Andhra Pradesh High Court - Amravati
U. Krishna Murthy Raju vs The State Of Andhra Pradesh on 19 July, 2022
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
ee [2693]
{SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
TUESDAY, THE NINETEENTH DAY OF JULY --
TWO THOUSAND AND TWENTY TWO ..
(PRESENT:
THE HONOURABLE SMT JUSTICE RONGARA VIJAYA LAKSHML.
WRIT PETITION NO: 20086 OF 2022 cone
Bahveer:
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UL Krishna My urthy Raju, So V. Sreenivasa Raju, Hindu, Maks, aged about B¢
years, Retired S, i O40), Rio 76-17-1011 1-D, Vasavi Nagar, Kurnool.
Shaik Firoxs HusSain, Sin 8. Abdul Nabee, Musi, aged & about 2 years, Retire
Sib 4812, Rio H No. 44) [ANB ~ D, Rethaneky, Kura,
&. Sugutia Kuriarl, Wis Lakehmaiah, Hindu, Females, aged about 89 years, 0.1,
Rig. H.No.4-788-1-4, New Mamata Nagar, Rurnaal,
m Sujatha Kumari, Wio ML Sundar Rao, Hincu, Famais, aged ahoaut 50 years,
AL Rio, HNO SY/Gaae *, imdira Gandhi Nagar, Kurmmoal =
S. Surendranath Rao, S/o. &. Noe nda Rao, Hindu, Male, aged about $4 years,
Retired ASL (155), Rio H No. 3871 258-V-0-28 Mahalakhira Nagar, Kurnool,
5. Baban Sahab, So 8. Khaseern Mustim, Male, agec about 59, working S.J
(639), Rio BP M2881 Mt Oo, Sone } Setty Nagar, Kumool
YT. & Verkateewarlu, S/o TS. Subbaiah, Hindu, Male. aged about 82 years,
Retired 8 5.1 (745), Rio Be Block, HNo 408, Sai Aswarya Apsriments, Tekke,
Nandyal.
SUM. Basha, S/o S.8h ow Sahed, Musiim, vee » ane ai out oa rears Retied
Head Cea netable 4
Kuro, .
3. Piroz Begum, Wio S. Azad Basha, Hindu, Muslim, aged about 83 years,
ratirad A ASA, Ro. H.No.$O-3-S84-A8, New Old City Bus Stop, Bsish Nager,
Rural. |
S.K.Saidtdu, Sfo Shaik imam Saheb, Muslim, Male, aged about 64 years, Retired
Foline Constabla re. Rio. HNo €asega-As, NLR, Pat ELD S-F.4 18S 3, Kurnoat =
.M. Aharnnéd Baig, Sfo M. Maheboob Saig, Musim, aged about 84 years, Si.
(1308), Rio, H No. B8 1-82, Kawada Street, Klmooct,
en
oY Ramana, Sfo co. : Narayana, Hindu, Mais, aged about 5¢ years, S.1 (197),
Rio. HONo. 50/71, Arors Nagar, Kurnco
Vv. Prasada Rac, Sfo ACh. Narayana, Hindu, Male, aged about G4 years, Netired
S.L¢798). Rro. Fiot No.88, MSS. Balai Vilas. Near Janaorys Appointments,
Pasupal, Rurnaol,
4.8. Revarhant, Wo K. Seradhi Hindu, Fernale, aged abaut 58 years, 81, Ria.
HUNG. 106, 2" e Foor Mf) Central ee iRZa, "Near VI inayak Ghat, Kurnool,
8. Paulindmma, Wio R. Daivadeanam, Hindu, Female, agad about S2 years,
Retired ASL, Ryo. H.No. 44/1}, RethanetS, Kurnoal,
JRL AY UAEMMB, Wo 8. Ramakrishna, Hindu, Female, aged about 82 years, Retd.,
AS, Rio. H.No.28-183/8, Kota Str Beh Nandyal,
/PVedamma, Wio R.Dass, Hindu, Female, a ged about 62 years, Retired
amployee, Rio. H.No.28/1064-14, Saibaba Nagar, Nandyal,
AY. dagannath, Sia ¥. Thimapoa, Hindu, Male, aged about 8 years, working So),
i625) Near ion Factory, Santosh Nagar, Ku rod.
ae Mesnamina, Wie J. Karunakar, Hindu, Female, aged about 6&1 years, Ret,
WSL (28139) Rén. BL Noo! ue YPR Home Teavn, Aasoarli Road, Adoni =
y, Moharnitad. Yusull, Sfo. T. Mohmmad Khasim, Musiin, Male, ageci about 85
years, | Ric. AS). (488), Rio H. No.4 1-320 2, 2, Kothape aa, Kurnool.
Urna Devi, Wie K. Veeranna, Hindu. "Eemale. aged about 65 years, Rid,
WHO.213 G Rio.H, No.4 1-548, Kothangia, Kumool,
Patitioners
AND --_
4. The State of Ancihra Py -adesh _ Bent, by Principal, Secretary, Hore Department,
A.&. Secretariat, Velagapudi, Guntur District - 22509,
The Director General of Poline, Anchra Pradesh, Viayawada, -"~
The Superintendent of Palice, Kurnon! IN atficl, Kurnool, Andhra Pradesh,
Respondents
tar Pd WHEREAS the Fetiinners above named through their Advocate Sri MURALI L LINCOLN oresented this Petition under Article 286 of the Constitution of india nraying thal in the cirouunstances the affidavit Hed therewith, the High Court may he cleaserdd to asus any wr, omer or r direct an more particularly ane in the nature of wril of mandamus or appropriate writin. 1) decigre the action of the respondent Nos issuing mpugned Order D D 2. No. "a Re No AS! 8005 PAOIG) datad 21-10-2018 ey pay to the petiioners in praceadings 200 strict £ Pol cet 18-O7°2008, DLO, . AOA2ODG RO No Ai4d3g OL04-06-2009 DO ; a / #000 PRO No AS! 7S04 DEPTS 2- 2009 and DO Noe. 1128 (2009 AKC No. ASHBIS CX 18412-8008 which the petitioners are aniitied under Rule GY of RPS-1993 whe fixing ihe pay of us Pre RPS-1999 w han ihe pay acain in Qpaciai Grade post Scale and Ordinary Scale are equal as on 1-7- FOSS which was fixed prior to the advent of RPS-1999 as ilegal, arbitrary, viclation of Article 14, 4Oi4) rw Article 2iof the Canstifufion of india, violation of Government omers Le., S.O.8 Noid F & P Dept. daiad.4 '- B-199 , .PINo goo F & P Dept. Dated s2-7 1993_-6.0.P No 180 F & P Dent dated. 1.0. m0. Memo. No. DS 247079? DL ao. 2000, G.OLP No 2a3 Sin (Pa f Hept. < ; 8-008 and GOP Ne. Tao Fin (Poa) y. ad. 1S W104 & G.OLMs.No 230 dated. 19- a. O. No ese 09, RC. No a 5/4484 Dept. dated 2o-8-2008, G.O.Me.No '351ds IG-1898. 2 declare the action. of ihe Reaspandent No.3 in passing non-speaking impugned order D.O.No. 117 O01 fRoe Noe AS SOOO), dated. S21-1O-2019 and other similar consequential nomspeaking orders on the expienafinns submitied by the pe atitioners ta the Shay Cause Notice issued by the respormdent Noo vide co No ASBOOS OIG, District Police Office, OL 16-10-0014 thaugh the then Honorable A PL Acminiatrative Tribunal, Hyderabad in Rs cornen Orders Dated. 7-8-2014 passed in C.ANo 6485 of 2011 A batch and O.A.No. 7644 of 204% and baich has clearly directed fhe Respondent No.3 that after reoeving explanation from the petitioners to the show cause notice, fo decide or pass the soeaking orders on mer fis as dlegal, arbdrary, vindation of Article 1907} rAw Article 2° of Caonsiiution of India, Qileslare the action of the Respondant No. 3 passing the impugned Crier DO No AT Por 2016 iRe.No. AS! SQ05 f S030) dated. 21-10-2015 recovering the total amounts 3 sready paid fo ihe peti Hanes vide proceedings .O.No.658) S00QRC.No ANS4B4 72009 District Pol ice DL. 15-07-2009 O.0. No 4048000 RC.No. AS / 4889 DLOS-06-2006, D.O.No.G3 f-2nde / RC, No. AS 7901 OL 15-02-9008 and G.0. No. 1128 / S009 / RO.Na AS18716 DL IS 12N9 granted urder O(a f far which the petitioners were entitled when ihe petitioners come under the exemptions laid by the Honorable Suprarne Court in tts Order passed in State of Punieh and Others atc., v. Rafickdasiq Qviite Washer) etc.. as Hlegal, arbifrary and violation of Arucle T4¢ of Canstiufion of indi i and Consequently hrect the Respondent Nod ta miplement fhe orders of pay fxahon feed by the Respandent Nog vide BONG. 404/2008/ RO. No ASM439 Df.04-08-2008, D.C. No. 83 / 2000 / RC.NALAS/! FO OL 1S-G8-2008 and DIONe 1128 / 8009 / RO NG ASSO DE BADD 'OGS and other ieelar relating proceedings of the Resp andent No.3 granting additional increment under fgg) by setting-aside the impugned non-speaking order DLO. a V17aRO1e iReo. No. ASBOOS2O10}, dated. 21-10-2018 and other similar consequential impugned non angaking go 8 arders including the praceadings mentioned m the D.O.Ne. Ti yarebidé ~ (RoNo AD SOON201TO), dated. 21-1D-2Di8 and other similar consequaniial hrpugnred orders passed for sacovery of the already granted amounts by the Respondent No. sanctioned under Sigh) which was fixec peer to the advent of RPS-1999, with further direction to respay the arrears an mount Ss patiioner which wae recoverec fram the natitioners. Sito grant such other i iat grees fone?
ee AND WHEREAS fhe High Court upon perusing the peilion and affidavit fled herein and upon hearing the argumenis of Sri MURALI LINCOL N Aevocate for the Fetioner, learned Government Pleader far Services ~ | for Ragporvients, directed issue of notice fo the Naspornients herein fa shaw cause as to why inis wei Py PETITION should not be admiifed.
You wiz! Y The Prin veipal. Seortary, Home Department, State of Andira Pradesh, Secrefariat, Velagapudi, Guntur District - 822503.
The Qirector General of Potine _ ANndHes Praciesh, Vijayawada, The Superintancdent of Poliog, Kurnoo! Distt, Kumnoal, Andhra Pradesh.
ise PD ave Be and hereby directed to shaw cause either appearing in person or through an Advocate, as te why in the clrourielances set out in the petition and the affidavit fled ih erewithicapy enclasad } this WRIT PETITION should not be admitted an or before 48.08 202 2, Gn which date the case slands posted for hearing.
The Court made the following order :
Notices befors admission.
_ Learned Government Pleader fer Services ~ [ fakes nofee for respondanis and aseke time fo Nis counter affidavit in this matter, List the matter an 7 §.08.2022, Sd. M. PRABARAR RAO ASSISTANT REGISTRAR PPRUE GOPYH Nee + 7 SECTION OFFICER ®,
1. The Principal Secretary, Home Department, State of Andhra Pradash, secretariat, Velaganudi, Guntur District ~ 882803. ~ . The Director General of Palice, Andhra Pradagh, Viiayawads, S. The Superintendent of Polloe, Kurnool ENetrict, Kurmeo!, Andhra Pradesh { tiga 3 by RPAR- a! one we capy of petition and affid avit) on
4. One CO io SRE MUR. LINCOL N, Advocate fOPUC] & Two SCs to GP FOR SERVICES ~ 4} Higa Ssourl OF Andhra Pradesh. [OUT] One spare copy HIGH COURT RYLJ DATED 1QO7 2082 NOTE > LIST THE MATTER ON VOOR 2082.
NOTICE BEFORE ADMISSION WE. No. 20088 of 2022