Andhra Pradesh High Court - Amravati
Prathipati Meena vs The State Of Andhra Pradesh on 28 April, 2026
Author: D Ramesh
Bench: D Ramesh
APHC010028232026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3208]
(Special Original Jurisdiction)
TUESDAY,THE TWENTY EIGHTH DAY OF APRIL
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 2071/2026
Between:
1. PRATHIPATI MEENA, , D/O.CHANDRA SEKHAR, AGED
ABOUT 33 YEARS, OCC STAFF NURSE, R/O.D.NO.1-
83A, SERI VARTHALLAPALLI VILLAGE, PEDANA
MANDAL, KRISHNA DISTRICT.
2. NUNNA MAREMMA,, W/O.EDUKONDALU, AGED
ABOUT 32 YEARS, OCC STAFF NURSE, R/O.D.NO.14-
196, GOPALNAGAR, MACHILIPATNAM, KRISHNA
DISTRICT.
3. KAVURI DIVYA,, W/O.J.CHIRANJEEVI BUJJI BABU
AGED ABOUT 33 YEARS, OCC STAFF NURSE,
R/O.SURIPALLI VILLAGE, BHATTIPROLU MANDAL,
BAPATLA DISTRICT.
4. GURRAM VENKATA SUHASINI,, W/O.RAJU, AGED
ABOUT 37 YEARS, OCC STAFF NURSE, R/O.D.NO.13-
3, MALLESWARAM VILLAGE, BANTUMILLI MANDAL,
KRISHNA DISTRICT.
5. CHEERALA JHANSI,, W/O.KOLANTI KIRAN BABU,
AGED ABOUT 34 YEARS, OCC STAFF NURSE,
R/O.D.NO.4-15A, CHINAMUTTEVI, MOVVA MANDAL,
2
KRISHNA DISTRICT.
6. BANDI LAVANYA,, D/O.ARJUNA RAO, AGED ABOUT
35 YEARS, OCC STAFF NURSE, R/O.D.NO.3-98B,
KOWTHARAM VILLAGE, GUDLAVALLERU MANDAL,
KRISHNA DISTRICT.
7. JOGI LAKSHMI TIRUPATAMMA, , D/O.SRINIVASARAO,
AGED ABOUT 30 YEARS, OCC STAFF NURSE,
R/O.D.NO.1-39/B, KOKKILIGADDA VILLAGE,
MOPIDEVI MANDAL, KRISHNA DISTRICT.
8. MEKA SIVA NAGARAJU,, S/O.KRISHNA, AGED ABOUT
35 YEARS, OCC STAFF NURSE, R/O.D.NO.16-456-A,
VALANDAPALEM, MACHILIPATNAM, KRISHNA
DISTRICT.
9. SMT.DOVARI JHANSI RANI,, D/O.D.KOTESU, AGED
ABOUT 37 YEARS, OCC STAFF NURSE,
R/O.UTTARAPALEM, KOKKILIGADDA, MOPIDEVI
MANDAL, KRISHNA DISTRICT.
10. SMT.KALIVARAPU DURGA,, D/O.GOVINDU, AGED
ABOUT 32 YEARS, OCC STAFF NURSE, R/O.D.NO.24-
228, RAMAINAIDUPET, MACHILIPATNAM, KRISHNA
DISTRICT.
11. SMT.NATTA KIRANMAI,, D/O.RAJU, AGED ABOUT 36
YEARS, OCC STAFF NURSE, R/O.ADDADA VILLAGE,
PAMARRU MANDAL, KRISHNA DISTRICT.
12. SMT. KUMPATI UMA,, D/O.D. K NAGESWARA RAO,
AGED ABOUT 35 YEARS, OCC STAFF NURSE, RIO.
D.NO. CHINNAKALLEPALLI VILLAGE, GANTASALA
MANDAL, KRISHNA DISTRICT - 521133
13. SMT. CHENNUBOINA ANUSHA,, D/O.VENKATESWARA
RAO, AGED ABOUT 32 YEARS, OCC STAFF NURSE,
R/O.D.NO.5-8, ANNAVARAM VILLAGE,
3
MANGALAPURAM POST, MOPIDEVI MANDAL,
KRISHNA DISTRICT 521131.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP.BY ITS
PRINCIPAL SECRETARY - MEDICAL AND HEALTH
SERVICES, SECRETARIAT, VELAGAPUDI, GUNTUR
DISTRICT. PIN CODE 522503
2. THE COMMISSIONER OF HEALTH MEDICAL AND
FAMILY WELFARE, MEDICAL AND HEALTH
DEPARTMENT, APIIC TOWERS, MANGALAGIRI,
GUNTUR DISTRICT. PIN CODE 522503
3. THE DIRECTOR OF PUBLIC HEALTH AND FAMILY
WELFARE, GOLLAPUDI, VIJAYAWADA, NTR
DISTRICT.PIN CODE 521225
4. THE DISTRICT COLLECTOR, KRISHNA DISTRICT AT
MACHILIPATNAM.PIN CODE 521002
5. THE REGIONAL DIRECTOR OF MEDICAL AND HEALTH
SERVICES, ZONE-LL, RAJAHMAHENDRAVARAM,
EAST GODAVARI DISTRICT. PIN CODE 533102
6. THE DISTRICT MEDICAL AND HEALTH OFFICER,
MACHILIPATNAM, KRISHNA DISTRICT.PIN CODE
521001.
7. THE ENQUIRY OFFICER CUM THE DISTRICT MEDICAL
AND HEALTH OFFICER, VIJAYAWADA, NTR
DISTRICT.PIN CODE 521225.
8. THE DISTRICT COORDINATOR OF HOSPITAL
SERVICES, MACHILIPATNAM, KRISHNA DISTRICT.PIN
CODE 521001.
4
9. THE SUPERINTENDENT, GOVERNMENT GENERAL
HOSPITAL, VIJAYAWADA, NTR DISTRICT. PIN CODE
520008.
10. THE SUPERINTENDENT, GOVERNMENT GENERAL
HOSPITAL, MACHILIPATNAM, KRISHNA DISTRICT. PIN
CODE 521001.
...RESPONDENT(S):
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 toPleased to issue a Writ of Mandamus, or any other appropriate writ, order or direction, declaring the proceedings in Rc.No.28/2026, dated 07.01.2026 and consequential proceedings dated 13.01.2026 compelling the petitioners to produce original documents as illegal, arbitrary, without jurisdiction and violation of Rule 9 of AP State AND Subordinate Service Rules, 1996 and violation of Articles 14, 19, 21 of Constitution of India and set aside the same and pass IA 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 pleased to grant interim stay of further proceedings in Rc.No.28/2026, dated 07.01.2026 and consequential proceedings dated 13.01.2026, pending disposal of the above writ petition, and pass Counsel for the Petitioner(S):
1. B V ANJANEYULU Counsel for the Respondent(S):
1. GP FOR SERVICES I 5 The Court made the following ORDER:
Sri B.V. Anjaneyulu, learned counsel for the petitioners, on instructions, submits that the cause in the writ petition does not survive and that it has become infructuous. Hence, nothing further remains for adjudication.
2. Recording the said submissions, the writ petition is dismissed as infructuous.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.
_____________________ JUSTICE D.RAMESH Date: 28.04.2026 ANS 6 215 THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 2071/2026 Date: 28.04.2026 ANS