Andhra Pradesh High Court - Amravati
Joga Appalaraju, vs The High Court Of Andhra Pradesh, on 29 July, 2025
Author: R. Raghunandan Rao
Bench: R Raghunandan Rao
APHC010187512025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3541]
(Special Original Jurisdiction)
TUESDAY,THE TWENTY NINETH DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM
WRIT PETITION NO: 10068/2025
Between:
1. JOGA APPALARAJU,, S/O. LATE JOGA GURU MURTHY,
AGED 53 YEARS OCC. PROCESS SERVER, SPECIAL
JUDICIAL MAGISTRATE OF 1ST CLASS, (PROHIBITION
AND EXCISE) COURT, SRIKAKULAM, R/O. GANDHI
NAGAR STREET, SRIKAKULAM DISTRICT, ANDHRA
PRADESH.
...PETITIONER
AND
1. THE HIGH COURT OF ANDHRA PRADESH, REP BY ITS
REGISTRAR ADMINISTRATION, AMARAVATHI
NELAPADU, GUNTUR DISTRICT.
2. THE PRINCIPAL DISTRICT JUDGE, SRIKAKULAM,
SRIKAKULAM DISTRICT.
...RESPONDENT(S):
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 a Writ, Order, or Direction more
particularly one in the nature of a Writ of Mandamus declaring the
action of the 1st respondents in not considering the Petitioner's
Administrative Appeal filed vide Dis.No.08 dated 31.01.2023 as
highly illegal, irregular, arbitrary and violative of Articles 14,16 and
21 of the Constitution f India and consequently direct the 1st
2
RRRJ, & JS,J
W.P.No.10068 of 2025
Respondent to consider and dispose of the Petitioner's
Administrative Appeal filed vide Dis.No.08 dated 31.01.2023 and
pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the petition,
the High Court may be pleased to direct the 1st Respondent to
consider the Administrative Appeal filed vide Dis.No.08 dated
31.01.2023 pending disposal of the above writ petition and to pass
IA NO: 2 OF 2025
Petition under Section 151 CPC praying that in the
circumstances stated in the affidavit filed in support of the petition,
the High Court may be pleased to amend the main prayer in W.P.
No. 10068 of 2025 as "Administrative Appeal dated 25.03.2023
against the orders vide Dis.No.08 dated 31.01.2023 instead of
"Administrative Appeal filed vide Dis.No.08 dated 31.01.2023" and
pass
Counsel for the Petitioner:
1. AISHWARYA NAGULA
Counsel for the Respondent(S):
1. R ANNAPURNA
This Court made the following:
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RRRJ, & JS,J
W.P.No.10068 of 2025
ORDER:(Per Hon'ble Sri Justice R. Raghunandan Rao) The writ petitioner herein, who was working as Process Server in the Court of the Special Judicial Magistrate of First Class (Prohibition and Excise), Srikakulam, had filed an administrative appeal before the 1st respondent on 25.03.2023 against the orders of the 2nd respondent dated 31.01.2023 wherein a major penalty of removal from service had been passed against the petitioner.
2. The petitioner has now approached this Court with the contention that there has been inordinate delay in the disposal of the said appeal by the 1st respondent and the same is prejudicial and harming the interest of the petitioner.
3. In view of the fact that the appeal has been pending for the last two years, it would be appropriate to dispose of this Writ Petition with a direction to the 1st respondent to dispose of the appeal of the petitioner filed on 25.03.2023 against the orders of the 2nd respondent dated 31.01.2023 within a period of three (3) months from the date of receipt of a copy of the order.
4. Accordingly, the Writ Petition is disposed of. No order as to costs.
4
RRRJ, & JS,J W.P.No.10068 of 2025 As a sequel, miscellaneous petitions, if any pending, shall stand dismissed.
_____________________________ JUSTICE R. RAGHUNANDAN RAO __________________________ JUSTICE SUMATHI JAGADAM 29th July, 2025 cbs 5 RRRJ, & JS,J W.P.No.10068 of 2025 THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO THE HONOURABLE SMT. JUSTICE SUMATHI JAGADAM Writ Petition No.10068 of 2025 29th July, 2025 cbs