Andhra Pradesh High Court - Amravati
Rajanala Srinivasa Murthy vs Government Of Ap on 25 June, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMA i;-^£?giL!':*5
(spECIA[ORIGINALJURISDICTION) i
WEDNESDAY, THE TWENTY.FIFTH DAY OF JUNE;
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
THE HONOURABLE SR!, JUSTICE CHALLA GUNARANJAN
WRIT PETITION NO: 15281 OF 2025
Between :
Rajanala Srinivasa Murthy, S/o. Sivarama Krishna Murthy, aged 56, R/o.
Nadamanthram Village, V.Kota Manc!aI, Chittoor District.
* |-_ '
...Petitioner
AND
1. Government of Andhra Pradesh, Department of School Education, Rep.
by its Principal Secretary, Steofetariat Buildings, Velagapudi Amaravati.
2. The Director, School Education ofAndhra Pradesh, Amaravati.
3. The Regional Joint Director, The Department of School Education,
Kadapa.
4. The District Education Officer, Chittoor, Chittoor District.
5. The Deputy Education Officer, Chittoor, Chittoor District.
6. The Mandal Educational Offider, Gudupalli Mandal, Chittoor District.
7. The Headmaster, Zilla Parishad High School, Nadamanthram Village,
V. Kota Mandal, Chittoor District:
...Respondents
I I
petition under ArtI-CIe 226 6f''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 d`iiection more particularly one in the nature of
WRIT OF MANDAMUS, declaring the proceedings in Rc.No.493/B 1/2023
dated 21-04-2025 issued by the 4TH respondent, District Educational Officer,
in so far as awarding punishment of censure and treating the suspension
period from 15-05-2023 to 22-06i20+2.3 (38 days) as on leave instead of as on
duty,-as the same is contrary to law illegal, arbI-trary, Without jurisdiction and
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against 'the principles of natural justice.
IA NOl[ 1 OF2025
PetI'tI'On under Section 151 CPC pray[[ng that jn the c]'rcumstances
stated I'n the affidavit filed in sup'p:off of the petition, the High Court may be
pleased to suspend the proceedings in Rc.No.493/B1/2023 dated 21-04-2025
issued by the 4TH respondent, DistrI-Ct Educational officer, pending disposal
of wp 15281 of 2025, on the file of the High Court.
The petl|tion comI'ng On for hearing, upon perusing the petition and the
affidavit filed in support thereof and upon hearing the arguments of sri posani
. -`
venkateswarulu, senior counsel representing sri p sai surya Teja, Advocate
for the petitioner and of GP for Services-II, the Court made the following
ORDER:
[fLearned Government pleader for services ll takes notice for respondent Nos.1 to 7 and seek-s tim'e to flI[e counter. i sri posani venkatesw.arulu, learned SenI-Or Counsel appearl-ng for Petitioner COntends that the impugned proceedI-ngS dated 21.04.2025 issued by respondent No.4 suffers from serious infirmity inasmuch as ii is in contraventl-on to Rules 20, 21 & 22 of Andhra Pradesh civil Services (conduct) Rules,1964| Thought enquI-ry authority has furnished a report holding that allegations agaihst petitioner are not proved, without _ recording dissent and providing opportunity to petitioner to refute to the ``_ ,~,, stand of the disciplinary authority, straightaway minor punishment has been imposed.
prJ'ma fac,-e, this Court finds that impugned proceedings are iri contravention to the provisioIIS Of APCS Rules, 1964. Therefore, the same shall stand suspendecl, poe'nclI-ng further Orders.
Let counter be filed within a period of four (04) weeks, reply if any, be filed within a period of t\;,o (o2) weeks thereafter.
List the matter after eight_(08) weeks"
lR 4ifFeg?
sD/-K.J.RAJA BABU
ASSISTANT R TRAR
//TRUE COPY// SECTION OFF
Tol
1. The Principal Secretary, Government of Andhra Pradesh,
Department of School Education, Secretariat Buildings, Velagapudi Amaravati.(by Special Mesfsenger)
2. The Director, School Education ofAndhra Pradesh, Amaravati.
3. The Regional Joint Director, The Department of School Education, Kadapa-
4. The District Education Officer, Chittoor, Chittoor District.
5. The Deputy Education Officer, Chittoor, Chittoor District.
6. The Mandal Educational Officer, Gudupalli Mandal, Chittoor Distr-let.
7. The Headmaster, Zilla Parishad High School, Nadamanthram #-
Village, V. Kota Mandal, Chittoor District. (Addressee nos.2 to 7 by RPAD)
8. OneCCto Sri PSaiSuryaTeja,Advocate[OPUC] 7
9. Two CCs to GP for Services-lI, High Court ofAndhra Pradesh. ;J [OUT]
10. Onesparecopy CVSS L-
\ HIGH COURT CGR,J DATED :25/06/2025 LIST THE MATTER AFTER EIGHT (8) WEEKS.
ORDER WP.No.15281 of 2025 DIRECTION