Andhra Pradesh High Court - Amravati
B.Tataiah, vs The State Of Andhra Pradesh, on 5 October, 2020
Author: M.Venkata Ramana
Bench: M.Venkata Ramana
IN THE HIGH COURT OF ANDHRA PRADESH AT AMAERAVATI (SPECIAL ORIGINAL JURISIDICTON) MONDAY, THE FIFTH DAY OF OCTOBER, TWO THOUSAND AND TWENTY :PRESENT: \ THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA \ 1.A No. 1 OF 2020 IN WP NO: 16177 OF 2020 Between: 1. B.Tataiah, S/o.Seetaramaiah,- 2. P.Srinivasa Rao, S/o P,Nageswara Rao(late), 3. G.Vijaya Lazrus, S/o. G.V.Bhaskara Rao(late), ...Petitioners (Petitioner in WP 16177 of 2020 on the file of High Court) AND 1. The State of Andhra Pradesh, rep.by its Principal Secretary to the Government, Panchayat Raj & Rural Development Department, Secretariat, Velagapudi, Amaravathi, Guntur. 2. The Engineer-in-Chief, Panchayat Raj Department, Government of Andhra Pradesh, Z.P.Compund, Opp.PWD Grounds, Bandar Road, Vijayawada, Krishna District. 3. The Engineer-in-Chief, Rural Water Supply and Sanitation, Government of Andhra Pradesh, Gollapudi, Vijayawada, Krishna District. 4. The State of Andhra Pradesh, rep.by its Principal Secretary, General Administration (Services) Department, Secretariat, Velagapudi, Amaravathi, Guntur District. 5. Andhra Pradesh Public Service Commission, APPSC Office, New Government Offices Building, M.G. Road(Bandhar Road), Vijayawada, Krishna Dist, rep.by its Secretary. ...Respondents (Respondents in-do-) Counsel for the Petitioner :SRI P. DURGA PRASAD Counsel for the Respondent Nos.1 to 3 :GP FOR SERVICES - Il Counsel for the Respondent No.4 : GP FOR SERVICES -Il CUTE for the Respondent No.5: SRI A. RAMACHANDRA MURTHY, STANDING OUNSEL 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 stay of all further proceedings pursuant to the State-wide Integrated seniority list of DEEs vide Proceedings in Memo.No.G.Section/9622/2013 dated 30-06-2020 and 27-8-2020 issued by the 2" respondent till finalization of protection of petitioner's seniority as per PSC merit list in Zone-lV as assured in G.O.Ms.No.397, PR&RD (Est-lll) Dept dt.23-10- 2008, pending disposal of WP No. 16177 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the order of the High Court dated 10-09-2020 made herein and upon hearing the arguments of Sri P.Durga Prasad, Advocate for the Petitioners and GP for Services-III for the Respondent Nos. 1 to 3 and GP for Services-{I for the Respondent No.4 and Sri A.Ramachandra Murthy Standing Counsel for the Respondent No.5, the Court made the following. ORDER:
"Heard Sri P.Durga Prasad, learned counsel for the petitioners. Learned G.P. for services-ll takes notice for the respondents. Sri P.V.krishnaiah, learned counsel, represents that he has already filed i.A.No.1 of 2020 and I.A.No.2 of 2020 to implead as well as to vacate the interim order granted on 10.09.2020. List this matter along with W.P.No.17971 of 2020 on 09.10.2020 in 'Motion List'.
Interim order earlier granted stands extended till then." Sd/- R. KARTHIKEYAN ASSISTANT REGIST IITRUE COPY// For ASSISTANT STRAR To One CC to Sri P. Durga Prasad, Advocate [OPUC] Two CCs to GP for Services - Il], High Court of Andhra Pradesh. [OUT] Two CCs to GP for Services - |,High Court of Andhra Pradesh. [OUT] One spare copy RON> MM HIGH COURT MVRJ DATED:05-10-2020 NOTE: LIST THIS MATTER ALONG WITH W.P.NO.17971 OF 2020 ON 09.10.2020 IN 'MOTION LIST' ORDER WP.No.16177 of 2020 INTERIM ORDER EXTENDED te, Ss, £t oe "AY ee we eS ge tramps nt