Andhra Pradesh High Court - Amravati
G Bala Subramanyam vs State Of Andhra Pradesh, on 30 July, 2020
Author: D Ramesh
Bench: D Ramesh
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) THURSDAY, THE THIRTIETH DAY OF JULY, TWO THOUSAND AND TWENTY : PRESENT: THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 12043 OF 2020 Between: G Bala Subramanyam, S/o. G.Changalrayulu. .. Petitioner AND 1. State of Andhra Pradesh, rep. by its Special Chief Secretary to Government, Skills Development and Training Department (formerly Labour, Employment, Training and Factories Department), Velagapudi, Amaravati. 2. The Commissioner, Employment and Training, Government ITI Campus, Ramesh Hospital Road, Vijayawada. ...Respondents
WHEREAS the Petitioner above named through his Advocate S SRI RAM REDDY presented this 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 an appropriate writ, order or direction, more particularly one in the nature of Writ of Mandamus, declaring the action of the Respondents in not preparing year-wise panels from the year 2017-18 of eligible candidates for promotion to the post of Additional Director, Skills Development and Training Department as contemplated under Rule 6 of the Andhra Pradesh State and Subordinate Service Rules, 1996, inspite of the representations made by the Petitioner and the Memoranda of even Nos.1022793/Emp.A1/2018 dated 20.02.2018, 31.10.2018 and 14.05.2019 issued by the 1st Respondent thereon to the 2nd Respondent and in seeking to promote an ineligible candidate by straight away preparing a panel for the year 2019-20 thereby seeking to illegally deny promotion to me as arbitrary, illegal, violative of the Andhra Pradesh State and Subordinate Service Rules, 1996, violative of the fundamental rights guaranteed to the Petitioner under the constitution of India and consequently direct the Respondents to grant the Petitioner promotion to the post of Additional Director, Skills Development and Training Department, against the panel year 2017-18 with all consequential attendant benefits including monetary benefits.
AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri S SRI Ram Reddy, Advocate for the Petitioner and of GP for Labour & Employment for respondents, directed issue of notice to the Respondents, returnable in four weeks herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. The Special Chief Secretary to Government, Skills Development and Training Department (formerly Labour, Employment, Training and Factories Department), State of Andhra Pradesh, Velagapudi, Amaravati.
2. The Commissioner, Employment and Training, Government IT! Campus, Ramesh Hospital Road, Vijayawada.
are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted.
IA NO: 1 OF 2020 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 prepare year-wise panels from the years 2017-18 for promotion to the post of Additional Director, Skills Development and Training Department, strictly in accordance with Rule 6 of Andhra Pradesh State and Subordinate Service Rules, 1996, before effecting any promotions to the post of Additional Director, Skills Development and Training Department, pending disposal of WP No.12043 of 2020, on the file of the High Court.
The Court made the following: ORDER "Notice before admission returnable in four weeks.
There shall be interim direction as prayed for." __ _ A SD/- k.. TATA RAO ASSISTANT REGISTRAR Aw worn 1 DKAK IITRUE COPY// For ASSISTANT REGISTRAR To,
1. The Special Chief Secretary to Government, Skills Development and Training Department (formerly Labour, Employment, Training and Factories Department), State of Andhra Pradesh, Velagapudi, Amaravati.
2. The Commissioner, Employment and Training, Government ITI Campus, Ramesh Hospital Road, Vijayawada.(1 to 2 by RPAD- along with a copy of petition and memorandum of grounds) |
3. One CC to S SRI RAM REDDY, Advocate [OPUC]
4. Two CCs to GP for Labour & Employment, High Court of Andhra Pradesh. [OUT]
5. One spare copy SP HIGH COURT DRJ DATED: 30/07/2020 NOTICE BEFORE ADMISSION WP.No.12043 of 2020 INTERIM DIRECTION 2s 4 SES ps ap pee SS ESPAT Rte aa Seca EFT SE