Andhra Pradesh High Court - Amravati
Kongara Nagaraju, vs The State Of Andhra Pradesh, on 20 October, 2020
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
[ 3206 ] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) Ke a o TUESDAY, THE TWENTIETH DAY OF OCTOBER TWO THOUSAND AND TWENTY :PRESENT: 4 a THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO 1/5 'fe WRIT PETITION NO: 19065 OF 2020 Between: = 1. Kongara Nagaraju, S/o Narasimhulu, Aged 45 years, SC, Occ Unemployee, R/o D.No.9-965, Saibaba Peta, Nandikotkur Post and Mandal, Kurnool District. 2. Thippagari Surendra, S/o Sundar Raju, Aged 35 years, SC, Occ Unemployee, R/o H.No.5-108/3, Karivena Village, Atmakur Handal, Kurnool District. 3. Subbarayudu Damala, S/o Chennappa, Aged 35 years, SC, Occ Unemployee, R/o Abbipuram Village, Mahanandi Mandal, Kurnool District. 4. Harijana Sudhakar, S/o Kambanna, Aged 33 years, SC, Occ Unemployee, R/o D.No.3/20, Chinthalacheruvu Village and Post, Peddavaduguru Mandal, Ananthapuramu District. 9. Radhakrishna Kanupuri, S/o Subrahmanyam, Aged 36 years, Occ Unemployee, R/o D.No.18-693, Balajinagar, Chodavaram Village, Chodavararn Post and Mandal, Visakhapatnam District. 6. Madiga Venkatesulu, S/o Narayana, Aged 45 years, SC, Occ Unemployee, R/o D.No.76-97-448-19-5-6, Nagendra Nagar, Kurnool Town, Kurnool Mandal and ~ District. 7. Anitha Kumari Gurram, D/o Sporjan, Aged 45 years, SC, Occ Unemployee, R/o H.No.7-44, Baerpet, Ramakrishnapuram, Chirala Mandal, KURNOOL District. 8. Syamala Battu, D/o Barnabasu, Aged 36 years, SC, Occ Unemployee, R/o D.No.4-168, Kummaripeta, Nuzvid, Nuzvid Mandal, Krishna District. Petitioners AND 1. The State of Andhra Pradesh, Rep. by its Special Chief Secretary, School Education Department, Secretariat, Velagapudi, Guntur District. 2. The Commissioner and Director of School Education, Government of Andhra Pradesh, lbrahimpatnam, Krishna District. Respondents -- 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 to issue a Writ, - Order or Direction, more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in not considering the case of the petitioners for appointment to the post of Post Graduate Teachers (PGT) in Economics in existing vacancies by converting hg roaster points as the petitioners duly qualified through the Notification No.768/TRC-1/2018-1, dated 26.10.2018 as illegal, arbitrary, discriminatory, improper, unjust and in violation of the principles of natural justice and fundamental rights guaranteed under Articles 14, 16 and 21 of the Constitution of India consequently direct the respondents to issue appointments to the post of Post Graduate Teachers (PGT) in Economics in existing vacancies duly considering the petitioners by converting the roaster points in the Notification No.768/TRC-1/2018-1, dated 26.10.2018; VA.NO: 1 OF 2020 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 to consider the representation of the petitioners dated 16.06.2020 for appointment to the post of Post Graduate Teachers (PGT) in Economics in existing vacancies by converting the roaster points as the petitioners duly qualified through the Notification No.768/TRC-1/2018-1, dated 26.10.2018 forthwith, pending disposal of the W.P.19065 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and upon hearing the arguments of Sri.G.V.L.Murthy Advocate for the Petitioners, Sri.K.Bheema Rao, GP for Services-lll for the Respondents, the Court made the following. ORDER:
Sri K.Bhima Rao, learned Government Pleader for Services-lll seeks time to obtain instructions. Post on 17.11.2020.
In the meanwhile, the respondents are directed to consider the representation of the petitioners dated 16.06.2020 and pass orders within a period of six (6) weeks from the date of receipt of this order. on ™~ Sd/- P. VENKATA RAMANA ASSISTANT REGISTRAR _ TRUE COPYI/ .
For ASSISTANT REGISTRAR To,
1. The Special Chief Secretary, Schoo! Education Department, State of Andhra Pradesh, Secretariat, Velagapudi, Guntur District.
2. The Commissioner and Director of School Education, Government of Andhra Pradesh, lbrahimpatnam, Krishna District. (1 & 2 by RPAD) One CC to Sri.G.V.L.Murthy Advocate [OPUC] Two CCs to GP for Services-lll, High Court Of Andhra Pradesh. [OUT] One spare copy ako SRL HIGH COURT RRRJ DATED:20/10/2020 / NOTE: POST ON 17.11.2020 / WP.No.19065 of 2020 / DIRECTION