Andhra Pradesh High Court - Amravati
Asadi Srinivas vs The State Of Andhra Pradesh on 9 March, 2021
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
gas # IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATK Ws (SPECIAL ORIGINAL JURISDICTION) =. \ ead J TUESDAY, THE NINETH DAY OF MARCH. iB A Le Sy rr TWO THOUSAND AND TWENTY ONE Say ek :-PRESENT: THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY WRIT PETITION NO: 1372 OF 2021 Engineering College, Guntur, R/o D.No.2-71, Bethapudi Village 922101, Bapatla Mandal, Guntur district, AP. Prasadampadu, Krishna District. 3. Bapatla Educational Society, Mahatmajipuram, Bapatla-522102, Guntur District, Andhra Pradesh, Rep by its President 4. Bapatla Engineering College, Mahatmajipuram, Bapatla-522102, Guntur District, Andhra Pradesh, Rep by its Principal. ...Respondents 1. declaring the action of the respondents in contemplating to retire the Commission (APHERMC), is 60 years for non-teaching staff, as illegal, irregular, arbitrary, discrimination, un-constitutional, and violative of fundamental rights guaranteed under Articles 14 and 16 of Constitution of India: and . il. Consequently declare that the intimation letter Ref No.BEC/PF/566 dated 31.12.2020 issued by the respondent No.4 on the instructions of the 3rd iii. consequently direct the Respondents to continue the Petitioner in service as Helper in 4" Respondent Institution til he attain the age of 60 years as per the above mentioned regulations; iv. and pass such other order Or orders as it deem fit, proper and necessary in the circumstances of the case and in the interest of justice. IA NO: 1 OF 2021 a Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in Support of the WRIT petition, the High Court may be pleased to direct the respondents to continue the Petitioner in service as Helper (Non-teaching Staff) until the age of 60 years in view of Section 78A of AP Education Act 1982 and guidelines issued by the Andhra Pradesh Higher Education Regulatory and Monitoring Commission (APHERMC), pending disposal of WP 1372 of 2021, on the file of the High The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the Orders of the High Court dated 28.01.2021 & 25.02.2021 made herein and upon hearing the arguments of Sri N Bharat Babu, Advocate for the ORDER:
"Interim order granted earlier by this Court is extended for a period of eight (8) weeks.
For filing counter, post after two (2) weeks." Sd/-V.Satyanarayana ASSISTANT, REGIS HTRUE COPY// SECTION OFFICER To,
1. One CC to Sri. N Bharat Babu, Advocate [OPUC]
2. Two CCs to GP for Education, High Court of Andhra Pradesh. [OUT]
3. One spare copy.
MSB HIGH COURT MSM,J.
DATED:09/03/2021 ORDER POST AFTER TWO (2) WEEKS WP.No.1372 of 2021 EXTENSION OF INTERIM DIRECTION