Andhra Pradesh High Court - Amravati
J.Gopala Krishna vs State Of Andhra Pradesh, on 12 September, 2024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE TWELFTH DAY OF SEPTEMBER,
TWO THOUSAND AND TWENTY Four
"PRESENT:
THE HONOURABLE DR JUSTICE K MANMADHA RAO.
W.LP.Nos, 24879, 24543, 24849, 24998 & 28555 of 202%
WLP No. 24572 of 3024
Setween:
1. J.Gopala Krishna, Syo. J.Rumare owary, aged about 48 years,
Gcc:Assistant Executly e En ngineer, Rio. Plot No. 303, Chebro! Towers,
Opp --s- Viswa Hindu -- Parishat Office, KommuruvariVeedhi,
Salyanaryanapuram, Vijayawada-2.
2. P. Venu babu, S/o. Sivaramaiah, aged about 53 years, Occ: Assistant
Executive Engineer, Ric. #-8-189/190, Rainbow Apartment, 2nd Line,
Srikrishnadevar raya Nagar, Turakapalern Road, LIC Colony Extn,
Guntur - 822006, Anchra Pr 'adash,
3. P. Srinivasa Reddy, Sfo. Pardhasaradhi Reddy, aged about 47 years,
Oce:Assistant Executive En ginger, Réo. H.No. 18-4 -884/5. 2nd Lane,
Nehru Nagar, Macherla, Guntur District-522438, Andhra Pradesl-,
4 BY Sesha Chslapaihy, S/o. Venkata Lakshmi Vara Prasadarao, aged
about 58 years, Oec:Assistant Executive Engineer, Rio, 64-8.10) 2, Sc
Surya Park view pats, Raghava Nagar, Patamatal lanka, Sri Krishnavent
Talent Schaal, Vi jayawada, Krishna Oistrict, Andhra Pradesh-S20010,
. Petitioners
AND
1. State of Andhra Pradesh, rep. by #8 Principal Secretary, Panchayati Raj
and Rural Develonment Department, Secretariat, Velagapudi,
Amaravati, Andhra Pradesh
2 Engineer-in-Chief, Panchayat Raj Deparment, Goverment of Andhra
Pradesh, Vilayawada. Andhra Pradesh,
wo
is
a
PVenkata Sastry, OccAssistant Executive Engineer, Ovo.!
Superintending Engineer, Panchayat Raj Circle, Kakinada, East
Godavari District, Rio. Ramarao Peta, Near Subbaiah Hotel, Kakinada,
mast Godavari District 500003.
ViRanga Rao, S/o. V.Peddakotaiah Assistant Executive Engineer Ovo.
Engineer in Chief, PR Department, 2.P. Compound, Bander Road,
Viloyawada, |
NV. Subba Reddy, S/o. N Subba Reddy, Aged 53 years, Assistant
meecutive Engineer, Panchayat Ral Department, PIU Sub Didsion,
al
Udayagirl, Nellore District
MArlun Apparao, S/o. Appaia Nal du, Aged 52 years, Assistant
Executive Engineer, Pahchayat Ral Department, Mandal Engineering
Officer, Sabbavaram, Visakhapainam Distict
(Respondent No.5 and 6 impleaded as per Court order dated
2fO4/2022 vide LA No of 2024 in WP No24872 of 20234 in the Petition
and ANidavid
ms
ee
Ls
V.Leela Krishna Kumar, 9) 6.7. Raghava Lakshmaiah, Aged about 8¢
years, Assistant Executive Engineer, V & OC sub-Division, Tirupatl,
Chenna Reddy Colony, Tirupatl, Chittoor District, Pin S47 Soy,
Y.Venkaia Ramesh Babu, S/o.¥. Kaseiah. Aged about 52 years:
Assistant Executl ive Engineer, V & OC Sub-tiy sian, 2.P Campound |
Guntur 522 O04 |
Chukka Mani Kumar, S/o. Ch, Pentaiah, Aged about 49 years, Assistan
Executive Engineer, PIU Sub-Division, PR ® Department, Tanuky, Neat
2P High School, Tanuku, W.G.DE Pin 53
.Lolla Satyansrayana, S/o. L_.Veers Narayana Aged about 51 years,
Assistant Executive Engineer, PIU Sub-Division, PR Department,
Sabbavaram, Behind MRO Office, Sabbavaram, Visakh hapainam-Sot
O35,
{Respondent Nos. 7 to 16 impleaded as per Court order dated
20.07.2022 vide 1A No.8 of 2024 In WP No.24872 of 2027 In the Patition
and Affidavit}
. Respondents
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit fled therewith, the High Court may be
pleased to issue an appropri fate Writ or order, one more particularly in the
nature of Writ of Mandamus, declaring G.O.Ms.No.71, Panchayat Rai and
Rural Development Department, dated 05.10.2021, as egal, arbitrary, in utter
violation of the principles of natural justice, vitlated by malice in law and
unconsifutional and. consequently set aside G.O.Ms.No3 77, Panchayat Ray
and Rural Develonment Department dated 05.10.2024,
iA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances
Stated in the affidavit fled in 'support of the petition, the High Court may be
pleased to suspend the operation of G.O.Ms.No.77. , Panchayat Raj and Rural
Development Departrnent, dated 05.10.2021, panding disposal of WP 24572
of 2021, on the file of the High Court.
The petition coming on for hear Mg, Upon perusing the Petition anc the
alfidavit fled in support thereof and the order of the High Court, date
29.10.2021, 29.11.2024, OF-4-2022, 11.03.2022, 29.04 2022, 98 00.202
20.07 2022, 16.11.2022. O7.12.2022, 76.04,2023, 29.09.9023 & 03.04.2024,
made herein and upon hearing the arguments of Sri Srinivas Rao Bodduluri,
Advocate for peiiioners and of the. G.P. for Services- IV for Respondent Nas. v
& 2 and Sri N. Bharat Sabu. Advocate for the respondent Nos. 3 to 1G.
W.PNo. 24543 of 2024
Sehween:
q .
Ls8
on
po
VELV) Prasada Rao, Sin.V. Venkatramaiah, Age. 455 years, Working as
Asst. Executive Engineer, MPP, Thalluru, Prakasam District,
S.Koteewara Rao, Sie. S. Chinna Kot Lingam, Age- 57 years, working
as Asst. Executive Engineer, V&QC Sub division, Narasaracpet, Guntur
Cistict. |
MUNLS. Prasad, Syo. Venkateswara Raa, Age- 58 years, working as _
Asst. Execulive Engineer, PIU Sub Division, Satienapalll, Guntur
District .
Y Sudhakar Rao, S/o. sideswara Rao, Age- 59 years, working @s Asst.
Executive Engineer, PIU Sub division, Satienapall, Guntur Distict,
S.Seshaiah, Sfo. S.° Koncdaiah, Aged 58 years, working as Asst
Executive Engineer, PR-PH Sub division, Atmakur, SPSR Nellore
District, ue
Petitioners
AND
. The State of Andhra Pradesh, Rep by its Principal Secretary, Panchayat
Ral and Rural Development (Estt) Department, Secretariat,
Yelagapudi, Guntur District,
The Engineer in Chief,- Panchayat Rai, Andhra Pradesh, Vilayvawacda,
Krishna District. |
ALY. Subba Redely, S/d N. Subba Reddy, Aged about 53 years,
Assistant Executive Engineer, Panchayat Raj Department, PRU Sub
Division, Udayagir, Nellore District
MLAriun Appsrac, S/o. Appala Naidu, Aged about 53 years, Assistant
cxeculve Engineer, Panchayat Raj Department, Mandal Engineering
Officer, Sabbavaram, Visakhapainam Cistrot
Respondent Nos.3 and 4 are impleaded as per Court Order dated 35.
04-2022 In LA No.3 of 2024 In WP No.24843 of 2627]
Respondents
Petition under Article 226 of the Constitution of inoiia praying that in the
circumstances stated in the affidavit fled therewith, the High Court may be
pleased to issue a writ order or direction especially one in the nature of writ of
mandamus declaring that a) G.O.Ms.No.71, aho-10-2021 Is legal, arbitrary
and is therefore violative of article 14, 16 and 24 of the Consiiiution of india
apart from if being violative of State Reorganization Act 2014.
IA NO: 4 OF 2031
Petition under Section 147 CPC praying that in the circumstances
stated in the affidavit fled in support oF W.P., the High Court may be pleased
fo suspend the operation of impugned orders issued in G.O.Ms.No.?4, dt, 5:
10-2024, pending disposal of WEP. "No. 24543 of 2021, on the file of the Hi igh
Court. _ ;
The petition coming on for hearing, upon perusing the Petition and the
affidavit fled In support thereof and the Orders of the High Court, dated
29.10.2021, 29.11.2004, 07-01-2022, 25.02.2022, 11.08.2022, 25-04-2029
28.06.2022, 20.07.2022, 29.09.2002. 16.03.2023, 04.08.2023, 29.09.9023, &
03.04.2024, made herein and upon } hearing the argurnents of Sri Srinivasa
Rao Madiraju, Advocate for the Petitioner and of the G.P for Services -- IV for
Respondent Nos.1 & 2 ane Mis ¢ G.V.Shivail, Advocate for the respondent Nas
384. . . .
WRIT PETITION NO: 24549 OF 2024
Between:
1. R.Bhaskar Reddy, S/o. R. Venkalaramudu, Age §9 years, working ss-
Asst. Executive Engineer, PRI I Sub div Vision, Ananthapur-H, Ananihapur --
District. oe
P Sreenivasulu, S/o, PY Ramaiah, Age $9 years, working as Asst.
Ka
executive Engineer, PIL ¢ PR} sub division, Uravakonda, Ananthapur
District,
§.Khader Basha, S/o, S.Mahaboob Basha, Age 59 years, working as
ta
Asst. Executive Engineer, PIU (PR) Sub division, Adhoni, Kurnoal
District. |
Petitioners
AND
J. The State of Andhra Pradesh, Ren by its Principal Secretary, Panchayat
| Ral and Rural Develooment (Esti Deparment, Secretariat,
Velagapudi, Guntur Distriet
é. The Engineer in Chief; Panchayat Sai, Andhra Pradesh, Vilayawada,
Krishna District
tind
. NAUSubba Reddy, Sfo. No Subba Reddy, Aged about 53 years,
Assistant Executive Engineer, Panchayat Ral Department, Pi Sub
Division, Udayadiri, Nellore District.
4. MArun Apparao, S/o. Apnala Naidu, Aged about 82 years, Assistant
Executive Engineer, Panchayat Ral Department, Mandal Engineering
wt
GHicer, Sabbavaram, Visakhapatnam District,
(Respondent No.3 and 4 impleaded as per Court order dated 25/04/2099 wee -
iA.No.3 of 2021 In WLP_No. 24549 In the Petition and Affidavit}
S. T.leela Krishna Kumar, S/o. VRaghava Lakshrnalah, Aged about: $4
years, Assistant Execulive Engineer, V & QC Sub-Division, Firupat.
Chenna Reddy Colony, Tirupati, Chittoor District Pin S77 Soy,
,
Y Venkata Ramesh Babu, SMo.Y. Kasalah, Aged about $2 years,
Assistant Executive Engineers, V & QC Sub-Division, 27.P. compound,'
Guntur 522 O04.
f, Chukka Mani Kumar, S¥o. Ch. Pentgiah, Aged about 49 years,
Assistant Executive Engineer, PIU Sub-Division, PR Department,
Yanuku, Near ZP High Schoa, Tanuku, W.G.Dt, Pin: 834 211,
8. Lolla Satyanarayana, Sio, L.Veera Narayana, Aged about: 51 years,
Assistant Executive Engineer, PHI Sub-Division, PR Department,
Sabbavaram, Behind MRO Office, Sabbavaram, Visakhapatinam-534
O35,
(Respondent Nos. § to § impleaded as per Court Order dt.20.07.2022
vide [A No. 4 of 2021 in WP. No.24549 of 2094 m the pefition and
affidavit.
. Respondents
Petition under Article 226 of the Constitution of Indis praying that in the
circumstances stated in the affidavit fled therewith, the High Court may be
pleased to issue a writ order or direction especially ane in the nature of writ of
mandamus declaring that a}.G.0-Ms.No.7 1, dho-10-2021 is Hegal, ar rbifrary
and is therefore violative of articles {4,18 & 21 of the Constitution of Incis
spart from it being violative of Sige R @ Rearganizatio nm Act Zot,
iA NO: 1 OF 2024
Petition under Section 181 CPO is fled praying fhat in the
circumstances stated in the affidavit fled in support of the writ patition, the
High Court may be pleased-te Suspend the operation of impugned orders
issued in G.O.Ms.No.71, a5 40-2021, pending disposal of WP No. o4549 of
2021, on the file of the High Court.
The petition coming on for hearin: 9, UBON perusing the Petition and the
affidavit fled in support thereof and the order of the High Court, td,
29.10.2021, 29.11.2027, 17.03. 2022, 25.04.2022, 28.08.2022, 20.07 2020.
18.03.2023 & 29.09.2023 made herein and upon hearing the arguments of OTE
ornvasa Rao Macha Advocate for the Pefitioner and GP for Services-l¥ for
Respondent Nos. 1 & 2 and Mis GAY. Shivaji, Advacate for the respondent
Nos. 3 & 4 and of Sri V. NHesh Advocate for the respondent Nos, 5 to &.
WRIT PETITION No, 24996 of 2024
Setween:
1.
fad
or
ch
os
iH
Pila Venkateswara Raa, Slo. Narayana Rao (late), aged S? years, Orc.
Asst, Executive Engineer, Ofo. The Engineering in Chiey, Panchayath
Raj Dept, PW Grounds, Vilsyawada, Krishna District.
Ch.Divakara Rao, S/o. Gangadhara Rao, aged 59 years, Oec. Dy.
Executive Engineer, now PA to SE O/o. The Superindending Engineer
Panchayath Raj Dept Vigiehagararn
K. Kasi Viswanath, Sic. 'Suryanarayana, aged SY years, Occ. DY.
executive Engineer, now PA to SE Oo. The Superindending Engineer
Panchayath Raj Dept. Srikakulam
A.Ramesh Kurnar, S/o. Srihari, aged Sf years, Occ. Asst Executive
Engineer, Vig. and Quality Control, Ovo. The Executive Engineer
Panchayath Raj Dept., Visakhapatnam. ,
KSUR Chakravarty, S/o. Late Venkateswara Rao, aged 57 years, Dec
Asst. Executive Engineer, (vo. The Engingering in Chief, Panchayath
Raj Dept, PW Grounds, Viayvawada, Krishna District. |
P Madhu, Sia. PUY, Ramana, aged SY years, Oce : Dy. Executive
engineer FAC O/o, Py J Su D-Division, Arukuvalley, Visakhanainam
District,
P. Balai Narasimham, S/o. Late Sambasiva Rao, aged 59 years, Occ.
Dy. Executive Engineer FAC now PA to SE O/o. The Superindending
Engineer Panchayath Raj Department, Visakhapatnam, .
B. Srinivas, Sfo. Krishna Murthy, Aged 59 years, Dy. Executive |
Engineer FAC Ovo. Project implementation Und (PLU) . Ralarn,
Srikakulam District | |
& L. Appgla Suri, So. Narasimha Appadu, Aged 59 years, Occ. Dy.
Executive Engineer FAC O/o. PLU, Kotabommall, Srikakulam.
10. D. Venkata Siva Prasad. S/o. Sannibabu, Aged 58 years, Occ. Dy.
Executive Engineer FAC O/o.. RL, Galapathinagaram, Vizianagaram
Dist |
11,D. Ravi Kumar, S/o. Bheema Ran Uate), Age 57 years, OcecAssistant
Executive Engineer, PLU. Sabbavaram, Visakhapainam District
. Patitioners
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary Panchayal
Raj and Rural Development Department, Velagapudi, Amaravathi.
Guntur District
2. The Engineer-in-Chief, Panchayat Raj Deparment, State of AP,
Bandar Road, Opp ; PWD Grounds, Viiayawada Krishna District.
3. B. SivaPrasad, S/o. B. Naryana , aged 50 years, Assistant Executive
Engineer, Oo. Engineer in Chief Panchayat Raj, FP. Campound PWD
Grounds, Bandar Road, Vilayawada.
4, R.Srinivasa Rao, S/o. B. Sanyas! Rao, aged about 53 years, Assistant
Executive Engineer, Oo, Engineer in Chief. Panchayat Raj, 2.P.
Compound, Opposite PWD Grounds, Bandar Road, Vilayawada. |
Respondents
Respondent No.3 and 4 impleaded @S per court order dated 35.04 9002
vide LANo. 2 of 2084 in-Wer. No.2d996 of 2021 in the petition and
affidavit, a
Petition under Article 328 of the Constitution of India praying that in the
circumstances stated in the affidavit fled therewith, the High Court may be
pleased to issue a Writ, order or direction more particularly one in the nature
of Writ of Mandamus declaring the action of the respondents herein in issued
the impugned G.O.Ms.No. 71, PR and RD Dept, di 5.102021 as egal,
arbitrary, ur-constitufional and alsa c eontrary fo the final orders passed by the
Hon'ble A.P. Administrative Tribunal in OLA No. SOT&/2008 and batch di.
$.2.2011 and consequentially the Hon'he Court may be pleased to sebaside
the impugned G.O.Ms.No.71, PR & RD Deot db Sg 3024,
LANs. 1 of 2024 -
Petfion under Section 151 CPC praying that in the clreurnatances
Stated in the alfidavit filed in support of WLP, the H igh Court may be pleased
io suspend the imougned G.0. Ms.No. 71, PR and RD Dept, dt: 8.40.2004
pending disposal of WLP No. 24866 af 2021, an the file of the High Court.
The pelifion coming or for hearing, upon perusing the Petition and the
atidavit Aled in support thereof and the order of the High Court, dates
2S.10 2021 29.11.2024, 712002, 20.02.2022, 25.04.2022, 26.07.9022.
19.03.2023, 29.09.2083, & 09.04. 2024, made herein and upon hearing the
arguments of Sri R Pecove, Advocate for the Petitioners and of the Grvt.
Mieader for Panchayat Raj for respondent Nos. 1 and 2 and Sr. N. Ashwani
Sumar Advocate for Respondent Nos. 3 & 4.
WRIT PETITION NO: 28589 OF 3024
Between:
1. K.Suresh, Sfo. Ramma Narasimha Murthy, Aged S€ yaars, Working ag
Desuly Executive Engineer (FAC), PA to SE, Eluru, Wrast Godavari
District. se
é. T.Rahi, S/o. Verkata Subba Rao, Aged 58 years. ® Working as Asst.
mxecutive Engineer, Office of the Executive Engin wer, | PHU Division, FP.
compound, Kak! _-- fast Godavari (Nstrict
3. P.Someswara Ras, Sic, Venkata Ratnam Aged §5 years, Working as
Asst. Executive --_ er, PIU Akividu, Krishna Gistict
4. V.Ramanarayana, S/o. Lakshmana Rao, Aged 54 years, Working as
MEO, Rayavaram and DEE (FAC), Mandapeta, East Godavari District.
%. V.Naga Krishna Rao, Sic. V. Sudarsan Rao, Aged 54 years, Working as
Asst. Executive Engineer, DEE, Quality Control O/o.Commissioner, PR
& RD, Tadepalll, Guntur District.
6. GV.S.N, Swamy Naidu, Sfo. Gucdas Janaki Rama Rao, Aged §§
yesrs, Working as Deputy Executive Engineer (FAC) (PRI
Bhimavaram, West Godavari Cistrict
? G, Dharma RahiZ-1), S'o. Gunde Venkata Rao, Aged 59 years,
Working as Deputy Executive Engineer PIU Sub Division, Rajahmundry,
East Godavari District,
& P.Ramakrishniah (2-1), Sfo. P. Venkata Rao, Aged S7 years, Working
as Deputy Executive Engineer. PH Sub division, Kakinada, East
Godavari District,
%. Yerra Meher Baba, S/ ig. Yerra. Chellayya., Aged 58 years, Workinc g as
Asst Executive Engineer (FR) V&OC (8D), Bhimavaram, West
Godavari District, .
10. PB. Ramachandra Rao, S/o.Narasimha Murt! hy, Aged 58 years, Workin
as AEE. PAU, Sub Division, Jangareddygudem, West Godavari
District,
Petitioners
AND
1. The State of Andhra Pradesh, Rep by its Principal Secrelary, Panchayat
Raj and = Rural Development (Est!) Department, secretariat,
Velagapudi, Guntur District |
2. The Engineer in Chief "nehayet Raj, Andhra Pradesh, M.G. Road,
Vijayawada, Krishna Distric
. Respondents
Petition under Article 228 of the Canstitution of india praying that in th
circumstances stated in the affidavit fled therewith, the High Court may be
Bleased to Issue a writ order or direction especially one in the nature of writ of
Mandamus declaring that
&) G.O.Ms.No.?4, ahS-10-2021 is Wegal, arbitrary and is therefore
violative of Articles 14. 16 & at ofthe Constitutiean of India apart fram # bet ng
violative of AP. State Reorg anizati jar Act 2044.
IA NO: 7 OF 2034
Petition under Section 157 CPC praying that in. the ciroumstances
Siales in the affidavit fled in. sup part of the petition, the High Court May Oe
pleased fo suspend the operation of impugned orders jesued in
3.O.Ms.No.74, di5-10-2021, pending disposal of the WP. No. 25559 of 2034,
on the He of the High Court. --
The petition coming an for hearing, upon perusing the Pefition and ihe
afidavit fled in support thereof and the order of the High Court, dated
OQ1 2021, 29-14-2021, Fot20e9, 25-02-2022, 25.03.2022, 25-04-2009.
28.06.2022, 20.07 2023, 1G.05.2023, 29.09.2023, & 03.04.2024 made herein
and upon hearing the arguments of Sri Srinivasa Rao Madiraiu, Advocate for
the Petitioners and of learned GP for Sanfices iV for Respondents, made ihe
following oe ;
ORDER :
Hoth the counsels are present.
This Court, vide order, dated 29.10.2021 in LA No.1 of 2024 has Granted Interim order as prayed for suspending the operation of GO Ms. No.?1, dated 05.10.2024 far a period of four weeks from thet dafe in WP Nos, 24543, 24847 and 24996 of 2021 vide separate order and the same is extended from time to time.
Thereafter, vide order, dated 03.71.2021, this Court has granted interim order in WP No.25559 of 2021 aiso in same lines as was granted in WP Nos, 24549, 24547 and 24996 of 2024, During pendency of the writ petitions, Sri Srinivasa Rao Bodduluri, learned counsel for the petitioner(s) filed LA No.1 of 2024 secking to direct the respondents No. and 3 not to effect any promotions pursuant fo Meme vide No. PRROI-PREOESTT (MISCV8/2019-ESTT-4, dated 02.77.2024 and 30.7.2024 issued by the 1° respondent pending disposal of the WPNo.24572 of 2024, On a perusal of the ahove Memo dated 02.07.2024, wherein it was mentioned that: oo "in WP Nos.24543 of 2024 and other cases, the Hon'ble High Court have issued interim orders by suspending operation of the G.0.Ms.No. "1, dated 810.2021, wherein orders were issued cancelling the G.O.Ms.No.282, PLR & ROD (Estey Department, dated 17.8.2008 and C.0.Ms.No.334 PR, & RD. (Estt.i) Dept, dated 26.9.2011 and thereby fix the seniority of 1997 PSC batch AEEs above the temporary AEEs appointed during 1990-95, Therefore the said the said G.O8 are also automatically cancelled and become non-operational at this time. Hence the previous 3.0.Ms.No.234 dated 27.06.2008 is in force and operational a8 advised by the Law Dept. Keeping In view of the orders of Hon'bie Telangana in WP No, 3903 of 2011, as ner rules of O.M.No.280368/8/87- Este (D) dated 30.3.1988 and. rule 1a) of State and Subordinate rules, the Engineer-In-Chief, PR is requested to take steps to fle a suitable petition for setting aside the stay orders issued In WP Nos. 24843, 24549, 24872, 34998 and 25589 of 2027 as the promotions for the post of Dy. EEs are gending for 36 years."
Further, learned counsel for the pettioneris) submits that the respondents have issued the above Memo only relying on the order of the Hon'ble High Court of Telangana in WP No.2903 of 20474, But the Said Writ Petition is challenged before the Homble Supreme Court vide SLPic} Nos.4038-4038/2024 and 4596-97/2024 and the Han'bis Supreme Court vide order dated 24.09.2093 held that the parties shall maintain Status quo as of today, however, that will be subject to the final outcame of the present petitions, The said SLP is pending consideration. He further submits that, in view of the directions of the Hon'bie SUPTEMe Cowl, the respondent authority has not supposed to consider t& implement the orders of the: 'Han'ble High Court of Telangana in WP No.3803 of 2014 that toa nok by the Hon'ble High Court of A.P, On the other hand, Ms. P. > Sudeepthi, learned Assistant Government Meader has furnished written instructions vide Latter No. Ser Hifgy 3872/2005, dated 20.08. 2024 recsived for the Engineer-in-Chief, Panchayati Ral, Vijayawada, stating that, the Government have requested the ENC, PR ts give adhoc promotions to AEEs to the POST of CEES as advised by Law Department, subject te outcome of the pending writ petitions of the Horn' ble High Court by giving sulfable reasons for the urgency as the promotions fra the post of DEEs PRED are pending:
far 28 years.
So, In view of the above submissions and on perusing the written instructions furnished by the. learned Assistant Government Pleader, this Court is of the view that, the respondents are directed not to procesd further in pursuanrne af the Memo No. PRR. PREOESTT(MISC 8/09. ESTP, dated 02.07.2024 Hl the next date of hearing. | Post the matters, for hearing, post on 26.09.2024. \ ae. SR nevi Oe odie Us AR My :
A & fags 5 #TRUE COPY) | yyy OFFICER.
The Principal Secretary, Panchayall Raj and Rural Development Department, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravatl, Andhra Pradesh, | Engineer-in-Chief, Panchayat Raj Deparment, Government of Andhra Pradesh, Vilayawada, Andhra Pradesh.
P Venkata Sastry, Ooc:Agsistant Exseutive Engineer, O/e.- Superintending Engineer, Panchayat Ral Ciele, Kakinada, East Godavarl District, Rio. Ramaran Feta, Near Subbaish Hotel, Kakinada, East Godavari District-500003, ¥.Renga Rao, S/o, V.Peddakotalah Assistant Executive Engineer O/o.. Engineer in Chief, PR Department, Z.P. Compound. Bandar Road: Vilayawada. a | NV. Subba Reddy, S/o. N.Subba Reddy, Aged 53 years, Assistant Executive Engineer, Panchayat Raj Depariment, PI Sub Didsien, Udayagirl, Nellore District -- | MAriun Apparao, S/oo Appala Naidu, Aged 82 years, Assistant Executive Engineer, Panchayat Raj Department, Mandal Engineering Officer, Sabbavaram, Visakhapatnam District y é Bos VW.
14, 14, ¥.leela Krishna Kumar, Syo .T.Raghava Lakshmaiah, Aged about 54 years, Assistant Executive Engineer, ¥ & OC oub-Divisian, Tirupad, Chenna Reddy Colony, Tlrupail, Chittoor District. Pin $47 OO, ¥.Venkata Ramesh Babu, Sy¥o.y. Kasaiah, Aged about 52 years, Agsisiant Executive Engineer, ¥o& QC Sub-Division, 2. BP Componurid, Guritur 822 004.
Chukka Mani Kumar, Sfo. Ch. Pentaiah, Aged about 49 years, Assistant Executive Engineer, PHU Sub-Division, PR Department, Tanuku, Near £P Nigh School, Tanukuy. WG GDL Pin 534 244, Lalla Selyanarayana, Slo. i.Veera Narayana, Aged about 84 years, Assistant' Executive Engineer, PI Sub-Dags sian, FR Deparirnent, Sabbavaram, Behind MRD Offices, Sabbavaram, Visakhanginam-53%
338.
The Principal Secretary, Panchayat Raj and Rural Development (Est) oo Department, State of Ant fra Pradesh, Secretariat, Ve giagaoudl, Guntur Cistnict,
8. SivaPrasad, S/o. RB, Naryana . aged S0 years, Assistant Executive Engineer, Ofo. Engineer in Chief Panchayat Rai, Z.P. Comnound FWO Grounds, Bandar Road, Viayawacda, . Srinivasa Rac, S/o. B- Sanyasi Rao, aged sboul $3 years, Assistant Executive Engineer, Oo, Engineer in Chief, Panchayat Raji, 2.P, Campound, Opposite pwo Grounds, Bandar Road, Vilayawada. {(Addressees 1 fo 13 by RPADS Two (0s fo the GP. for ServicesV, High Court of AP, at Amaravati (OUT) | . Two OCs to GP for Panchayat Ral and Rural Daveloprrent, High Court of Andhra Pradesh. [OUT] . One CC to Sri Dr K Lakshmi Narasimnhs Rao, Advocate(OPUuc) One CC to Sri G.V Shivall, Advocate(OPUC) One CC to Sri Srinivas Rao Boddulurl, Advocate(OPUC} One CC to Sr N Bharath Babu, Advocate(O OPUC)
20. Gne CO to Sri M. Srinivasa Rac, Advocate(OPUC} é7, One CC to Sd K. Lakshind Narasimha, Advocate(QPUc)
22. One CC to Sri V.Nitesh, Advocate (OPUC) 23, One CC to Sri MLR. Tagore, Advocate (OPUC) 24, One CC to Sri, N, Ashwani Kumar, Advocate {OPUC) ; .
FSR ess . One spare copy.
HIGH COURT Dr KMIR J DATED:12.09.2024 NOTE: POST THESE MATTERS ON 28.09.2024 FOR HEARING, ORDER -
EEN BS INTERIM ORDER EXTENDED REINS OF | Xs