Andhra Pradesh High Court - Amravati
Varampati Charan Kumar Reddy vs The State Of Andhra Pradesh on 16 October, 2025
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
IN THE HIGH COURT OF ANDHRA PRADESH: AT AMARAVATE
THE HONOURABLE SRI OMIRAJ SINGH THAKUR, THE CHIEF JUSTIC
(Special Original Jurisdiction)
THURSDAY, THE SIXTEENTH DAY OF OCTOBER,
TWO THOUSAND AND TWENTY FIVE
- PRESENT?
i
AND
THE HONOURABLE SRI JUSTICE R RAGNHUNANDAN RAO
WRIT PETITION No, 28133 of 2023 ALONG WITH WLP.Nos.30243,
SULTS
3, S0S97, 31864, 33038, 33224 & 23372 OF BOS: HOB, 2033, 2034,
2802, 8280, 10328, ahGos, 28723, 28737, 30834 OF 2024
WRIT PETITION NGO: 29733 OF 2023
Sshwean:
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iV Chandra Sekhara Reddy, Sfo. LV. Subba Reddy, Aged about 54
geo TE ee oy oe, >} N eS : y
-Ohege, lurmbum, Prabasany District
P. Vengarna, S/o. P. Krishna Murthy, Aged about 54 years,
GooJdurior Lecturer in Serfculture, Government Junior College,
Nana OFKr Nandyal (istrict
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Gavernment Vocational Junior Collage, 8. Camp, Kurnoal,
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vourt may be plegsed to issues a Wit or direction more particularly in the
nature of Writ of Certiorarl, cating for all connected records inciiading the
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impugned pravisions of Section 3 Sub-Section (3) af Andhra Pradesh
Meoguiarization of Services of - Contract Employees. Act SO of 2023 so far as
excluding the Part Time Junior Lecturers @focationalyPelltioners for
ragularizalion and also the G.O.Ms.No.i{4, Finance Department, dated
21.10.9023 so far as in not extending the benefit of regularization in
raspect of contract Junior Lecturers oy and in denying the ® fegulanzaton
Hiegal, improper, unjust, arbitrary, no rational and violation of Ariicies 14
and 18 of the Gonstilufion of India and further direct the Respondents No.7
8 ularize the services of the Part Time Junior Lecturers prinr fo the
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Jumior Lecturers appointed on contract basis with all co neequ fential
banells including pay acales, Seniority and other emolurnents etc.
iA NO: 3 OF 2023
Petfion under Section 157 CPC is fed praying that in the
Ny
circumstances stated in the affidavit Sad in Support of the writ petition, the
High Court may be pleased to-diract the Respondents Nod to 8 to
reguiari iz@ the services of the Pelifloners ag Part Time Junior Lecturer
(Vocational) ag was dane In case of regularization of the contract teachers,
foriiwith, pending disposal of the Writ Petition No. 29153 of 2023, an the
fle of ths High Court.
iA NG: 3 OF 2023
mae
Fettion under Section 187.CPC is fed praying that in the
craumetances stated in the aNidavyil filed in Support of the writ petition, the
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High Gourt may be pleased to direct the Respondents No.1 fo 6 not fo fd
dip the regular vacancies in which the Petitioners are working as Part-Time
Lecturers for the iasi more than 30 years, forthwith, pending disposal of ihe
Wirt Petition No. 28433 of 028. on the fle of the High Court
4 OF 2085
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WRIT PETITION NO:° 30218 OF 2023
Ratween
4.
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S Venkata Ramana, Sfo B. Sanyasayya, Aged 55 years, Junior
Lecturer, Govi. Junior College, Sheemuninainarn, Rio D.No.15-12-
aA
5, Nookalarma Temale Street, Bheernunipatnam, Visaki Hapatinan
MLV. Satyanarayana, Sfo M. Subba Rac, Aged 55 years, Junio
Leciurer, Payakaraopeta, Rio D.No &13184, Pathahazar Street,
Mabbarithota, Turd, Kakinada District
YT. Appalanaidu, Slo Late YF, natal Aged $5 Years, duntor
Galali Nagar Colony, Chodavaram Vilage, Anakapatl Patriot
J. Bala Krishna eddy, Sfo J. Narayana Reddy, Aged S55 years
Juror Lecturer, Govt, Junior College, Vo Maducuia, Ryo DNo Be,
Saisinivas Enclave », Maddilan aiem, Visakhapainam.
o. Noleswara Rao. aio 0. Chinnam Neidu, Aged S58 Years, Junior.
Lecturer, Govt. Junier College, Chodavaram, Ria O.No. 18-182,
Kolaveedhi, Chodavaram Vilage, Anokapalll istrict,
Cn, Bhanal Rao, Sfo Ch. Madhusudana Reo, Aged 55 Years, Junio
Lecturer, Govt. Vocational Junior College, Visakhapatnam, Ryo
D.No.S-2/20, Flat No.405, Vasaw Enclave, Bakken nageiemn, Near D
8. Govinda Rao, S/o 8. Akku Naidu, Aged 55 Years, Junior Lecturer -
faovt Junior College, Anakapall, R/c YTummikapalli Gate
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that in the circurmstances stated in the affidavit Hed therewith, the High
Court may be pleased fo issue an appropriate wril, order or direction more
paricularly one in the nalure of writ of Certiorar!, calling for all connected
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records relating to provisions of Sub-Sections (3) and ¢
the Andhra Pradesh Regularisation of Services of Contract Emplayees Act,
023 (Act No.30 of 2023) In se far as excluding the Vocational Junior
Lecturers/patitioner for regularization and also G.O.Ms.No.1i4, Finance
Department dated 21.10.2083 in so far as not extending the bans
reguiarizalian in respect of Junior Lecturers @/ocational} working on
Minimum Time Seale basis and in denying the regularization to the
pettioners who are Junior Lecturers (Vocational) as Hiegal, inoroper,
unjust, arblirary, irrational anc violatlv fe of Aricles 14. TO and 21 of the
Constitution of India and further direct the respondents to requilarise ihe
services of the netidioners as Junior Lenturers with eflect form ther initial
dates of anpointment with all consag quential benefds including pay scales,
senionty and other emoluments, efe., before considering the cases of
niract Lecturers.
iA NO: 2 OF 2023
Petition under Section 1517 CPC is fled praying that in the
ciroumstances stated in the af
davit fled in support of fhe writ petition, the
None Finan Se * Dap inant dated 27.70. 2023, pendi ng disposal of the
iA NO. 2 OF 2024
Petition under Section 151 CPC is fled praying that in the
High Court may be pleased to suspend the Circular
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WRIT PETITION NO;
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Unemiooyes, Rio. Vant atipall Post Siddavatam Mandal, Madapa
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i, Slo Chant, Age 24 years, Occ:. Research Scholar, Rio & a.
iWA, Basivireddypeta, Peddapudl (Mandal, East Godavari District
& G Mohan, Sfe Manohar, Age 30 years, Occ:. Research Scholar, Rfo
10-3, Pusapatiregda (Mandal), Vislanagaram District.
Ns
as
Ms
ayamina, S/o Balaralu, Age 32 years, Occ:. Research Scholar,
nner
Nfo 2-144, Linparanalll, Ananihap sky Mandal & District.
10. Y.V.Narendra Kurnar, Sfo Nareaiah, Age 3 years, Occ',
Research Seho star, Rio 1-53, Racherla Post, Vilage, Mandal},
Prakasham District.
4. Gh.Sal Krishna, wo Kareial Rao, Age 32 years, Occ.
Research Scholar, Rio 2-74, Muppavaram (Po set), ¢. Ronguru:
(Mandal), Prakasham District.
Mesearch Scholar, Rfo Feddapainam {Posi}, Machilinatnair
(vandal, Krishna District.
a. Thadepalli Karthik Sai Ram, S/o Srinivasa Rao, Ooc:,
Unemployee, Rio 3-116, SVVS.S. Fancy, Dhanugudem Road,
Kalkaluru, Eluru District
Fatitioners
AND
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Government, Higher Education Daparimeni, Gecretanat, Velaqapud),
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f Further declare that G.O.Mg.No. 114 dated 21.10.20%
and arbiirary and therefore : sarne is fable to be sat a sida.
43
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iA NG: TOF £023
Patiion under Section 197 CFO is fled praying tat in the
wa
ciroumstanogs stated in the affidavit f
High Gourt may be pleased in suspend the operatian of the impugned
ras wa Bia YO aS > Na " ~~ Rewer te e wal £ She RA fers a
' RE Se ee : ~ ¥ we ; eehy $ * Y
The penton coming on for hearing, upon perusing fhe Paton and
§, 12 02 8024, 26.02 2004 S203. 2084, 18. u4. 2024, 02.05 202
SOF 2024, SO 07 2024, 10.08.2024, 17.03 2028, 21. 04. 2025, 23.08.2025,
08.2025 & 16.09.2025 made herein upon hearing the
arguments of Sci Srinivasa Rao Madiraju, Advocate for ihe Petitioners, GF
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for Services | for Raspondent Not, GP for Services 1) for Respondent
WRIT PETITION NO: 30397 QF 2023
Between:
}. V.Padmanabha R eddy, ofa. V Krishna Reddy, Aged about 4 years,
Sea. Junior Lecturer in Civil Engineering Technician, Government
yeiese Hesse, Taace: + 4 : ~ PNG md og nd
Jurar Collegs:, Nayacnos ; Anmamayya District
3
~
Lecturer in Medical Lab Technician, Governtient dunior Collage
"> soy - "_S fone . are
(Soye), Dharmavaram, Satyasal (Nstriet
Dad
dumor Lecturer iy Medical Lab Technician, Governitient Junbor.
Petiionersa
mgnrents
SPSS
=
Ft
GH
od
=
Raspanide
excluding the Part Tims Junior Lecturers (focationalvPatitieners for
reguiarization and also the G.O.Ma.No.114, Finance Department, dated
S1.10.2023 so far as in not extending the benefit of regularization ry
respect of corfract Junior Lecturers only and in denying the regularization
to the Petiioners who are Part Time Junior Lecturers (/ocalional) as
16 of the Constitution of India and further direct the Res pandenis No.1 ia 6
fo requiarize the services of he. Mart Time Junior Lecturers prior to the
Junior Lecturers appdintad on contract basis with all consequential
benefits including pay scales, Seniority and other emoluments etc.,
IA NO: 2 OF 2025
crcumsiances stated in the affidavit fled in support of the writ petition, the
High Court may be pleased fo direct the Respondents Not to 6 to
requiarize the services of the Petitioners as Part Time durtior Lecturer
cS
an
(Vocational as was done in cass of raquiarization of fhe contract teachers,
forthwith, pending di Sposal of the Writ Petition No. 30397 of 2023, on the
pecces
ibs of fhe High Court.
LQ NG: 3 OF 20238
cirourretances stated in the affidavit filed in support of the writ petition, the
righ Gaurt may be pleased fo direct the Respondents Not to 6 net fo Hi
up the regular vacancies in which the Pet ers are working as Part-Time
Lecturers for the fast ore than SO years, forinwith, pending cispasal af the
Wii Petiion No 30397 of 8023, on the He of the High Court.
The petition coming on for hearing, unon perusing the Petition anc
the affidavit Hed In support thereof and the order of the High Court, dated
* mM me eye % my oN oye Saat Pyty ad
US.OP 2024 12.02 2024, 23.02 2084 22 03. 2084, 1S Oe 2084, GS OB 2024,
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WRIT PETITION NO:
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Patitioners
Atnaravathi, Guntur District, Andhra Pradesh.
2. The State of Andhra Pradesh, Rep by is Secretary to Govern AMSA
sy,
Seorstadal Sulldings, Velagaouci, Amaravaihi, Guntur District
Andhra Pradesh,
Respondants
.Peiitien under Articla 296 of the Gonstiution of India is Med praying
that in the clroumstances stated in the affidavit fled therewith, the High
Court may be pleased to lasue a writ, order ar direction more particularly
nature of ee OF MANDAMUS Declaring the Section 3 of
employees A Act, 2025 Gant 30 of 2023), Dated SO 10.2023, is Null and Void,
a
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Ullra vires, Unconstitutional, without Legisiative com yetance and violative
we
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of Articles 74, Wee 21 of Conetitution of india and Sef a aside the sare and
respondent is Hleqgal, arbitrary and set a side the sare and Conseque my
ciact the resgondenis not to reqularize the services of the contract
Selene tg ft oy
ary ess Abt eo oO v4 ger ° 5
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WRIT PETITION NOG:
wit Sreaad
vgeee. - , 4, on, 'ang tees yen bhewe
> igen a ge ers a
"74 ee oy oo, arr Pon ene Kn bad 0 . , . .
oy «fe " ae, > 3 oe ted or "ff
nd eee Bd an an bed ,
ao 8 <3 oe UE Oem BA
oN,
we
qS.
Paula Venkata Goo Krishna, Sio Late China Satyanarayana, Aged
about SY years, Occ. Junior Le scturer, Government Junior College,
Bakpeta, Ps rvathi inuram Manyam Ojstrict
Re
a
Rariplredd? L. T Murali Manohar, Sfo K. Rarna Rac, Aged about 5
Nelimaria, Vizianagaram District
Palli Dhananiaya Naidu, Sfo Sresramulu, Aged about 59 years, One.
Junior Lecturer, C.RLM Government Junior Catiegs, Neliimaria,
Visianagaram Oistnat
Malia Govinda Reo, S/o K. Ramu Naidu, Aged about SY years, Oce.
oy
Jiswor Lecturer, Gavernmenf Junior College, Srungavaraoquketa,
"yi
Gajanathinagaram, Vixt lanaga ram District
M.S.S. Varma, S/o Bangar Raju, Aged about 55 years, Occ.
Jurfor Lecturer, Government Junior Collede, Paderu, Aflud
years, Occ. Junior Lecturer, Government Junior College (B}, Kadir,
Sri Satya Sai District
suinkara Venkata Ramana, Sia &. Appala Naidu, Aged about -
"G
oH
Pr. Siva Sankara Reddy, S/o P. Rame Keshna Redey, -_
Felitianars
AND
an wo a a e bee. 'hoe. %
a! ane py ere 'tag, eed nee, " eh
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05 ay leew Nhe me 0 r% tht
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Respondents
th ween waees
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and iG of the Conetinution oF indie and set asiie the same and
conssdquenty direct the Reapond fonts No. 7 fp 6 to raquiarize the serv fice
A
of the Petitioners who are working as Part Time Junior Lecturers
Vocational, Sanior instructors oriar fo tie Junior Lecturers appointed an
contract basis with all consequential heneiis including pay scales Seniority
and other emofumerits atc.
IA NOG: 7 OF 2623.
Petition under Ogouon {Si CFC is fed praying that in the
circumstances slated ir 1 the al Hida vit fisd in support of the wri pelition, ihe
High Court may be pleased to diract the Respondents No 7 to G nat io Mi
up the regular vacancies in which the Petiioners are working as Part Time
Jumor Lecturers Vocational anc Senior instructors in their respective
colleges, pending dissosal of the Writ Patiian No. $3036 of 2023, on the
fie of the High Caurt.
IANO: 2 OF 2025 7
Petition under Section 161 CPC is filed praying that in the
High Court may be pleased to stay of all further eens i pursusnce
SE.10. 2023 cluding requiarization of Contract Junior Lecturers, panding
disposal of the Writ Petition No. 38036 of 2023, on the He of the High
Court
The petitian coming on for hearing, upon perusing the Petition and
the affidavit fled in support thereof and the order of the on Cait order
18.94 2024. 92.08.2024, OG. OF 2024, 20.07 2024, 10.09.2024, 17.039 2025,
23.06. 2028, $7.07 2025, 18.08.2028 & 18.08.2025 made herein and LDS
hearing the arguments of Sri Tadd Nageswara Rao, Advocate for the
Petitioners, Gavernment Pleader for Services ~ | and the Gevernment
bene
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Working as Assistant Frofesser, C.5.5. nepariment, Acharya
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agarjuna Nagar, Gurtur-522570
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Nagariuna Universit
i
Pr Yugandher Reddy, S/o, P_ Satyanarayana, Age 37 years, Working
Cs
as Agsigiant Professer, CSE. Departrient, Acharya Nagarjuna
University, Nagarluna Nagar, Guntur-S22510
1G. Or. Prathibha, Wo. Prof.G.V.Chalam, Age 38 ysars Working
as: Assistant Professor. EOE, Pepanment Acharya Nagarjuna
Univereiy, Nagariuna Nagar, Gurftur-S22 10
Vi OraAkhia Jnon Daviun, Wo. O Samus! Jhon, Age 38 years,
Working as Assistant Pro fessor, E.C.E. Department, Acharya
Nagarjuna University, Nagarluna Nagar, Gurfur-S22510
Vs. Dr P Ohana Lakshmi, Wio.P Hema Sundara Rao, Age 414
sa
ears, Working as Assistant Professor, £.CLE. Depariment, Acharya
Nagarjuna University, Nagarjuna Nagar, Guntur-Sa2810
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3. Dron. Dima Sankar, Wo Ch V8.8 Prasad, Age 38 years,
Working a8 Assistant Professar, E.CLE. Department, Acharya
weed
Or.8.o.Naga Kishore, in. Bhavanam Anianeya Reddy, Age
Acharya Nagariuna University, Nagaric ina Negar, Guniur-S22510
45. ark Lakshmi Bhavan, Wiro. K Babu Rac, Age SF years
Working as Assistant Professor, E.CLE. Denartrnent, Acharya
Nagaruna University, Nagarjuna | Nagar, Guntur-S22570
16, Dr KS. Rasekhar, Sie. "Sen Age 40 years, Vorking as
Universtiy, Nagariina Naga:
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diferent and not treating their appointments ag suostantive in nature
inspite of subjecting thern fo aelection process befor: duly consfiituied
seinen committees as Hiegal. arbitrary, discrimimatory and in vinlation of
Articies 74, 16, 31 and 350 ef Constitution of india and consequently
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declare that the petitioners are enttied for requigrization of thar services
either irsating them oon ogr with contractual employees working
Government depariments or on the basis of their appoinimenis made on
substantive basis with all cansequentia attendant benefits in the interes! of
fustice.
TA RNG: 1 OF 2023
Petition under Article 228 of the Constitution of india is fled graying
that in the arcumstances stated in the affidavit fled therewith, the High
Court may be pleased to issue Interim Direction directi ng the Respongen VS
fo caminue the services of the petitioners in the faculties In which they are
B
warking under the respondents, penaieg disposal of the above
WLP No 33224 of 2023, on the file of the High Court
A NO: 2 OF 2023
a)
ih
hy
oh
"3
raying that in the
ocumelanices stafed in the affidavil fled In suppart of the writ eto the
Respondenta oot io finalise the recrultments fo the extent of the sosilisns
of the pelt Ss noted in Recruliment Nolfication di ai. 2083, panding
me
dispasal af {he WP No. os2e4 Of 2023, on Ihe He of the High Court.
The petdion coming an for ae upon perusing the ~ Battin and
the affidavit Hed in support thersof and the arder of the High Gout, dafed
e.OT S024 12.02 2024, 23.82 2024 32.03 2024, 18.04 2084, 02 O58 Booed
2°.07 2025, TO8. 2028 & 18.08.2025 made hersin upon nearing 3; ine
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WRIT PETITIGN NO
x MH &
cy Oo ; ogee oy Ld icead uy 07 be, 6)
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a Rajesh Theatre, 1Qth Ward, Repals,
MULucy Sakunda, Wo Madhu Sabu, aged about S4 years, Qec.
Junior Lecturer in Sericulture, Ryo Flat No.i04, Amrutha Sal
Apartment, Teachers Colony, Padi Road, Darsi, Prakasam (Netrict.
Pativionars
AND
The State of Andhra Pradesh, Reo. by is Pri. Secretary, Finance
and Pisnning, Secretariat Bulldings, Velagapudi, Ameravat!, Guntur
The State of Andhra Pradesh, Rep. by its Pri, Secretary to the Govt,
ss
ochool Education, Secretariat Bulldings, Velagapudl, Amaraval,
The Cammissioner of Intermediate Education, Andhra Pradesh.
The Recional Joint Dire sector, infarmediate Educatoan, Guntur.
The Prinninal, Govt. dunior Collece, Remalla, Guntur Oistriet, Now
i
~
The Principal, Goverriment Junior College (Girls), Chiraia, Prakasarn--
ood
Keisha District, Naw NTR EXstrict,
Pajradu (istic |
Yhe Principal, Govt duniar College, Gatenanall, Guntur
Distic!, Now Fainadu Distric
The Principal, Govt. Jurnar College, Garsi, Prakasarn District
Respondents
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un fhe regular vacancies in which the Petitioners are working as Part Time
vat,
Lecturers for the last more than 30 years, fariwith, pending disnosal a
WOOP No. 33378 of 2023, on the He of the High Court,
The pelition coming on for hearing, upon perusing the Petifion and
the afiidavil fled In support thereof and the order of the High Court, dated
4
OG.0F 2024, SQOF 2024, 10.09, 2024 17 08.2025, 27.04. S025, 26.06. 2085,
(21.07.2025, 18.08.2028 & 18.09.2028 made herein upon hearing the
arguments of ORLA RAJENDRA BASU Advocate for the Peltioners, [P
for Services | for Rasooncdent No.1 and GF for Sarvicas IH for Resnorncdent
Nas. 2 to 4
WRIT PETITION NO: 508 OF 2024
Sohweeant
4. Shaik N B Khasim vals Sia Shaik Subhani, Aged about 34 years
Lane, Vasa stharayepora Water Tark, Guntur tuntur District,
s. Gokavaisa Chiranjeevi, Sis GokavalsaRarminaigy, Agee about 24
te
Belagam Rajesh, Sfo Belagam Ramesh Babu, Aged about. 29
years, OQceUn Employes, Rio D. No. 8-47, Venukolavari Sires...
Parvathipuram, Vizayanagaram [istriet, Andhra Pradesh-A 355014.
4 & Nerasimhulu, Sfo & Chimnpeanianeyuls . "oes about, 34 years,
oF SHHSNSIS
o
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3
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t
chrect the respondents nat to reg ularize the services of the contract
employees pursuant to the above Act 36 of 2023 and GOMs N
Dated 21402023 and Cir Mero. No 200970Q/FINOT-HROROEES
Petition under Section 157 of CPC is fied praying that in ihe
circumstances stated in the affidavit filed in support of ihe petition, the High
Cour mey be messed to Stay the operation af the Andhra Pradesh
Reguiarfisation of services of Caniraet Empioyeas Act, 2023 ( Act 30 of
S023), Dated SO.TO.2083 and the G.O.Ms Noe Dated 21.16.2023 and
Post
he petifion coming on for hearing, ugon perusing tise Fetiion and
the affid wavil fled in Suppor thereof anc the order of the His Court, dated
OOP S084, 30.07 2024, 70.08.2024, 17.05.2085, 31.04.2025 23.08.2028.
S7.OF 2026 TOS 2088 & 18.08.2028 made herein upon hearing ihe
arguirenis of SRY SUDHIR MATTEGUNTA Aewocate far the Paditioners
weeds,
WRIT PETITION NO: 2033 OF 2024
Setween:
KLE
woolwluver Lecturer, Cormmerce GQITS} Aged aboul SY years,
x
larine@rayana Charyulu, Sfo.labs K. Ranga Charyulu,
Rio. GUC, Kotauriia, Anakanalll (istrict.
NI
Sf Fey} seeped Sere Ts seiese rear
i. Venkeleswara Rac, Sfo. Late L. Danaliah, Ooo Juror Lecturer,
oP
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hit PANS
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arquirrants of Srik.Satyanarayana Murthy, Advocate for the Feliioners
Prd
be
"ducation for Respondent! Nas 7 to 3:
WRIT PETITION NO: 2054 OF 2024
Roetween:
i B.Govinda Reddy, S/o. Late B. Sarnjeava Reddy, Occ.
Lecturer, Mathematics (MTS}, Aged sboutl Sf yeara, Ryo.
Vilegs, Nalvandurgam Mandal, Ananthapuram District.
Civics (MTS), Aged about 58 years, Rfo D No iefs6s, Neeru
otreet, Ananthapuram, Ananth aouUTaM District,
z
3. PB. ND Harinath Babu, SYo. Late P. N. Narayananpa, Onc.
ae
B
and
ra
JEEPS ar
Lecturer, Hindi CMTS), AgeG- abaut Of years, Rio. D.No.Sitsd,
é
Phogata Street, Dhar rmavaram, Sr Satya Sai District.
a
History GTS}, Aged about 55 years, Bro. HNG SOY TT SNS2, Subhe
Nagar, Kurnool, Kurnool District,
& & Areeruiia Khar . Late P Resool Khan, Gc. Junior Lec
Fa
4. G Ravi Prabhas, S/o. Late G. Subhakar Rao, Occ. Juror Lent
turer,
Urdu (MTS), aged shout 58 years, R/o.H.No.8/278-4-1, Prakash
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WP NO: 602 OF 2024;
Sehvean:
8
tas
wach,
s
imampud) Ourga Lakshmi Bhavani, DYo Mali Vara Prasad, aged
about SOQ years, Unempioyee, H.No. 15/163-8, Bayyavarl Veedhi,
The Next Theatre, Gudiwada, Krishna Distict - $21304
Gandgredia Venu Viswaja, Dia Raiu, aged about 32 years.
remove vonortos Yeleswaram Post and Mandal, Rast
hr
0
Koya Satya Haritha, DYo Venkalarathnam, aged about 32 years.
Unemployee, O.No.1-36. Nelamuru, Renumanira Mandal, District -
shaik Vali Munnisa, Ovo Shaik Yakub, aged about 23 years.
Unemooyes, > Now-68 Krismralayam Veecdhi, Ysleswaram, Post
and Mandal East Godavar (Nstrict - 538429.
Dokubuira Siva, Sioa Kondayya, aged about 27 years, Unemoloyea,
Yellapu Apparan, S/o Ramibaebu, aged about 22 years. Unemployes, -
O.No.4-184, Jaggampeta, mamidada Mandal, East Godavari District
KAWSar
Pationers
The Glate of Andhra Pradesh, Rearasanted by ds Chief Secretary .
Vieiagé spud, Guntur District
he State of Andhra Pradesh, Reaoresented by iis Principal
on,
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IANO: 1 OF 2024:
on hi a wapubionen 4 f0e ICP oye Son f eos Ere rire fee ke
Fattion under Section 1579 CPC of raying thai in the circurnsiannes
Dnpe
stated in the afiidavil fled in support of the peltion, the High Courf may be
leased may bs sleased to " Suspend fh € operation of the Section 3 of fhe.
Hy
2023 (Act 30 af 2023) and consequential Government Orders issued vide
GO. Me.NoJ 24) Finance (HP-L Pig & Policy) Cepariment, dated 21-10-
2023 ami Cr Memo No. 2099708 /FINGT- HROFOPPIOCEVR2/9028 dated
13-12-2023 by the 3° respondent and the consequential action initiated by
the respondents Gor} alte mately t this Hontie Court may be Please x)
esuied Dy the 4th respondent and conseauental action thereat and pass
2 ey on
such, Pending disposal of WR 2602 of 2024, on the fle of fhe High Court
he pelion coming on for hearing, upon perusing the Refition and
dhe afidavit Hed in support thereof and the order of the High Court dated
18.08.2028 made herein and upon nearing ihe arguirienis of Sri A Phan
BD
CO
Ln
fx
cia
fe
33
© 2D
ral
Bhushan, Advocate for the Petitioners and GP for Gansral Acraini
a oa ~
vetration
Depariment for ihe Respondent No. and GP for Education for the
Respondent Nos.2 & 4 and GF for Finance & Planning for the Respdndant
WP NO: SE80 OF 2024:
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WP NG: 10326 OF 2024:
Behvean:
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Org
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nam@reddy Raiesv Kumar, Sie. Jagga Rac, Aged 32 Years.
Patrudu Radha, Dla. Narayana, Aged 33 Years.
Ardenguia, Ohanalakshmi, O/o. Narayana Reo, Aged 32 Years. --
Oresu Bhagya Lakshmi, Dro. Karranna, Agad 4] Years
Rarnetiogias! Sankararac, , S/o. Krishna, Aged 27 Years.
JMaisyarasa Nara ayana Raju, Sfo. Bheerna & Ral, Aged 3a
Years.
Vanthala Raigm Naidu, S/o. Appala Naidu, Aged 38 Yea
x
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Simudu Bhavan Ufo. Simfachaiam, Aged s4 Years.
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4 Sena 6% an gh, wente L ore Me C4 Os oA ry ee po bee
Ds " (fe 4 oom panos o ae po ren a a 1 £
z % how, seer 4% ' Z wt per
7% re, Mwere rs ost Me ne oe "E3 a4 gy ehewt a Ld
dire 4 Lhd trege ony, fed Cneee ye we "ee ies 'ch ~ doonet gre were
eee & oa xe "sr Ienn, y.. 4 CC pe _ seat hoe ,
€ o 8 6b SB RG oS weg ee rg af a aa: es
fae Lt Lf cs wg ie ae ed ie iP e% 'eee wehede te
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aS fad Tye aed pos he £% " "Ly
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oth MO Dm em A op ey a e fA eo ~ Be BB &
Lond rae 4 4 or % oN nes nee , " few op fon ad ee: store re ome
aed £ 68 Oy to BDF a a £4 "s fen Bx OF. ane
OE fe ots hes oo "C% ¥ ir On =s Wka
" fh , ,
eevee "a are frat
ad rane .
a ",
"t
S. The A.P Tribal Welfare Residential Educational institution Society,
Rep. by ts Secretary, meeps Guntur ENetrict
& The Fropsct Officer, TDA Paderu, ASR District.
outy Director, TDA Paderu, ASR District
sewed
a
3
os
oo
. Mespondents
3 a SF
Petiiion under Ariche 226 of the Constitution of india is fled praying
that in the circumstances sfated in the affidavit fled therewith, the High
Gourt may be pleased fo issue a writ, arder or directian rnore particularly
aneun the nature of writ of Mandamus, declaring the orovisions of The AP
Reguiarigation of Services of Cantract Employees Act, 2023 Le. Act No.g0
af 2023, enactrient as Hlegal and viniative of Articia 14 and 16 of the
™~
Ganatitution of India, camsequantly set aside proceedings G.O.Ms.No.
ed
¥
wee
authoriies regularising services of persone appointed contract basis,
up posits avaliable for diract recruliment denying nmagnt of
turdiy in public eee es on to Petitioners under
IA NO: TOF 2084:
cumstances stated in the affidavit fled in sus 1908 tafthe wril pelition, the
High Court may bs pleas ec to grant interim stay of all further proceedings
in pursuance of The A.P Reguiarisation of Services of Contrast Employes
Act, 2023 cea. Act No 50 of 2023, for regularization of coriract teachers
thereby ns meant for direct recruliment, pending disposat of
"Thy ayen Pity . sit s othe MPa di 4s) AMA
Phe petition caming on for hearing, upon perusing tne Rettion and
in Support thereof and the order of the Nigh Court dated
rn. L
W.08.2028 made fersin and: upon hearing the arguments of Sn
i
RAP ane $ rats tated :
SOY SSD, S.O8. 2085 &
£5 feet chet ei] stye? ca hs Wem, sheet
eee ot on ue 03 5
ook wed "een woes $3 eee a wheat
¢ ease oe: os wee, se .
25 Wa ee om Po nd w
ca A y ney, $o wey "ee ond
S aes g Me " & .
fa <f pa "os re ; is
es rs sons we 4 Us vee
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ey & & BB BR aq ae oo;
ms, be. on me hey bees 2 tA we i
va yO ra for a} ue
', A teow! : 'Wee,
03 ss oe Ss ro " bat
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: on tee " "eee ~s , 5
ie a me oe oe re
9 os bot nl La, Ko
an Ltd cA Fit ge ern, wy
nee, at Iadnae a~ vores bore "yr $97
aon Wee wet oad BS rm ey) a
a re se ft A
Db on $2 ner aboot fen re , hk Fees
ie nT cmt aro) we OS ae: Pie
ran or ed pao % a) om WA fad
7, 4 See Ps ta ree Yee: ry ;
fe a Bw ex BO wk a iy eB
a oa , See oa "6 a "ne pen 2
i se eels oot wine, Me aa wore wee
5 ok a © R . & wh ER EE ey BD
oa . ee ve naeg, 65 : or 1% td
i) ih. w & ge PB fh nef :
a x A rs Hf "Ane,
a3 ' we wt 5 "eet gees aa ;
red ried a? on, a 2 ee £3 ie St 8
hed ES re ie? ¢ 'tot whe ae y
sy ye eS - «fe Fs ee,
2 a a fm or
, See LG aie . ,
oA on :
"ng ka Pree Log ret, wy 474 on :
a . " < i as he 3 7
0 f Bo
a fFysars, \ Whar NUN SS
an & ig' wk ny fe Be Wie, RF
V4, Y Lazar, Sfo.Daneswara Rao, Age 42 years, Working as
Assistant Beal Officer, (ANd Life: Management, Siddanuram Beat,
Akiveedu Section, Naikaluru Range, Ehuru Division.
AN
oe
ey
"4
"rincipal Secretary,
ES
Sy
Environment, Forests, Science, and Technology Dent. Andhra
Pradesh ac reia ariat, Yelaganudi, Amaravath:, Guntur District.
2. The State of Andhra Pradesh, rep. by fs Principal Secretary,
minance (RT) Planning and Policy Department, Andhra Pradesh
Secretariat, Ve Nagapucdl, Arnaravathi, Guntur Distnat.
a. The Rrin apal* Chief Conservator of Forests, (Head of Forest Forse),
4. The Chief Carservainr of Forests, Rajahmundry Circle,
Salary mans renee
AVEG Life Management, Eluru District
. Respondents
Setition under Article 226 of fhe Constitution of India is filed praying
that in the circumstances stated in fhe affidavit fled therewith, th
Court may be pleased fo Issue a Writ, Order or direction, more particulary
one im the nefure of Writ of Mandamus, declaring the action of the
Respondents in nat regularizing the seryin
2007 with requiar Pay Scale in sole of law laid deayvn by the Honble
Supreme Caurtin thea Judgments reported In 8073 (14) SC
*
oinigh}, 2022 (S$) SCO 346 (A .Raghupathh, 2022 (4) ALD 4
88 (Aihal
oe
8 {Momiyy
Mee
i L697 "tS ae 6 : H ; bees hee ye a ,
a x gtNE 1 & Meer 4 SS MS KS @ te 5 ver 5 ike th ae
ae ca ie' ee a Ss or ca on hon ey Bee os A in pe (
oe, peo fas ho, heen Mt ee . a nn ve tieot eed at bs Ses aS Ae SOT
LA Gee aid * my 03 C3 Mons: € es) Fs tht sheet
Pa sa ote, ra] ro) bee a 2% o ye 50) seomer " %
kes ge ke OM Mg aon ES C A BB SG
sheet ~ &3 + . ae oo . sheen, Aeet wires, 'a
a oy Met i) gees rr4 » were % ry fh % a £33 tet feed 4 noon
: ord wt Sete Loe wgpes 0% St? 'ent vr 'ses y yer ae Soy 4
bond os oh, nw we nat 7" KE io Laces iat we ii At shoe,
a LS aed Vee Le cane ce . oar, ire ek eo ih a ho £4. eae
yee. ker ee o% rs iG 5 pea ao ft % ins =D he pes rons oS
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spat a %3 rs '63 anes copie A ein what y ts is on
on @ & e , en Pas go oa rs bes, 7 433
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pete Cy a £5 nase . Sree i a sone as ae wo d ~
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Ae 6 cf C3 mm oe £ ; ae a 5 eet Js
a Feat ms med Bon ments 3 he wm LL ut. oe ak a
gularnigation of services in the post of Assistant Beat Officers with regular
IANO: 1 OF 2025 |
clroumstances. stated in the affidavit Ned in suppart of the writ pefiiion, the
respondanta to continue fo say the salaries of the petitioners under Head
dh2o.4. 2025, pending disposal of WP No. 28605 of 2024, on the Sle of the
High Gout, |
he petitian corning on for hearing, upon perusing the Petition and
s
word
4
the affidavit Hed in support thereof and upaN nearing the arguments of Smit
aah Sree representing Sri PV Rarna: na, Advocate for the Petitioners
and GP for Services ~ } or fhe Resnonde
WP NO: 28729 OF 2034:
Refweern
n> aye x ry ay
&
A
Kaikaluru Range, Eluru Division QWid Lie Management), Eluru Olstrie
.- Patitionar
AND
1. The State af Andhra Pradesh, rap. by its principal Secretary,
Jelagapudi, Amer avaihi, Gurrtur District.
2 ihe Sal Andhra Pradesh, rep. by iis Principal Secretary,
HURT} Planning and Poliny Dep vent Andhya Fradesh
Pond cS ooOK
yn
ieee oy
ag rhe
anet? sh.
. Respordarnris
mame Bah
3
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chord $
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- ne! "ye td Heol r* "4 £5 as Cy Bad es on we Sen ¢ x53 ths Bid B et 3 3
oo Sa ess Lab fis mee Y Sad £067 a C4 ¢ pose coe' 4 0% c a! is
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boca A het bed wt bebe Pd Che
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ay 'oe ce £4 Seve vee i vs
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ro o Lp % non, fad s os a3s
foes WB ote Me bh thy >
veee! x ry oe " ese oe ms
we ee th. ge rm gee ten
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ae a 38 "KS Ed 5 BOB
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an ee ; ins on
ty oo '. mew bowe on aoe mw Dees
ad 4 weeds wer % ' "
pe 4 woe o : obeee
'~ , mn es a, %,
hey wea xt "ee oo Pree) a oh fee > £4 oe ifs
ive Mooon vooe. "ny oon oe rae Feat few bdo ree) iy
. atone * ae ef beoe - vores " ted.
we i "ote ne an aes A a
oy then, bebe? te oe vores gn os we ane my .
fee ceeed 3 € Zp A $3 tas ee as ne
ae * " ve Gf ot og "4 rs eee
th "E45 Ot os C4 ge Me ed CH eae
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re peesee rn ' . Oth we ned or. agen
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. ea : Wee ben £4 4 on 4
% ae id " $f = " ay A ras oA
3 wrk %" £ es 4 oat on bbe, LD xa naaoe cn we
acre i re "hee rae) faxd ne oo
2 wi same OFS i fo Ge og Coy
"ef sO ke ae | £ Wty AD fy ah
a a Ge usd a he 73 cad to oR e pete
Money ale wn & bee ne oe en eeede ~ paved
rani th os ~ AML th bees 4, . ong pais weal
* 'ade Snell ge ad we deed "ee fpon batons ee.
fe tT " gs te au hon 3 ee
$ ; a: "i in oe ee i an of a go Ga i, es ot napa ay wm is wo.
ods oe O F "me ne a se
fe TE, i gh A oS rood Wb ie OE i a
a a] 4 an "4 oe) oo a oe oe ms aot rah ses foe De weet tet
ie oy ? Bo we SO me OM. Fe oo Se i (3 "ey tc
wate ay Kg pee . &, Lene ee Bee Seve we '
y OS me vie sr af a se dor, T TF 2 tom oi
Se OS py <n CO > Sn Se a mw i a oh ae en ae)
5rd oy wage yu Oe re fer LLP Yb ew Aan Gd | ¢ oF
ed Co Bak LL Lb o> OS OG ; " om
woe 33 , : T7\ w
'Ee . ; eon ind OC "st ad 45
a en £%, " . Me
ae o &
Le 'a Lh.
adene or Sire
iy ii
2007 with regular Pay Scale in spite of law laid down by the Hon'ble
Supreme Court in the Judgments reported In 2013 (4) see 68 {Nihal
Singh) 20228 @) See we (K MRaghupa! my) A022 (43 ALD 196 Gxormmu
rary
"4
Forest Section OF -- Le, Anc dhra Prades sh ,
Rules issued in G.O.Ms. No. &S, (EFS AND T-R¥ Den vartment), chafec a! QF
2000 under Pravisa fo Artcie 309 of ihe © we ese wit yr of india, and to
canfining regularization of sarvices fram the date of issue of requilarizatio:
orders, based upon Section 4 of Act 30/2023 VIEL, "ee Prades
Regularization of Services of Contract Employees Act, 2023 leg
arbitrary and violative of Articles 14, 16 and 21 of the Constitution » of indk
and in declare Section 4 of Act 3 WI023 and the Para-? of G.O Ms. rid
minance CHR-D Pig. AND Policy} Department, dated 21-10-2028 ag
P34
for
Be
oO
weF sna
fa
arene ary and vidiahy e of Aricies 14, 18 and S41 of the ¢ Ganstitt dion of india
and to declare thal fhe petitioner is anit r regularization of His 8 SBNVINS
" ieating the appdiniment on regular basis from the date of his ini
appol niment with requiar Pay Scale with afl atiandant benefis:
5
IA NO: 7 OF 2024:
Patifion under Section 151 CFO is fied praying that
CYCUMBSLANCRS Stated | in the affidavit Re sd in aupoort of a wwe bet "uae
High Court may b "ees fo issue mien ma Dhreact Hh
regular Pay Scale to ihe peitioners STS
Giicers, pending aisposal of WP No Saya? of S024, on
Sout,
IA NO: 2 OF 2034:
Pedtior umder Section (57 CEC is Med py vay mg thal in
MMUMStancess sf fated in the affidavit fled in support of . ven ie
High Court may be pleased fo Issue an interim Dire
raguiar Bay Scale & to ihe petitioners attach: ad to the posto Forest Beat
ficers, pending disposal of WP.No 28737 of 2024, on the fi he Hig
od
tral
bo rant
_
C Y Daat
iA NG: TOF 2028:
Retiion u under _Sectic 'ori "as - Pale
dems fa co niinue oe pay 'he | salaries 0
of & coount oot, pending disposal of WP. No2
Hi :
. . > x
greed aes } th
@clion directing the
ttioners under Head
~
toca ee
f 2044 on the Ne of
en ake
4 aft
bd
bene Sows
fo
8
'
x
»
f 2024
B93 o
WP
BN
ae:
eg
rs
LEASE
SAE
SS
Ps
See
peas
an yn eee: Me
eee wn. O5 aA ios aeety
4 see tS. ues Bs
4 a ee
eg ae 2 re
weg a oS res
bet eere wh "
Names . "
viet te an oo
G Ps he
gc bent 5.91 en e
se 05. anger fees | ORG
ot Sat on wf" et
fe the et
£% . "hod -
oe Chee, 3h
sad weet cd
5 uB rags
eo Low
we sheet
3 a 'ad
or y % tee
ae me
Ot ee
gen tte aban
aaeae
Ark,
yor
edbee
res] ww
tad rr,
ent
a
or va
oe Lo
an Maes
"sy
Seas?
Shpoe y
cece ie ee
', sted
a: yo 5
sechtr yee aoe See jee weeds
ee ? ae : ks
< " wie we Saad
's Pater
aa whe 4D
Ieee nn 7
6 se OS
owe o
PO
tus
Nt de
cy "s
ei
Poet Se
we : oe
x res
o% "A es) Ned
ot ESE ET. Ett
cee oe
ae
%
ZB
{%
{fo
o
2
x
&,
we
ms
rr
a
ee
+
aa
3]
Court ma de tre folfeadn
ORDER:
ee "Bue to paucity of Hine, the matters are adiourned, Liston 12.44.2025. :
interim: orders Oranied sarler in WAL P. No.28133, 30213, 30273) $0397, F864, 35636, 33224 & I8372 of 2023 and SOs, 2033 & 2034 of. 2024 shall continue to operate UH the next date of pearing." gy SmNAU, sei DEV! Fa,
3. One OC to Sri RK. Raghu Veer, Advocate [OPUC] ee NO
2 Css io or K Satyanarayana Murthy, Advocate (OPUC} Su oe) wo a 5 on bot shir Mettegunia, Advocate (OPUC}
4. One CC to Sri Manaj Kumar Sethapuai , Advacate (OPUC} &. Ore ce to Sri MLRLK Chakravarthy, Aavocate POR UIC 3 ;
8 One OC to Smt. Sarthi, Advocate > (OPUC yy One CC to SA GY oshivall, Ack yooate aan Tt. One CO to Sri. Raja Raleswar Reddy, Standing 6 Soursel an ia. Twa GCs te Additional Advocate General, High Court of Andhra Pradesh (DUT) fy oe oye an :
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