Andhra Pradesh High Court - Amravati
P Bhanu Chandra Murthy vs The State Of Andhra Pradesh on 12 March, 2026
Author: D Ramesh
Bench: D Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY ,THE TWELFTH DAY OF MARCH
TWO THOUSAND AND TWENTY SIX
iPRESENT:
i
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 5624 OF 2026
Between:
1. P Bhanu Chandra Murthy, S/o.late Lingam Naidu Aged about 60 years
working as MPHA(M) Akkula Peta P.H.C., Amudalavalasa Mandal
Srikakulam District.
2. Gandi Venakta Appalakrishna, S/o. Demudu Aged about 60 years,
Working as MPHA(M) Amunit, Gajuwaka, Visakhapatnam District.
3. Meesala Nagabhushana Rao, S/o. late Rama Murty Aged about 60
years. Working As MPHA(M) Sarubujjili PHC, Sarbujjili Mandal,
Srikakulam District.
4. Cheepurupalli Nagaraju, S/o.Chinna Appala naidu Aged about 60 years.
Working as MPHA(M), NMEP Sub Unit, Paderu, A.S.R District.
5. Namala Raju, S/o.Narasimha Murthy Aged about 60 years, working as
MPHA(M) D.No.4-107-1171,2'^'^ Ward Wekers Colony, TadepalliGudem ,
West Godavari District
...Petitioners
AND
1. The State Of Andhra Pradesh, rep. by its Principal Secretary, Health
medical and Family Welfare Department, Secretariat, Velagapudi
Guntur District, Andhra Pradesh 522502
2. The State of Andhra Pradesh, rep.by its Spl.Chief Secretary Finance
(HR IV-FR and LR) Department, Secretariat, Velagapudi, Guntur
Dsitrict-522502.
7
3.
The Director of Public Health and Family Welfare, State of A.P.
Gollapudi, Vijayawada-5221225
4.
The District Medical and Health Officer, Srikakulam, Srikakulam District.
532001
5. The District Medical and Health Officer, Vishakhapatnam
Visakhapatnam District. 530001
6.
The District Medical and Health Officer, Alluri Setharamaraju District.
531024
...Respondents
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 particularly in the nature of Writ of Mandamus or
any other appropriate Writ Order or direction directing the respondents herein
in not extending the age of superannuation upto 62 years to the petitioners
herein also, by extending the benefits of G.O.Ms.No. 15, Finance Department
dated 31-1-2022 as highly illegal, arbitrary and discrimination and also
contrary to the law and consequential the Honourable Court may pleased to
declaring that the petitioners herein is also entitled to continue in service upto
62 years as MPHA(M) on contract basis with all consequential benefits.
lA NO: 1 OF 2026
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 respondents to herein continue the petitioners in service
as MPHA(M) on contract basis upto the age 62 years, pending disposal of WP
5624 of 2026, 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 V V
7
Prabhakara Rao, Advocate for the Petitioners, GP for Medical and Health for
Respondent Nos. 1 & 3 to 6, GP for Finance for Respondent No.2 and the
Court made the following.
ORDER:
Heard the learned counsel for the petitioner.
The learned Government Pleader for Medical and Health takes notice for the respondent Nos. 1, 3 to 6 and the learned Government Pleader for Finance takes notice for the respondent No.2.
The grievance of the petitioners is that the respondents have not extended the age of superannuation up to 62 years to the petitioners which action is illegal and arbitrary.
The learned counsel for the petitioner submits that, in similar circumstances, this Court, in W.P. No. 1797 of 2026, granted an interim order dated 22.01.2026. In view of the same, this Court is pleased to pass a similar interim order.
Accordingly there shall be an interim direction directing the respondents to herein continue the petitioners in service as MPHA(M) on contract basis upto the age of superannuation of 62 years.
For filing counter, post the matter after four (04) weeks.
SD/- T. SRINIVASA RAO ASSISTANT REGISTRAR //TRUE COPY// SECTION OF^C^ To,
1. The Principal Secretary, State Of Andhra Pradesh, Health medical and Family Welfare Department, Secretariat, Velagapudi Guntur District, Andhra Pradesh 522502
2. The Spl. Chief Secretary State of Andhra Pradesh, Finance (HR IV-FR and LR) Department, Secretariat, Velagapudi, Guntur Dsitrict-522502. (1 & 2 by spl messenger)
3. The Director of Public Health and Family Welfare, State of A.P. Gollapudi, Vijayawada-5221225
4. The District Medical and Health Officer, Srikakulam, Srikakulam District.
532001
5. The District Medical and Health Officer, Vishakhapatnam Visakhapatnam District. 530001
6. The District Medical and Health Officer, Alluri Setharamaraju District.
531024 (3 to 6 by RPAD)
7. One CC to Sri V V Prabhakara Rao, Advocate [OPUC]
8. Two CCs to GP for Medical and Health, High Court Of Andhra Pradesh. [OUT]
9. Two CCs to GP for Finance, High Court Of Andhra Pradesh. [OUT]
10. One spare copy ' \ HIGH COURT DR,J DATED: 12/03/2026 FOR FILING COUNTER, POST THE MATTER AFTER FOUR (04) WEEKS.
ORDER WP.No.5624 of 2026 INTERIM DIRECTION