Andhra Pradesh High Court - Amravati
Andhra Lutheran Evangelical Church vs N. Asha Kiran And Others on 5 January, 2026
APHC010625692025
IN THE HIGH COURT OF ANDHRA PRADESH Bench Sr.No:-18
[3552]
AT AMARAVATI
WRIT APPEAL NO: 1232 of 2025
Andhra Lutheran Evangelical Church ...Appellant
Vs.
N. Asha Kiran and Others ...Respondent(s)
**********
Advocate for Appellant: Mr. N. Subba Rao, Senior Counsel appearing for Mr. Devi Prasad Mangalapuri Advocate(s) for Respondent(s): GP for School Education, Mr. Saraschandra Babu Jakkamsetty, Mr. K G Krishna Murthy, Senior Counsel appearing for Mr. K Raghu Veer CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE CHALLA GUNARANJAN DATE : 5th January 2026 PC:
This is a writ appeal preferred against the judgment and order, dated 15.10.2025, passed in W.P. No.23539 of 2025.
Briefly stated, the material facts are as under:
The writ petitioner Mrs. N. Asha Kiran claims that she was appointed as Correspondent of Lutheran High School, Bheemavaram, for a period of four years by virtue of LCM No.519, dated 20.07.2023. 2
HCJ & CGR, J W.A. No:1232 of 2025
2. There appears to be another LCM bearing No.522 on the same date i.e., 20.07.2023, which reflects the tenure of the writ petitioner as only two years from 21.07.2023 to 20.07.2025. It also appears that the procedure as prescribed under Section 24(2) of the A.P. Education Act, 1982, was followed and the District Collector noted the tenure as four years by virtue of proceedings, dated 17.04.2024.
3. As a consequence of judgment and order, dated 03.04.2025, rendered in W.A. No.1033 of 2023 & Batch, the Administrator passed the order impugned, dated 25.08.2025, whereby one R. John Henry came to be appointed as Correspondent of Lutheran High School, Bheemavaram, for a period of two years on the hypothesis that the two years tenure of the petitioner Mrs. N. Asha Kiran had since expired.
It was in those circumstances that the petitioner preferred the writ petition in which the order impugned came to be passed primarily on the ground that the said order, dated 25.08.2025, was passed without affording an opportunity of being heard to the petitioner.
4. Since the only issue that has been noted by the learned single Judge was the issue with regard to failure on the part of the Administrator to adhere to the principles of natural justice, we feel that it would serve no purpose to keep the matter pending either before the learned single Judge or before this Court and that the issue can be resolved by relegating the parties to the Administrator, who shall afford an opportunity of being heard to the petitioner. 3
HCJ & CGR, J W.A. No:1232 of 2025
5. Although in our opinion, the rights which flow to the petitioner in terms of LCM No.519 were good only till such time as the decision was taken in LCM No.522, which was a later decision, yet the Administrator would be expected to go into the genuineness, correctness/existence of both these resolutions i.e., LCM Nos.519, 522 and pass appropriate orders. We make it clear that nothing said hereinabove or observed by us in any manner prejudice the final decision that might be taken by the Administrator in the instant case.
We accordingly set aside the impugned order, dated 25.08.2025, passed by the Administrator with liberty to pass an order afresh after giving an opportunity of being heard to the petitioner. The writ petition No.23539 of 2025 shall also stand disposed of accordingly. The petitioner shall continue to act as Correspondent till the final orders are passed.
The writ appeal is, accordingly, disposed of. No costs. Pending miscellaneous applications, if any, shall stand closed.
DHIRAJ SINGH THAKUR, CJ CHALLA GUNARANJAN, J akn 4 90 HCJ & CGR, J W.A. No:1232 of 2025 HON'BLE MR.JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE & HON'BLE MR. JUSTICE CHALLA GUNARANJAN Writ Appeal No:1232 of 2025 DATE : 05.01.2026 AKN