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Andhra Pradesh High Court - Amravati

S.Venkateswara Rao vs Sri S.P. Tucker, on 29 March, 2022

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Original Ju visdiction}
TUESDAY, THE TWENTY NINTH DAY OF MARCH, TWO THOUSAND AND TWENTY TWO
"BRE SENT
THE HONOURABLE DR JUSTE

"EK. MANMADHA RAO
W.P.Nos. 6893 of 2015. 35

S402 of 2012

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W.PLNo, 8853 of 25158 >.

Behvasn:
Tt. AL RAJ ve LAKSHAAL Wio. A

Officer (DWCRAY, DRDA Guntur.

2. dSar mad ANAM, Wio. L.Suresh Aged 48 years, Occ: Extension Officer
(DWCRA}, DRDA Guntur.

3. ¥.Bharathi Lakshmi,, Wa. (V5.2, Prasad, A ged 44 years, Occ: Extension
iPicer (QWCRA) }, DRDA GUTH

§. 4, Lakshmi Kumari, Wie. V Bhava anarayana, Aged 50 years, Occ: Extension
Officer ewe 4}, ORDA Guntur,

&. Spat. RUA anth joshamma, Wie. David Rai, Ased 54 years, Occ: Extension
Officer 'DWeRAD DRDA Sur,

6. Sint. P.Rama Devi,, W/o. G.Rajesh, Aged 41 years, Occ: Extension Officer
(DWCRA}, ORDA ouhtur,

?. Spat. BB, Sree Lakshmi,, Wo. Sri DB Ra: ma Raju, Aged 50 vears, Oce:
Extension Officer (DWCRA), DRDA G: untur

&. T.Prameeta Rani, Nia. ASR. Murthy ¥, Aged 44 years, Qee: Extension

3

Savinder, Aged 44 years, Occ: Extensica'

Offic er (OWCRA), DRDA Guntur.
Q, Mahalakshma mma, Wo. N.Mruthyumaya Rao, Aged 43 years, Occ:
Extension Officer (DWCRA), DRDA Guntur

TO. Sk. AA, Malleswari., W/O, B.Govinds Reddy, Aged 48 years, Gec: Extension
Officer (DWCRA), DROA Guntur.

a PeCHaNeErs
AND

t, State oF A ne rrece St 1 Rep. oy lis Principal Secretary, Panchayat

srtment, AP. Secretar Nat, Hyderabad.

nation of R R val Poverty, Rawat aie dro & 4th oot %

He ermitage once Complex, Huda Buric ¥ t Road, Narnnail

ryderabad, Rep, by its Chief Executive Offic cer

3. The District Rural Sevelopme ant Agency, Guntur, Rep. by its Project
Oirectar .

4, The District Callecte _ ane Executive Chairman,, [Nstrict Rural

velopment Agency, Guntur

Raj &

2. Saciet " Eon ¢

Respondents

Petition under Article 226 of the Constitution of India praying that in
he circumstances stated in the affidavit fled therewith, the High Court may be
teased to issue an order, direction or Writ more particularly one in the nature
of Writ of Mandamus or any other appropriate writ declaring the Memo Ne,
839 SIBDUAZ/ 200-5, dated 34-10-2092 of the 1% Respondent as legal and
arbitrary ane con nsequently direct the 1" Respondent tp regu arize the services
of the Petitioners In terms of the proposal forwarded by the Chief Executive
Officer, SERP, Hyderabad, fLe., 2°  Respendent herein vide letter No.
S807 FRO SHGS. VOD} 2008, dated 22-86-2012 from the date of initial aopeintment
with all consequential benefits

ares

o

Yhe petition caming an fer hearing, upon perusing the Petition anc the
affidavit filed in support thereof and earlier order of this Hon'ble Court dt, 24-
03-2022 made in W.P.No. 4853 of 2015 ead upon Nearing the arguments of Sri A.
Mesava Rao, Advocate for the Petitioners, Sri C. Srinivasa Baba, &e yon For
Petifoner Nos. 7, 2, 5, ¥, 8 10: Sri D. Narasimha Rac, Advocate for Petitlaner
NOG. 3, a 8 and GP far Pane hay at Rai & Rural Dev elopment for the Resne sndent
Nod and of £4 | Raviteja Padiri, Standing Counsel for Respondent Nos.2 to 4,

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W.P.No, 35402 of 2072

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43
» BRD AN a iN i Officer (DWC &. J.Samad (TAYCRA TT aYat Beas ' Pe ty y < Re t A}, Sanity WE ahimam, mi, RAK S x V4. a0 OF &}, i Pa ms = of i rer ¢ iy a am NE Re i i NM. 2, Saovernment of , a e Rural Dev Bcd neleriis {Sgpa e ;
avast an a! e samen OY) i i iat are) a anceliation cs :
th ry .
eat ra % ye Parbit LA. No. of 20472 c- GYPMB No. 4498/2042} Fetition under Section 187 CRC praying that in the circurnetances atsted in the affidavit Mled in suppart of the writ getition, the High Court may be pleased fo suspend the groceedinas Re. No.di25/2011/At, dt.20-10-2012 lssued by the Respondents, Pending disnosal of WP 35402 of 2012, an the fle of the High Court, . The petilien coming an for hearing, upon perusing the Petition and the affidavit Sled in support thereof and order of the High Court dated 16-11- 2012 and 27-03-2022 made in W.P.No. 39402 of 2012 and upon hearing the arguments of $f) G. Vidya Sagar, Advocate for the Petitioners, O.P. for Panchayat Ra} & Rural Development for the Respondent No. ard of Sri Ravi Yeia Paciri, Standing Coursed for Resmoncerd Nos.2 to 5 CC.No. 2071 of 2015 3- pekween ¢ Se 1S, Yenkateswera Raa, §/a. late Yeeranna, Gee > Juror Assistant, ORDA Guntur, Rio, R&B oar tre NO, C+ 79, Op pp. Cal pean Guntur. 2.4. Raiya Laksha, Wic, Mekala Ravinder, Qcc -Extersion Officer (DWCRA} BRDA Guntur.

YT Srameala Rand, Who. ASJR.C, Murthy, Gece: Extension Officer (DWCRA}, "ORDA Guntur, 4.6. Mahalakshmamma, Wo. NM. Mruthyunjaya Raa, Qee > Extensian Officer (AYCRA}, DRBA us tu r,

5.V¥. Bharath] Lakshrni, Wea. BLV.5.8. Prasad, Geo 2 Extension (Nficer (DWECRA), DRDA Guntur.

i, Samadanam, Wie. L. Suresh, Oce ¢ Extension Officer (OWCRA}, ORDA Guntur.

7. Lakshmi Kumari, Wia. ¥. Shayanarayana, Occ : Extension Officer (DWCRA), ORDA Guntur.

8 mt M, Malleswars, Wie. B. Govinda Reddy, Oce : Extension Officer (DWCRA), ORDA Guntur.

9.$mt B. Sree Lakshi, W/o. Sri D. Rama Raju, Qee : Extension ON icer (DWCRA), ORDA Guntur.

iG.Sme P, Rama Devi, Wea. G. Rajesh, Occ : Extension Officer (DWCRA), DRDA Guntur, 4i.Smt R.A Santhosammma, Wo. David Ral, Oce « Extension Officer (DWCRA}, DRDA Guntur, Va, N Brahmar, S/o, Subba Rao, Gc : Record Assistant, ORDA Gurriur.

t3.0h. Anthant, S/o. Arlappa, Occ ¢ Driver, DRDA, Guntur.

Petitioners AND T.Sri$.P. Pucker, Principal Secretary, Panchayat Rat & Rural Development {RD} | Depa ratment, AJP. Secretariat, Ry derabad. tore 5. Solomon Arokiarai, Chief Executive Officer Society far Elimination of Rural Poverty, Andhra Pradesh, 510-192, 3° & 'toars, Herimitege Office Compl , SUDA Building, Hit Fort Rosa, Nev pally, Nyde rabad. Sri Kanthilal Dance, Executive Chairman and Collector, , District Rural Sry tad Deve lopment Agency, Guntur, Sri B. Srinivasa Rao, "Project 5 fHrector, District Rural Developrnent Agency, Sulu.

g hed os Respondanis Cantd. dw WHEREAS the petilioners Conternmi of Co us Act, 4 z salyanarays aria RAO, , Akurathi amakrishna, c or _ a3 Raba and M. Kesave Rac, praying the High Court rt ta inioa . ages mst the ndkents and persists them x ad imtentiorial yin tation of orders of this Hor' bi by this i le Court fi W. DUMP.NG. 44989 of 2072 In WIEN af 2012 dated 16-11-2042 sete aN em AM are esented under Sections 7G to TZ . ;

{ q BSE we, gad fC the High Court, FNS High Court de herein and WHEREAS the said case coming on far hes upon perusing the affidavit fled therett dt. OF-14-2018 and 27-05-2022 made wy CON, upon hearing the arguments Ramakrishna, C. Srinivas Babs petitioners, and of the Govt, Pleacier g fer respandent No.t and of Mr. K } respondent Nos.2 to 4, Court made the fallawing a arm Sri A. "ai and Rural De yelont ment ried Standing Counsel fa . BE asst eat ORDER i *Patitianer's counsel and Government Pleader are present, it is represented by the petitionar's counsel that the respondents have already flied counters long back, Cn 21.03.2022, one of the colleagues of the learned Government Pleader appeared and sought time for ms counter, in view of the fact that the matter is pending since 2012, immediately, this Court took a serious note and directed the respondents {to sppea ar fefore the Court for giving explanation as to why delay was caused in | i oes the counter, _ Thereafter, if was found that counters were Miled represented befare this Court. This sur ission of the | reamed overmrnent Pieader ig considered and arder dated 21.03.2022 i.e, appearance of the caneerned officer is recalled.

a rl

2. Patitianers' counse) argued the matter, The Writ Petitions and Contempt Case are posted for arguments of the learned Government Pisader on 06.04.2023, under the caption of 'part- heard', as a last chances."

ease on DIAN a

-- . tae? .

ro Trib. RP. Tucker, Prncipa al SEC cratary, Panchayat Raj & Rural Developrnent (RD) Department, AP. § cretar iat, iy derabad, a.5rh 8. Solomon Arokiaral, C hie F Exec rublve Officer Society for Elimination of Rural Poverty, Andhra Pradesh, §-10-192, 3° & 4" Fleo ors, Herimitage 'Office COFMDLEX, HUDA Bu Hiding, HAL cot t Road, Nampally, Hyderabad.

3.Srf Kanthilal Bande, Executive Chairman and Collector, District Rural DESY elopment Age cy, Guntur, 4.5rf 8. Srinivasa Raa, Pr roject Director, District Rural Develaprnent Agency, Qurtur. (Address see Nos, 1 t <4 by Speed Post}

3. Two Cs te the O.F. for Pa Ral and Rural Develaprnent, High Court a AR., ab Am &.ine C€ to Sri 5. Sat byanaraya dyacate OP } ?.One ee to Sri Akurathi Rayne , AdvecatefOPRLc} BS One CC to Sri M. Kesava Ras, Advoe POPU} a Sri cy Srinive is Baba, Advor Tefa Badin, Advocz & Ore CC to ate FORUC) 1G.One Cl to dri Ravi i Antara vat ne Ce to SriG. Vid e 5pere Copy.

Beare Seuee 2 Sar Sei vi. ya Sagar, Advorate(QPuic) Ve. One TRE High Court of ALR.

HIGH COURT OR .RAAR. J DATE: 29-03-2022 ORBER WP. Nos, 6853 of 2019, 33402 of £012 & €.€, No. 207) of 2075.

DOPREC TION