Andhra Pradesh High Court - Amravati
D.Syam Sathish vs The State Of Andhra Pradesh, on 29 October, 2025
APHC010577612025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3460]
(Special Original Jurisdiction)
WEDNESDAY, THE TWENTY NINETH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
WRIT PETITION NO: 29682/2025
Between:
1. D.SYAM SATHISH, , S/O.LAZAR AGED ABOUT 38 YEARS,
OCC- TYPIST, OFFICE OF THE REGIONAL JOINT DIRECTOR,
DIRECTOR OF INTERMEDIATE EDUCATION,
SAMBASIVAPET, GUNTUR DISTRICT, A.P. R/O.D.NO.3-662/6,
SB/FFA, SAMBASIVA BHAVAN, GUEST HOUSE ROAD,
UNDAVALLI VILLAGE, TADEPALLY MANDAL, GUNTUR
DISTRICT, A.P.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, SCHOOL EDUCATION DEPARTMENT,
SECRETARIAT BUILDING, VELGAPUDI, AMARAVATHI,
GUNTUR DISTRICT, A.P.
2. THE COMMISSIONER, INTERMEDIATE EDUCATION,
TADEPALLY, GUNTUR, GUNTUR DISTRICT. A.P.
3. THE REGIONAL JOINT DIRECTOR, DIRECTOR OF
INTERMEDIATE EDUCATION, SAMBASIVAPET, GUNTUR
DISTRICT, A.P.
...RESPONDENT(S):
2
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 of mandamus or any other
appropriate writ or direction declaring the action of the respondents in
not regularizing the services of the petitioner in the cadre of Typist and
not release the periodical increments, other benefits, despite of
possessing Computer Proficiency Test(CPT) on the untenable grounds
as highly illegal, arbitrary, discriminatory and contrary and
consequently direct the respondents to regularize the services of the
petitioner with effect from his date of joining into duty as Typist with all
consequential benefits and pass
IA NO: 1 OF 2025
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 2 and 3 to dispose of the
representation dated 06.11.2023 and 17.02.2025 submitted by the
petitioner, pending disposal of writ petition and pass
Counsel for the Petitioner:
1. K BHEEMA RAO
Counsel for the Respondent(S):
1. GP FOR SERVICES II
The Court made the following:
3
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
WRIT PETITION No.29682 OF 2025
ORDER:
1. The present Writ Petition is filed to declare the action of the respondents in not regularizing the services of the petitioner in the cadre of Typist and not releasing the periodical increments and other benefits, despite possessing Computer Proficiency Test (CPT) on the untenable grounds as illegal and arbitrary.
2. The case of the petitioner is that he was appointed by the District Collector vide proceedings Rc.No.3340/2021-B5, dated 29.10.2021 and directed the Respondent No.3 to issue posting orders to the petitioner on compassionate grounds as Typist on temporary basis.
3. Pursuant there to the Respondent No.3 issued proceedings vide Rc.No.704/B1/2021, dated 12.11.2021 appointing the petitioner temporarily as Typist in the clear vacancy against Roster point No.15- OC(General) under compassionate grounds subject to the petitioner passing the test of 'Proficiency in office Automation with the Usage of Computer and Associated Software' examination conducted by APPSC/ Recruiting Agency (DSC) within the stipulated time of two (2) years in terms of G.O.Ms.No.112 General Administration (Ser.A) Department, dated 18.08.2017 and also with a condition to pass Type Writing Telugu Higher Grade Examination and English Higher Grade Examination within 4 two (2) years from the date of appointment as Typist as per G.O.Ms.No.612 General Administration (Ser.C) Department, dated 30.10.1991.
4. It is stated that the petitioner had qualified in Computer Proficiency Test. Subsequently the Government issued G.O.Ms.No.69 General Administration (Ser.B) Department, dated 24.07.2023 dispensing with the Typewriting examination in both Telugu and English for the post of Typists, who were appointed on compassionate grounds and prescribed to pass in Computer Proficiency Test (CPT) as requisite qualification for regularization of services.
5. As the petitioner qualified in the computer proficiency tests, representations dated 06.11.2023 and 17.02.2025 were given seeking regularization of service and release of periodical increments. As the same are not considered, the present writ petition is filed.
6. Sri Challa Srinivas, learned Assistant Government Pleader appearing for the respondents would submit that the representations of the petitioner would be considered in accordance with the Rules and appropriate orders will be passed.
7. Considering the submissions made by both the counsel, the Writ Petition is disposed of directing the respondents to consider the representations of the petitioner dated 06.11.2023 and 17.02.2025 given 5 to respondent Nos.2 and 3, within a period of three (3) months from the date of receipt of the copy of this order. There shall be no order as to costs.
8. As a sequel, pending applications, if any, shall stand closed.
_________________ NYAPATHY VIJAY, J Date: 29.10.2025 sj 6 112 THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY WPNo.29682 of 2025 Dt.29.10.2025 sj