Andhra Pradesh High Court - Amravati
A.G.Srihari Babu, vs The State Of Ap on 20 May, 2020
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Special Original Jurisdiction)
WEDNESDAY, THE TWENTIETH DAY OF MAY TWO THOUSAND AND TWENTY
:PRESENT:
WRIT PETITION NO: 7418 OF 2020
Between:
A.G.Srihari Babu, S/o.A.G. Venkata Ramana.
Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Pri. Secretary, Irrigation Department,
Secretariat, Secretariat Building, Amaravathi, Guntur District.
2. The District Collector, Anantapur, Anantapur District.
3. The Superintending Engineer (TBP), Irrigation Department, HLC Circle, HLC Colony,
Anantapur, Anantapur District.
4, The Executive Engineer, Irrigation Department, Dharmavaram Canal Division, HLC
Colony, Anantapur.
5. Smt.Dhanalakshmi, W/o.Ranga Swamy, Age. Major, R/o.Korrakodu Dam Site and
Village, Kuderu Mandal, Anantapur District
Respondents
WHEREAS the Petitioner above named through his Advocate SRI.S.D.GOWD
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
appropriate writ or order or direction more particularly one in the nature of writ of Mandamus
declaring the action of the respondents 1 to 4 in not considering the petitioner's case for
appointment on compassionate grounds and insisting to obtain succession certificate is illegal,
arbitrary, in violation of principles of natural justice and in violation of Article 14 of the
Constitution of India consequently direct the respondents 1 to 4 to considered the case of the
petitioner for appointment on compassionate grounds besides to pay all the service benefits of
the petitioner's father Sri.A.G. Venkata Ramana in the interest of justice;
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon
hearing the arguments of SRILS.D.GOWD Advocate for the petitioner and of learned
Government Pleader for Irrigation & CAD for Respondent Nos.1 to 4, directed issue of notice to
the unofficial Respondent, i.e. Respondent No.5, herein to show cause as to why this WRIT
PETITION should not be admitted.
You viz:
Smt.Dhanalakshmi, W/o.Ranga Swamy, R/o.Korrakodu Dam Site and Village, Kuderu Mandal,
Anantapur District
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 the affidavit filed therewith (copy enclosed) this WRIT
PETITION should not be admitted before 18.06. 2020, on which date the case stands posted for
hearing.
THE COURT MADE THE FOLLOWING ORDER:
Learned Government Pleader for Irrigation takes notice for Respondent Nos.1 to 4.
Issue notice to the Unofficial Respondent No.5 ar list the matter after Summer
Vacation, 2020. . SDy. .
ASS ui. SURYANA D
A STANT R ~ HA REDD
fTTRUE COPY//
For ASSISTANT REGIs rn... .
To,
1. Smt.Dhanalakshmi, W/o.Ranga Swamy, R/o.Korrakodu Dam Site and Village, Kuderu
Mandal, Anantapur District (by RPAD)
One CC to SRI.S.D.GOWD Advocate [OPUC]
Two CCs to GP FOR IRRIGATION & CAD, High Court Of Andhra Pradesh. [OUT]
One spare copy
T Rw
HIGH COURT
CMRJ
DATED: 20/05/2020
NOTE: LIST THE MATTER AFTER SUMMER VACATION, 2020
ORDER
WP.No.7418 of 2020
