3. The Regional Joint Director of Intermediate Education, Guntur, Guntur District.
4. The Secretary and Correspondent, Srimathi Kasu Raghavamma Brahmananda Reddy Junior College, Palnadu Road, Narsaraopet 522 601, Guntur District ...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 or order or direction, more particularly one in the nature of Writ of Mandamus, declaring the action of the respondents 1 and 2 in rejecting the regularization of the service of the petitioner vide his Memo NO.813453/IE/A1/2017 dated 31.12.2019 and communicating the same vide Rc.No.EHE05-14024/2/2018- ADMIN-II-IE dated 06.06.2020, is illegal, arbitrary, unjust and contrary to the regularization and admission into Grant-in-Aid of the similarly situated persons, discriminatory and in violation of Articles 14 and 21 of the Constitution of India and set aside the same and consequently direct the respondents herein conferring the benefit of regularization and admission into Grant-in-Aid with all consequential benefits by relaxing the procedure of filling, up of posts on par with similarly situated persons.
lA 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 respondents to grant minimum of the time scale attached to the post of Typist, pending disposal of the above Writ Petition.
29lA NO: 1 OF 2023 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 grant leave to file counter affidavit in WP No. 15156/2021 in the interest of justice.
Counsel for the Petitioner: SRI V PADMANABHA RAO Counsel for the Respondents: GP FOR SCHOOL EDUCATION Counsel for the Respondents: SRI V. SAI KUMAR The Court made the following common order:
APHC010154052021 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI [3310] (Special Original Jurisdiction) THURSDAY ,THE SECOND DAY OF JANUARY TWO THOUSAND AND TWENTY FIVE PRESENT THE HONOURABLE DR JUSTICE K MANMADHA RAO WRIT PETITION Nos: 8561. 8614. 8625. 8721. 8794. 8804. 8929. 8956, 8958. 8967, 10092, 10610. 10614.10618. 10753.10756. 14683.14351 and 15156 of 2021 W.P.No.8561 of 2021:
Between:
Smt. Devarapalli Jessi Padma ...PETITIONER AND The State Of Andhra Pradesh and Others ...RESPONDENT(S) Counsel for the Petitioner:
1. K SATYANARAYANA MURTHY Counsel for the Respondent(S):
1. RAVU LA NAGARJ U NA
2.GP FOR SCHOOL EDUCATION The Court made the following Common Order:
Today, when the matters are taken up for hearing, Mr.K.Satyanara yana Murthy, Mr.V.Sai Kumar, Mr.V.Padmanabha Rao, learned counsel for the petitioners conjointly submits that, these matters are squarely covered by an ''S, 2 order of this Court passed in W.P.No.10389 of 2021, dated 08.08.2024 and requests this Court to pass similar order in these writ petitions.
2. On th^ other hand, learned Assistant Government Pleader for School Education vehemently argued that these matters are not covered matters and the respondents have filed Writ Appeals challenging the order of this Court dated 08.08.2024 passed in W.P.No.10389 of 2021 and the same were disposed of vide common judgment dated 23.08.2024 passed in W.A.Nos.1193 of 2023 and batch. The operative portion reads as follows:
" The respondents shall submit individual applications to the appellants within a period of six weeks from the date of receipt of this order. The respondents shall also submit the relevant annexures, such as, the appointment letter, service record if any available with the respondents and any other document relating to their claim for absorption into aided posts.
12. The appellants shall pass appropriate orders preferably within a period of 8 (eight) weeks after receipt of such representations from the respondents. With these observations, the writ appeals are disposed off without costs. "
3. In view of the submissions of both the learned counsels, this Court is inclined to dispose of these writ petitions in terms of the common Judgment dated 23.08.2024 passed in W.A.Nos.1193 of 2023 and batch.
4. Accordingly, these Writ Petitions are disposed of, directing the petitioners to submit individual applications to the respondents within a period of six (6) weeks from the date of receipt of a copy of this order, along with relevant annexure, such as, the appointment letter, service record if any available with the appellants and any other document relating to their claim for 3 / absorption into aided posts. On receipt of the applications, the respondents shall pass appropriate orders preferably within a period of eight (08) weeks from the date of receipt of applications. No costs. «
5. As a sequel, miscellaneous applications pending, if any, shall stand closed.
SD/- K SRINIVASA RAJU ASSISTANT REGISTRAR //TRUE COPY// N OFFICER To,
1. The Principal Secretary, School Education (I. E.) Department, State of Andhra Pradesh, Velagapudi, Amaravati, Guntur District, Andhra Pradesh.
2. The Commissioner, Intermediate Education, Tadepalli, Guntur District, Andhra Pradesh.
3. The Regional Joint Director of Intermediate Education, Guntur, Guntur District.
4. The Secretary and Correspondent, Srimathi Kasu Raghavamma Brahmananda Reddy Junior College, Palnadu Road, Narsaraopet 522 601, Guntur District
5. The Regional Joint Director, Intermediate Education, Office at Arts College Campus at Rajamahendravaram, East Godavari District, Andhra Pradesh.
6. The Correspondent, N.S.R.K. Junior College (Aided), Eluru, West Godavari District, Andhra Pradesh.
7. The Correspondent, S.C.S. Junior College (Aided), Kanumolu, Krishna District, Andhra Pradesh.
8. One CO to Sri V Sai Kumar, Advocate [OPUC]
9. One CC to Sri V Padmanabha Rao, Advocate [OPUC]
10.One CC to Sri K Satyanarayana Murthy, Advocate [OPUC
11.One CC to Sri Ravula Nagarjuna, Advocate [OPUC]
12.Two CCs to GP for School Education, High Court of Andhra Pradesh. [OUT]
13.Two CD Copies RAM Note: The Respondent No.4 in cause title is corrected as "The Correspondent, S.C.S. Junior Aided College, Kanumolu, Krishna District, Andhra Pradesh." in WP.No.10618 of 2021. Substitute this amended order in place of earlier order which was dispatched on 31.01.2025.
Sd/- K. SRINIVASA RAJU ASSISTANT REGISTRAR 31 HIGH COURT DATED:02/01/2025 DATED:28/02/2025 * 2 0 MAR 2n?5 \ AMENDED COMMON ORDER Current section WP.Nos. 8561, 8614, 8625, 8721, 8794, 8804, 8929, 8956, 8958, 8967, 10092, 10610, 10614,10618, 10753, 10756,14683,14951 and 15156 of 2021 DISPOSING ALL THE WPs WITHOUT COSTS