Andhra Pradesh High Court - Amravati
Stfe34 vs Wa 4 H ' \ on 6 January, 2026
{SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
(SPECIAL ORIGINAL JURISDICTION) '
TUESDAY .THE SIXTH DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
-PRESENT:
THE HONOURABLE SRI JUSTICE NYAPATHY VAY
WRIT PETITION NO: 73 0F 20280 00°00 = -
Between:
Oy. Thota Balai, son of T. Sudhakar, aged about 40 years, Assistant
Professar (Adhoc}, INTUA Constituent College of Engineering, Kalikir,
Department of Comouter Science and Engineering, Annamayya [Netrict-
STfe34
Petitioner
AND
1. The State of Andhra Pradesh, represented by ffs Special Chief
Secretary, Higher Education - Depariment, Secretariat, Velagapudi,
Sunmiur CNstdetl, AP S2203
The State of Andhra Pradesh, represenied by ifs Principal Secretary,
Finance Department, Secretariat, Velagapudi, Guntur District, AP.
¥
The Andhra Pradast
ta
1 Stste Council of Higher Education Department,
rep. by iis Chairman, Ofo Neeladn Towers, 8° Battalan Road,
Mangalagin, Andhra Pradesh-4225¢
4. The Jawaharlal Nehru, Technological University, Ananihapuram,
represenied by ts Registrar, INTUA Campus, Ananthapuram 815004
&. The Principal, JNTU Constitutent College of Engineering, Kalikir,
Raspondants
Advacate SRI Vv
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7. The Special Chief Secratary, Higher Education - Deparime
Andhra Pradesh, Se oretariat, YVelagapudl, Guntur Distr Met AP §2228
é. The Frincipal Secretary, Finaere Department, State of Andhra Pradesh,
ts
Secretariat, Velagaoudi, Guntur District, AP.
3. The Chairman, Andhra Pradesh State Council of Higher Education
Deparment, Ofo Negladri Towers, 8° Battallan R Road, Mangalagit
Andhra Pradesh-522503
4. The Registrar, Jaweharial Nehru, Technological University,
Ananthagurarnt, INTUA Campus, Ananthapuram $15004
The Princinal, JNTU Constitutent College of Engineering, Kathir
ae be and hereby directed to sNow cause ether appearing in persarn or
through 'an advocate as ts why in the circumstances s Set out in the oetifion and
the affidavit led therewith copy enclosed) this WRIT PETITION should not
be admified
IANO: 1 OF 2036
Petition under Section TO) PC praying thet in the
clrcumsiarices stated in the afc idavit Ned In support of the peition, the High
Court may be pleased Pleased 4 direct the 4th and Sth respondenis herein
nat io regiace or terminate the servic es of the petivioner as adhoc lecturer of
WP No. 7S of 2028, on the file of the Hi 'ah Court
ws
The Court made the following: ORDER
Notice before admission, returnable in four Weeks,
Learned Government Mleader for Hi igher Education takes notice for
Respondent Nas4 to 3
ori D. Krishna, learned Standing Counsel for INTU takes notice fer Respondent Nos.d & 8, Patiifioner has bsen appointed as Assistant Professor on Adhoc ge on various dates. Now, Respondent "oer ab ee basis In Respondent No.S Cols ie No.4 has come up with a Notification dated 94.43 £2024 for appointing Assistant Professors on Adhoc basis for one academic year, Learned counsel for the Petitioner submits that by virtue of aforesaid Notification, the Petiioner is said to be disengaged and replaced with different set of persons, who ars being appointed again on Adhoc basis and would place reNance on the arders passed in W.P.No. T4894 of 2028, dated 24.08.2028 and W.E.No.8e798 of 2018, dated 11.03.2028, | in view of the same there'shalf be interim dire ction fo Ressonclent. Authorities not to disengage services of Peti toner by replacing with new set of persons being selected Gh Adhoc basis, pending further orders. Nowever, is open to the Respondents to en gage services of any other Assistant Professors: {f there is Reed and more de hars continuation of the Petitioner. Let Counter Affidavit be fled within s period of four G0 weeks, Reply if any, be Hled within a period of fwo (OS) weeks thereat List the matter alo ong wifh' connected WOR No 484i of 2088 and WEP No. 23580 of 2025, revel 2 ' Rey Sade Sila Se Oa Yorere LE 2 rs AEX29 : ee eae secrefariat, Velagapuct Sunitur OY istrict, AP. ra \ Andhics radech advan.
oe
8. The Registrar, Jawaharial Ne afru, Technological University, Ananthapuram, JINTUA Camipus, Ananthapurar 515004 wit Chilloor District-Si7g84 (4 to § by RPAD-~ along with a copy of
5. The Principal, JNTU Consttutent College of Engineering, Kalikir. petition and memorandum of senna ne S. Cine CC to SRE V SURENDRA REDDY A te [ORUCT } ~ goxe Fie One CO to Smt Radhika, Standing Counsel OPUC wd & One CC to Sri OD Krishna, Standin ng Counsel fOPUC] S Two Cs to GP FOR Hic SHER COUCATION, High Court Of Andhra Mradesh. ROUT] 10, Two Cs to GP FOR FINANCE & PL ANRUING. High Court OF
4. One spare copy SOY NIGH COURT ¥N, J DATED OG/O 1/2028 List the matter along with connected W.P.No.1<8)1 of 2025 and W.P.No. 23860 of 2025, NOTICE BEFORE ADMISSION WP.No.73 of 2028