Andhra Pradesh High Court - Amravati
K. Vanisree, vs The State Of Andhra Pradesh, on 26 July, 2022
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
(SHOW CAUSE NOTICE BEFORE ADMISSION} . iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAYV & (Special Original Jurisdiction) ' TUESDAY, THE TWENTY SIXTH DAY OF JULY TWO THOUSAND AND TWENTY TWO 'PRESENT: THE HONOURABLE SMT JUSTICE RONGARA VIJAYA LAKSHM WRIT PETITION NO: 32366 OF 2022 Hetween: . S. Vaniarse, E.QUDWCRA) DADA Win 0.8. Rama Mohan, Aged about 80 years, D.No.28-342/8, F-Cross, Rama Nagar Colony, Chittoor Town and Distriet. S97007, AP. Petitioner AND 1. The State of Andhra Pradesh, Rep. by is Principle Secretary, Panchayat Maj and Rural Development Denartment, Secretariat Buildings, Velagapudi Vilage, Tullur Mandal, Guntur Cistrict, ne &. The Chief Executive Officer, Saciety for Elimination of Rural Poverty, NUTR, Administrative Block, Pandit Nehrii Bus Station, Vilayawada-520001. Krishna District, , 3, The Oistrict Collester and Executive Shainnan, District Rural Develonment Agency, Chitfoar Gietrict. sO 4. The Project Clrector, District Rural-Qevelooment Agency, Chittoor Kistrict. a. Reapondants WHEREAS the Pefitioner above named through Ais Advocate Sri & MUNI REODY BALA PRASAD presented this Patition under Article 228 of the Constitution of india praying that in the circumstances stated in the affidavit Hed therewith, the High Gourt may be pleased to issue a writ-order ar direction more particularly ors in the nature of writ of Mandamus declaring te action of the Respondent Nost in issuing proceedings No DRDAVAMISM8, dated 06.2022, is corrary fo G.O.Ms Noa iS, dated $1.04. 2022 and Model Service Regulation No. 12, jssued through &.0.Ms.No.1385, dated U8.0S.1991, being legal, arbitrary:and violation of Article 14, 27 and 30¢ of the Coneiifution of india and cansequantly ciract the Respondents to reinstsfe the patitioner into service forthwith by setting A aside the proceedings No. DRDAMAITIS8, dated 06.2023, issued by the Rescondent No, es | tte . AND WHEREAS the High Court upon perusing the petition and affidavit Sled herein and upon hearing the arguments of Sri K MUNI REDDY BALA PRASAD Advocate for the Pelitionar and GP for Panchayat Raj for Respandent No.j and SH P.Ravi Teja Padi SC for respondent Nos.2 to 4, directed issue of nafips to the Respondents hersin to show cause as to why this WRIT PETITION should not be admitted, ce ge You viz: oP , ¥. The Principle Seoretary, Panchayat Raj and Rural Development Depariment, Secretariat Bulldings, Velagapucl. Vilage, State of Andhra Pradesh, Tullur Mandal, Guntur District. wee 2. The Chief Executive Officer, Sogiety for Eimination of Rural Poverty, NOTA. Administrative Glock, Pandit Nehru: Que Station, Vilayawada-S20004, Brishna Uxstrict, ' St bee! : 3. The EMatrict Collector and Executive Charman, District Rural Development Agency, Chitioar District. 4. The Project Director, District Rural Cewelonment Agency, Chittoor District. are be and hereby directed to show cause either appearing if person or through gin Adyooate, as to why in the olrcumstarioes set cut in the petition and the affidavit Hled therewith (copy enclosed? this WRIT PETITEON should not be admitted. ts S F The Court made the following: ORDER:
"Notice before admission. .
Learned Government Pleader. for Panchayat Raj takes notice for respondent no.1, Mr. Ravi Teja Padiri, learned Standing Counsel takes notice for respondents 2 to 4 and seeks time to file counter affidavit. ~-- Post this case along with W.P.No.19502 of 2022." ~~ Sd/- M. PRABAKAR RAO _ ASSISTANT REGISTRAR I/TTRUE COPY! t -
To, an CTION OFFICER
1. The Principle Secretary, Panchayat Raj and Rural Development Department, Secretariat Buildings, Velagapudi Village, State of Andhra Pradesh, Tullur Mandal, Guntur District.
2. The Chief Executive Officer, Society for Elimination of Rural Poverty, N.T.R. Administrative Block, Pandit Nehru Bus Station, Vijayawada-520001, Krishna District.
3. The District Collector and Executive Chairman, District Rural Development Agency, Chittoor District. .
4. The Project Director, District Rural Development Agency, Chittoor District. (1 to 4 by RPAD- along with a copy of petition and memorandum of grounds) One CC to SRI. P.RAVI TEJA, SC, Advocate [OPUC] One CC to SRI. K MUNI REDDY BALA PRASAD Advocate [OPUC] - Two CCs to GP for Panchayat Raj, High Court Of Andhra Pradesh. [OUT] One spare copy oo ONAN HIGH COURT RV Ld DATED 20/0 Fi20g2 POST THIS CASE ALONG WITH WUPNO. T8508 OF 2088. NOTICE BEFORE ADSNSSION WP No.22368 of 2022