Andhra Pradesh High Court - Amravati
B.Satyanarayana Reddy vs The State Of Andhra Pradesh on 18 January, 2021
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT - MONDAY , THE EIGHTEENTH DAY OF JANUARY TWO THOUSAND AND TWENTY ONE :PRESENT: ~ THE HONOURABLE SRI JUSTICE M.SATYANARAYANA MURTHY WRIT PETITION NO: 1058 OF 2021 Between: 1. B.Satyanarayana Reddy, S/o. B.Seshi Reddy,. 2. G.V.Satyanarayana Raju, S/o. G.Lakshmanna, 3. M.Siddaiah, S/o. M.Reddaiah,. Petitioners AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Health, Medical and Family Welfare Department, A.P. Secretariat Buildings, Amaravathi at Velagapudi, Guntur District. 'The Director of Public Health and Family Welfare, Gollapudi, Vijayawada, Krishna District, Andhra Pradesh. The District Medical and Health Officer, Kurnool, Kurnool District. The District Medical and Health Officer, Kadapa, Kadapa District. The Director General and Copy Rights, Drugs Control Administration, Guntur, Guntur District, Andhra Pradesh. Sri. K. Suresh Kumar, S/ 0. Not known to the Petitioners, Aged about 48 Years, Occ. Jr. Analysist, 0/o. DGDCA Lab, Sidhartha Medical Collage Campus, ~ Vijayawada. 7. Smt. B.V Usha Rani, W/o. Not known to the Petitioners, Aged about 44 Years, Occ. Jr. Analysist, 0/o. DGDCA Lab, Sidhartha Medical Collage Campus, Vijayawada. 8. Smt. K. Hemalatha, W/o. Not known to the Petitioners, Aged about 48 Years, Occ. Jr. Analysist, 0/o. DGDCA Lab, Sidhartha Medical Collage Campus, Vijayawada. Oo FRO N Respondents
WHEREAS the Petitioner above named through his/her Advocate P S P SURESH KUMAR presented this 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 Writ or Order or direction, more particularly one in the nature of Writ of Mandamus, by declaring the action of the Respondents in issuing Memo No. 781/1.1/2012, dated 05/02/2019 and Memo No.2625221/1.1/2019, dated 10/03/2020 and as illegal, arbitrary, violation of Principles of Natural Justice and violation of Articles 14, 49(1)(g) and 21 of the Constitution of India, and consequently set-aside the same and direct the Respondent Nos.1 to 4 to appoint the Petitioners to the post of Junior Analyst, in the Respondent No.4 Department by granting full paid benefits, allowances and all seniority and Monitory benefits attached to the said post.
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri P. S. P. Suresh Kumar, Advocate for the Petitioner, directed issue of notice to the Respondents 6 to 8 herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
4. Sri. K. Suresh Kumar, Occ. Jr. Analysist, 0/o. DGDCA Lab, Sidhartha Medical Collage Campus, Vijayawada.
2. Smt. B.V Usha Rani, Occ. Jr. Analysist, 0/o. DGDCA Lab, Sidhartha Medical Collage Campus, Vijayawada.
3. Smt. K. Hemalatha, Occ. Jr. Analysist, 0/o. DGDCA Lab, Sidhartha Medical Collage Campus, Vijayawada.
are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 15.02.2021 on which date the case stands posted for hearing The Court made the following: ORDER Office is directed to issue notice to respondents 6 to 8.
Learned counsel for the petitioner is also permitted to take out personal notice to the respondents 6 to 8 by RPAD and file proof of service into Registry within three (03) weeks.
Post the matter after three (3) weeks.
Sd/-Ch.V.Subramanva [TRUE COPY!/ ASSISTANT REG TRAR mma | SECTION FFICER
1. The Principal Secretary, Health, Medical and Family Welfare Department, State of Andhra Pradesh, A.P. Secretariat Buildings, Amaravathi at Velagapudi, Guntur District.
The Director of Public Health and Family Welfare, Gollapudi, Vijayawada, Krishna District, Andhra Pradesh.
The District Medical and Health Officer, Kurnool, Kurnool District.
The District Medical and Health Officer, Kadapa, Kadapa District.
The Director General and Copy Rights, Drugs Control Administration, Guntur, Guntur District, Andhra Pradesh.
Sri. K. Suresh Kumar, Occ. Jr. Analysist, 0/o. DGDCA Lab, Sidhartha Medical Collage Campus, Vijayawada.
Smt. B.V Usha Rani, Occ. Jr. Analysist, 0/o. DGDCA Lab, Sidhartha Medical Collage Campus, Vijayawada.
Smt. K. Hemalatha, Occ. Jr. Analysist, 0/o. DGDCA Lab, Sidhartha Medical Collage Campus, Vijayawada. (6 to 8 by RPAD- along with a copy of petition and affidavit)
9. One CC to Sri P S P Suresh Kumar Advocate [OPUC]
10. Two CCs to GP for Services | (AP) ,High Court of Andhra Pradesh. [OUT]
11. One spare copy To oN Oo ORO ON TVR HIGH COURT MSMJ DATED:18/01/2021 NOTICE BEFORE ADMISSION WP.No.1058 of 2021 POST AFTER THREE WEEKS