Andhra Pradesh High Court - Amravati
Kodanda Sudhakar vs The State Of Andhra Pradesh on 9 November, 2022
IN THE NIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY, THE NINTH DAY OF NOVEMBER
"TWO THOUSAND AND TWENTY-TWO
PRESENT:
THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD:
WRIT PETITSON NO: 308188 2024
i Behween:
akar, S/o, KR. Venkatamun
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2} Somala Manivenkateswara Damodhara Raju,
S/o, late Munirain, Driver, age 42 years,
Rio. Dr no 49, Padmanagar, Kurrakahivaty},
Jeepalvamip), Reniguntatm), Chigtear AP
3} Berumailapalli Naveen Kumar,
Sfo. P.Chengareddy, aged 41 years,
Driver, Ro. Lokamat rapurar village,
Ramapes rata (vill, & past),
Ramuachendrapuram find}, Chittoor.
4) Makineti Ram S/x, M. Venkata Muni,
7 aged 48 years, Driver, R/o. DUNo, 11-199,
Jaya shankar Nagar, Margalasi, Tirupati
S} Badi Reddy Vijaya Kumar Reddy, S/o. B. Gurava Reddy,
Driver, age 45 years Rro, Gang gudupalll Gill & post),
Chandr agirL MD nutioor, AP
8} Bodi Reddy Jaya Chandradu,
so. B Peddaswmy Reddy, a
Driver, Ro Kotha vepakuopan
Nethe Ruppam (nost}, RC. Puram { (MO),
futioor A178 84
re) Raghavarsju Naremdra Varma,
S/o, Raghav Raje, aged 42 years,
Driver, Ro. Iagannadha Param (ill & Post),
Vi favanur am . fd), iThittoor. DT.
8} dag Madhuauihana Reddy,
S/o, QO. Srinivasulu Reddy,
river, age 43 years, Réo DVNo. 2-102,
Perumals pall vil{po} Tirupati RR chittoor. AP
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Janda (Past), Peler(Mad), Chittoor,
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Thamein Ananthnag, S/o, Bs UDTATMAO VSM,
Driver, age 38 years, Rio. Aragonesa vil & pest,
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Thavanam pall mid, Chittoor, AP
Maram Sivananda Reddy, S/o. M. Sidda Reddy,
Uriver, age 42 vears, Bin. 11-190, Gopalerah: colony,
Tirgpari, © 'hittoor, APSLISO
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Tirgpat, Chittoor, AP. SPPSa?
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Kalasa pada Post, Md, Radapah Dist. 516217
Sio. S. Narasimha a Re ddy, Driver, age 46 years,
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Sadum Mandal, Chitioor.S Siviz3
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Guntimadugu Venugopal Ra an uy
S/o. G. Rama Rafa, Driver, age 48
R/o.Viyaya param (vu) & post & mat
Cerattoor. AP 317586
Manchais S. Narashninha, S! ©, MSanmugam,
aged 30 years, Driver, Rio. DINe. TSG 1/D,
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Séo, &. Somachandrachary,
Driver, age 48 years, Rfo3-4-28/3/3,
Srivania colony, Ramapnr,
Rangaredy OT, Pelarngans
Yetavalam Ekambararn, S/o v Munaswaa vy Maida,
Driver, age 45 years, R/o. Dd Mo, US-0-522,
Surdsraiah nagar, 4th crass Tirepati, Chittear 317501
Saranepalli Ramesh Bata, S/o. ° Subbarnia,
Driver, age 44 years, Rfo, 3-156/R. SN Puram,
Tirupadl, Chittoor ABS T?So1
Pasala Fanardhan, S/o. P. La akshmalah,
Driver, age 49 years, R/o. 11-1 20/1,
Yorims Javan rar, Ti tracha anoor ¥ &P ast,
Tirupati Rural Mandal, Chittoo Dystrict.
Yallory Muriratnam Chetty,
Sfo. ¥, ~ Maneawaeny Chetly,
Driver, age 46 years, Ria. Chenchugiidi Village,
Thirumalayy pall Post, Sadum Mandal,
Chittoor Ddatrict ~ 317 123 aw.) PRTTEONERS
The State of Andhra Pradesh,
Rep. by tis Principal Secretary,
Endowment Department,
Secretariat, Velngapaudi~ 322
Ameravathi, Crintur District.
Tirumain Tirapa au Thevaaihanauns,
Rep. by ts Exeentive Officer,
irupathi, Chitisor DNstrict,
Andhra Pradesh ~ S17 S04.
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The Peecutive Oifiver,
'firumais Tirupathi Devasthanams,
'Pirupathi, Chittocr DNstrict,
Andhra Pradesh - S17 S01
The General Manager,
TAP.D. Transport,
Tirnpathi, Chittoor District,
Andhra Pradesh ~ 517 SH.
GS) The Assistant Executive Officer
hep. Transport,
Firugathi, Chitcaar District,
Andhra Pradesh - 547 504. oe
RESPONDENTS
Patiion under Aricie 226 oft the Cor sat tution of india is fied praying that in the
circurnstances stated in the affidavit Hed therewith, the High oe curt titmay be pleased
fo issue a Writ of Mandamus or any other appropriate ¥ Wel, Order or direction
declaring the action of fhe 3° and 4" respondents in net renew ng the individual
C nee Agreements of the pefifionears with the TTD and tye ng fa migrate them tes Sr
Lakshmi Srinivasa Man Power Agency, basing on the lines of APCOS wh ich
contrary ta the arders passed by this Hon'ble Court in W.P.No.8281 of 2024
aege.OF 2021 is degal, arbilrary ghhanded, without power and authority and "also
violative of the provisions af YP Bhartable and Hindu Re gious Instivtions anc
Endowments Act, T1987 and cormsequenty direct the raspandents to renew the
individual agreements of the petidaners with the TTD and continue them as Drivers
TT.
IA NG: TOF 2027
Patiion under Sectlan 157 OPC is Hed praying that in the circumstances
siated in the affidavit fled in support of the wril petition, the High Court may be
pleased to direct the reapanients to cunt imae the patil oners as Drivers in the TTD by
renewing thelr individual comtracts/agrawnents of fhe petiioners with the TTD by
aquiarly paying their salaries, Pend ag 9 disposal of WR 30618 of S084, an the fhe of
ihe High Court fe
The petition coming an fo ™ nearing, "ape yt perusing the Petition and the
affidavit Aled in support thereof andthe Crier of High Court dated 20-12-2024
SS.2.2082, BBQ B0R2, 28.04 2082, TOF 2022, 02.8. 2082, S406 2028, S108 202 é
& 19.10.2022 made herein and upor: ee aring f the argismienia of Sr YW. Anil eae
Advocate for the Petitioners and of: eee Sindhu Kumar, Standing Counsel
raspandent Nos ¢ to 4, the Gaurt made ¢ @ fo atley WING
ao &
ORDER:
"ft transpires from the Record that In some of the Wrrit Petitions, the Counters are yet to be filed by the Raspandaents. é. Let all oleadings be complote within four (04) weeks fram today including the fling of the Counters as well as Reicindar, W any.
3. TH such tame, the interim Orders passed in this Batch of Writ Petitions shall continue fill the next date. To, SEE BEB G8 Oo NPS
4. List the matter on 18.12.2022, for final hearing."
a) Sd. PLY, RAMANA fe JOINT REGISTRAR HTRUE COPYH SECTION OFFICER One OO to SA. ¥ V ANIL KUMAR Adyauate fOBUCI One OO fo Sr 8.8. Prasad. Sr. Standing Couhes! POPLEGI Dine CO fo Ms C.8indhu Kumari, Standing Counsel (OPUCI Two CGs to GF for Services High Court OF Andhra Pradesh. FOUTY Two Cs to the G.P. for Services-ff, High Court of A.B, at Amaravat] (OUT) Pwo COs to GP for Endowments, High Court Of Andhra Pradesh, IOUT! One Spare capy, a HIGH COURT _ GRKPJ OATED+09.11,2092"
NOTE : LIST THE MATTER ON 15.12(2022; FOR FINAL HEARING ORDER WP.No.30615 of 2024 EXTENSION OF EARLIER INTERIM ORDER