N Sunil Kumar Reddy vs Appsc on 8 December, 2020

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Andhra Pradesh High Court - Amravati

N Sunil Kumar Reddy vs Appsc on 8 December, 2020

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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Special Original Jurisdiction)
TUESDAY, THE EIGHTH DAY OF DECEMBER TWO THOUSAND AND TWENTY
:PRESENT:
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO / A
WRIT PETITION NO: 22937 OF 2020 Me

Between:

Audit Department, Srisailam, Kurnool Dist.

Petitioner

AND
1. APPSC, Represented by Secretary, 2nd Floor, M.G. Road, Opp Indira Gandhi
Municipal Stadium , Vijayawada, PIN- 520 010
2. Commissioner of Excise and Prohibition, Govt. of A.P. 88-2B, Kollabaram Road,
SER Center, Prasadampadu, Currency Nagar, Vijayawada, A.P., PIN:521108.
3. Government of A.P., Rep. by Principal Secretary General Administration
Department, A.P. Secretariat, Velagapudi, Guntur District, PIN- 522 238.

Respondent

Petition under Article 226 of the Constitution ofndia praying that in the circumstances
stated in the affidavit filed therewith, the High Court may be pleased to issue a writ,
order or direction particularly one in the nature of Writ of Mandamus declaring the action
of the 1st Respondent as arbitrary, illegal violation of Articles 14, 16 and 21 of the
Constitution of India, and consequently direct the Respondents to consider appointing
as Prohibition and Excise Sub Inspector in preference to persons who have secured
less marks than the petitioner i.e. 285.52 marks;

IA NO: 1 OF 2020

Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the writ petition, the High Court may be pleased to
direct the Respondents not to fill-up vacancies of Prohibition & Excise Sub Inspector for
O.C category either in local or non-local, pending disposal of WP 22937 of 2020, on the
file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri.C.Srinivasa Baba
Advocate for the Petitioner, Sri.R.V.Mallikarjuna Rao for Respondent No.1, GP for
Prohibition and Excise for Respondent No.2 and of GP for General Administration for
Respondent No.3, and the Court made the following.

ORDER:

Post on 15.12.2020.

Any appointment made in the post of Prohibition & Excise Inspector in Zone-4, in the O.C.Category shall be subject to the result of this writ petition. .

SD/-G.SRINIVASA REDDY ASSISTANT, ISTRAR ITTRUE COPY// For ASSISTANT REGISTRAR ~ OANA SRL + . The Secretary, APPSC, 2nd Floor, M.G. Road, Opp Indira Gandhi Municipal Stadium , Vijayawada, PIN- 520 010 The Commissioner of Excise and Prohibition, Govt. of A.P. 88-2B, Kollabaram Road, SER Center, Prasadampadu, Currency Nagar, Vijayawada, A.P., PIN:521108.

The Principal Secretary, General Administration Department, Government of A.P., A.P. Secretariat, Velagapudi, Guntur District, PIN- 522 238. (by RPAD) One CC to Sri.C.Srinivasa Baba Advocate [OPUC] One CC to Sri.R.V.Mallikarjuna Rao Advocate [OPUC] Two CCs to GP for General Administration, High Court of A.P. (OUT) Two CCs to GP for Prohibition and Excise, High Court of A.P. (OUT) One spare copy HIGH COURT RRRJ DATED:08/12/2020 NOTE: POST ON 15.12.2020 ORDER WP.No.22937 of 2020 DIRECTION

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Andhra Pradesh High Court - Amravati