Andhra Pradesh High Court - Amravati
Ravuri Subba Rao vs The State Of Andhra Pradesh; Rep. By Its ... on 27 April, 2026
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA^^I "
(SPECIAL ORIGINAL JURISDICTION)
MONDAY. THE TWENTY SEVENTH DAY OF APRIL
TWO THOUSAND AND TWENTY SIX
:PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH ^
WRIT PETITION NO: 6577 OF 2026
Between:
Ravuri Subba Rao, S/o Eliah, Aged about 63 years, Retired Deputy
Executive Engineer, Public Health Department, Tenali Municipality, Guntur
District. Presently residing at D.No 20-30-15, Balaji Nagar Road, Donka
road, Chinnaravuru, Tenali, Guntur District.
Petitioner
AND
1. The State of Andhra Pradesh; Rep. by its Principal Secretary, Municipal
Administration & Urban Development Department, AP Secretariat,
Velagapudi, Amaravati.
2. The State of Andhra Pradesh, Rep. by its Principal Secretary, Finance
& Planning Department, AP Secretariat, Velagapudi, Amaravati
3. The Engineer-in-Chief, Public Health & Municipal Engineering
Department.Tadepalli.
4. The Superintending Engineer, Public Health Circle, Nellore.
5. The Tenali Municipality, Represented by its Commissioner, Tenali,
Guntur District.
6. The Director of Treasuries and Accounts, Mangalagiri, Guntur District.
7. The Deputy Director, District Treasury and Accounts Office, Guntur
District.
8. The Assistant Treasury Officer, Divisional Sub-Treasury, Tenali, Guntur
District.
Respondents
WHEREAS the Petitioner above' named through his Advocate Sri S SRINIVASA RAO presented this Petition under Article 226 of the Constitution of India is filed 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 to declare impugned action of the 8*^ Respondent in not implementing the Petitioner's salary refixation and sanction of upgraded increments vide th Proceedings No. 343/Estt/EC1/2025, dated 31.05.2025, issued by the 4 Respondent, and not releasing the retirement benefits including monthly pension as illegal, arbitrary, and violative of the Constitution of India and consequently, directing the Respondents No. 7, and 8 to forthwith implement the said Proceedings No. 343/Estt/ECI/2025, dated 31.05.2025 without any delay and to release all consequential arrears of salary due to the Petitioner without any further delay and to further direct the Respondents to immediately process, finalize, and disburse all pensionary and retirement benefits, including rhonthly pension, gratuity, commutation of pension, and leave encashment, based on the refixed pay, along with interest at a rate deemed fit by this Hon'ble Court for the period of delay;
AND WHEREAS the High Court upon perusing the petition and memorandum of grounds filed herein and upon hearing the arguments of Sri S SRINIVASA RAO Advocate for the Petitioner, GP for MA&UD for R1 and R3, GP for Finance Department for R2; R6 to R8 Smt.Vallabhaneni Seerisha, Standing counsel for R5 directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted. You viz:
1. The Principal Secretary, State of Andhra Pradesh, Municipal Administration & Urban Development Department, AP Secretariat, Velagapudi, Amaravati.
2. The Principal Secretary, State of Andhra Pradesh, Finance & Planning Department, AP Secretariat, Velagapudi, Amaravati
3. The Engineer-in-Chief, Public Health & Municipal Engineering Department,Tadepalli.
4. The Superintending Engineer. Public Health Circle, Nellore.
5. The Commissioner, Tenali Municipality. Tenali. Guntur District.
6. The Director of Treasuries and Accounts, Mangalagiri, Guntur District.
7. The Deputy Director, District Treasury and Accounts Office, Guntur District.
8. The Assistant Treasury Officer, Divisional Sub-Treasury. Tenali, Guntur District, are be and hereby 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 on or before summer vacation, 2026.
lA NO: 1 OF 2n?fi Petition under Section 151 CPC is filed 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 7 and 8 to forthwith directing the Respondents No. 7, and 8 to forthwith implement the said Proceedings No. 343/Estt/ECI/2025, dated 31.05.2025 and release all consequential arrears of salary due to the Petitioner without any further delay and to pay a pension to the Petitioner based on the pay as refixed vide Proceedings No. 343/Estt/ECI/2025, dated 31.05.2025 and to release the undisputed amounts of gratuity and leave encashment, pending disposal of WP No. 6577 of 2026, on the file of the High Court.
The Court made the following: ORDER Notice before admission.
There shall be a direction o respondent Nos.6 to 8 to consider the proceedings dated 31.05.2025 issued by respondent No.4 and implement the same.
List the matter after Summer Vacation, 2026.
SD/-Y.SRINIVASU
ASSISTANT REGISTRAR
//TRUE COPY// SECTION OFFICER
To,
1. The Principal Secretary, State of Andhra Pradesh, Municipal Administration & Urban Development Department, AP Secretariat, Velagapudi, Amaravati.
2. The Principal Secretary, State of Andhra Pradesh, Finance & Planning Department, AP Secretariat, Velagapudi, Amaravati (addressee 1 and 2 by Special Messenger - along with a copy of petition and memorandum of grounds)
3. The Engineer-in-Chief, Public Health & Municipal Engineering Department,Tadepalli.
4. The Superintending Engineer, Public Health Circle, Nellore.
5. The Commissioner, Tenali Municipality, Represented by its Tenali, Guntur District.
6. The Director of Treasuries and Accounts, Mangalagiri, Guntur District.
7. The Deputy Director, District Treasury and Accounts Office, Guntur District.
8. The Assistant Treasury Officer, Divisional Sub-Treasury, Tenali, Guntur District, (addressee 3 to 8 by RPAD- along with a copy of petition and memorandum of grounds) '
9. One CC to SRI. S SRINIVASA RAO Advocate [OPUC]
10. Two CCs to GP FOR Municipal Administration & Urban Development Department, High Court of Andhra Pradesh. [OUT] ih
11. Two CCs to GP FOR Finance Department, High Court Of Andhra Pradesh. [OUT]
12. One CC to Smt.Vallabhaneni Seerisha, Standing counsel [OPUC]
13. One spare copy HIGH COURT DR,J DATED:27/04/2026 LIST THE MATTER AFTER SUMMER VACATION, 2026 NOTICE BEFORE ADMISSION WP.No.6577 of 2026 i 1 UKi 2026 DIRECTION