Andhra Pradesh High Court - Amravati
T.Kailasa Rao vs The State Of Andhra Pradesh on 22 October, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
[3209 ] IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI THURSDAY, THE TWENTY SECOND DAY OF OCTOBER, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA IA No. 1 OF 2020 IN WP NO: 19806 OF 2020 Between: T.Kailasa Rao, S/o T.Takkayya, Aged about 51 years, Junior Assistant, O/o. GTWAHS, Thonam, Salur Mandal Working on Deputation at O/o. DDTW, ITDA, Parvathipuram, Vizianagaram District. ...Petitioner (Petitioner in WP 19806 OF 2020 on the file of High Court) AND. 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Tribal Welfare Department, AP Secretariat, Velagapudi, Amaravati, Guntur District 2. The Commissioner and Director, Tribal Welfare Department, Andhra Pradesh, Vijayawada. 3. The Deputy Director, Tribal Welfare Department, Parvathipuram, Vizianagaram District. 4. The Project Officer, Integrated Tribal Development Agency (ITDA), Parvatipuram, Vizianagaram District. ...Respondents (Respondents in-do-) Counsel for the Petitioner : SRI K M KRISHNA REDDY Counsel for the Respondents : GP FOR TRIBAL WELFARE 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 1° respondent to take a decision on the appeal/representation of the petitioner dated 14-08-2020 and to pass an appropriate order in terms of G.O.Ms No. 11 Education Department Ser-II dated 23-01-2009 and G.O.Ms No. 45 Social welfare TW Department Ser-IIV/A1 dated 28-06-2011, pending disposal of WP No. 19806 of 2020, on the file of the High Court. The court while directing issue of notice to the Respondents herein to show cause as to why this application should not be complied with, made the following order.(The receipt of this order will be deemed to be the receipt of notice in the case). ORDER:
"Heard the learned counsel for the petitioner and learned Govt. Pleader for Service-lil.
The grievance of the petitioner in the present writ petition is that the petitioner is not being considered for promotion as School Assistant(Social Studies) as per G.O.Ms.No.11 dated 23.01.2009 and G.O.Ms.No.45_ dated 28.06.2011.
The learned counsel for the petitioner states that the petitioner made a representation in this regard on 14.08.2020 and the same has not been considered by the 1° respondent sofar. Under the said circumstances, the petitioner is constrained to file the writ petition. .e eo Considering the submissions made, this Court is inclined to direct the 1* respondent to take a decision on the representation of the petitioner dated 44.08.2020 and pass orders there on, strictly in accordance with applicable G.Os., within a period of four weeks from the date of receipt of copy of this order."
SD/- V.Savitramma ASSISTANT REGISTRAR TRUE COPYI/ | For ASSISTANT RE okon
1. The Principal Secretary, Tribal Welfare Department, AP Secretariat, Velagapudi, Amaravati, State of Andhra Pradesh, Guntur District
2. The Commissioner and Director, Tribal Welfare Department, Andhra Pradesh, Vijayawada.
3. The Deputy Director, Tribal Welfare Department, Parvathipuram, Vizianagaram District.
4. The Project Officer, Integrated Tribal Development Agency (ITDA), Parvatipuram, Vizianagaram District. (Addresses 1 to 4 By RPAD) One CC to Sri. K.M.Krishna Reddy, Advocate [OPUC] Two CCs to GP for Tribal Welfare, High Court of Andhra Pradesh. [OUT] One spare copy To, NAN MM / HIGH COURT NJSJ DATED:22/10/20.20 ORDER IA No. 1 OF 202° IN WP NO: 19808 © 2020 INTERIM DIREC "ION