Andhra Pradesh High Court - Amravati
B G Kantha Raju B.Sc vs The State Of Andhra Pradesh, on 29 July, 2020
Author: B Krishna Mohan
Bench: B Krishna Mohan
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) WEDNESDAY, THE TWENTY NINETH DAY OF JULY, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN WRIT PETITION NO: 12001 OF 2020 Between: 1. B.G.Kantha Raju B.Sc. Comp. Son of B.Gangadharappa, Hindu, 30 years, Occ. VRA, O/o Manur Village, Madakasira Mandal, Penukonda Revenue Division, Ananthapuram District, Andhra Pradesh 2. Chalavadi Vijaya B.Sc., D/o Hanumanthappa, Hindu, 25 years, Occ. VRA, O/o Pulakunta Village, Gummagatta Mandal, Kalyanadurgam Sub-Division, Ananthapuram District, Andhra Pradesh 3. Sidda Swathi B.Sc., D/o Ramana, Hindu, 27 years, Occ. VRA, O/o Mahammadabad Village, Amadagar Mandal, Kadiri Revenue-Division, Ananthapuram District, Andhra Pradesh 4. Kottam Aswani B.A.Commerce, D/o Sivaiah, Hindu, 30 years, Occ. VRA, O/o Thangedu Kunta Village, DD Cheruvu Mandal and Kadiri Revenue Division, Ananthapuram District, Andhra Pradesh 5. Mangala Bala Ankanna MA, Son of Nallappa, Hindu, Occ. VRA, O/o Kanampalli Village, Garladinna Mandal and Ananthapur Revenue Division, Ananthapuram District, Andhra Pradesh 6. Mangali Nagendra Babu MA B.Ed., Son of Pullanna, Hindu, 30 years, Occ. VRA, O/o Kotanka Village, Garladinna Mandal and Ananthapur Revenue Division, Ananthapuram District, Andhra Pradesh ...Petitioners AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Revenue (SER III) Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District, Andhra Pradesh. The District Collector and Magistrate, Ananthapur District, Ananthapur, AP The Revenue Divisional Officer, Penukonda Revenue Division, Ananthapur District, AP _ The Revenue Divisional Officer, Kadiri Revenue Division, Ananthapur District, AP The Revenue Divisional Officer, Kalyanadurgam Revenue Division, Ananthapur ' District, AP 6. The Revenue Divisional Officer, Ananthapur Revenue Division, Ananthapur District, AP won at ...Respondents
WHEREAS the Petitioner above named through their Advocate Sri.K.CHIDAMBARAM presented this Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a writ, order or direction more particularly one in the nature of a writ of mandamus declaring the preparation of preliminary eligible candidates list for promotion to the cadre of Village Revenue Officer (Grade II) from the post of Village Revenue Assistant vide Rc. No.A4/139/2020 dated 25.06.2020 by the 2nd respondent without following the conditions mentioned in GOMS No.13 dated 27.01.2020, Memo No. REV-15023/7/2018-SER III-REV dated 03.03.2020 and Memo No. REV-15023/7/2018-SER III-REV dated 03.06.2020 issued by 1st respondent, by relying upon the proposal submitted by the Division Unit Officers and not including petitioners names in the said list as highly illegal, arbitrary and contrary to law and consequently direct the respondents 2 to 6, to follow the conditions under the said GO and Memo's and prepare preliminary eligible candidates list afresh; AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri K CHIDAMBARAM Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted. You viz:
1. The Principal Secretary, Revenue (SER II!) Department, Secretariat Buildings, State of Andhra Pradesh, Velagapudi, Amaravathi, Guntur District, Andhra Pradesh. .
The District Collector and Magistrate, Ananthapur District, Ananthapur, AP The Revenue Divisional Officer, Penukonda Revenue Division, Ananthapur District, AP The Revenue Divisional Officer, Kadiri Revenue Division, Ananthapur District, AP The Revenue Divisional Officer, Kalyanadurgam Revenue Division, Ananthapur District, AP
6. The Revenue Divisional Officer, Ananthapur Revenue Division, Ananthapur District, AP ON ak are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 06.08.2020, on which date the case stands posted for hearing. The Court made the following: ORDER Notice before admission.
Learned Government Pleader for Revenue takes notice on behalf of the respondents and seeks time to get instructions. Post the matter next week in the motion list. SD/-M.SURYANADHA REDDY ASSISTANT, REGISTRAR ITRUE COPY!/ petit / For ASSISTANT REGISTRAR To,
4. The Principal Secretary, Revenue (SER Il) Department, Secretariat Buildings, State of Andhra Pradesh, Velagapudi, Amaravathi, Guntur District, Andhra Pradesh.
The District Collector and Magistrate, Ananthapur District, Ananthapur, AP The Revenue Divisional Officer, Penukonda Revenue Division, Ananthapur District, AP The Revenue Divisional Officer, Kadiri Revenue Division, Ananthapur District, AP The Revenue Divisional Officer, Kalyanadurgam Revenue Division, Ananthapur District, AP
6. The Revenue Divisional Officer, Ananthapur Revenue Division, Ananthapur District, AP(1 to 6 by RPAD- along with a copy of petition and affidavit) One CC to SRI. K CHIDAMBARAM Advocate [OPUC] Two CCs to GP FOR REVENUE ,High Court Of Andhra Pradesh. [OUT] One spare copy on ak co CO N snd HIGH COURT BKMJ ~ DATED:29/07/2020 NOTE: POST THE MATTER NEXT WEEK IN THE MOTION LIST.
NOTICE BEFORE ADMISSION WP.No.12001 of 2020