Andhra Pradesh High Court - Amravati
Between vs Pe on 12 November, 2025
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT)
(SPECIAL ORIGINAL JURISDICTION)
WRONESDAY, THE TWELETH DAY OF NOVEMBER,
TWO THOUSAND AND TWENTY FIVE
>: PRESENT:
THE HONOURABLE SRI JUSTICE NYAPATHY VUAY
WLP. Nos dis, 42248, 12248, 12247, 12248, 12249, 12280, T2864,
{2274 12274, T2276, T3884, 13965, 13906, 14652 and 14654 of e025
Wwe Wy "as
WP.No.Te7i9 of 2028:
Between
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Or Talasiia Sri Lakshmi, Ovo Baswa Ras, agad 5 | years, Osc: Assistant
Professor, Desartment of Mathematics, GITAM School of Science, GITAM
(Deemed fo be} University, Visakhapatnam Rio. DUNo. 107, Sreesai
Residency, Behind Honda Servicing center, Kommaci, Visakhapatnam -
. Petitioner
AND
Department 1270, Sastri Bhavan, New Delhi.
x. University Grants Cammission, Rep by is Chairman Bsahadurshah
falar Marg. New Dain ~PTOOS |
3. State of Andhra Pradesh, Rep. by iis Principal Secretary to
Government, Higher Education Deparment, A P Secretariat,
Yelagaoudl, Amaravati Guntur District,
$. The Cammissioner of Nigher Education Andhra Pradesh, ANR
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RA No GDUICAODHRASSS/ Relieving S8e/2025 dated 11.4 2025 issued by the od OF mad B yh WP No. t2i79 of 2025, an the Me of the High Court, The petition coming on for hearing, upan perusing the Petition and ihe afidavil fied in supsort thereof and the order of the High Court order dated PO EOS. BG.06.20288 PS.07 2088 2.07 2025, 28.08. 2025, 79.08.2025, 17 10.2028 & 12.41.2028 made herein and upon bearing the UD gal Bhima Reo, Advocates for the Petticner and Sri Pasala Ponna Rao.
lgarned Deouly Solicitor General far the Respondent Nos.1 & 2 and {SP for Services-H for the Respondent Nos.3 & 4 and Sn C\VOR Rudra Prasad, WP NG: (2248 OF 2038:
Setween:
Or Ch. Gangswaa Rao, sfoR. Chandra Rao, aged 42 years, ocn Assistant Frofegsor, Dapariment of English, GITAM Schoo! of Humanities anc Social oo Sciences, Visakhapatnam Campus, GITAM (Deemed to be} University, Visakhapainam Rig. Flat No.65-6-238, Mulagada Housing Colony, Gnonosite Anianeya Temple, Gafuwaka Denot, Galuwaka, Visakhapatnam -
oF eas ch S002 Petitioner AND Y. Union of india, Rep by is ee Ministry of Human Resources Uriversiy Grants Cooimissian, Rep by Hs Oheimman Bahacdurshah t wie gee i panne vee tit: werd yee rs oer be 7 " oe. 4 uf fed iy eee co se i fo Pe 'gt 4 ie pans hed we ee ea Ln Seber on.
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- ns td srered, ws ~~ Me fo tags 'a, vans Eel o Me, ee. yet het ee oe "4 ea ©. on Sere beded wa £3 petite aner wih all consequential benefits akin to fhe pravisions of the UGC Act, 1286 and Rules and Regulations mads there under iA NO: 1 GE 2088 -
Petition under Section 141 CPC praying that in the circ sumatances stated in tne alidavil fled in supsart of the petition, the High Court may be mMeased fo suspend the _ operation of the _ Proceedings No ny Responder! heresn relieving the pelfioner from his service :
eS) ih us er we aft res poy ya] od wr SH Frofessor in the §th Respondent School, pending dispos:
tf os a tn, a co "3 a oS Wess af 2025, on the fle of the High Court.
The petiion coring on for hearing. upon nerusing the Peliion and the afidavil Hed in support thereof and the order of the High Court ordar dated 06.08.2085, 30.08.2088, 18.07.2085, 29.07 2025, 28.08.2025, WOR 2085, TE TORUS & 12.17.2025 made herein and upon hearing the argumenis of Sri A. Satya Prasad, learned senior counsel, representing Sri LUD Jai Shima Rao, Advocate for the Petitioner and Sri Pasala Ponna Rag, learned Deauly Salicior General for the Respondent Noa.t & 2 and GP for Services] for the Respondent Nos.3 & 4 and Sf C..S Rudra Prasad, sanding Counsel for the Respondent Nos .§ &S WR NG: T2268 OF 2028:
Behvyean:
fry Assistant Professor, Deparment of Mathematics, GITAM School. of Cae?
38-89, Rayappalern Vilage, cheenunipatnam Visakhapatnam - 6: ot 783, Pf etitionar por bree eee weet oe sober.
then ee we 7s onda, } i ish we z re NY y ee x ay » 3 tends 7 comferpisted under University Grants Cornnussion Act Ta888 ie } and vidative of Articles 14, 19{1} (g} and 27 of the Constitution of India and neditioner with all consequential benefits akin fo fhe provisions of the UGC Act, 1955 and Rules and Regulations made there under, IANO: TOF 2028:
cinurisfances stated in the affidavit fied in suppert of the writ petdion, the High Court may be pleased fo suspend fhe operation of ihe proneadings No GS DU/CACYHRAGSS Relieving 8ee/2085 dafed 104.2025 issued bY the ¢ e° Respondent herein relieving the petitioner fram her services as a6] sank Agsisiant Professar in the 6 Respandent Schanl, pending disposal of WP No. 12846 of 2025, on the fle of the High Court.
The petiien coming an for hearing, ugon perusing the Pelition and the affidavit Aled In support thereof and the order of the High Court ander TB.08. 2025, TAG 2025 & 12.47.2025 made herein and upon hearing the RO x arguments of Sr A. Satya Prasad, Jearned senior counsel, representing Sr geen.
Pa ne Newer ay Shana Rao, Advocate for the Petitioner and Si Pasala Fonna Rao, ra ~ PS isarned Deputy Saiicitur General for the Respondent Nos.1 & 2 and GP for Servicas-if for the Respondent Nos.9 & 4 and Sri O.V.R Rudra Prasad, Standing Counsel for the Respondent Nos.5 & 8 WP NO: t224? OF 2028:
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{> x4 situation act declaring the same as Hlegal, arbitrary and pariicularly idlative of Articles 14, 19(1} (g} and 21 of the Constiution of india ane consequently sef aside the same duly continuing the services of fhe peitioner with all consequential benefits akin to the srovisians of fhe UGC Act, 1956 and Rules and Regulations made there under:
JIANG: 7 OF 2028:
clroumstances stated! in the affidavit filed In sumport of the writ petifion, the a Court may be pleased fo suspend the operation of the oroceacings
6. GOLUCAGIHRIGSS/Ralieving/S7 1/2025 dated 114.2025 issued by the Ya S Respoandant herein re! ieving the petitioner fram hk oft ¢ F % bd 45, oe oS +3) 4 5 us Assistant Professor in the 6" Respondent School, pending disposal of WP No t224/? of 2025, on the file of fhe High Court The pelition coming on far hearing, upon | perusing the Petiion and ot ot arguments of Sri A. Satya Prasad, learned senior counsel, representing Sri ern U.DJal Bhima Rao, Advocate for the Petitioner and Sri Pasala Porina Ran, learned Deputy Salicitar General for the Respandent Nos.1 & 2 and GP for Me e "
&S OF 28 Tes ° x Sehvesn WP NO aa he ws we " o ne ; eee on, 4 Le saboe. be, whoo 4 a a a3 a a5 tg ie ie i.
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Respondent herein relieving the patiiener fromm her services Aseisiant unjusiiiable manner by introducing a fvo devised sysiems known as One Time sreaction( OTe} ands Frecudy Development program (FOP yRearformance improvement man (PIF) even though the pelifioner nad above 16 years service and have good feedback and credentials without following established procedures and contrary to the procedure coniemmated under University Grants Commission Act 1988 {UGC} and rules and regu lations made thereunder and under the provisions af A P Education ack declaring the same as Hlegal, arbitrary and particularly violative of Art 34, "496 TH} and 24 of the Constitulion of India and os consequentiy set aside the same duly confinuing the services of ee with all consequential benefite akin fo the « provisions of the UGG , 1958 and Rules and Regulations mace there under;
IANG: TOF 2028 dreqnnistenoes sigied in ihe affidavit led im suppart of the petition, the High Court may be pleased to suspend the operation of the proceedings No GOU/CADHRIGSS Realieving/850/2025 dated 11.4.2025 issued by the 8° ?
a a Resgandent herein relieving the petiioner from her services as Assistant Professar in the 8° Respondent School, pending disposal of WP Ne. W248 of O25, on the He of the High Court.
ij sagt ste gh moaurt order the afiidavil Hed in sumport thergef and tue arder of the dated 06.05.2085, 30.06.2085, 15.07 2025, 29.07 2025, S808. 2085, TSO8 2025, 17. 10.8025 & 13.41.2025 made herein and upon hearing the arguments of Sc A. Satya Prasad, learned sanior counse!, representing Sr UD Jai Bhima Rao, Advocate for the Petitioner and Sri Pasala Panna Rao, fete eas bee En a A 'ees ty ts . a egy, Meee See we "ag bens Go ep "Gs wh S Map rit G a tf ed Boot : we rade Sees baee, wee? i Bee peat "e4 ee 4 Gt pe i nea WE ae Sas as ie Lh.
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wean % a i, gn be [e i, o ee i Se n be pleased to issue an appropriaie writ order car sstion preferably a Writ Assistant Professor in the 6" Respondent Scho! In @ stigmatic and In an ustfiable manner oy introducing @ fyvo devised systems known as Gne Vime Garraction (OTC) and Faculty Development program (PDP yPerformance improverment plan (PIP) even though the petitioner had above TSyears service and have good feedback and credentials without folowing established procedures and contrary to the pracedure contemplated under university Grants Commission Act 1986 GC) and rules and regulations made thereunder anc under the provisians of AP Education act declaring the same as illegal, arbiirary and particularly vindative of Articles 74, 19¢7) (g) and 21 of the Constitution of India and consequenty set askia the same duly continuing the services of the petifinner with all consequential benefiis akin to the provisions of the UGC Act, 1856 and Rules and Requiations made there under, IA NO: T OF 2028:
Feltian under Section 7157 OPO is Med praying that in the cireumelances stated in the affidavil fied In support of the writ petition, the High Court may be pleased to suspend the operation of the proceedings No GOUICAQVHRIGSS Relieving S80/2025 dated 114.2025 issued by the 5° Respondent herein relieving the petitioner fram Aer services as Assistant Professor in the §° Respondent School, pending disposal of ty on . ae ° TA os Sox 7 . 23 yo The peiifion coming on for hearing, upon perusing the Petition and the affidavit Hed in support thereof and the order of the High Caurt order Byte 3 NA OE AA y a 30 ey me " wy AR SAE "RNR agatied 08.05.2025, 30.06.2025, 19.07 2028, SOF S028, 28. 08 2085. : ~ SI AF PR AWA Fo 4°53 24 "es t i ry Beeyenety Bs TSO 2025, 17.70.2085 & 12.71.2025 made herein and unon hearing the 74 napen oot ae ee apes fs tes free anf ms, 7, gn ry, adee yer bore oon af he 1] ie x. rts ee Ey
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6 Bw TF Bi wy "a . Respandents Patition under Snticie 226 of the Caretitution of india praying that in ihe circumstances stafed in the affidavit Hed therewith, the High Court may @n appropriate writ order or directio rete a ¥vnt oS i se SEs $3 $9] B om we cs ie oe G Soe GOUACACVHRIGSS Relieving get Respondent herein relieving the pelitioner from his services as Assistant the PAS insu Bans es Pease) 4.4.2085 lgsued by the 5 a Professor in the 6" Resrondent School in a stigmatic and im an unjusiiiable manner by introducing @ two deviaed systema known aa One Yune Gorrection {OFC} ane Faculty Davelopment pragran (FOP Performance fiyorivernent plan (PIP} even though the petitioner had above Syears service and have good feedback and credentlais without folowing established precedures and contrary ta fhe procedure caniemplated under Uriversity Grants Commission Act 1886 UGC and rules and requiatiois made thereunder and under the provisions a Ar viglafive of Aricles 14, 18C) tg} and 21 of the Constitution of india and oattioner with all consequent beneliis akin to the provisions of the UGC Act, 7256 and Rules and Regquiatians race there under:
Fetfien under Geetion 951 CPC is Ned os that in the a Ne GDUIC AO eR/GSS/Reteving/aes/2008 S dated 17.4.2025 fasued by the Sacer rnt- Cree Sent tetete tay Ba eth To *% Ay dey oR Respondent hersin refleving the pemons fram? AIS Services as Sob Af iw ey grr : a rors ha We No T2250 of 2085, on the fle of fhe High Court, Y ogpee 'hee " a Mpee en 'ee ' ' 4 s d tb? ay rd A ee es iG ste, os et x : aed ieee ee "ye, the hy ne sheet , oe : hee $s nt 3 Doe eens Fad +. Sh. os ey a foe & a bebe thn <f, Sees ; ' ape P het ben ae OP a acs! o * beter A By fr Mg, oe He ; ws ae Ms G ad . be +n ara ye sthes, fp ee wa eee 4 4 ef thd tee say t3 BA ry Gere t see Pes fw, ", % beer feee cd fb eee "£% on bene apg ° sn) hove es ran ce ci te ve oS wn pe hes OD roe) i im where ee an yd aS Ke Sh Sew a , BS ve ;
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. Respondents Maiton uncer Articie 226 of the Constitution of india is fled oraying that in the ciraumeftances sfated in the affidavit fled therewith, the High Court may be pleased fo issue an appropriate writ order ar dirsation onserably a Writ in the nature of Mandamus declaring the proceadings | No thy we ¢ GOLUICAQ/HRIGSS/Ralleving at BVO25 dated 11.4. 2025 issued by the O° espandent herein relieving the petitioner from his services as Assistant a Professar in the 6" Respondent School in a stigmatic and in ar unjuetiable manner by introducing a two devised aysterne knawn as One s Yene Correction(QTC') and Faridty Development Para (FDP Performance Improvement plan (PIP) even though the petition Rad above 1 years services and have good feedback and credentials without follwing established procedures and oonifary fo the procedure comeniplaisd under University Grants Commission Act 1986 {UGC} and rules and requiatians made thereunder and under the provisions of A P Education act declaring the same as ilegal, arbitrary and particularly fot viddative of Ariicies 14, 19(7\ of the Constitution of Indie and am has hate my } and cK monsequently set aside the same duly continuing the services of the paiiiioner wih all consequent ial benelits skin to the provisions of the UGC IANO: 1 OF 2025 | Feattion under Section 157 CPC is fled praying that in the circumstances stated in ihe affidavit fled ir supnert of the petition, the High fy Aas Seon oe "yn, + hy reo Bs . oie aH oes bow. ar mm, Et Ep £4 fees ey he % os ied "
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ot Nagar, Rushikenda, Vis sakhapatnam, Andhya Pradesh ~ 52004 a bi Ny 6 Gear School of Mumaniies and Social Sciences, Hyderabad Carnpus, rep by iis Director, Gitam University, Hyderabad. . Maspondants Petition under Article 22S of the Conatitution of india praying treatin the circumstances stated in the affidavit fled therewith, the Nigh Court may be pisased to isaue an appropriate writ order or direction preferably a Wnt in othe oo nature oof «© Mandamus = deciaring «os the «= proceedings No. GOLVCAQVHR/ GSS /Relieving/87S/2085, dated 10.4. 2085 issued by the ai _ Respondent herein redieving the penne from his services as unjustifiable manne r by infraducing a two devised systeris known as One Tire Garrectian(OTC)} and Faculty Development pragram (POP Performance improvement clan (PIP) even though the setitioner had 3 years service and have good feedback and cradentials without folowing established orecedures and contrary fo the procedure contemplated uncer Univerally Grannis Cammission Act 1888 WSO) and rules and regujalions made thereunder and under the provisions of A P camsequently set aside the same duly continuing fhe services of the oe petitioner wih all consequential benefits akin to the provisions of thea Uo Act, 1856 and Rules anc Requiations made there under.
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Be wood ao oo G { Betess musaioner of Higher Education, Andhra Pradesh, ANR et Towers, isi Floor, Prasadarmpadu, Vlayaw Baa, Andiva Pradesh GiTAM (Deemed to be SPINES) | Rep by fs Registrar, Gandht ae "i @ a & Gdam School of Humanities and Social Sciences, Bengluru Campus, rep. by fis Director, Gitam University, Bangalore.
Respandants Petition under Article 228 of the Constitution of india praying that in the cirournatances stated in the affidavil fled therewith, the High Court may he pleased to issue an appropriate writ order or direction preferably a Writ Respondent herain ralleving the petitioner fram his services as Assistant Frofassar in the 8th Respondent School in @ stigmatic and in an Time Correction(QTC} and Faculty Development orogram po gD (FDP ¥Performance improvernent, plan (PIP) even though the peliioner had 1D years service and have good feecback and credentials withou oceduy comemplaied uncer University Grants Commission Act 1986 (UGC) an weer @ folowing established procedures and contrary fo the pro oh.
od 'ead wies and regulations made thereunder and under the orovisians of A F education act declaring the same as illegal, arbitrary and particularly violative of Aricies 14, 191} (g} and 21 of the Constitution of india and ue wg i fm as) 6 8 2 8 oe La oe £3 ety oe. id n, "4 . yer os on 7 % wee Sneed ove Prine, , bes ED ye @ ~ © tp BP mn a % es bet co £4; as 50) r, . ME 6 on behew ; ak ; i fee ye aed A mw Cr Le het , wn Seow "we vr xs? oe yn 3 Boone a fe a mr) a a ae) fh. shy oe wv Se eet ed 6 828 o & & Og @ ee gor Ma fs al hh os Ci a ae in an) Gone £th wet See te Zt oy vs yt 0 & Be © B a, tet ned AE ts gy, ed a, So i eee cr e4 on ad w i Te ee WR a an ke Ba, wn on oad ae mc on J. SP gre iss faher seek v3 ¢ oo nS & soe co yy hago ue A 4 ny ned ih "
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7. Union of india, Rep by Hs Secrefary Ministry of Hurnan Resources Depariment 1276, Sastri Bhavan, New gine
2. University Granis Commission, Rep by iis Chairman, Sahadurshah 2atar Marg, New Delhi-1 10002.
2State of Andhra Pradesh, Rep by its Frincipal Secretary fo ins Government, Higher Education Oepartment, A FP Secretariat, Velagaouci, Amaravali Guntur District.
4. The Cornmissioner, Higher Edumation Andhra Prade ash, ANR Towers, 1 Floor, Prasadampacu, Viiayawada, Andhra Pradesh -
an GITAM (Deemed te be University), Rap by Ns "aes Gena ee Rushikonda, Visakhapatnam, Andhra Pradesh - 830a4s. TA worn wen Sciences, rep by iis Direnter, Visakhapatnam Camous, G mespondents Ration under Articie 23S of the Constitution of India praying that in ihe ciroumsiances stated in the affidavit fled therewith, the High Court may be pisased [6 issue sn appropriate wrt order or direction preferably a Writ Na. SDUICAO: MHRASSS/Rellieving/O7T 7 2025 dated 10.4. 9025 issued by the Assistant Professor in the 6" Respondent School ina stigmatic and in an nnuestanie manner by introducing a Awo devised s systems RHO as One (FDP yRerformance improvement plain (Pi Py even though the pettioner nad TO years servine and have good fasdback and creclentiais without following established procedures and _oontay fo the procedure > .
{OF 2028:
a ¥ iA NO:
yA Soy ad Cao '7 ous wy Lin vE4 GB es Tore wart .
~ g # Stand we Sehwee Se > iS WE NGO > Py ee 3 g Ay Enginesing for VWoren, Sivay Park ogad, Sivajpalem, Visakhapatnam . Petitioner AND J. Union of India, Rep by Hs Secretary Ministry of Hume m Resources Department 127C, Sastri Shavan, New Delhi,
2. Universify Grants Cornmission, Rep by Hs Chairman, Bahadurshah Zalar Marg, New Delhi ~1 70002.
Sigie of Andhra Pradesh, Rep by Hs Principal Secretary to oa3 Goverment, Higher Education Depariment, A FP Secretariat, Velagapudi Amaravati Guniur District
4. Tre Commissioner Higher of Education, Andhra Pradesh, ANR Towers, 1" Floor, Prasadampadu, Vi jayawadsa, Andhra Pradesh - S27108.
& GITAM (Deemed to be University), Rep by its Registrar Gand Nagar, Rushikonda, Visakhapatnam, Andhra Pradesh ~ So0a¢5,
6. GITAM School of Science, GITAM (Deernad to be Liniversity}, R py is mpc pat GiTAM Cearmpus, Gandhi Nagar, Rushikonda, Visakhapatnam, Andhra Pradesh ~S230045.
. Respondents Petition uncer Aricie 226 of {he Constitution of India praying that in the cirsumatances stated in the affidavit fled therewith, the High Court may be fHgased to issue an appropriate writ order or clrectian preferably a Writ in the nature oof Mandamus declaring the proceadings No POUCA GINRASSS/Relieving/98-1/2025 dated 11.4. 2025 lssued by the Sth Nespandent herein rehaving the pefiioner fram his services as Assistant Professor in the 6th Respondent School in a stigrnatic and in an urfustfiable manner by introducing a bwo devised systams known as One 74 oe ad a p rs Ph eR EES %3 "5 £ ie rn ns £ en eG a vA hee. $n Joye chen At og bad rae ' Mm TT hl te + S54 * oe ee ts oes ee 3 "ped sseee. ee ae oe ts fet jong n7 a it foe ' * Pere. fare % oe er 1% ee e ws Ay ie Py et hy At ede, Sado a er a cA BS yee oe pe Ey yn ab fad nn on a REE a KE wet ty fete ray ES, when Gt bade. te : am we ay not fore 3 04 "fey chee vaeet sen ree, wer ooo took Sant ¢ oe a i ed iA i * "t ty cs a Bot m% + ie a os a ba. Gt on a iene nr, aad 'hee as * ES oo £83 A at Ge he ee nn ae "we 6 we 3 bo OS ve ", as) ve ae r% 7 i A a iB os a eton 3 ? ase "es Seow .s Pe a ras whee , oo Se " fog ieee Pe. Soe! ee eens rs whine ey a af s, "ey ae wiped o, neeg yer 4 ates oon bean ae) , ye SpE & oe 8 © BR & sa ao hn oon a * . % ve Oh, wah ia r pe edee od tok cB - , ae f ty 24 woke 's er bee " roe se ee hs ve 53 a ne ae ws OD 5 cai oan: ane a ar oO go 3 sy ere then 2 "4 iy ry; es Ong . 4 oe ns re, ee bree ved - sted peaoe a 7 i we ae on wy thane tapes hn ON oy ' fee peg : a a?) as i cn 7 nr / i me ad "i & G x we SA i E et "ee oy seed " we yey ie ey 04 3 nn ye ; re re we ne: Ary ors Sa coe 0 et ft 74 oe cas BA wage AED napa re; ran i fo bbs ieee wy. ts aS : 3 ae tht Hh a) a rece 4 a a? fs 'noe te 3 a a is % 4 a sera " A ead i ab "% we 7 45 ae ears "i ree] oy oe Pa Sh ots bone ose eA . cam gg wn "y% aoe be is Vf ; "< % eed fet as tA ee a iy ant i didn nee "<5 i ns. bate 'ane. £% bd Vig Fe ats ce be, ¢ a Bed bebe t Li re . ag Lt greg . Gee oe Cy i 7 rn Ea yo th "
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ws 3 1 a € s iA NG if e i Ms 'a R SS . 3 WE NO: 13868 OF 2028):
Sehveen:
ae Dr Boddana Simhachalam, S/o. Nagabhushana Rao, Aged 42 yrs, Qqoc: Agsisianl Prafessar, Dep sartiment of Mathematics, GITAM Schoo! S e, GITAM (Deemed to be University}, Visakhapatnam Myo Fiat 2 ved, ¢ oO @ 3 nce No 309, SVS Fionesers Caste, Siva Shaki Nagar Road, Potlavanipaiem, Madchurwada, Visakhapatnam.
Patifioner AND J. Union of india, Rep by its Secretary Ministry of Human Resources ¥ Deparment 12°C, Sasid Bhavan, New Delhi. University Grants Cornamission, Rep by its Chairman, Sahadurshah Zafar Marg, New Delhi -1 1000s,
3. State of Andhra Pradesh, Rep by Ns Frincinal Secretary to fa Government, Higher Education Denariment, A P Secretariat, Velagapudi, Amaraval, Guntur Distric 4 The Commissioner of Higher Education Andhra Pradesh, ANF TOWEES, 1 Floor, Prasadampadu Vilayawada, Andhra Pradesh - &. SETA (Osemed to be University), Rep by fis Registrar, Gandhi Nagar, Rushikonda, Visakhapainam, Andhra Pradesh - 520044.
GiTAM School of Science, GITAM (Oeemed fo be Liniversity), Rep by Hs Princigal, GIPTAM Campus, Gandhi Nagar, Rushikonda, Visakhapainam, Andhra Pradesh ~ 830045.
. Maespondants Petition under Ariicle 286 of the Cometitution of India is fied praying that in the circumstances stafed in the affidavit Aled therewith, tha High Gourt may be pleased to issue an appropriate wrt order or direction nreferably o Writin ike nature of Mandamus declaring the groneedings No A be fedben, " 5, A tie nn ' ye ee) ? 6 £3 ote Fd 3 % teed. ; te oS oes a nr ar "hy a ar nr to 6S) Le rae £5 "ut Oa, wt or rhaeh we , Cs Seog £4 aan. i 2 wo Gh ten hae as OME p tye FF. me a L% Fa: "3 ed et aoe é On £3 aM eee t, wh see 4 Ieee ;
fooe oar oo [am a oo oA aed or rad nites, iG wage Hy rete a ha, ce nad 4 $ vee ty -
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e 3 " ca i, at ae ve mm | yO tbe "% "en i an pedee bed ied a a wood tt CS aM reed ° Jove ees 4 "m tet 14 ee ve % + eye syste
7) Be Nips a 5a vores e%4 "ore. "es 4h ; 4, bees % BY 'fs 4 2s A te eee £3 aed fewe id ss oh yee Sh, pre, pen ee . po 7 pect wy | RR ths rr : aA fe. ra vee ° Le a7 "yet weg fs ot ; sonal wore wh tA os ie aed het a a ' seer. ee "hnadoe, . x " wn 43} ae fg? ed "a "4 Paaa' vende <-- fo 7s ra ee te Mae, an . Sew ont KS t wee iy 4 rn . ke ens ¢ mygere : o 7 i 5 r we, oe mm om fen ge a A a ts nant ene 'hel : i ae i, a. fam oe 4 . B A narod we aa cs ree nag % Se Se o GB ay oe 9 rg Oo 2 @ #& Pw & B& a, US et he deve. a5 ye 1K5 Ay fen? as Sexe re heed f pon in a! a a bee 2 ee :
Seee * oS ot os = a . Je te) 8 a tA a if) o.
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MS ¢ % UO dai Bhime Raa, Advocate for the Pattioner and Sri Pasala Panne Ra oF igarned Depuly Soltor Genera Mor the Respones ant Nas.? & & and GF for Services-ll for the Respondent Nos.2 & 4 and Sri CV R Rudra Prasad, Standing Counsel for the Resoundent Nos.5 & & WP NO: T3968 OF 2028:
Satveesn:
Gr. Akin Sridhar, S/o. Eawara Rao, Aged 4¥yrs, Occ: Assistant | Professor, Department of Mathematics, GITAM School of Science, GITAM (Deamed fo be Uruversily}, Visakhap ainarn Rfo O.No TS-O/2/28 208, Flat No 208, Ay.
Chinna Mushinwada, Indrani Function Aall Back side, Pandurthy, woos Visakhanainans 530051, _ aetitioner AND y, Union of india, Rep by its Secretary Ministry of Human Resources Department 127C, Sastd Shavan, New Ceihi &. University Grants Carmmission, Rep by ts Chairman, Bahadurshal 2afar Marg, New Delhi -17000e Slate of Andhra Pradesh, Rep by ifs Principal Secretary to hao GSOVerimens, _ Migher Education Department, A P Secretardat, 4, The Ganvrissioner of Education Higher Education, Andhra Prades 2 ANR Towers, ist Ficor, Prasadampadu Vijayawada, Andhra Pradesh ~ §$27708.
CF GITAM (eerned to be Uni versity), Rep by de Registrar, Gandhi TT AM S oa % "
choo of Science, GITAM (Deemed fo be Liniversity), Res es B Nespondents ca s Bw z fn, pet get yen 57 Sater .
x {QE S088:
° x iA NO Oh NS 3 2 rye a iv oP + ENS $ The petiion coming on for hearing, upon perusing the Petitian and the affidavit fied in support thereof and the order of the Hi ans Court order dated 29.05 2025, S206. 2085, 18.07 S028, 26.07.2085, 28.08. 2025, argumens of Sri A. satya Prasad, learned senior counsel, representing Sn Servi cos-l fer the R mespondent Noa.3 & 4 and Sc O.V BR Rudra Prasad, y Stand cing Gaunsel for ie Reapondent Nos.5 & &:
WRIT PETITION NO: 14852 OF 2028:
Behwean:
ages ue years, Oexs sistant Professor, Department of Univeraily} Visokhhapatnam Rid. "51082, F108, &. Vo Gardens, Golaia Yendada, Visakhanainam - SS0045 Petitioner AND
1. Union of india, Ren by its Secretary Ministry of Hurman Resource Danartmien? (27O, Sastri Bhavan, New Dsih.
nveraily Grants Commission, Reo by ds Chairman, Bahadurshan v "o éalar Marg, New Delhi -14 e082 Sas Government, Higher Education Deparimean, A P Secretariat, Velaganuch, Amaravati Guntur District.
vommissioner of Higher Andhra Pradesh, ANR Towers, jst De ="
4Mie " ee SS NY 4 a ae ' 4 Fate moor, Mrasadampadu Vieyawada, Andhra Pradesh - 527108.
% 4 rn £3 pee caeet 3c there under.
IA NO: 4 OF 2025 Fetiten under Section 147 CPC is fled praying that In the circumstances stated in the grouris filed in ---- of fhe petition, the High Courf may be pleased io susoend the operation of the proceedings Assistant Professor in the 6° Respondent Schoal, Pending disposal of WP 74652 of ZOS5, on the file of the High Court.
The petifian coring on for hearing, upon perusing the Petition an fhe affidavit fled in suppor thereof amd the High Gourt order dated TS.QG 2025, SOO8 2085, 15.07 8028, 29.07 2025, 26.08.2085, 19 08.2085, VF TO 20S & 12.77.2025 made herein and upon hearing the arguments of eR U D JAD BHIMA RAO. Advocates for the Petifioner, SRP PASALA PONNARAO, Denuly Solictor General of India for Responcent Nos. 1&2, learned GP FOR SERVICES-H for the Respondent Nos. S&4 and Sr vey, co ay GER. Rudra Prasad, Advooate for the Respondent Nos.5 & & WRIT PETITION NO: 14684 OF 2028 Saftween:
Assistant Professor, Veparine nt of Mathematics, QITAR School of Mabie Sujatha Heights, P.M Faiam, Vi sakhapat Ram ~ SBOE Setitionar AND ; pewer oe re w Pao "Ke ger Pa er teed yen fa 4 ee hohe.
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oe fove eos here oO rene frere withaut following established proceaees and | Santrary ta the procedure rules and regulations made thereunder and under the provisions of A P mducation act declaring the same as iiegal, arbitrary and particularly vidiative of Articles 14, T2f1}) (g) and 21 of the Constitution of india and 4 ac consequaenily set aside the ne duly camtnuing the serviogs of the ift if a : OH oN the orovigions of fhe UGC eke peltioner wih all comsmecdu ential Denefite akin to Aci, 18956 and Rules anc Regulations made t there under.
IA NG: 1 OF 20285 mirourmatances stated in the alfidawdt Hied in support of the petition, the High t es Court may be pl 3 3 ih cs @ az.
oo eased io suspend the operation of the pre wot we ut 3 cm 5 % oe % "$5.
US Shs the oot Sy wk gots Respondent herein relieving the petiiener from hi th Frofaesor in ihe &° Respondent Schoal, Pending disposal of WP 14854 of oe At g.
3The petiien coming on for hearing, upon perusing the Peltion and the affidavii Hied in support thereof and th ve Caurt order dated 17.10.2025 & 12.14.2025 made herein and upon ing the arquments of an A. Satya Prasad, represent ing Sr U OD JAl BHIMA RAG Advocate for fhe Patiioner, Sri Pasala Ponna Rao, Deputy Solicitor General of India for he Neen Nos.) & 2, GP FOR SERVICES for the Respancdant Nos 3 & AOR, Rudra Prasad, Standing Counsel for the Respondent > "AT ractuant of bot ORBER bv ee, i ta , 4% ge ke a whee fae fs is pew tee ae ¢f* ben Z 'A a ae seed Ree iv fbn fev LS veereg . fed anon . of yereeg gtr tes covers & 1 "BEE * benno: "y Z Wy Lo & a4, tf uy veh teed "ese wet _ ms edt "y "ty vee coe Bie ff fe 3 Cd f % reed Naat as va ", i, re) % he " coe aon Pe :
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T2S749, 12 RTENDED oo = INTERIM ORDER