Andhra Pradesh High Court - Amravati
Md.Ahmed Khan vs Dr Tanjavur S Ravi Kumar on 23 January, 2026
APHC010571712016
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3329]
(Special Original Jurisdiction)
FRIDAY,THE TWENTY THIRD DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO: 39457/2016
Between:
1. MD.AHMED KHAN, S/O.MD.ABDULLAH KHAN AGED 41 YEARS,
OCC:ADVOCATE R/O.H.NO.1-4-497/1 OPP.MUSHEERABAD POLICE
STATION LINE MUSHEERABAD, HYDERABAD
...PETITIONER
AND
1. DR TANJAVUR S RAVI KUMAR, DIRECTOR OF SRI
VENKATESWARA INSTITUTE OF MEDICAL SCIENCES, TIRUPATHI,
CHITTOOR DISTRICT, AP.
2. THE STATE OF ANDHRA PRADESH, REP.BY ITS PRINCIPAL
SECRETARY HEALTH, MEDICAL & FAMILY WELFARE (CL)
DEPARTMENT A.P. SECRETARIAT, AMARAVATHI.
3. SRI VENKATESWARA INSTITUTE OF MEDICAL SCIENCES,
TIRUPATHI, CHITTOOR DISTRICT, A.P., REP.BY ITS REGISTRAR
4. THE CHAIRMAN, SRI VENKATESWARA INSTITUTE OF MEDICAL
SCIENCES TIRUPATHI, CHITTOOR DISTRICT, AP
...RESPONDENT(S):
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 toto issue a Writ of Quo Warranto or any other appropriate Writ,
Order or direction against the respondents particularly the 1st respondent
requiring him to show his authority to hold the office of Sri Venkateswara
Institute of Medical Sciences (SVIMS) as Director-cum-Vice Chancellor as he
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is ineligible to be appointed as per the provisions of the Citizenship
(Amendment) Act, 2015 and continuing as such contrary to Sec.17(5) of Sri
Venkateswara University Act, 1995 as illegal, arbitrary and declare the
G.O.Rt.No.453 dt.31-08-2015, G.O.Rt.No.706 dt.28-11-2015 and
G.O.Rt.No.129 dt.13-04-2016 as illegal, contrary to law and unconstitutional
and consequently direct the respondents 2 to 4 to recover whatever the
amount paid to the 1st respondent towards emoluments etc. while holding the
said post
IA NO: 1 OF 2016(WPMP 48625 OF 2016
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 2 to 4 to dispense with the services of the 1st
respondent as Director cum Vice Chancellor of the 3rd respondent institute i.e.
Sri Venkateswara Institute of Medical Sciences (SIVMS), Tirupathi, Chittoor
District, Andhra Pradesh forthwith pending disposal of the above writ petition
Counsel for the Petitioner:
1. TURAGA SAI SURYA
Counsel for the Respondent(S):
1. GP FOR MEDICAL HEALTH & FW(AP)
2. MARELLA RADHA (SC FOR SVIMS)
3. P SARADA
4. THE ADVOCATE GENERAL (AP)
The Court made the following:
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THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO: 39457/2016
ORDER:
On perusal of the record, the cause in the present Writ Petition does not survive and no further adjudication is necessary in the present Writ Petition.
Therefore, the Writ Petition becomes infructuous.
Accordingly Writ Petition is dismissed as infructuous. There shall be no order as to costs.
As a sequel, miscellaneous petitions, if any, pending shall stand closed.
.
________________________________ VENKATESWARLU NIMMAGADDA, J 23.01.2026 AG 4 251 HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA WRIT PETITION NO: 39457/2016 23.01.2026 AG