Andhra Pradesh High Court - Amravati
Dr. A. Padmaja, vs The State Of Andhra Pradesh, on 29 July, 2022
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
{Special Original Jurisdiction}
FRIDAY, THE TWENTY NINETH DAY QF JUDY
NRVO THOUSAND AND TWENTY TWO
SPRESENT: ;
THE HONOURABLE SMT JUSTICE KONGARA VIJAYA LAKSHMI
WRIT PETITION NO: 23275 OF 2022
Botveen:
Dr. A. Padmaja, Wie. Dek Muriuswarnty, ose <d about GO years, Gee Retired
Professor in College of Nursing SVIMS, R/o. 6-1-802/A-type, H.No2, SVIMS
Carmous, Bird-Doctor Quarters, Tirupall (Urban), Chittoor District
.. Patitioner<--
AND
1. The State of Andhra Pradesh, Represented by its Principal Secretary, Health and
Medical Department, Secretariat Buildings, Velgapudi, Amaravathi, Guntur
a batrict.
$. Sci Venkateswara institute of Medios! Sclanoas, Represented by its Ragistrar,
Tirupati, Chidioor (istrict - S71? 501.
The Director, Sri Venksteswara Institute of Medical Sciences, Tirupati, Chittoor
Oustrict - SUP 804,
i
», Respondents.
WHEREAS the Petitioner above named through his Advacate Sri K RAGHU
YEER presented this Pefitian under Artinie 226 of the Canstitution of india praying that
in the circumstances stated in the affidavit fled therewith, the High Court may be
meased to issue spr rope iate Writ, Order or Direction more parti culanly one in the nature
ot Writ of Gerforar < ing | for all the connected records including the impugned
Proseadings of the 3 Resse: ndent in Rac.No.c V/27/SVIMS/2010 dated OF OF 2022
wih consequential proceed ings in Roo No. CU2TiSVIMG/Z2010 dated OF OF 2022 anc
quash the same as legal, imoropger, unjust, arbitrary and violative of Principles of
Natural justice and contrary to the orders passed by this Hor' ble Court in WAP_LNG. T8246
of 2012 and WPLNa. 8982 of 2012 dated 01.02.2022 and further declare {hat the
Paiiioner entitled for all consequential benefits including UGC PROG 2006 and other
monetary benefits, Including monthly pension, arrears of pension, gratully, earned leave
benefits etc., =
AND WHEREAS the High Court ugon perusing the petition and affidavit Med
herein and upon hearing the arguments of Sri KR RAGHU VEER.Advocate for ihe
Patiioner and GP for Medical and Healthfor Respondent Nos.1 & 2 and Smit. Radha
Reddy, SC for respandent No.3, directed Issue of notice ta the Respondents herein to
show cause as to why this WRIT PET! TON should not be admitted.
You wiz: :
The Principal Secretary, Health and Medical Department, Secretarial Buildings, -
Veigapucdi, State of Arvinra Fradesh, Amaravath, Guntur District,
=. The Registrar, Sr Vansxateswara institute of Medical Sciences, Tirupall, Chittoor
District - S17 501. os
3. The Director, Si Venkateswara inatitule of Medical Sciences, Tirupati, Ghifieor -
~
District - S17 AO 7
re be and hereby directed fo show cause either appearing in person or through an
Advocate, as to why in the croumnstances set out in the petition and the affidavit Ned
herewith (copy anciosed) this WRIT PEN TON should not be admitted. :
rp MD,
IA_NO: 1 OF 2022 --
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 suspend the
operation of the Proceedings of the 2" Respondent in Roc.No.C1/27/SVIMS/2010
dated 07.07.2022 with consequential proceedings in Roc.No.C 1/27/SVIMS/2010 dated
07.07.2022, all consequential benefits including UGC PRC 2006 and other monetary
benefits, including monthly pension, arrears of pension, gratuity, earned leave benefits
etc., pending disposal of WP No. 23273 of 2022, on the file of the High Court. -
The Court made the following:
ORDER:
"Notice before admission. . .
Learned Government Pleader for Service-I takes notice for Respondent No.1 | | | Ms. Radha Marella, learned .Sanding Counsel takes notice for Respondent Nos.2 and 3.
In view of the facts and circumstances, the respondent Nos.2 and 3 are directed not to recover any amounts paid to the petitioner pursuant to the impugned proceedings, dated 07.07.2022 until further orders."
fn M.RAMESH BABU . , DEPUTY REGISTRAR ITTRUE COPY// For. SECTION OFFICER To, Se 0
1. The Principal Secretary, Health and Medical Department, Secretariat Buildings, Velgapudi, State of Andhra Pradesh, Amaravathi, Guntur District.
2. The Registrar, Sri Venkateswara Institute of Medical Sciences, Tirupati, Chittoor . District - 517 501.
3. The Director, Sri Venkateswara Institute of Medical Sciences, Tirupati, Chittoor. District - 517 501 (1 to 3 by RPAD- along with a copy of petition and memorandum of grounds) os » 4. One CC to SRI. K RAGHU VEER Advocate [OPUC] --
5. One CC to SRI. Ms. Radha Marella, learned Sanding Counsel -- Advocate [OPUC] 7
6. Two CCs to GP for Medical and Health, High Court Of Andhra Pradesh. [OUT]}"
7. One spare copy ok.
pr HIGH COURT HYLG DATED 28/07/2022 NOTICE BEFORE ADMISSION WP No 23273 af 2022 DIRECTION