Andhra Pradesh High Court - Amravati
Kattunga Venkateswara Rao vs The State Of Andhra Pradesh on 6 August, 2024
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
(SPECIAL ORIGINAL JURISDICTION}
TUESDAY, THE SIXTH DAY OF AUGUST,
TWO THOUSAND AND TWENTY FOUR
-PRESENT:
THE HONOURABLE SRI OHIRAJ SINGH THAKUR, CHIEF JUSTICE
AND
FRE NONOQURASBLE SRI JUSTICE NINALA JAYASURYA
WLP. Nos.3968 of 2024 and (711, 1FS7, 1956, 2167, 2595, 270?
S099, 358, 3720, 3888, 3690, 3711, S722, 3729, 3847, 4075, 4085
2, 2988,
5, 4097,
{i34, 4312, 4664, 4566, 4567, 4876, 4832, 4838, 4930, S137, $249,
S385, G11, 7480, 7354, 8524, 8325, 8328, SSF9, 8350, $333, 8339,
$388,
8340,
SOUS, 958, S872, $878, 9BHO, 8BES, 106141, 12545, 12863, 12943, 43007,
TH852, TS261, S1S3H & 42338 of 2022
WRIT PETITION NO: 3968 OF 2034
| T4809, 14641, 14845, 14620, 14637, 150599, 18571 & 33364 of 2023 and
Behveen: .
1. R.lakshmana Swamy, S/o. Kesavarac, Aged 80 years, Oem AEO Sr
Venkaleswarea Swary Oevasthanarn, Dwaraka Tirumala, Eluru
District
&. &.Aarutharac, S/o. Venkateswara Rao, Aged 61 Years,
GeoSuperniendent in Sr Durga Malieswara Swamyvarla
Devasthanam, indrakiladhri, Viawada
£43
¥ Venkateswara Rac, S/o. Late Dr R Machava Rao, Agad 39 years,
Ocear Asaistani in Panugant Lakshm! Venkayarnma Choultly
Katravulapalll Jaqgampeta Mandal, Kakinada District
SRE iwETETE®&>#_ $BOPE.,T_WSS -_|__--_|_-)
ada
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a
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TA, .¥ Rambabu, S/o. Paparao, Aged 60 Years, Den AEO Sri
Manaka Mahalakshri Arnmavari Devasiha am, Visakhapatnam
14, K VS Kondairao, Sfo. Andharao, Aged S60 Years, AEOQ
fearakanta Satyanarayana Swamivarl Devasthanam Annavaram,
East Godavari [Xstrict
TS. § Mahesh, S/o. Apparac, Aged 60 Years, Occ Superintendent
Sri Varahs Lakshmi Narasimha Swamy Devasthanam Simhachaiam,
Visakhapatnam District
46. Mio Bhadraiah, S/o. Veeraiah, Aged SO Years, Aender
srikglahast Temole, Tirusati Dis
17, Vo Chandraiah, Sfo. Subbaiah, Aged 680 Years, Alfencer
wh
Srikalahasti Ternpel Tirupati District
16. S Jansirard, Avo. Raghunad, Aged 60 Years, Geo dr Assi stant
Srikalahasti Terripel Tirupati
2. S Nagaralu, S/o. Bhithaiah, Aged 80 Years, Oca. Sleeper on
Varagidhi Vinayaka Swamy Temple Karigakam Chittor Distinct
20. & Naueraiu, Gfo. Subharayudu, Aged 20 Years
Oce:Superintendent Gri Bhramaramba Mallkanuna Swarmivaria
Devasthanam, Srisalam, Nandyal District
St. K Krishnerac, S/o. K M Krishna, Aged 80 Years, Ra on
"we,
~
Shrarnaramba Mallikaijiuna Swamivaria Devasthanam, Srisaiarn,
Nandyal District
22. M Yalamanda, S/o. Ramaiah, Aged SU Years, Helper Sri
Shramaramba Mallkaduna Swamivarla Devasthanam, Srisailam,
Nandyal District
~
2a. YT ¥ Ramana, S/o. Ramaswamy, Aged 60 Years, Helper ori
Shrameramba Mallikaruna Swamivarla Devasthanam, Snsailam,
Nandyal Distniat
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withoul @onication of mind, abuse of violative of Articles 14, 16 and 21 of
fr
Gonstitution of India anc power consequently side the same and direct the
respondenis continue the petitioners ii they attain the age of
superannuation of 62 years, as per GOMs No. 15 dated 31.04 2022 with
all benefits .
JA NO: 9 OF 2624
Fetition under Section 151 CFC is fled praying thal in. the
circumstances staied in the affidavit Hed in support of the writ peition, the
R
High Gourt may be pleased io suspend the operation of G.O.Ms.No 3?
dated 29-07-2024 to continue the petitioners UN they attain the age of
superannuation of G2 Years, by paying all the service benefits, Pending
disposal of WYP S968 of 2024, on the fle of the High C
&
The getifior: coming on for hearing, upon perusing the Petitiun anc
the affidavit fled in supoort thereof and the order of the High Court, dated
15.02. 2024, 04.05.2084, 182.2084, 22.04 2024 & 25.06 2024 and upon
hearing the arguments of Sn D V Sasidhar Advocate for the Petitioner and
of GP FOR SERVICES f for the Responders.
WRIT PETITION NO: 7737 OF 2023
Between:
falabhaneni Venksteswara Rao, S/o. Late Raghavaiah, Agec about 80
Years, Oce- Deputy Exeoutive Engineer, Rio D.No.40-25-26/2, Patamata
Lanka, Vieyawada Urban, Krishna District-d20010
Petitioner
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The petition coming on for hearing, upon perusing the Petition and
the affidavit fled in support thereof and the order of the High Court order
Gated 25.07.2023, 18.02.2023, O3.08.2023, 04.03.2024, 18.03. 2024,
22.04 2024 & 25.06.2024 made herein and upon hearing the arqurnants of
ori Metta Chendra Sekhar Rao Advocate for the Petitioner and of GP FOR
SERVICES H for the Respondent Nos. 1 and 2, Sri K MADHAVA REDDY,
Advocate for Respondent Nea 3.
WRIT PETITION NO: 1737 OF 2023
Sehween:
-
Yeleswarapu Srinivasa Subhas Chandra Bose, S/o, Late Vara Presada,
Aged about 60 Years, Occ. Juror Assistant, Réo. D.No 14-14-7774 Krishna
Niayam, Of2, RTO Colony, Sth lane, Guntur, Guntur DistrichSb22004
. >
Petitioner
AND
1. The State of Andhra Pradesh, Rep. by fis Princinal Secretary,
mndowirieanis Department, Secretariat, Velaganudi, Guntur District.
2. The Commissioner, Enccavment Department, Gollanudi, Krishna
District.
3. Sri Malieswara Swamy Temple, Paddakakani Vilage and Mandal,
Guntur District Rem by Ns Assistant Cammissioner and Executive
Officer,
Respondents
Patition under Articia 228 of the Constitution of India is Med praying
that in the circurnstances stated in the affidavii fied therewith, the High
imay be Pease 'to issue a writ, order or direction more particularly in
nature of Writ of Mandamus decianng action of the rasparndant No.3 in
we u - ae' Sone hese
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WRIT PETIFION NO: 1988 OF 2023:
z
Between:
wo
Markandeya, S/o Late Ramaswamy, Aged. 58 years, Attender, Sri
od
Gangamma Devata Teme, Ananthapuram Vilage, LR Pall, Annamaya
3
Petitioner
AND
1. The State of Andhra Pradesh, Rep, by its Principal Secretary,
Revenue (Endowrnents) Department, Secretarial, Velgapudi,
Amaravathi, Guntur [Nstrict.
NI
The Commissioner, Endowments Department, Gollapudi,
Vilsyawada, Krishna District
Sri Gangamma Bevata Temple, Ananthaouram, Annamaya District
Reo. by ts Executive Officer
Respondents
Petition under Article 226 of the Constitution of India praying that in
the clrournstances stated in the affidavit fled therewith, the High Court may
be pleased fo issue an spor ori iate Wirt order or direction more particularly,
one in the nefure of Writ of Mandamus, declaring the action of the
respondents herein in sroposing to retire the petitioner from services wes i
31.01.2025 on attaining the age of 60 Years, as bad, Negal, arbitrary,
without jurisdiction, unconstitutional, contrary ta G.O.Ms. No. 15 dated
37.07.2082 and violative of Articles 14, 16, 27 86 300-4 of Constitution of
india and consequenily direct the respondents te continue the petitioner ti
he atiain the age of G2 Years
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, mespondents
Patitinn under Anicie 228 of the Constitution of India is Med praying
that in the circumstances stated in the affidavit fled therawih, the High
Court may be cleased to issue Writ or Diracion more pariicularly one in
the nature of Writ of Mandamus declaring the action of the 3° respondent
in seeking to retire the peliioner from service wef 37.07.2023 on
attaining the age of 80 Years, vide 01.07.2023 as diegal, arbitrary, an
contrary to G.O.Ms No. 15 Finance (HR-IY FR and LR} Department dated
34.01.2022 and also violation of Article 14, 16 and 21 of the Constitution of
india and consequently declare the petitianer is entitled to be continued in
jm service upto the age of S62 Years, with all consequential benefits by
glowing the writ petition.
IANO: 1 OF 2083
atiion under Section 151 CPC is fled praying that in the
olrounstances stafed in the affidavit filed in support of the writ petition, ihe
High Court may be pleased fo direct the respondents fo cantinue the
petitioner in service upto to the age of G2 Years, by suspending the lever
No. 2085, dated 04.04.2025 in any manner whatsoever, pending mspasal
of WP No. 2187 of 2023, on the fle of the High Court.
The penton coming on for hearing, upon perusing ihe Petifan and
the affidavit fled in support thereof and the orders of the lene ourt dated
S001. 2083 20.02. 2083, 24.09.2023, 04.08.2024, 18.038. 2024, 22.04 2024
& 25.06.9024 made herein and upon hearing the arguments of Si BON
Naidu. Advocate for fhe Pefitioner and GP for Services H for Respondent
Nos. 1 & 2 and M/s P Radhika, Standing Counsel for Respondent Nos.
a
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and of GP FOR ENDCAVMENTS for the Respondent Nos.7 and 2, SRI K
SRINIVASU Standing Counsel for Respondent No.3)
WRIT PETITION NO: 2702 OF 2024
Between
Mirs.Kotapati Komal, w/o., Sorraiaha, Rroprietor, M/s., Hera Gayatri
an
S25
Granites, 66/
Prakasam) District 523 S01, (Consumer No. ONG 2086)
SQ/A, Konidena Road, Kondena, Banpatia (ershyhie
Pettioner
State of Andhra Pradesh, Energy Denartment, Secretarial,
Velegapudi, Amaravathl, Guntur District ~ 822505 Rep. by its
s. Central Power Distrigution Corporation of Andhra Pradesh Lid.
fAPCOPDOCL), Corporate Office baside Polytechnic College, JT] Read,
Vilayawada, Krishna District-S20008, rep. by iis Charman and
Managing Oirectar,
Rasponcdents
Petition under Article 225 of the Constitution of india praying that in
the clroumetances stated in the affidavit fled therewith, the High Court may
be pleased fo issue an appropriate Writ, Order or direction, more
'particularly one in the nature of Writ of Mancamus
:
eee that the amendment to section 2¢4) of the Andhra
Pradesh Electricity Duty Act, 1958, as amended by section 2 of the of the
Andhra Pradesh Electricity Duly (Amendment) Act 2020, [8
unconstitutional by reason of excessive delegation and/or abcicatan by
a
A
the Arcihra Pradesh State Legisiature of Hs essential legislative function
and to sidke deavn the same, and
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DANG: TOF 2024
Petition under Section 151 CFO graying that in the circumstances
stated in the affidavit fled in support of the petition, the High Court may be
pleased fo stay the operation of the impugned natification in G.C. Ms No. /,
Energy (Power-lll} Depariment dated 08.04.2022 and/ar the impugned
nofiication in G.O Ms. No. 22 Energy wows Depariment dated
23.10.2023 and to restrain the 2 Respondent fram recovering any
amount towards electrieity dufy over and above Rs.Q.00/- paise per
ma,
Rwhiunit) 1 terns of the said impugned notifications and/or taking any
coercive siens against the Petiicner, Pending digposal of WP 2702 of
2024, on the file of the High Court.
The petifen coming on for hearing, upon perusing the Petition and the
affidavit fled in support thereat and the order of the High Court order dated
O5.02.8024 made herein and upon hearing the arguments of Sr
SricharanTelapraiu, Advocate for the Petitionars and of GP FOR ENERGY
Respondent No.1 and of Sri V.RReddy Kovvurl, Standing Counse!
corty
G
rth
1677
raspondant Na?
TA No. 1 OF 2023 IN WP NO: 2980 OF 2023:
Between: :
© Madhusudhan Reddy, S/o. C. Venkateram Reddy, Aged 60 Years,
Working as Superintendent, Sri Gramararnba Mallikarjuna
awarmyvari Devasthanams, Srisailam, Kurnon! District
. Petitioner
AND
ft Th te SE eG
we s e 8 A ££ %
wh om a %
og 5 Gof 2 B oS
pa " C3 wed wh oo ii
£2. "eS ae od °
és a ot nm 6 fe weed
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ye "peg heed oo) ' Seder. . .
ze % ir % 8 & e o 2
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ch ed wis ee By Me ee
ed * ears bese thee. oi i] ~
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ween "a . at Peon as
ann, . Pow Be a"
i @ tek G © B O we Yeo ee
oy an on fen 5s naa
opens ie Sane Teae. negen ane 5 p
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tee 4 be eG " oes
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a gs 7 ay an a nr me ©
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iA No.4 OF 2023 IN WP NO
r
iy
Between
. Petitioner
AND
1. The State of Andhra Pradesh, Rep. by Hs Principal Secretary.
Revenue (Endowments) Department, Secretariat, Velagapudl,
Amaravathi, Guntur District, AP.
a. The Commissianer, Endowments Department, Gollapuch,
Viayawada.
Cor
The Dy Commissioner, Endowments Department, Kakinada,
4. The Distnet Endow ment Officer, fast Godavari District,
Raiamahendrava ram.
5. Kapavaram Group Temples, Sabavaran Vilage, Peravali Mandal,
East Godavari District, Rep. by The District Endowment Officer,
Raamahendravaram.
Respondanis
Petition under Section 151 CPC praying that in ihe circumstances
stated in the affidavit filed in support of the pelition, the Nigh Court may be
pleased to direct the respondents to continue the petitioner in service up fo
the age of 62 years, Pending disposal of WP No. 9039 of 2025, an the fie
of the High Court.
The petition soming on for hearing, upon perusing the Petition anc
the affidavit fled in support thereof and the order of the High Court arcer
dated 08.02.2023, 22.04.2024 & 25.08 2024 made herein and upon
hearing the arguments of Sri V.S.K Rama Rac, Advocais for the Pettioner
and GP for Services-]! for the Respondent Nos.1 to 4 and Sri K.Srinivasu,
~
Standing Counsel for the Respondent No.5,
Ves
t s
Sow,
io
L
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PSEA
np. bon. aa is ee oon es ah iy oi
tn, Cs co53 van) ree le her not od mas f 3
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3
PETITIONER
n
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RESPONDENTS
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one , po . . £ Ke
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2 a 5 rr 2, GS re oo a te oe ES pet Open fed
wet 3 oe ad we mm CH ge tea © 4 ee 8B
6% nee fove oy on faad iB as ete La « "S Hf £ aed aes
So hy, ion $k fron f "sy we beh in a 3 "0 Yon} A tsa
y oe Ione - 4 weet 4 ones Bree, heee dette gy oh bean tee
a3 fa iy itt ee 2% oer Sock Rcaad fs . poet fan)
Fas eee Lh. dete on itt op oon "a 'ec 8%) peal
OG a is i , . res ja a ed
4h, ate 1% ; Apt bode on , Seve oe 307 3 é Sod Seen
e0 caeet ee ral 4 % com deed ad
"ae te, a sad +S foe q - oy
rity - ns £3 6% wy ¥ oh sy w eS seoee bbe
ey 14 me ny, tS * Cy hd iy ae Br ty tts Ka "4
', vse Seow fn , tbe Meet nn att i wwe ui ae
Sid Cc 5 a Ao we G i} "ner ty ye Oy c
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TANo. 1 OF 2083 IN WR_NO: 3059 OF 202:
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hearing the
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arguments of Sr
and GP for
Standing Counsel for the Respondent No. 3:
IA No. 1 OF 2023 IN WP NO: 3720 OF 2023:
Between:
Daggu Apparan, Sfo. Daggu Dangarayya,
Atiender Rfo. D.No. 17-86, Velamaela van
Mandal, West Godavari District.
AND
of Andhra Pradesh, Rep. by!
eal
. Res
Veedhi,
ww
Services-li for the Respondent Nos.1 fo 4 and Si KS
Advocate for
the Patiiianer
vas,
i
Aged about SQ years, Occ.
Achenta Vilage and
Patitionar/s
ce
iis Principal secretary,
Endowment Desartment, Secretarial Bul hnigs, Velane apudi,
Armaravaethi, Guntur Distic
2. The State af é
Finance Department, Secretar
ist
The Commissioner of E
Andhra Pradesh.
Sr Rarneswara Swam
boy
Mandal, West Gocavart District
Petition under Section 154
stated in the affidavit fled in
nigaged to direct the respondents to co mirig
the age of 62 years, Pending disposal of
of the High Gourt.
wm thes
Sie
wnidhira Pradesh, Reg. by its
jaf Building
rdowments, Gollapt
var! Devastanam,
CPC praying that in the
'
WP Na.
Princioa! Gecretary,
Achants
e
s, Velagaoud), Amaravaini
ii, Krshne Disirict,
Vivlage and
Respondent/s
CUITBTANCeSs
support of the petition, the High Court may be
petitioner in service up to
4490 of O23, an the fle
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aoa " ie Aa
fewe. my rae) wpe,
Bs eR
cs) ; % ie
7 A t
oe aan om aod cae
un * "4 4 veer 55) on
me Po A oy gore ed
y on [ae a t oe $4
tee a i de 4
G te tf 2 B a oe fa wy a 4 5 &
me ts da re te % Bs rs = 3
ap oy 7 a4 ae ° ann be pars "
eg a, fh. Be 7 Ba Sy, Ya ie
o fee rong tees % "yr oer Ch. neg 7 xe
oe © he @ ™ Ob oe Eon % ee ry
a ee oper ET bss fee : fete
2 & o ge Y oe ee *4 ; & Oe
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G 2 & @ & BO re t Be
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oleased to direct the respondents fo reinstate and continue the petitioner
tl he attains the age of 62 Years, and fo pay the salaries, Pending
xq
disposal of WP No. S588 of 2023, on the file of the High Court.
The petition coming on for hearing, upon perusing the Peition and
the affidavk fled in subport thereof and the order of the High Court order
dated 14.02.2023, 22.04 2024 & 25.00 2024 made herein amd upon
hearing the arguments of Sri DV Sasicdhar, Advonate for the Petitioner and
GP for Services-ll far the Respondents:
iA No. 1 OF 2025 IN WP NO: $680 OF 2023:
Hetween:
A Suryanarayana, Sfo. Surya Rao, Aged 60 years, Allender, Veerakanta
Satyanarayanaswami Vari Devasihanam, Annavaram, East Godavari
DHstnict
Petitioner
. (Petitioner in WP 3660 OF 2023
on the file of High Court}
AND
{. The State of Andhra Pradesh, Rep. by its Principal Secretary,
Revenue (Endowments) Department, Secretarial, Velgapudl,
Armaravath, Guntur District.
2. The Commissioner, Endowments Department, Gallapuc
Viayawacs, Krishna Distric
Sri Veera Venkata Satyanarayana Swamyvar De yaestianaa,
ie
Annavaram, East Godavari District Rep. by ifs Executive Officer
Respondents
(Respandants jn- don
ile
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3. Sri Veera Venkata Satyanarayana Swamyvari Devasthanam,
Annavaram, East Godavari District Rep. by its Executive Officer
Responden
fRasnondents im-do-}
2
Petition under Section 151 CFO praying that in ine circumstances
neee ® oe
5
stated in the affidavit fled in support of the petition, the High Court may be
sigased to direct the respondents to reinstate and continue the petitioner
fil he attains the age of 82 Years, and fo pay the salaries, pending
disposal of WP No. 3711 of 2023, on the fle of the High Court.
rs
The petition coming on for hearing, upon perusing ihe Felltion ANG
fhe affidavit fled in SuppOR thereof and the order of the High Court order
dated (5.02 2023, 23.04.2084 & 25.06.2024 made herein and upon
hearing the arguments of Sri D.V Sasidhar, Advocate for the Fetitioner and
2 and Si K.orinivasy,
"
P for Endowments for the Respandent Nos.4
Standing Counsel for the Respondent No.3
>
iA No. 1 OF 2023 IN WP NG: 3722 OF 2023:
Between:
S Maheewara Rac. Sfo. Appa Rao, Aged. 80 years, Superintendent,
Varaha Lakshmi Narasimha Swamy Devasthanarn, Simhachalam,
Visakhapatnam District
_ Petitioner
iFetiioner | PSs? OF Soe.
3
4
Net
on the fle of High Court
AND
The State of Andhra Pradesh, Rep. by its Principal Secretary,
Revenue (Endowments) Department, Secretarial, VJelgapuet
Amaraveaihi, Guitar District.
svar O}
"
x
rshna,
+
for E
Cumiar, Star
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2
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ie oe & ee sic Bo ce iN
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'Between
AND
1. The State of AP, Rep. by ds Frincipal Secretary, Revenue
'Encowments) Department, Secrefanat, Velagapudi, Armaravath,
Guntur Oistrict,
Po
_ The Commissioner, Endowments Department, Gollapudl,
Vileyawada, Krishna District
3. Sri Veera Venketa Satyanarayana Swamyvan Devasthanam,
Annavaram, East Godavari District, Rep. by ils Executive Officer.
Respondent
(Respondents i-do-}
Patiion under Section 151 CPC is fled praying that in the
circumstances staied in the affidavit fled in supsort of ihe petit tion, the High
Court may be gicased to direct the respor sdenis io reinstate and continue
ihe peiltioner til he atiains the age of Of Years, ard to pay the salaries,
.Panding disposal of WP No. 3729 of 2025, on ihe fle 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 order
dated 15.02.0003, 32.04.2024 & 25.06.2024 rade herein and upon
hearing the argurnants of Sri DV Sasichar, Advocate for the Petitioner and
GP for Endawments for the Respondent Nos.1 & 2 and on K Sriniveasu,
Standing Counsel for the Respandent No.
SIT PETITION NO: 3847 OF 2023
SBatween,
Eluruy Geshagii Rac, S/o. Pullayya, Aged about 61 years, Gee. Senior
Assisiant (Rid). Sn Venkateswara Swamy Van Cevasrhanam, Tirumalagi,
Jaguayyapeta Mandal, Rio D Ne. 3.98, Kanagaia Van Bazar, Makka neta,
Krishna District-82 4490,
Patitioner
Hy iH £4 oN OT oven
& wd @ me 2 | GG © & ts th 2 gng
on 'hae Jd 4 58 ie tn. Ke pe eh con co ey
wage a eed y neon mens
oe Se Ete ed bf tO
o% ca - rn - bite 5 . Ry ; on Shee
on ne gt ad 6% se OS ae ee SB
ge "Ch mg um te
veg saa a =U sc 3 ®
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o pes ey % fk soe eo % 4 Aone
res wre shee Be ' Sane iesed Sead bid wet sere g es
ded fe wa Bo Te ad SG tee gee
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: ie ; < tee he " 2
hee vs a ae Seve oe po ihe % is tS a bees the "FS we
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: . "et we tat eh ge ge oe
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th. mea mw a : wo co gm Nee & 4 oo mm &
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hee tir ong us ae cs ee or oe " oo al os a; Ba oF
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te Bs eS a > Bt nn a
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% 4 wn 4 bee 4 Loe em rs ew o :. vey " yon mo 2 4
Rs ye oa ' Ga ae, vd 03 a oy et oe ned C3 wo, = 3 ue 5 hp 0% pay
oe A 3 i a 1 we rer weg, cm mG . gor KS wer i oe an ue
i ee fo we & - & RB BT ow Be Ye SB eo te
he ti] 7A pa e A Ong om oy tere LD 4 "ty, gets BA gy peed yi > a
rs eR at - & bug me 6G eg . fe ge a
t 3 a ahh ween "b S aa ree on mn bene er rt ty
fo REI 7% - &@ €@ Gm a & wy fh at oe nn ae pe
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foo £65 en if? sn veg ae ae ee oo
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Soeee a Rg, A gt ze fr a a nn
3 BS ah nn er a ne ise eS
. 7
is ee of 9 on ys anes
eased
u
7.
rs ' 3 ae *
ts - A v8 %; Ss Ge Ett 4 ~ 4 yaa 4
wo & we tb JG Skt g & & & 2 # e ory Dg :
Bm Gt ns ar i <r nico oS ok te moe
a he BH Oh 5 DB B BG oT 8 BG ge & oh i a
weet & Aged -- omy, OE we ER 4 . oo w pa CA ' P <3 Ps
yn ars € " x Wo te Ch 4 - ve SEE os ve «OK ieee vee
2 Bb ge 2 & = 6 So 2 & « 6" B&B a @ ~ o BE RB
aw TF 4g abo bead ret oy ae ee ae aan tA co a
2 6 2 Bp B - a a a an a ce! a a ae
jen tii co a rFs $3 ra 4 & pease, ied BB Be on™ weer tad ed eed. wt me a os
; fee Oe oy LE £% nk + no ar now ae "6 ne w gf
cd con 2 rn iS ae ae ~m 8 OS
& & :
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3
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AND
tha
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Wye
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&
iA NO:
ret
a
pending disposal of the Wri Petition No. 304
High Gourt. *
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The petition coming on far hearing, upon perusing the Petition anc
the affidavit Sled in support thereof and the order of the High Court order
sated 22.04.2004 & 25.08.2024 made herein and upon hearing the
arqgumanis of SRILDLV.SASIDHAR Advocate for the Petitioner, and GP for
Endowments for the Respondent Nos.1 & 2 and Sri K.Sn inivasu, Standing
Course! for the Respondent Nos
WRIT PETITION NO: 4075 OF 2023:
Sohween:
'
Vadapalli Ramu, Sfo. Late Suryanarayana, Aged 60 years, Aflender, Sr
Janarhan swamy and Kanyakaparameswarl Ammavarl temple, Eluru,
Cluny District On degutation at Sri Maddi Anianeya swamy temple,
Ouravayagudem village, Jangareddygudem Mandal, Eluru District
Patitioner
AND
4. The State of Andhra Pradesh, Rep. by its Principal Secretary,
Revenue (Endowments) Department, Secretariat, Veigapudl,
Armaravathi, Guntur Dis
hls
The Commissioner, Endowments Qepariment, Gollapuc
Viayawada, Krishna District
3. Sd Janardhan Swamy and Kanyakaparameswar Ammavari temple,
Eluru, Eluru District Rep. by its Executive Officer
a
Sri Maddi Anjaneya Swamy temple, Guravayagucem village
? anes)
8
Jangareddygudem: Mandal, Eluru District Rep. by its Executive
CHticer
Respondents
. . 4, veaes napee, love on a7 Co.
pore Iaeowe nee Et Pt eee eee
aa sae Se u a & & & G& &
= a ae o T&S GS po Ek
% a a EE og es pe OO A
weere Y * he coal a we "3 ae
oa pry UE ton 5%, ie Gee + wD a a, ren 3
ad aah Pe fe few cS im "oo oe won 3
£% ba - ee on ws ae Sond oe, bees ' nl
Fa os ae es we FE
Pies CR ° OB fs, *, Ly
x % A o ef i 3 "4
oo ; £2 © op ar a an
eo oF 7 oe fe 3 ea oe & « & &
be ae, , tf on 3" eT
, os sa te se Be
[ee] tov ry Bx Ct oS ae Ba CD pave
og od mo Sos € " Se
Ch wo "4 chet oben "Gok m7 oe Gs ih ay
ue rae os, , cc os Sead 4" vere
Ried an i ae wt Ry ey
s Lf < o panes n? o oe Ch "hs w Ew
poe cnr ns mC 92 ys) yo ees am ae
a g & & eg 6G OD. we Fgh Sen
x : SD 4 . See vas gn rss "CB ap
Ls ys "4 * we ns " ny -
eG Me 8S wm a oon i re)
teed . 27 tty ger £3 teed v4 <2 : on ly
3 aol a we EE m 63 ©M fe Fy ae
we ao BS oy: we a, re ar
4 G5 ge we Sg NE OR OE
33 $ hn wb a yor Fags ks oo.
we oh 2 £% secee rg fh yt o BO £55 sodoo, ek: a
foce ace? Pod i? on "h ENS ae th 0% od 7%
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£4 BT sa OE ee cE Ce Me
'ot An ee "he 0% dheve Nad boos ve 3 of owe [e
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wt w A s Laat on Ms ah Sa oh, eA ee
i om Co heer Ve ee Be uy,
oa ay to Oo Cot he oe rsd na 3
a we oie " 4, £5, "sf:
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S903 on eloee ~*~ ook ye we 53 ; Bid
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oat % - MG oo oe a Go
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i "~ . & © A Ee ot oe
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ae boot paeon a, 'heed gee See roa ot dees wet cK
res oe 2 OO 2 Oh
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' i ys ¢ pee | me £ ', ne Ae.
" Seo we He Qo # eS
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as x oe, oy - -- & coat on
"4 a er, g Ate £ NOS ae
es me oe td me eS aos 2 ek YB
ee ree, y ws ty I it s, es] ion
none ae se . os ed ee Be eee tks . Lede fy hon.
3 tea a & & . a 6 £ ¢ rt Ss
65 5s ee ee td) a a sen @ ease ni $3 ii ae
B 8 Bo OT y Boe ib a "ee Eg uw
; : ie ory 3 od D sy ae '
22 oe ED FS 2 @ & Ber & "f
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WRIT PETITHON NO: 4098 OF 2025
Behyean:
Ch Yanadaiah, S/o. Late Vankaiah, Aged. 59 years, Junior Assistant,
Sri Aran) Kandappa Maistry Chouiltry, Santhapeta, Nellore Nellors
strict.
Patitionar
AND
4. The State of Andhra Pradesh, Rep by Rs Principal Secretary.
Revenue (Endowrnents} Department, Secretariat, Velgapudl
Amseravathi, Guritur District.
2 The Commissioner, Endowments Department, Gollapuck,
Vijayawada, Krishna District.
3. Sri Aran' Kandappa Maistry Choultry, Santhapeta, Nellore Rep. py
fie Executive Officer.
Respondants
Patition under Article 286 of the Constitulion of India praying fiat in
whe circurneiances stated in the affidavit fled therewith, the High Court may
he nisased fo issue an appropriate Writ order ar direction more > particulary,
prt
one im the nature of Writ of Mandamus, declaring the action of the 3
resgondent in proposing to retire the oatitioner on 21.05.2023 on atiaining
hae SOS3 ~~
the age of 60 Years, vide. Letter No. 26/2023 dated 14.02.2623 as bad,
ilega al, arblirary, without jurisdiction, unconstitutional, contrary to G_O.Ms.
No. 15 dafed $7.01. 2022 and violative of A: icles 14, 16, 24 and 200-A of
Constitution of India and consequently set aside the same and direct the
x
raspandents to continue the petitioner HH} he atigins the age of G2 Years,
and fo grant all consequential monetary and service benefits,
& ce ee "TS Sue eee agers "
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a
an
Seiition under Article 228 of the Constitution of India praying that}
the clroumstances steted in the affidavil fled iherewith, the High Court may
be pleased fo iesue an appropriate Writ order 6 if direction more particulary,
one in the nature of Writ of Mandamus, declaring the acton of the 3°
respondent in retiring the petitioner on S1i2 2022 vice Notice in Re. No.
8449050002 dated O7.16.2022 and consequential notice dated
34.42.2022 as bad, Hegel, trary, without jurisdiction, unconstitulional,
contrary to G.O.Ms. No. 75 dated 31.01.2022 and violative of Anicies 14,
notices dated O1.106.2082 and 31.42.2082 and dinsct the respondents to
continue the petitioner Hi he attains the age of O62 Years, and to gram all
cansequeniial monetary and service beneits,
fA NO: 41 OF 2023 ;
-
Petition under Section 151 of CPC is fed praying that in the
clrcumstanoes stated in the affidavit filed in support of the petition, the High
Coun may be pleased to direct the respo! sderis to minstate and continue
fac
the pelltioner til he atiains the age of 62 Years, and to pay the salaries,
pending disposal of WF No. 4097 of 2023, on the Me of the High Gout.
The petition corting on for hearing, upon perusin g the Petition and
the affidavit fled in suport thereof and the order of the High Court ords
dated 21.02.2025, 22.04.2
hearing the arquments of Sri D V GASIDKAR Advocate for the Petitioner
and of GP FOR ENDOWMENTS (GERVICES-I) for the Res spondent Nos. 4
& 2 ang of SMT P. RADHIKA, STANDING COUNSEL for the Respondent
No 3:
O24 & 85 08.2024 made herem and upen
YS
$134 OF
.
WRIT PETITION NO:
.
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AND
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JA NO: 1 OF 2023 :
Petition under Section 15t of GPC is fled praying that in fhe
cireurristances sfated in the affidavit filed in support of the petition, the High
Court may be pleased may be pleased fo direct the Respondents to extend
the benefit of enhancement of age of superannuation from 60 Years, lo 6
'Years, in terme of G.O.Ms.Nolé Finance (HRAV-FR&LR) Department,
di 344.2022, pending disposal of WP No. 4134 of 2023, on the He of the
High Caauyt,
The petition coming on for hearing, upon perusing the Fetton and
the affidavit fied in support thereof and the arder of the High Courts weer
dated 21.02 2083, 22042084 & 25.06.2024 made herein and upon
hearing the arguments of Sri G RAMESH BARU Advocate for the
Patitioner and of GP FOR GERVICES-( for the Respondents 1 & 2 and of
SRL KANDHA SRINIVAS, Advocate for ihe
Respandent No.3)
WRIT PETITION NO: 4512 OF 2023
Patifioner
AND
4. The State of Andhra Pradesh, Represented by its Principal
Secretary, Revenue (Endowment Department, AP Secretariat,
Velaganudi, Amaravall
> The Commissioner, Endowment departments, Gollapudl,
Vilayawada, Krishna district.
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IA NG: 1 OF 2083
it
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9
The petition coming on for hearing, upon perusing the Petiion and
the affidavit fled in support thersof and the order of the High Gaurt arder
dated 22.04.2024 & 25.06.2024 made herein and upon hearing the
arguments of SGRLELURU SESHA MAHESH BABU Advocate for the
Fetitioner and GF FOR SERVICES-H for the Respondents 7.4 2.
WRIT PETITION NO: 4564 OF 2023
WRIT PETITION NO: 4564 OF 2023
Between:
}. Bglasad) Karmaraiu, S/o. Late Balasad Subbarao, Aged. 60 years,
Attender (Retred), MLS IN Charities, Kakinada, Kakinada District
Patitioner
AND
J. Tre State DF Andhra Pradesh, Ran. by its Princinal Seeretary,
Revenue ee Deparment Secretarial, Velgapuch,
Amaravatll, Guntur District
NS
The Sommissioner, Endawmenis Department, Gollapudi,
VWilayawacda, Krishna Drstrich
Cae
Sr MUS_N Charities, Kakinada, Kakinada District Represented by
Assistant Gommissioner, Cum Executive Officer
Respondenis
2? cap ecd
Featiion under Article 228 of {he Constiution of india is Med praying
that in the circumstances stated in the affidavit fled therewith, the High
Court may be sleased fo issue an appropriate Writ order or direction more
narticularly, one in the nature of Writ of Mandamus, declaring the action of
the 3rd respondent in retiring the petitioner an 30,00 2022 es bad, Negal,
arbitrary, without jurisdiction, unconstitutional, contrary ia G.O.Ms. No. 15
dated 31.01.2622 and violative of Articles 14, 16, 21 amd SOO-A of
36
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a coe fh £3 asad 7 wa oe wee. O04 4 ge econ $3 vee G a am %
wen - 6 8 is a & 8 OH ra a 8 se fF
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pesor 29a igs -- an Ea Jad re: rs OS St a tA ts trees pas) a3) wm
fe % 34 @ 32 a nn ae ie 2 "Oy Bop Boy
"3 ee "ee, ea 1 "ro Le im % £3 2 mw os "ene wed 5 wf iLi
~~ Co. ws a ceed me) % 4 . freee ', * wre,
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: Go & B BE fe we don ed foe wm Ye aed
ae a ce nn'? ga vee Oe EG 2
ee oa pF 10% we ge a © «6 F €
a bee ES ye 5 a mi cr ares ae
fon at re. 35 et Ree Npeo ~ boo whe oS woe « v4 vid rye) as)
2 m 2 te 2 © % ©@ & & & a ve A oar ars so Le a
4 lear 63 dece eo o % wo Ue 'nel fom C3 «tt
th rer pas £4 oS hy . s . ids
£3 £3 " of we BH ot a5 . fon eae
no Sh ia ie aS eh o. ise ie "_ ;
the bine, ran seal ie . aed s od
f GO os (2 & if
' ch
AND
ted
nd
4. The State of Andhra Pradesh, Ke y its Principal Secretary,
Revenue (Endowments) Department, Secretariat, Velgapud),
Amaravathi, Guntur District
> The Commissioner, Endowments Departmen nt, Gollanuch,
Vilayawada, Krishna District
&
Srj Talupulamma vari Devasthanam, Lova, Turi Mandal, ast
«2
Godavari District, Rep. by its Executive Ofeer,
Respondents
Patifien under Adicle 228 of the Constiution of india is fled praying
that in the circumstarices siated in the affmavit fied therewith, the High
Court may be pleased fo issue an approph iate Writ order or direction more
parlicuiarly, one in the nature of Writ of Mandamus, declaring the action of
the 2rd respondent in retiring the 'st petifaner on 34.08.2022 and 2nd
"~ y
petitioner an O7.08,.2022 on attaining the age of OD years as bad, legal,
arbilrary, without jurisdiction, unennatitujonal, contrary to G.O.Ms. No. TS
dated 31.04.2028 and violative of Aricies 44. 18, 2) and S00-A af
Constitution of India and consequently direct the respot ndents to continue
the petitioners in service {il they aligin the age of G62 years and fo gran! au
fits.
consequential monetary and service bene!
(A NO: 1 OF 2025
Setition under Section 181 GPC is fed praying that in the
circurnmstances stated in the affidavit fled in support of the writ pedtion, the
High Court may be pleased to direct the respondents to reinstale and
ontinue the petifioners in service 0H they attain the age of Sf years and to
pay the salaries and gass, Pending disposal of WP 4005 of 2028, on the
file of the High Gour.
~~
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a a on ano ae DO & ge fea A
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he os i ee eh % eS @ ee
rn ao SS "GS KE "oa
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tee fy GS Ce ge ye Oe vy SS aA "is
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¢ eae m "7 y ee " ope on, a " ' eC
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mo Ee Ee Oe ores Ba a 4 &.
om anne ME
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oo a fh a & ok Ge fe as i j
Sede leee cr od fee 550 Roe bow a ry
Boe & oo, 5 "aE aes i as ce
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se ele m tee we OB oe x
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ft te p.m og "iS mm BD Oo rm 4% B we
eal port yer Lenn be d 2. eben arene "ot, heeed ta 22 eee of
ieee Bs {> % a C3 veh Ee, a va tebe om 65 roe pe fs kg WS
gm £4 ge HZ ike Sar: oO g yi be Orn? nk © a a
ox ee es fee = we Cs ray) y noes ise - ¢ 4 ced mn See ih ss; ee fie mk
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a bem 4 4 ofa fren ee ; Ee 2 @ Ew
tn fh , (A Og of Ay ry if aon, 4 mF pny a
tee pees we, Yat % i ee ry vee 3 4 4 ae wc z on
ag tet ye OLE o i rs fetew hecrees 6% o7 MIE js a my Oo, we '
3B eh sa, me ~ OG 2 A G & & 3 &@ © &
to 074 "b Cs ce kB. & nC 2 bet ao a oS
. Pras bee es 2 "4 fS a e ' he oo ma Bie oa
ns 2 Ae od Bae i Sb co oroee! . & - & :
re s on reed a aoa 7% Lf a oss o {3 ini pene some m4 Ch.
io A oo Sh ga oy a ores "we ARE CE OE a
28 2 ) By & a & Be eB . # e ~ B@ 2 9 tt &
ron A Pres 4 pe "ger 4 pam oe hood ty . - j ,
be EF "Ne * sm 3 a as en ee fe BO a0
4 a omele £3 Hh Bo 4 boas a a aot iS pay \ yore, aboot poss os kf we ow ried
fhe ly "t t. we 7 oe fans Lined en, ee oS cc "2, Ae 3 on 63 a wG z Lh
g & "A » & SS m2 oo yw S@ 2 Bp B® & 2B O 8 wm te Oe oe
ar rr a aa wh ew ¢ O fT > B&B Rm Ss B Ge Se BP S D
nn a a fons oe fee eo . Be & St hope CR te
ge Oo @ ii @ (2 ib 42 ow © & 2 th be {af pe om 4
S 9 tS 1 & me mi .
: Pa ~ ra oy eo aN 6
Bim
Respondents
Petition under Article 228 of the Constitution of india is fted praying
that in the circumstances stated in the affidavit fled therewith, the High
Saurt may be pleased to issue an aopropriate Writ order or direction more
nartioularly, ane in the'nalure of Writ of Mandarnus, declaring the action of
the 3rd respondent in retinng the petitioners on 30.08.2022 an atiaining
age of 60 Years, as bad, legal, arbitrary, without srisdiction,
unconsiitufional, contrary to G.O.Ms. No. 75 dated 34.67.2022 and
violative of Anicles 14, 18, St and 300-A of Constitution of india and
onsequenily direct the respondents io continue the pe tifianers, ii] they
attain the age of 82 Years, and to grant all ounsequential rionelary and
service benetis in the interast Jushce.
IA NG: 1 GF 2023
Petition under Article 226 of the Constitution of India is fled praying
that in the crcumetances stated in the affidavit Med therswith, the High
Court may be pleased fo issue direct the respon ;ienis ta reinsiate and
dnue the petitioners Hil they attains the age of G2 Years, and to pay the
salaries, interest of the justice, pending dispasal of WP 450/ af 2083, on
the file of fhe 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 order
dated 27.08.2023, 22.04.3024 & 25.08.2024 made herein and upon
hearing the arguments of SRLD.V_SASIDHAR Advooste for the Petitioners
and of fearned GP for Endowments for the Respondents, the Court rade
'the following.
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ne one koe i Lt ge ge TS ber 4 fro te a
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weed! £3. ES eee whet pan lone one rane peed eee pt aver. 7
bee CR a wm Oe Bd & BS eB BB he ae
£3 fR e Bo wt a As oo By f "3 ie ys Ch.
; or ; - es one
shred we 7) ' ES, ee yn eR ve es
mS # 3 bs em we « €& ££ @& & 2
Seed x 4% 3 a a hed : om
a pe asses ven Mo ge s ee '3 tee
we Be a wy come von yg 23
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' wh G W be gee £5 tae ko oe a2
ih. in 3 A Gee fe fen ER os '3 ue gts as its
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WRIT PETITION NO: 4632 OF 2023:
Between:
Monavarty Rarna Rao, So. Monavarty Raghavulu 'Late}, Aged. SO years,
dunior Assistant, Sri BhuSametha Viieya Venkateswara Swamy Temple.
Apoayynagar, NH-S, Marnipalem, Visakhapainam District
. Petitioner
AND
4. The State of Andhra Pradesh, Rep. by its Principal Secretary,
Ravenus (Endowments) Department, Secretarial, Velaqapudi,
Amaravathl, Guntur Distric
RS
The Commissioner, Endowments Department, Gollapudi,
Vilayawara, Krishna Distict.
3. Ragional Joint Commissioner, Endowments Department, Muli Zone-
i, Ralahmahencravaram.
4. Sri ShuSametha Viiaya Venkaisswara Swamy Tempie,
Appayynagar, NH-5, Marrigalem, Visakhapainam Ot strict,
Represented by its Executive Officer.
. Respandants
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 iss sue an appropriate Writ order or direction mare partioula: ry,
one in the nature of Writ of Mandamus, declaring the action of the q*
respondent in propaging to retire the petitioner on 28.02. 2085 as bad,
Hiegal, ¢ arbitrary, without jurisdiction, umconstiutional, contrary io G.O.Ms
Neo. 15 dated 31.01.2022 and violative of Articles 14, 16, 21 & 300-4 of
Constitution of India and consequently direct the respondents to contin.
the petiioner uo he attains the age of 62 Years, and to grant all
consequential monetary and services benefits.
ee
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AWRIT PETITION NO:
foe &
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nme x & ke Ch ke 6 "
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> The Commissioner of Endowments, Gollapudl, Vilayawada, Andhra
Pradash 527225.
Sr Bala Balaji Devasihanam, Appanapall, Mamidikuduru Mandal,
a
Or, BR. Ambedkar Sonaseama District, Rep. by ts Executive OMcsr
cum The Assistant Comrrissioner.
Respondents
Petition under Article 226 of the Constitution of India praying that in
the circumstances stafed in the affidavit filed therewith, the High Court may
se pleased fo igsue an apornoriate Writ order or direction more pariculary,
one in the nature of Writ of MANDAMUS, declaring the action of the ard
yespondent in g proceedings vide Re.No. BVG28/2012, dated 07 {-12-
2022 and Re No. BUG2GI 012, dated O1-12-2023, diracting me the
Pationer to retire fram service on 28-02-2023 on attaining the age of
superannuation of 60 Years, as bad, legal, arbitrary, without jur isdiction,
unconstitutional, contrary io G.O.Ms.Ne.i8, Finance (HRIV-FR & LR)
Department, dated 31-01-2022 and violafive of Articles 74, 18, 27 $8 300-
A of Constitution of India and consequently direc! the respondents to
continue the oetillenere dil they atiain the age of 82 Years, and to grant all
consequential monetary and service benelits.
IANO: 1 OF 2023:
Petition under Section 157 CPC praying that in the circumstances
&
stated in the affidavit fled in sunport of the petition, the High Court may be
pieasead to direct ihe rasnondents to continue the pettioner ul he allains
the age of &2 Years, hy suspending the Proceadings vide Re.No.
BU/Besfe0ts, dated 0 13-2092 and Re.No. B1/628/2012, dated 04-02-
issued by the 3° Respondent temple. pene: ing disposal of WP 4858
3
of 2023, on the fle of the High Court
fe
a 4 ees
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Setween
1
sw
as
2. The Commissioner, Endowments Department, Gollapudi,
Vilayawaca, Krishna District
3 Sri Veera Venkata Satyanarayana Swamy Van Devasthanam,
Annavararn, East Godavari Disirict Rep. by Its Executive Officer.
fResoondents in-cdoa-}
Pettion under Section 157 CPC is filed praying thst in the
circumstances stated in the affidavit fled in support of the writ petition, the
High Court may be pleased fo direct the respondents to reinstate and
continue the petitioners tl they attain the age of 62 Years, and to pay the
salaries, panding disposal of WP No.49S0 of 2023, on the He of the High
Court,
The petition coming on for hearing, upan perusing the Pell and
ihe affidavit fled in suoport thereof and the order of the High Court arcer
dafed 28.02. 2088, 22.04.2024 & 25.06.2024 made herein and upon
hearing the arqumenis of Sri D.V.Sasidhar, Advocate for ihe Petitioners
and GP for Endowrnents for the Nespones Nos.t & 2 end $n
K Srinivasu, Standing Counsel for the Respondent No.3;
iA No. 1 OF 23033 IN WP NO: 5137 OF 2083:
'Between:
MP Subhakar Rao, S/o Late Basil, Aged. 60 years, Record Assistant, Sri
Satyanarayanaswami Temple, Aryapuram, Rajamahendravaram, East
Godavari Chstrict.
{Patitioner in WR OTS? OF 2083
on thes fle of High Court) >
AND
A CH
tet ey
" Je
ee
aos as
vee
fas a
ws - ;
my ebned
t bi . rad oS
be ae. the
& om
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a ae)
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OF 2083
&
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rose 02. "e%
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ae wh Cs ies
ee pen, good wh. ae :
nf wo ue C5 we
ite OE 3
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fee Lend ry ra re
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me oO oS ee A
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Rehwean
Fe
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_ Petiioner
(Petitioner in WP 5219 OF £023
on the file of High Court}
AND
1, The State of Andhra Pradesh, Rep. by is Principal Secretary
y
3
Endowments Department, A ecrefariat at Velagagud,
Amaravathi, Guntur District
2. The Commissioner, Endowments Depart t, Gollapuci,
Viayawada, NTR District
Sri Kaiahastiswera Swami Vari Devasthanam, Rep. by is Executive
Oo
Officer, Srikaighasthi, Tirupati Distniet
_Respandenis
(Respondents imdo-}
Pelition under Section 167 CPC js filed praying that in ihe
circumstances stated in the affidavit fled in support of the writ petition, ihe
High Court may be pleased io direct ihe espe ymdents to cortinue the
Patiioner in service upto the age of 62 Years, by suspending the
Proceadings in Re No AS/PO8S/2022, di 18.1 2022 of the 3° Respondent,
pending disposal of WP No.5219 of 2023, on the fle of fhe High Court.
:
The pation coming on far hearing, upan perusing the Petition and
the affidavit fled in suport thereof and the order of the High Cat order
dated 07.03.8023, 22.04 20¢4 & 28.06.2024 made herein and upen
hearing the argunents of Sn G Ramesh Babu, Advocate far the Petitioner
and GP for Endowments for the Respondent Nos. & 2 and Sr
T¥.8.Kumar, Standing Counsel for ihe Respandent No.2,
s
S
*
S358 OF 2023
s
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<i aes ar a a | re anne no ae Boga:
we wa 63 thy woot Bann Lad 'A fone pees BE par Peon oe Co yen bbe
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. " wer fe r4¥] ee OES g Ge sone Lao] no
"on Esa iss) 2 £5 ve <4 , gore o fewe as F530 2 154 '
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49
IA No, 1 OF 2023 IN WP NG: 63623 OF 2028
See
4. B Raghavendrudu, Sio B.P Yellappa, Aged. 80 Years, Ooo. Lab
Technician (Retired), Sn Bhramararnba Mailkarjuna Swami Varia
Devasthanam, Srisailam, Nandyal District
m3
O. Yalarnianda Reddy, Sio O. Subba Reddy, Aged. 60 Years, Occ.
Q of
Attender (Retired), Sri Bhramaramba Mailikarjuna Swami Varia
Devasthanam, Srisaliam, Nandyal District
3. §.4 Rasool, S/o S.A Murthuia, Aged. 60 Years, Ooo. Junior
Assistant Retired), Syi Bhrarnaramba Maiikarjuna Swami Varia
Cevasthanam, Srisailam, Nandya!l District
(Petitioner in WP 8689 OF 2022
on the file of High Court)
ARD
1. The State of AP, Rep. by its Principal Secretary, Revenus
(Endowments) Depariment, Secretarial, Velgapudi, Armaravaini,
Guntur District *
& The Commissioner, Endowrnents Department, Gollapud,
Vijayawada, Krishna District
Lab
Sri Bhramaramba Maifikariuna Swami Varia Devasthanam,
Srisaiiam, Nandyal District Rep. by its Exenulive OMicer
i(Respandanis in-do-}
Petition under Section 151 CPC graying that in the OYCLINSTANSaS
t D
ed
stated in the affidavit fied in support of the pelition, the Nigh Court may be
nleased to dirset the respondents to reingtate and ¢ continue the peiiiioners
, ; an , ry ee
% ome ty at Bon s) a
i ® ty ger ger 2 ay tye dowe Leh re)
Keeed wn "y. S yor A ees weg ft
ae on ua ead love ke owen 5 et ;
me Sree % lave wa om a hee gy
$i oy yer one ih % rps . o beees ye £3. & steed
Qh. fe Oe . oe +2 o C4 ee RS
wo Bf kU '3 oe and oe ox
a ft 6 Be ft £3 oh, G Ue me
we y 62 af x . be OS sh
43 £ ro) LL * on Y po wy Bon weer
Laden m u ae ood ig pei bene eos 33
& -- Se OS es nr wo go 2
Ieee rect is boos sae fad fh $s bee ve ae - tee era set
aa) RP OB gy e 3 OL 2
me aa an: nr ne & % Be i , "EE
hy
9
a
ted 16
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Le e: Aa esl thee on Ltd dooe isi iss
ea om, gy Mo Be 3 Ch
aad ty , el tneh on i a
sn 6 Oo OF ow = iG & &
iS tebe, bene fees £3 Ly Seaad ere
on iss = sagen " 4 " ag.
tedee on "C% Sed » ey cheek vt? /
os ry so ee # : Bet eevee
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bcd £3 feos Past aK ee i. in od or fai od eeead
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en we be g wpe
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iS yen ne wnege Wa heed bee © @ "oe < Lid
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% % oy rat ot a ne me fork. a wt ce
m ¢ B® eo Qf % AE Gm wa @ ©
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eo © goo oy om Bo Gh fon we EE me Eo
nas a ns. eee vo ld ca S oS eee a
: Le 5 ey baad 4 e% Yee. 7 hee. ey ', wth
wa oe 2 gy DE «3 ee Wo te SE es
oe = & XB eB 03 fe 8 me & @&
Se Go CN ee OD saber bo Oo wo Gg * &
fe ee os wy iy aaa Soe fone as) wc «pet C4 a yee iid ae 2 " "
we ae oo ae wy hed " fans a ¢ % fea Reed be Lo "is a oe,
we OS @ 2 jp pe be Rep GO go & op gm & ae me
"MS e- & oa LAD ae: or os co @B ge gy SoS th Ff
omy On co OM bad f%, uo ae DS nO in ce ie oi "oe
Sey Les) be um oy bee of Me Co é i ane od gm
es ee : Joon we EP gs :
ne
Between
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3.
4
ur
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ag
51
oarticdarly one in the nature of Writ of Mandamus declaring the
proces dings, dated 67.01.2083 issued by the respondent No.4 retiring the
petitioner fram the post of Attender on attaining the age of Superannuation
_of sixty (69) years, eventhough the same has been extended by the State
of Andhra Pradesh to Sixty two (62) through G.O.Ms.No.to Finance
{HR V-FRALR} Denaro dated 31.07.2028 and the Andhra Pradesh
Charitable And Hindu Religious Institutions and Endowments subordinate
service (Non-Gazetted) rules 2002 as arbitrary, Hegal, contrary to the
Andhra Pradesh Chaerilable and Hindu Religious instfiutions and
Endowments Act, 1987 and well established jegal principles apart fram
eing violative of the fundamental rights guaranteed to the petitioner under
Articles 14, 19 and 21 of the Constitutian of india and consequently oie
the respondents to allow the petitioner fo work Oh attaining the age af
superannuation of sixty two (62) Years, af age in terms of .0.Ms.No. 75,
Finance (HELIV-PR&LR) Depariment, dated 31.07.2022 and by setting
aside the proceedings, dated 01.04.2023 issued by the respondent No.4.
z
IANO? TOF 2023
Petition under Section 151 OPC is fled praying that ino ihe
circumstances stated in the affidavit fled in support of the writ pelition, the
High Gourt may be pleased to direct the respandents to continue the
petitioner as the Attender of the respondent No4 by suspending the
<
oraceedings, dated 07.01.2025 issued by the respondent No.4, pending
ary
disposal of the Writ Petition No. 8611 of 2023, on the Me of the High Court
The petition coming on for hearing, uson perusing the Petition and
the affidavit fled in sumport thereof and the order of the High Court order
dated 20.03.2084, 22.04.9024 & BAO 2024 made herein and upon
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The petition coming on for hearing, upon Y perusing the Patiion and
'the affidavit filed in su port thereof and the order of the High Court order
dated 24.02.2084, 27.O42024 & BS.08.2084 made herein and upon
hearing the arguments of Sn. DV .Sasidhar Advocate for the Peltioner and
of learned GP for Endowments for the Respondent Nos.1 & 2 and Sri
K Srinivasu, Standing Counsel for the Resparident Nos.3 & 4,
IA No. 1 OF 2025 IN WP NO: 8327 OF 2023:
Sehween:
Adavi Nagaraju, Sic. Late Subbarayudu, Aged. 59 years, Onc:
Superintendent, Presently working in Sri Bramaramba Malikarjuna
Swamyvaria Devasthanam, Srisailam, Nendyala District.
»Pettioner
AND
4. The State of Andhra Fradesh, Rep. by fs Principal Secretary,
Revenue (Endawmsnts} Department, Secretariat, Velgapudh,
Amaravathi, Guntur District
% The Commissioner, Endowments Department, Gollapudi,
Mayans' fa, Krishna District
3
2 Sr Sramaramba Mallikariuma Swamyvarla Devasthanam, Srisailam,
Nandyala Distrint. Rep. by its Executive Officer
Respondents
Petition under Section 151 of CPC is fled praying that in the
circumstances stated In the affidavit fied in seeper of the petition, the High
Court may be pleased to direct the respondents fo continue the peliioner
4 he atiains the age of 62 Years, and to pay the salaries by suspen ding
_
fhe impugned preceadings of 3° raspondent in Ro No AQGI4/2099 dated
*
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j& No. 1 OF 2023 IN WP NO
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{he impugned proceedings of the 3° respondent in Re. No. BUIS1/2023
dated 05.93.2023, Pending disposal of WP No. 8325 of 2023, an the fle of
the High Court
The petition coming on far hearing, upon Serusing the Petition anc
the affidavit flied in support thereof and the order of the High Court orde
dated 04.04.2094, 22.04.2024 & 25.06.2024 made hersin and upon
nearing the arguments of Sri, DV Saaidhar Advocate for the Peltoner and
of jgarned GP for Endowments for the Resi sondent Nos.] & 2 and Smi
ed
Radhika, Standing Counsel for the Respondent No.2:
IA No. 1 OF 2023 IN WP NQ: 8328 OF 2023:
Between:
A Satya Srinivas Rao, S/o. Subba Rao, Aged. 59 years, Manager, Sr
Kesavaraim Group T amples, Kesavaram Vilage, Mandapeta Mandal, BR
Ambedkar Konaseerna Districh
. Petioner
AND
1. The State of Andhra Pradesh, Rap. by is Principal Secretary,
Revenue (Endowments) Deparment, Secretarial, Velgapudi,
Armaravathi, Guntur Distinct
The Commissioner, Endowments Department, Gollapudi,
i}
Vidayawada, Krishna Distric
The District Endowments Officer, Endowments Department, BR
Cad
Ambedkar Konaseema District
.Raspondents
Setition under Section (51 of GPC is Med praying that in the
nircumetances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents fo continue the pentane
oxen
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a Mm ot fe a % 2 8 & & F
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dated 05.03.2093, Pending disposal of WP No. 8329 af 2024, on the Ne of
the High Court
The petition coming on for hearing, upan perusing the Petition and
the affidavit fled in support thereof and the order of the High Court order
deted O4 04 0034, 22.04.2024 & 25.08.2024 made Aerein and upon
hearing the arguments of Sri. D.\V Sasidhar Advocate for the Petitioner and
of jsarned GP for Endowments for the Respondent Nos. & 2 and Smt
Radhika, Standing Counsal for the Respondent No.3;
JA No, 1 OF 2023 IN WP NO: 8536 OF 2022:
Setween:
S Nagaraiy, S/o. Late Beekaiah, Aged, 59 years, Sweeper, Sri Varasiadhi
Yinayaka Swamy Vari Devasthanam, Kanipakarn, Chittoor Distniet.
..Patitioner
AND
1. The State of Andhra Pradesh, Rep. by ts Prinetpa secretary,
Revenue {Endowments} Department, Secretarial, Velgapud),
Amaravaihi, Guntur District
2. The Commissioner, Endowments Department, Gollapudi.
Vilayawada, Krishna District
3. Sri Varasiddhi Vinayaka Swamy Vari Devasthanam, Kanipakam,
Chittoor District, Rap. by fis Executive Office
a amnawt
Respondents
. iE Fi of (OC rl | avatinhh , . r (AA
Pettion uncer 'Secton "51 of * i fied praynng (hat IN IN
arcumetaneas stated in the affidavit fled in support of the oetificn, the High
Court may be pleased to direct the respondents to continue the petitioner
Hii he affains the age of 62 Years, and to pay the salaries, Panding
disposal of WR No. 8236 of 2023, on the file of the High Cour.
Os
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Nereain ayy
nade
aes
24
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dated
OF 2023:
8333
<
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iA No, 1 OF 2023 IN WP NO
Ratween:
.
°
Petitioner
AND
Se
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Y
The State of
cratarlal, Velag
ae
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RESPORGENtS
y be ol
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Fant
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a
dated 01.02.2023, Pending disposal of WP No. 8333 of 2023, on the fe of
the High Court.
The petition coming on for hearing, upon perusing the Petition and
the affidavit fied in supsort thereof and the arder of the High Court order
dated 04.04.2004, 22.04.9024 & 25.08.2084 made herein and upon
hearing the arguments of Sri. DV Sasidhar Advocate far the Patitiqner and
of earned GP for Endewmarts for the Resmondent Nas.7 & 2 and Src
~
Radhika, Standing Counsel for the Respondent No.3
IA No. 1 OF 2023 IN WP NO: 8339 GF 2023:
Sehween:
D CH Papalah, S/o. Late Papalah, Aged. 59 years, Occ. Purp operator,
in Sri Bramaramba Mall
5:
arluna Swamyvaria Devasthanam, Srisailam,
Nardyaia District
.Patitionar
AND
4. The State of Andhra Pradesh, Rep. by ts Principal Secretary,
Revenue (Endowments) Department, Secretarial, Velgapud,
Amaravath, Guntur Distniat.
7
The Commissioner, Endowments Denarirnent, € Sollapuct,.
Vijayawada, Krishna District,
3. Sr Bramararnbe Mallikarjuna Swamyvaria Devasthanam, Orisaliam,
Nandyala District. Rep. by ts Executive Officer
. Respondents
a
Petition under Section 151 of UP filed praying that in the
cumstances stated in the affidavd filed in support of the patiion, the High
Court may be pleased te direct the respondents { : continue the gcelioner
t
By
ay
bon an an "ee eo
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ue eae bee 0 [a ft ee "ood . s
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ig ee hy EK aoe i We a
ai fi Ae ee Bho m ae
ay H Gok ' 6% : ae) 23 mn
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ke , ; : 4 L, sw ;
aon py EL mm fh we et ey Be:
en & 2 2 wy sf fe the iD ie -
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ey ce be ee 6 " E oA
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Petition umder Section 151 of CPC is fled praying Met in the
eircumstances stated in the affidavit fied in supnort of the petition, ine High
Court may be pleased to direct ihe respondents to continue the petitioner
Hi he atiains the age of 62 Years, and to pay the salaries by suspending
imougned proceedings of the 3 respondent in Re.No.NH2023 dated
29. 04.2023 pending dissosal of WF No.8240 of 2022, of the file of the
Mish Gout
The petition coming on for hearing, upon * perusing gq the Petition and
the affidavit fled in support thereat and the orcer of the igh Gourt order
dated 64.04.2004, 22.04.2024 & 25.06.2024 made erein and upon
hearing the arguments of Si. OV. Sasidhar Advocate for the Petitioner
"~
my
of learned GP for Endowments for the Respondent Nos.1 & 2 and Sr
TAS. Kumar, Standing Counsel for the Respondent No.3:
iA No. 1 OF 2023 IN WP NO: 9094 OF 2025°
Belween:
GVV Nageswara Rao, S/o. Papa Rao, Aged about 60 Years, Ooo Deputy
Executive Engineer, R/o. D.No.11-143/78, near Maruthi Kalayan
Mandapam, back side Sn Lakshmi Narsimha Nilayam, Simhachalam
Visakhapatnam (rural), Visakhapatnam, Andnra Pr adesh. 5800288.
AND
The State of Andhra Pradesh, Rep. by lis Principal alan
a
3
Endowments Chepartment, Secretarial, Velagapudi, Guntur CHSTPECL,
Ss
Sonm
nec
ae
rhe
noe
:
:
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2
ae
ay 4
a
yy
3
2.04 20
4
os
x
Shs OF 2023
°
x
WRIT PETITION NO
x
Between
Sramaraniba Maliikar
. Petitioner
83
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary,
Revenue (Endowments) Department, Secretariat, Yelgapucdl,
Amaravathi, Guntur District.
2. The Commissioner, Endowments Department, Galapudi,
Vilayawada, Krishna Distr
3. Sf Bramaramba Mallikarjuna Swamyvat ta Devasthanam, Srisalam
_Nandyal District Represented by tts Executive Officer
Respondents
Petition under Article 226 of the Consiitution of India is Mec praying
fhat in the circumstances stated in the affidavit ed therewith, the High
Court may be pleased to issue an appropriate Writ order or direction more
paniouarly, one in the nature of Writ of Mandamus, declaring the acton of
the 3° respondent in retiring the petitioner an 30.06.2022 as bad, legal,
arbitrary, without jurisdiction, unconstititional, contrary Io G.O Ms. No1s
ey
dates 34.04.2022 and violative of Articles 14, 16, 21 and S00-A af
Constitution of india and consequently direct the respandenis to cantinus
the petitioner Hi he attains the age of 82 Years, and io grant all
consequential manelary and service beneis.
x
IANO: TOF 2023
Fettion under Section 757 CPC is fled praying that in the
ciroumstances stated in the affidavit fied in support of the writ petition, the
High Court may be pleased to direct the respondents to reinstate and
sontinue the petitinner Hl he attains ihe age of 62 Years, anc to pay ihe
sgianles, panding disposal of WP. No. S848 of 2023, on the fle of the High
Court
bev ge rare " ' . lon
poe 47. 14, Sen.
2B & & & ao 3 _
an id ad *
ae a 1% rea on 3 ee S es
a red es md fd
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. Responcdanis
Patiion under Arficie 228 of the Constitution of India is Mlec praying
that in the circumstances stated in the affidavl fied therewith, the High
Coun may be pleased to issue an appropriate Writ order « oy direction more
particularly, one in the nature of Writ of Mandamus, declaring the action af
the 4° respondent in proposing to retire the pelitioner on 30.06. 2083 as
nad, Hlegal, arbilrary, without { jurisdiction, discriminatory, unconeliiutional,
contrary jo G.O.Ms No.1S dated 31.01.2022 and violative of Anticies 74,
46, 31 & 300-A of Constitution of india and consequently direct the
raspondents to continue the petitioner fll he attain the age of S2 Years,
and fo grant all consequential monetary AND service benefits.
IANO: 1 OF 2023
Pettion under Section 157 CPC is fled praying that in the
sirournetances stated in the affidavit fled In support of the writ petition, the
High Court may be pleased to direct the respondents to continue the
uefiioner HH he attains the age of S2 Years, and to pay the salarias,
periding disposal of WP.No. 9872 of 2025, on the Me of the High Court
The petition coming on for hearing, upon perusing the Petiton and
the affidavit fled in support hereof and the order of the High Court or
dated 20.04.2023, 22.04 2084 28.06.2024 made herein and upon
hearing the arguments of Sri DV Sasidhar, Acvocate for the Peliiconer and
OP for Services H for the Respondent Nos.1 & 2 and Smt Pulipali Radhika,
Standing Counsel for the Respondent Nas:
&
.oPreitioner
$879 OF 2023:
.
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WRIT PETITION NO
Retween
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iA NO: 1 OF 2023
Petition under suection 1517 CPC is fled praying that in the
circumstances stated in the affidavit fled in support of the pe tition, the High
Court may be pleased fo direct the respondents fo continue the petitioner
iif he atigins the age of 62 Years, and to pay the salaries, pending
disposal of WF.No.9879 of 2023, on the Mle of the High Court
The petition coming on for hearing, upon perusing the Petition and
the affidavit fled in support thereof and the order of the High Court order
dated 20.04.2023, 22.04 2024 & 85.08.2024 made Rerein and upon
hearing the arguments of Sri O.V Sasidhar, Advocate for the Petitioner and
GF for Services {1 for the Respondent Nos.1 & 2 and Sr BJagadesh
Kumar, Standing Counsel for the Respondent No.3, the Court mace fhe
Plowing,
WRIT PETITION NO: 9880 OF 2023
Bohwear:
¥ Ramakoteswara Rao, S/o. Late Venkateswarlu, Aged. SQ years, Occ.
Junior Assistant, Sri Durga Malleswara Swamyvaria Devasthanam,
indrakeeladri, Viiayawada
. Petitioner
AND
1. The State of Andhra Pradesh, Ren. by fs Principal Secretary,
Havenue (Endowments) Department, Secretariat, Velganudl,
Ameravathi, Guntur District.
2. The Commissioner, Endowments Department, Gollapudi,
Viiayawada, Srishna District.
. Respondents
ed
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ee, Be wo Gg dog Oo & & G @
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ne pm . th ped et hoot tas {t 3 4 2h
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fe a a rors a z eg on a oa ae
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Ch 6B ety 6 Ca ai ~h OS Ee
02 £14 cE " £3 ft
yee gee Be a ek gt en aa ,
cheer Sees Pe raced ey wees ¥ wo +9
as Cy Chat a © e000 wm .
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ein gies f yy, eee , typ, ae tes ESS, f
wn Bags mB me a & By
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69
Reddy, Standing Gaunsei for the Respondent No.3, the Court made the
x
fsHlowing:
WRIT PETITION NO: 9883 OF 2023:
Between:
Manda Yelamanda, Sio Manda Ramaiah, Age 58 years, Qcc: Helper K/o
48-212 80 0 olony y, Kothapeta, Srisailam, Kurnool District.
. Petitioner
AND
The State of Andhra Pradesh, Rep. by iis Principal Secretary,
ceaacd
Revenue (Endowments) Denartment, Secretarial, Velgapuch,
Amaravaihi, Guntur District
he
. The GCammissiosier, Endowments Depariment, Galapud
Vieyawada, Krishna Distict.
tab
Sr Sraharmramba Maliikarluna Gwamy Varia Devasihanam,
Represented by iis Executive ONficer, Srisaiflam, Kurnool Distiat.
. Mesparmniants
Patifion under Article 226 of the Constitution of india is filed praying
fhat in the circumstances stated in the affidavit fled therewith, the High
Court may be pleased to issue an appropriate Wirt order or direction more
pariculanly, one in the nature of Writ of Mandamus, declaring the action of
he 3° respondent in proposing to retire the pelifioner on 37.05.2023 as
eevee
bad, iNegal, arbitrary, without jurisdiction, unceanstitulional, contrary to
'OO. Ms No tS dated 34.01.2082 and violative of Articies 14, 16, 27 & 3Q0-
A of Sonstitutian of india and consequently direct the respondents fo
cantinue the petitioner {i he attain the age of G2 Years, and to grant a
consequential rmonstary and service benefits.
Fh
»
3. VYenturu Group of Temples, Rayavaram Mandal, East Godavari
Cstriat Rep. by is Executive Officer.
Respondents
Petition under Section 197 CPO praying that in the circumstances
stated in the affidavit fled in support of the petition, the ee Court may be
pleased to direct the respondents to continue the petitioner Ui he aligins
the age of 62 Years, and to pay the salaries, Pending disposal of WP No.
VAST of 2023, on the file of the High Court.
'ifien coming on for hearing, upar perusing the Petition and
the affidavit Hled in support thereof and the order of the High Court order
dated 26.04.9023, 22.04.2004 & 28.06.2024 made herein and upon
hearing the arquments of Sri DV Sasidhar, Advocate for the Petitioner ang
GP for Services H for the Respondent Noas.1 & 2 and Sri Kanda Srinivasy,
Advocate for the Respondent No.2:
iA No. 1 OF 2023 IN WP NO: 12548 OF 2023:
S|aiween:
Salari Srinivasa Perumaiiu, S/o. Late Chidambara Rao, Aged. O8 yaars,
Oce. Senior Assistant Si Avadhoota Thapovanam Trust and Sri
-Avadhoota Arogya Sadanam Trust Patamatalanka, Vijayawada - 12 NTR
District
_.Pettioner
'Petitioner in WP 12545 OF 2023
on the file of High Court
AND
Sees Bice Qh the co oe %
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xn 37 fot : yn et 8%, ms bi A Cheer
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vane " xs. 3 tLe 2 vo oe od eee "a Been to .
a ise r oh. me rs 3 ot aa ahead £ ven,
¢ m vod rh fan Os 9] = redo fan tft 4 on pe
bebe 004 ae once A: weg EE pa 3) ee
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£3 opens LD fe ' ess ny Faad an tsa
= fod c & 4 ty dope oy ca 6 £2 feos ate
wr RAR i tn vane oh. gre = af ne:
anced ae woe 6 tees i Asser ee he en
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re tees yer at Paes ¥% ry a % tod t + " Fee. "yer
Son: 7 Z we $ 7% 4 eas iy 0 A, * ben on
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re. os apfe pee nteeh _ fees wee id "a ee 1% ty 7% wee,
we Gb ned ie ¢4 oe ah her tere : Sone ries teed. oe f
tks she an Pra feet bon Rod dae. ve a9 re "
pe [ai rn cua one - <4 ae et aay C3 is oC
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'es eee Seen ed Bat on Ee a os on it eval
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the
iA No. 1 OF 2025 IN WP NO: 12883 OF 20.
tt Bue m ox om o & :
ae OB 6 Fe me ey GPs a
0 bh = EF © & be a es he
a 0 & YY £ 2 eB em AS
ane § pe ee & © 4 @ ae er
te y i ke SY ie, ; 3
2 2 eG Ss 8 8 3% @ be f3 &
rg om $M r% tt Nee pm he Sectee " "Good wn
; ° i a 4 om a we . o in a , Qi. ee ad ai 'a, 8
* - a % e 7, , sone:
Go ¢ ¢ 8 @ 7 BO @ & 8 gs fs Be ig Ge
a i om a eS fp Leet fhe phe ot eo 3 = E
pe Oe & mn BG wo of oo ge PR tS we OE a
. . (3 Re eo %% 4 go Wx Be tae
" a oh om @ EO" pe > es eo © &
oe 4 Ae +4 g 3
ie a & baad nn > a a a
te Ape 3 pees "£4 aan poe "+s yn fe iy
a mw oc & oe 8 zB 6 2B
7% 2 Sabee rast 1. ay "ss
ore os f Anat ft y ; me
"a ( TES om 2 M2 te Fae EE
4
4,
'e.
.-Metioner
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary,
Revenue (Endowments) Department, Secretarial, Veigapuch,
Amearavath, Guntur District
Pad
The Commissioner, Endowments Deoartrnent, Gollapuch
Vilayawacda, Krishna District
%. Sri Subramanyeawaraswamy Temple, Mopidevi Vilage & Mandal,
Krishna District
4. Sri Suvarchail acamela Anjaneyaswamy Temple, Parasupet
Machiipainam, Ke shina District Rep. by ifs Executive Offic
Respondents
Petition under Section 194 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court ray be
oleased to direct the respondents te continue the petitioner HN he atlains
the age of 62 Years, and to pay the salaries, pending disposal of
WP No. 12883 of 2023, on the fle of the High Court,
The petition coming on for hearing, upon perusing the Petition are
the affidavit fled in support thereof and the order of the High Court order
dated 11.08 2028, 22.04.2024 & 25.06.2024 made herein and upon
hearing the argurnenis of Sri DV Sasicdhar, Advocate for ihe Petitioner and
GF for Services Hf for the Respondent Nos.1 & 2 and Sri K Madhava
Reddy, Advocate for the Respancent No.3
'SS
T2EAS OF 2023:
x
¥
*
x
iA No. 1 OF 2023 IN WP NO
Between
hee. Son
iy 4
2 a & ae on
" Loy e
Y S & & @& = © SB BY
bee Sn cs OE oes we ge ED ey
a $38 os cr & G@ 8 4 & &
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oe cod eT ¥] eee " 4. vod bono sober
md, Feb] % a Ay e pa eet 3 aw ne
43 fh. as Oo age a a
ra : oS oS ge oh. si " eden ved go me
54 2 hot wo Ww eo ws ca re ; - zr be ath
Co @ Ch - mH Fy me py EE,
Oy 45 iy ON Bee SB ge Be / > i
Ge , it oe pec a fe 055 ios feet poe an ye ye 3
wm (own ot oo eS in tape . me a, fe om =P rae
oy ee BB wo UE m6. at od 5 rd
eee we Ee ws ae ea C4 + a ae
See AR - as) ¥ a no
a kt aa
me Ee
'£3 1 on
oA 5 0 a then odewe
ay _- eG on bb! Ss th i ae ne rg
A mt Os ® rs mS oe OBS
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"ae * fey a) ove hee oO ms re o, , ben iis) .
'se mobs : o OS edlewe 5 aod Son 24 pees
" % oS Le ars PS ts oy wapee Ae ws
$ % ot 5 bebe ibe
we et ® i Yo ee baat hee aa rn, &
aed , y Bs i
pbooe tt A " * he we o4 "ere a On oon myer
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G Se ae ~ he ns i eS
b ve ie 3 a ole feos oS a Oh uD
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Fos Pa rs sooge ry' wae, Sooo oo SA chon yen ig zx
"ng ae woe Bp, bade es on rs ED 63 ee,
whee. % fee wn pbeed ves on or pod Ce weer tod ae ary
va ry eo. te zy * as Ave. ¢ 4 Veeat one :
a : it Go ee vias ve ne,
6 . th py kes oo He sy be oD ty
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prs eee Ce, . bs lee ee iy ad '4 Coe
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ee A ee mm oa its £5 a bee D reg)
als 6G % on heed ifs ty eer or py et fee St pe
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. ee "a ra sete % % 4 rae oe 'eve ae
fo B @ £ Gh eB oe & @ a an =m ae
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se ne nr an a nes ee SOO 5 , eo 5 Bee
ye cates Me Rog ue or So om Rm #2 © ye ee
fa (3 at oom FY "« pon ian ges wnt, the fot % ee we 58] ager whe, tf Ko?
Wie 5 ' ae WF vo ATR nat 1 Gh fo © & go oF we ge
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IA No. 1 OF 2023 IN WP NO: 13007 OF 2023:
Behwean:
T.V Siva Naga Dasu, S/o. Late Bapaiah, Aged. 59 years, Ooc. Junior
Assistant Sri Tivikrama Anasteswaraswamy Devasthanam, Cherukuru
ww
Village. Parchuru Mandal, Bapatla District. Presently wotking as Vienager
of Sri Upputuri Group Temples, Upputuri Vilage, Parchuru Mandal,
Bapatia District
«Pattioner
AND
1. The State of Andhra Pradesh, Rep. by iis Principal Secretary,
Revenue (Endowments) Department, Secretariat, Velgapudh,
Amaravathi, Guntur District.
2. The Commissioner, Endowments Denartmeant, Gallanud,
Vijayawada, Krishna Disinct
3. The District Endowments Officer, Bapatia, Bapatia Distric
4 Sri Tivikrara Agasteswaraswamy Devasthanam, Cherukuru Vilage,
Parchuru Mandal, Bapatia District. Rep. by ds Executive Officer
Respondents
Petition under Section 151 of CPC is Hed praying thal in the
slrcumstances stated in the affidavit fled in support of the petition, the Nigh
Court may be pleased fo direct the respondents to continue the petitioner
ihe atiains the age of G2 Years, and to pay the salaries Pending disposal
of WP No. T3007 of 2023, on the Me of the High Court.
The petifion coming on for hearing, upon perusing the Petition and
the affidavit fled in suppert thereof and the onder of the High Court orc
daied 11.05.2085, 22.04.2024 & 28.06. 2084 made Aerein and upen
hearing the arguments of Sn D.V.Sasidhar, Advocate for the Petitioner ana
Se
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diract the respondents to continue ihe peltioner fil he attains the age of G2
Years, and to grant all consequential manelary & service benefits:
IANO: 1 OF 2023:
Petition under Section 151 CPC is fled praying that in. the
clrournstannes stated ih the affidavil Med in sumpert of the writ petition, the
High Court may be pleased to prayed that this Honble Court may be
pleased to direct the respondents te continue the pettionar by suspending
latter No. 36/2023 dated 01.08.2023 IN he attains the age of G2 Years, and
to pay the salaries and other consequential benefits, panding disposal of
WP No. 145058 of 2023, on the fle of the High Court
The petition coming on for hearing, upon perusing the Pettion and
the affidavit filed in support thereof and the order of the High Court order
dated 21.08.2085. 22.O4.2024 & 28.06.2084 made herein and upon
hearing the arguments of Si DV Sask wha . Advooate for the Petitioner and
'GP for Services Hl for the Reapondent Nos.1 & 2 and Sr K.Srinivasy
Standing Counse! for the Respondent No.3,
WRIT PETITION N&: 14674 OF 2023
Rotween:
J. Mariamma, WWio J. Nagarna Age. 59 years. Qcc. Sweeper in on
frahamramba Mailikaruna Swamy Varia Devasthanam, Srisailam,
Nandyal District
. Petitioner
AND
rincipal Se
_ >
MM
z
79
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iS
. Resnoidents
g
bd t . we th eS
5 % . an -
fon uve nd ees vo SG
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or - eh " G&S GB fae 7 . shook oe ve shoot a
id ide ee B of 2 Th 3 om i ar a
f So Ce o a Se
a as w re SG fe A os ih gio
"ee woe SF OY 4 od 4 oes
ge oy an a as oN 4 a OCS) mm fh SS
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Fad ne we fe ogy eg TOs ek
6 ty is eH od % wy a Ss F
Fant " oe , " en " : i) v ' $$" 3%)
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syed
consequential benefits, Pending disposal of WP 14614 of 2023, on the Me
of the High Court
The petition coming an for hearing, upon perusing the Petifion and
the affidavit filed in support thereof and the order of the High Court order
dated 24.06.2023, 23.04.2024 & 25.06.2024 made herein and upon
hearing the arguments of Sri D V Sasidhar Advocaie for the Petioner, GR
for Endowments for the Respondent Nas. 1 & 2, Sr G. Ramana Rao,
Counsel for the Respondent No.3:
WRIT PETITION NO: 14843 OF 2023:
Behween:
OD Balanianeyulu, Sig D. Hanumanna, Aged about 89 years, Onc.
Electrician in, Sr Neliikant! Anajaneyaswamyvaria Devastnanam
Kasapuram, Anantapur District
o retiioner
AND
1. The State of Andhra Pradesh, Rep. by lis Principal Seoretary,
Revenue (Endowments) Department, Secretariat, Velgapudl,
Amaravathi, Guntur District
2. The Commissioner, Endowments Department, Gollapudh,
eee Krishna Distric
3. Sri Nefiikanti Ansianeyaswamy varia Devasthanam, Kasapuram,
Anantagur District Rep. by its Executive Officer
. RMasponcdenls
Petition under Article 226 of the Cansttution of India is fled praying
ahat in the circumstances stated in the affidayii fled therewith, the High
Court may be plessed*to issue an appropriate Wri order o r direction mare
Ens
anes
¥ ca a pean.
ba a 2, GS a i ah -
Faas ot ga pe co 3 "ed w@ 3 See a
or a a3 ee oe D x
G& 8 & 8 OF i a a a
eyeee "y rod 9 ee 4, feo? ag
ard eae a sod @ e . ; a tee eed % ia Lb.
ne ee sd son i sa
8 Ou wm % 2 gc ke & fy My ee fe mt
my od ne 3 re ONS os at ne ns or
a wee Be @ ren on a o oS kee 7m
41 5 oa ! Sen - ft J bot Sane v4
BS, 'ne os 5 a ste? ser spews ors aed %y ood oes baad
e Oo @ te te EO C3 (a
ie ue z Soe. cn rn ar) a St
ae saben, % A re *. os %,!
pon, tues wo G a oe eT, ae ae
pl OG eed : aa ted a at eed ifs . eee
toe. pam 53) vy "eo ae "e a on xo
con C ; sano & S OP; oe eee a
. te 6 Pa oan e a 2 Lae fa ote th
MOG "5 4 ined + fre "3 te re he
we yon ve ae vo tener 0% Lf " vreee ni
'> 1 aes < so, YD oe ae ; when 3
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py te ry tee, ae oo
eee bee, .
bs Se wm © ars.
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wh det % oA Soo. cosa a hee Pen 4 g oR
cB ye "Ge "Z& & G@ ~ 6 © eA a
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ee a f. z x coed & es
ert $3 yee Ieobes " 3
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oa pee ore 3 ih 3 tC - im hee \
re oo La it ee fi : * LA % Po mn ok
res arcd 6 1a? Pent ere ft "4 a bow Seer 07 Se
tbe £33 ", ty ny i ¢ 33 0s poses wo
con + Sere aaa @ Soe wt a se
oo w cen og? 4 pes 7 . ' og
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hee Peeee aed fn rf "geq Bene tooo ft aes any] waeee Fete
fag vee on ie, SM Iohor 'ae! ven La ay on - os,
ws Ned att nat fe ory ,% ee) 7) ies pes on . at
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"te By en i
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mp gee ty RE « Be EL ty, hee
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brs! 3 yee heed * us eat
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we, oa fy BD ke Rr mM
7 ve BR ened ef ty x o ge
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on Nee S mn . wee. L. Snot Po boon, yer
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nr? ss oe Pot oo > © =
we 3 bm SG oy & & 1. Boe - &
bee ye oS a oh we BR eG &
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me G3 ns an on oy 8
"ne " "3 whe we apm ay SB wd s Oud "85 &
re we Fares Seon a ie) ron Soa ve if ro
wt te. Crew, nes Bo Ch. "st wee th > we
te 9 + $a a as ee ber
Nae rece ve es t 1%
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WRIT PETITION NO: 44820 OF 2023"
Between:
KV SS RR Kor al Rao, S/o Xotagiri Anand Rao, Aged about a9
years, Occ. Assistant Executive officer in, Sri Veera Venkata
Satyanarayana Swamyvad Devasthanam, Annavaram, East Godavari
Cstrict
Petitioner
AND
4. The State of Andhra Pradesh, Rep. by iis Principal Secretary,
Revenus (Endowrnents) Department, Secretariat, Velgapudl,
Amaravathi, auritur District
2. The Commissioner, Endowments Department, Gollapudh,
Vilayawada, Krishna Derstrict
2 Sri Veara Venkata Satyanarayana Swamyvan Devasthanam,
Annavaram, Fagt Godavari District Rep. by iis Executive Officer
Respondents
Petition under Article 226 of the Carstitution of India praying thal in
the clroummstances stated In the affidavit fled therewith, the High Court may
be pleased to iague an appropriate Writ order or direction more narticularly,
one in the nature of Wiit of Mandamus, declaring the action of the ard
esnondent in propesing fo retire the peflloner an SO 06.2023 by) ISSUING
notice in Ro No. AMSGS2/2035 dated 27.04.2023 as bad, Megal, arbitrary,
without furlediction, unconstitutional, contrary to GOLMs. No. 18 dated
41.01.2022 and violative of Anicies 14, 16, 21 8s 306-A of Constitution of
india and consequently direct the respondents fo continue the pelitioner tl
he attain the age of 62 Years, by setting aside notioes in Re. Na.
ANTOfR0838, Dated 27.04.2022 and to grant all consequential monelary
and service benefits.
®&
{OF 2023
¥
A
IA NO
ea a SO be
& 8 Bm & ie bes
nn? ae &
~~ OB a B O i.
Cy ye Oo at
i ao no : "
eo oo of a ow
i fet EES {3 te ee
Ci Sd ee 1 Le
, 2 & 6 2
a: fs : é o
Bt th a '"
ts So, & woe
2 ' whe ek ws g
rm | 6 bee 43 a
A tom 2B be Be
wd thee ed 4 we 4
ire Fest ¢ Seve Os I
od 4 ey . %
Lae nee ree "y + he che
it *% td ad or bone
yee tee wy ot "4 7 oes!
A my OS
oS mA) a
hf Le sean a
we ' fy om
K ot Se sf s
von ES oy wee
2 mee a © in Me
4 Jane wai en cae %
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ot Ae SB 4 ag wot,
tee "roy CA i wer lave
raed Sewre ae ver ween Seder. 1G
go OE 'oy ik. By
ar an "4 ee OF ee
ee ey o, oe @ =
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os ne - " Es "3 ceed
om a3 "ys a og i . oh
, ¥ By ms a 4
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a ram} oe it ser A 6 tf 3 z Aa a
an an oo as
See , z nak
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aa! we. SA feet "
nn tn ane A ae a 6% re
an or Lo ie _ a
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2 eo se & & 3 aE
Gp er Ts nh A rae C 6G
os ess a foo es
tt eo £& «£ poner cen
Go Bo £ 2 @ be "3 Bm th
& 2 eB B&B & iid or ye eS
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tae ae .
So wl fect -- an
Poses BS ip o in y
bases! is} oe whee. secs Ae:
»
MOMSTS
Pati
eo
oa
ts
4. The State of Andhra Pradesh, Rep. by its Principal Secretary,
Revenue (Endowments) Department, Secretaria < Velggoud!,
Armaravathn, Guntur Distric
> The Commissioner, Endawments Department, Gollapud,
Vilayawada, Krishna District
Sri Bramarambe Mallikariuna Gwamyvarila Devasthanam,
o
Srisaifam, Nandyala District Rep. by iis Executive Officer
. Raspondents
Patition under Article 226 of the Constitution of Incia praying that in
the circumstances stated in the affidavit fied therewith, the High Court may
be pleased to issue an appropriate Writ order or direction more particularly,
r3FG
'ane in the nature of Writ of Mandarnus, declaring the action of the 5
respondent in proposing to retire the petitioner on 30.06.2023 by issuing
Notice in Be No. AG/614/2019, Dated 24.04.2023 on attaining the age af 60
Years, as bad, ifegal, arbitrary, wihaui jurisdiction, discruTunaiory,
unconstitutional, contrary to G.O.Ms. No, 18 dated 21.44 2022 anc
violative of Articdlas 14, 18, 24 & S00-A of Constitution of india and
onsequenily dinsct the respondents to continue the petitioner ti he attains
the age of 82 Years, by setting aside the notice Ro No AW614/20719, Date
24.04.2023 and to grant all consequential monetary & serving benelts.
IA NO: 1 OF 2023
Patition under Section 151 CPC praying that in the circumstances
stated in the affidavit fed in support of ihe petition, fhe High Court may be
nisased io direct the respondents toa continue the peltioners by
suspending the notice in Re No. AS/ei4/2019, Dete 24.01. 2028, HH he
attains the ace of 6 Years, and fo say the salaries, Pending disposal of
WP 14657 of 8023, on the fle of the High Court
oN
nae
3
3
3
3
?
he pelt
as
s
*
Potitioner
gw
Meo?
in
; &
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& 7 cg & ge @
ra oa "a Son o 1 th
ry Me ES = te Ot re tes o
Cot we1 te as ae ee a ifs secee- on
oO os ben it" 4 saeee wehees
» ay Mie seed 3 ced Bae
be SS thy wo Oe eos ; craaA cn
i, i tte mS es tee 5 a
Boe we om bP ge FO «e 2
& & "™ oy ca ay 2G
ey . Fe SO sc 9 rae Eosee ot iad ar on
bec 185 . an Pan ee OKs
f gg 2 © ed 4 oe ed wet
a am oo wm 2s rn
Og ey ' a2 ES . fe dk %
oo ea a & af mG o
we RB Go ae tee mh fee
if fs dh £ » oe ytd ee
"5 oa bbe Sy oo o nod
ens Ga et a <2 oe
Bo Oh ey fe th 'er ton ae 08
" Sika a veeee £ho 2% en im finen v5
gy & Kose my, EM bd Co pts i ge
em EX ad ne m so aon
25 csi) oad ee on Ja ioe os %
* nar fees lie ara i
me a & & @ wo ty ay
a oy wh we oes re a oon i babes y) % Gor
ret wer, ne bene oor ee Good we
tape ye os r @ oy) ts So gs
oh EOD ae Ko th on arcs we
5 OE @ = ¢ & Ss Me
@ a GO ms & 6 % £ GB fy OB ots
oF "a 6 te EL tA BY bed 48 « Fe
Rp re ; ey fp ras ile Ba
goer od C3 i veogp $ eda peer) ' hen, banodh eu steed
ar os ie Os SC @ @ YY 2 & m4
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aA b dh £5 35 A + a as oe i poets a
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os 4 oe = Oo % Oo : in OS
& B&B & o "@ 6 FA eE mm
Fa . Bb 5 eS 4 thon 00m Co os,
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fg eo a" nn: a ae cn
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we ONS an por 85 ee $5 £2 : oe
yee " en * a if howe ie wt,
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at GS gy SE he aon Gs tm ah os He GB gb ©)
a £ 8 & fom @ ees eo ey
oe ae ae 900 ay te om ue a ee aa
4 4 $ oy Wek iat
a Ls & & E & mo: & ® 5
ie 7 Me a % 5. hee 4 's hen ee Pon sesee)
Ee pe a Sa oo oh.
ee fc ji @ fe aa
o m= EP ae . . wo
Between
"AND
8
'the affidavit fled in support thereof and the order of the High
Court may be pleased fo issue an appropriate Writ order of dirschon are
varticularly, one in the nature of Wiito of Mandamus, declaring the action of
ihe Srd respondent in proposing to retire the pettioner on 30.06.2023 by
igguing notiog in Re No, Bi/628/2012 dated O1.04.2023 as bad, Hegal,
arbitrary, without jurisdiction, unconstitutional, contrary to G.O.Ms. No. 7o
dated 31.01.2022 and violative af Articles 14, 168, 27 88 300-A of
Consittition of india and consequently direct ihe respondants to continus
the petitioner Gi he attain the age of 62 years by selling aside notice In
Ro No. BUS2a/eni2 dated 01.04.2023 and io grant all consequential
monetary & sarvios benefits
S
i& NO: TOF 2023
Petition under Section 181 CPC is filed praying thal in the
circumsiances stated in the affidavit filed in support of the writ pelition, the
High Court may be pleased fo direct the respondents to cantinue the
petitioner by suspending the notice in Re Noa BV/62a/2002 dated
4.042022 dil he attains the age of 62 years and fo pay the salaries,
we
pending disposal of WR 15059 of 2023, on the He afthe High Dourt.
Peay
The petition coming on for hearing, ugen perusing the P etifion and
y Sour arcer
dated 22.04.2084 & .25.06.2024 made herein anc upon hearing the
arguments of Sri D V Sasidhar Advocate for the Fettoner, GF
Endowments for the Respondent Nos. 1 & 2, Sri G. Ramana Rac, Counsel
for the Resoondent No.
teed pee Boos rr as
oO oo ns oe
od " wn a r
Ls ae Soe aren fe ves
kos % a G@ tk 6
ay wey tae C3 ES het weg
wont on go ES
"ty Gob woes a aA
& B % me 2 G fo
mH fh. OCS Fe bike eR oe
LF aed os w ee Re
ae a Sh. ed Be eng
we pa GG OA te bose os aa
3 {Sh rapes zy ve Ga. GS. bee
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a mes wie se a ca
sf toot See on 3 pete tt
oe oS Bees i " £5 5 $5) Les
ae Me OG wee eh ke pn asa
$f toe ered ctf . a owe teed ioe
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we dd th. a pe con ; @ Et te C2
is % Hod of tee 2 tre "?
a Ve Sh 6 ca ce
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+] go 00s $5 o bodes ro re " ies wit
hee se Seb reed en LY Gm :
seed ae aes a ns, Se
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4 G 2 8 oe . E€ 8 R eB
¢ of L, @ ry te Be oe OB ram " BS ogg
£% woe ea i ORD 4 wt ES if ay ORE
a 1s a gone as co in fe up Ue
ep Poe Be Boo, ore ei LL
igen me CB rf te bh ES we OS
4 ot gh. oi rr 23 fa tn 5 oo boa
Pon a o, oa £4 ae neews weed i 6G [o io bass on
" q es % ve ee abers cneee
ned Gy fe ee nr omar' r we ES mS fon
ae% 4 i van oo ns aod 34 01 ae bet a ote, % 1%
, i833 hades WA. whore ro shoe £ kK re of head ay
"en 406 a 05 A og on te AE a fee a2 .
ae cS oh me eR EE of i a oo
gt i} a Lon & weet ora cae ot doved a iy %
See A : fy gi eS a ~ ee '
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3
WIT PETITION NO
'Between
{
"
n
Pate
fe
we
oot
IA NG: 1 OF 2023
Petition under Sention 157 CPC praying that in the circumstances
stated in the affidavit fled In support of the petition, the High Court may be
nleased to direct the respondents to continue the pefiloner by suspending
the notice in Letiar No. NIL/@023 dated 32.05.2023 Hil he attains the age of
os WR
62 Years, and te pay ihe salaries, Pending disposal of WP 16571 of 20268,
'an the file of the High Court.
2
The petition coming on for hearing, upon perusing the Pelion and
the affidavit filed in support thereof and the order of the High Court order
sated 2AS.OP 2022, S2i.20e4 & 25.06.2024 made eran and upon
hearing the arguments of Sr D V SASIDHAR Advocate for the Petitioner
and of GF FOR ENDOWMENTS for the Respondent Nos.i & 2. Sm PR.
Radhika, Standing Counas! for Respondent No.3 and the Court made the
following
WRIT PETITION NO: 33364 OF 2623
'Between:
Karlapudi Shanmugam, S/o Late Govinde Oetty, Aged a@pout GO years,
OcciPresently working as Junior Assistant In Snkeiahasthiswara
Swarnyvar! Devasthanam, Srikalahasth, Tirupathi District
. Petitioner
AND
J. The State of Andhra Pradesh, Rep. by Ns Frincipal Secretary,
Revenue (Endowments) Denartmant, Secretarial, Velaapud),
Amaeravath, Guntur District
~~
oe tL a a a a
a os wgene "ned 'het 4 Fane
is. No.4
Hap
mre
.
C
aie
Bot
Se
2
eee, cinte,
ie oh. 5 eed % Newt "nee
' an mm oe a
o "py 4 bo RE OTE Fa
ra nie te pane
BB a
cede we 4m ed hee Che Ch
oe yo an CO we
3 wm ow fs 2 OG 8 2 £
ie 0G wo tee &
& vanes 'st C3 tet "4
e @ os Be
@
mirary to
ny
2 e5 . passa
Feed . 73 "ap: i aes en
pe "af &
ce " er ge
i & wy
£4 nw o
feel AG 3
"iy Rs Be
og "2
Mood hon woe ' po
J Co eee Geo
dee. y .
'A Gp @ ae
aa i et ne
a " uh beh ve Se
vod om Ot o
fas) ty ned! ¢
iA ry "5 Oss
x < ied 2 :
jee we aS £3 td
where Gee ra core
"gs of EN 4 aoa
few, rss Me } a
Sif x rae
a few et me ke % wo
a rd Ai we, | eo &
6% ann e Cty ee ae Ley
ce ae on ae Oh ve Fr
5 "oad <3 ghd Ot DY on
S " b OQ © an oo
ne ' C ,
& otk ores om wy
& 3 ga we fy
Neon a4 ae ee on ah.
th ie besa 00g 3 a Poa e i
At oe on ae) if oo a %
gee cm ao £ gee co AR ox
Pe af Ay viane Pos oe
be a oh, wr ey my HR ge ~
: aden p >
. EE 5 ny EY re
ed ks 3; m + ws
so = @ Scape PA
iB whet " . aon [o,
as oO ag ts =
a 6G a << & &
The petition coming on for hearing, upon perusing ihe Peltion and
the affidavit fled in support thereof and the orders of the Nigh Court dated
99.12.2023, 04.03.2084, 18.00.2024, 22.04.2024 & 25.06.2024 made
herain and upon hearing the arguments of SRILDV SASIDHAR Advocate
the Petitioner, Sri.\v Vamsi Mrishna, Assistant Government Pleader for
'Endowrnents for the Respondent Nos.1 & 2 and Sri.T.V.S. Kumar, Standing
Caunsel for Respondent Nos.2 & 4, the Court made the following
WRIT PETITION RO: 16832 OF 2022:
Belween:
Gall Venkata Ramana, S/o Gah Venkaia Subeaie Aged about 59 years,
Secaipation: Reader in Chemistry, SKVT College, Ralamahendravaram
Rig H.Ne25-7-S/1, Flat 404, Krishna Leela Apartment, Velurivari Street,
Jaya Krishnapuram, Rajumundry Urban, East Godavari District 53310
Pattioner
AND
1. State of Andhra Prac Rep by iis Special Chief Secretary to
Government, Higher Education Department, A.P. Seereiaria
Amaravathi, Guntur District
&, State of Andhra Pradesh, Rep by fs Principal Secretary to
Government, Higher Education Depaririant, AP. Secretariat,
Armaravathi, Guntur District.
3. State of Andhra Fradesh, Rep by lis Mrincipal secretary to
Governmey, Endowments Revenue Denariment, AP.
Secretarial, Ameravathi, G Guntur Custriel.
ne
nen,
Prasadamoad
aman
3
3
3
2
. Respondents
5
:
UT?
gt
~
<
ct
wt
5.
respondent
APS
aa
so
3
H
"Ne
Petitioner ig entitled fo benefit under Go. Ms.15 dated 31.14.2022 issued by
the 4° Reapondent.
IA NO: 1 OF 2022 :
fled praying that in the
fe
Petition under Section 157 of CRO
circumstances stated in the affidavit fied in support of the petition, the High
Court may be pleased to Suspend the operation of Retirement Notice ir
proceadinas RO No Ge t/Retirement Noticn/2021-22 dated 6.6.2022
issued by 7° Respondent by directing the Respondents particularly pe
Resgondent to continue the Petitioner in service, Pending digspasal of WP
"2
16882 of 2OS2, on the He of the High Court
IA NO: 2 OF 2022 2
Petition under Section 151 of CPO is filed praying That in the
circumstances stated in the affidavit led in sugport of the petsion, the High
Court may be pleased to vacate the interim order passed in LA. No, 4 of
2022 In WIP) 1888s of 2082, dated: 27-08-2022 and dismiss ihe writ
ostition, pending disposal of WP 16832 of 2022, on the Me of the High
Cour.
iA NO: 3 OF 2028 :
Petition under Section 157 of CPO is fled praying that in the
clrourstances stated in the affidavit fled in suspert af the penton, the High
Court may be pleased io vacate the interim orders granted on £7 00.2022
'in LAN of 2022 In WP_No. 168$2/2028, Pending dissosal of WR TOo32
of S028, on the fle of the High Court.
Min
ss,
Foes
(an a nr oe : wy
eed "eee baat Aeod ox +n)
°C i , 7 Oo fe iss
2 bee Ub. Sewe ee reas f
a & on nd £5 "Ee
rs $ a ore LB idl cf Lan
eee oe pod om 4
bn fe C3 wy "nt he : ee
& f } ' tLe " 03 ee wet #3
iw fy me: i. ae i 2
"4 mes "<f wh "% pe wo a Ae
(mo Sg a B cf} love &
a gon : r besa 5
: % aa vet
oy & « a @ & és %
gee - ay rat a 2 . ran feee ped dee
5 ae OG an oO Ls 3
[xs ret ven, thee, a0 iad to SE, 5 ad
Sen i weet 3 * oe v4 s @ ee
Cy peoed r . 2 a whee. % $ £7 ma) a tees
wh om td w Se on . oe .
. bd oe wee me
vee Nhe it a ee So 3 &
u ar "en is soe Sd ee OG en a
a bebe aeboe res Wt a, ri a as
_ ch o£ oH "ee ee ae Re er
ie ceed ard M, an heat xs we mn we ¢ tas]
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fe ees Sree Am ec A (fe Mm x
pn ne cs a aa ° ¢5 Ee 4 we
; td we AB co tp ia re: 2 i
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oy ibd = tee, ES hed On nn iS) ae aaa ne
oe, ps4 wed 0% Ae} be $4 $4 Koon ey bee Seen 4 oe, ' ye
tb Jove ve Led hid Lod et ae vo, oat id 7 oon 1% °
Are# fee. tape a otsa we vhped ~ ', we wy aon ce
, a3 C3 See a hee yo ms ele, whee Pee ood ke
on "e4 mn geet od se 0% eens neo Gt i +3 om
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on _ 5 bee i "5 von, "
i my "4 we Mo a bb ay RE
4 4 oe "2 A = "0 sor cee
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pooh, @ a a . ce Ry
gt The tN m 0 mm of So Gg ma
ol, . mm "A 32 x Q Fass
ne teed ns ws wpe, we, "ny se
~ one wn on wa Pia :.
yO OE ae fp ee oe
oe OS Poe. 4 fees wae
ey i te "i a ie af aw
WA ise wkd " ey eG Nheoe Sh @
, Ndere eheet . " bed a iG yr £5 en " . we
Gee. ? ote ? ws seeed otakog Meee "0 "pre gr
C3 te gy; 5 Se us SS ~s wat ay " v6 5 's
iF b ae 4 wy Nie "0 u wo foes wo
rg ~ Seed a ree bet on ved ee
: is " . Vr a on
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Pree
WRIT PETITION NO:
rn
at
a
a
Retween:
'
Sis
'
ry
4
2
3
c :
RoONO AT TI28/2022, dated 22.04 2022 issued by the restondent No.4 .
4. The Executive Officer, Sd Durga Mafleswara Swamy Varia
Devasthaniam, indrakeeladri, Viayawada.
»
Respondents
Petition under Articie 326 of the Constitution of India oraying that ir
the cirourmstances stated in the affidavit fled therewith, the High Court may
adi fo issue an appropriate writ or direction more particularly in the
o
i
ra
oa
%
hs
tf
o
nature oof Wri oof Mandarnus declaring proseedings in
RoNo ANT 28/2022, dated 22.04 2022 issued by the respondent Nos
retiring me frorn the post of Junior Assistant on alfaining the age of
superannuation of sixty (60) years, even though the same has been
extended by the Siete of Andhra Pradesh to Sixty two (62) through
G.O.Ms.No.?S Finance (HRUV-FR and COR} Denartrnent, dated 37.01. 2022
and as per Ride 43 of fhe Ancdnra Pradesh Chartable And Hindu Raigious
ih
"ry
i
a
wh
institutions and Endowments Office Holders and Servants Service
OO as arbitrary, egal, contrary to the Andhra Pradesh Charitable and
Hindu Religious institutions and Endowments Act, 1887 and well
established legal pnncipias apart from being violative of the fundamental
nights guaranteed io him under Articles 14, 18 and 27 of the Cansthution of
india and consequently direct the respondents to allow me fo work tl
attaining the age of superannuation of sixty two (62) Years, of age in terms
of G& .O.Me.No.iS, Finance (HRIV-PR and UR} Dapariment, dated
S107 2022 and as per Rule 43 of the Andhra Pradesh Chariiable And
Hindu Religious Institutions and Endowments Office Holders and Servants
mervice Rules, S000 by satting aside the orn
3
* wee
a
ce os
Some ea
Petitioner
ib BE Ds ged ;
et 6 & mB ag WE
5 Be EB a
oe
SS
Sf
Ye
.
a
? . ae, 3%, of .
2 & toe he ye 0% eS oy
hoop Pa ' 5 rs Le bod th.
ee on we tA Os fn -
"3 £4 a 4 $a 'eee
i poe G CA. EZ ey ce,
So & &£ br 8 i OS "
Ps 557 cee] Cy "is oe é Me on
Aree wegen. woe eve eve Sedoe
wbach "a " dees a & as
yo 4% ft a on oe penees
cH gp Oe wpe a . %
ce Bene ' pose] Gon is ane va %
phone we] Gi oe. C4 pose
eed Meek on 4 «tote oe 4.
S > 8 & >» ox
Sart gy Ce th aed
Son : y Z i bee 1% ty
pescs o wo ay = . 5 ; to
iy, Ae ss rood mh. besa
aan? an a ae wm fA te
and , fa i te a
eo i ? eS we OM ee
oe a "ie ae 3 God te "hs 0G
iv tb e oo w re "0, es
pr doo doo " <7 wt fedee
ih fe rs 2 ated a
Seed po 5 cae ben rs,
£4 thee os ao - un. tenet
es nt; a a id (es "
os i, no 23 os ; wae we, os
eh det ft on id bebee 'te tedee we
f ; mn , tree a
ert boas en ree? og pooh . ox
.67 tac ts 5s era hs
apeoe A vo tab gy ps4
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Be fh Po, & , a 2 ane
aro i. Cy 32 @
iA Ai et " es an a3
aaa ° "e4 £k3 atti 'book 5
"Ke aes: seven : iw OF
ts ¢ oe pei ENE 4, 55) fe
wt. pose bee a oe us w ws ee
ar a a ok Sn " 3 toe EE EES
£3 te HS, , nie kh oy iy be
the ibe ¢ 4 howe on oy ee
A ce @& BB Lk out & & 2 &
Fuk op wn 4% & E .
ow ore ~ at Lan, Son
ben, Weee 4 on ne ne gree vant rong rm
es @ fy ee ao 4 fh &
ss ~, od he . :
ted 2D Be we OS & a eB
Sok an Ce teat OE et SOO Fae a 2 cot
ey TH He TS gh ows Ce VE &
NM m @ % © @ mF a et
a hig Z rt mo boat a CE on £33
et a od oss mS 4 wg
i os ee oe oe & oe
en
reports
iff
ye ok
ng chap
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ye
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ted in the
. Pre
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iA NO
Perc
Satveoan
AND
AVRIT PETITION NO
st
Bs
the
&
Len
The Dy. Commissioner, Endowments Depariment, Rakinada,
4. The District Endowment Officer, East Godavari District,
Ralamahendravaram.
5 Sri Venkateswara Swamy Temple, Vadapatl Village, Alrayapuram
Mandal, Korassema Oisirict,
5. Sri Syamalamba Ammavar Temple, Mangaiavarapupeia
Rajamahendravaram, East Godavari District.
Respondents
Seiition under Article 228 of the Constiiution of India is Mec praying
that in the circurnatances slated in the affidavit fled therewith, the High
Cour may be pleased io issue an appropriate writ, ader or direction more
particularly one in the neture of Writ of Mandamus, declaring the action of
the respondents in not extending the age of sugerannuation of ihe
petitioner from GQ. years to 62 years as per G.O. MS. No.5, Finance
(HRUN- FRSER) Department, Dt 31.07.2028 as bad egal, arbitrary,
yidlative of Articles 14.16 and 271 of The Constitution Of india and
consequently direct the respondents to continue the petitioner in service 0
he attains the age of 82 years and for all consequential benefits
i& NO: 7 OF 2022
Petition under Section 1&1 CPC is filed praying thal in the
cumstances slated i ip ithe affidavit fled In support of the wri pelition, the
High Court may be ple eased to direct the respondents fo continue the
we
Ess
ap
nelifioner as in service up fo the age of 6S years, pending dispasal o
w
Writ Petition No. 275385 of 2022, on the file of the Nigh Gourt.
S.
Z
©
Sp
Bry
apres Yarns fis
teed ay ws a '.
oe @ 2 ey a '
G om Oe - B es
nm Li. a 3 a 4 "se
ac ae food ~ we & wid 3
et TEE pe OE = OM ey
wae leer deee " feed yon syn nied Yaad
BB CE C3 fe ee we os ge
ans oS ° an) on, FS
* sa eee 4 nr ie ¢
é py ay Soe eas ahd Th pon boned igo
ier whines * i chen, % > yoo? og al
. Bo B® 3 et if
gy te meh go We ee oe
a Poe ocr Ge a3 Regs sa
ape For deed ' , fe _ ios ae
whee "-- i, not EE "y us " os th a % '
cB St Gy me OB hy O °
a ns Ghd es vm et AG.
; ee ee 3 , a 5 etre
Go SE ay Ee, BE G $5 sz
S| nn aan tp. OE
Kee on on oo, al Feve aw 3S m rare
ad oD Kes are? oe x . bead ee aes
oy eve he nn 63 pea Cs Soe. 5 .
tatoo 1 Loe ore anid carve re,
sr a eh OS i
ke oO a3 a MA mo Ms
hove % 4 ; £% P 87 44 \
2 & BB ig m © yy Be gt
ese 3 rans "> 4h) ad od ve " e
od a ron ao rae 4 She "S £ Py "6, . oa
a anc . a ry te
£5, oa wo wy " en
re) a a fa . he
bee. ; Soet weer reese "eg t, cs ran
ana 2, toa Be FS ry ae GE
a! rss tm ob iy tet
ed us fe eed Bed ony Ree foe a ie the trod
43 : wy Jed x ond we OG lis hee bee ge
Rommnaes se RS ve Boe 0, ans,
ns. 4 in eG (gt
te Woe FB ond Ste a AER ES
us te th, my 6B a %
7 & oe 59) & re Q zed re "£8 "ie zs es
SES ae ES 4 , wet be % ; ee "on
San eed me A ft foot G ais a 0%
a
ae
£
i r 6 I . ee
iad oe fedee - se i ;
. oe £2. A fe te Z im ' rea, es bee , we
oes Ly * is "is san t wages foe uit poss *
a Ch. am ea wn "ft Md tO obi C3 y we
im none ° athen, wh . hee. we we ae
GS B oy EE ~~ ve . fe 8 2 GF & ian
GO eG $S os & ye Cy oe BS
- & wh IG e GT ye as iA mB
poe ann (re ten Sag et
Som Fe we a s O
wy TE nk » oF t% a &
Bi G& TO & iB Se 4 » @& © 5
5 ED rn pr an sed ie & wn 5
ron cnn, tees . " ¢ "
DG Gp ae eH eG 6 t & » 2
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pam
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Sri Durga Me
re
WRIT PETITION NO
ARYL
2P}
Cie , & 2 :
2 & & g BG o 7 BO BR SE
E.G Es 6 2 2 8 Fou ek O 6 S
6% GO ke S&B Ee
& pp fb & £2 & bp & a on os
Be © BZ 3 Ae Z a PN
S 4
Ai
\
Ry
"oss
3?
Wegal, arbitrary, unconstitulional and contrary io GO. Ms. No.15, dated
(Finance (HRUV.FR AND LR) Deparimen!) dated 31.07.2022 ard sise
violation of Articies 14,16 and 24 of the Constitution of India and
consequently declare that the petitioner is entifled fo be nortinued
services up fo the, Aged of 62 Years, with all consequential benefits by
alinwing the writ petition.
JANG: 1 OF 2022
Petition under "Section 151 CFC is filed praying that in the
circumstances stated in the affidavit fled in support of the writ petition, the
High Court may be pleased to direct the maspondents fo continue the
petitioner in service up to the age of 82 Years, by suspending the
nroceedings dat acd POTL20S2 vide RO Na ATS23a20e2 In any manner
whatsoever, pending disposal of WP No 42335 of 2022, an ihe fle of the
The petitions coming on for hearing, upon perusing the Petitions ang
the affidavits fled in support thereof and the Orders of the High Court
dated O8-01-2083, 24.01.2023, 15.02.2084, 04.03. 2024, 18.00 2024,
22.04.2024 & 25.08 2024 respectively and upon hearing the arguments of
Sri Chinnais Praveen, Advocate for the Petitioner and GF for Endowments for
fhe Re
sspondent Nos. 1 & 2, the Court made fhe following:
ORDER:
"Due to paucity of time, the matters are adjourned, Liston 20.08. 2024, gt eees, wy be Sone iD | * ae re Hs he it ps4 ih ea, ie) ca "ets . ne 'of , 4 he "oo yee eG peonene Ce : f rf or soft, , i i a ch. x pecee CS af fon 32 as é y Poder Set on bee ve Poweaad NUS tO operat "
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> we NE oe es aon = "ed } oS Sf mA! ei frm. x the "-- nee wer Saal aaa wm Ste, foee beep 18, One CC to SRL G RAMESH BABU Advocate [OPUC]
18. Cine CO to KANDHA SRINIVAS, Advocate. [(OPUC] 20, One CO to Sri. Rambabu Koppineadi, Advocate [OPUC] One CC fo Sri T.V.S8. Kumar, Standing Counsel [OPUC} ee. Gne CC to SREP MASTAN VALI Advocate [OPUC) 2O. One CC to SMT M_ANITHA, Standing Counsel [(2PUC) NS wh a
24. One CC ie Sri. Chinnala Praveen, Advocate (OPUC]
25. One CC to Sri B Jagadeesh, Standing Counse: [OPUC) Ze. Sne OC to Sri K. Madhava Reddy, Standing Counsel [ORUC] 2? One CC to Sri T. Bala, Counsel [OPUC] 28 ne CC te SRE UD JAI BHIMA RAO Advocate [OPLUIC
8. One CC to SPECIAL CHIEF SECRETARY, AG, [OFUC) 3G. Two COs to GP FOR GAD, Nigh Court of Andhra Pradesh.
St. Two OCs to GP FOR FINANCE, High Court Anuhra Pradesh.
32 One COs fo GP FOR HIGH EDUCATION, High Court Of Andhra Pradesh. [OUT] 3S. Gre OO te SRV R REDDY ROVVURIE Advicate (ORUCI
34. Two spare ¢ Ones.
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NIGH COURT HC, & NUS J DATED: 06/08/2028 NOTE: LIST ON 20.08.2024 ORDER WP. Nos.3968 of 2024 and T7141, 1737, 18868, 2167, 24945, 3039, 3058, 3120, 3688, 3690, 3744, 3F Hidd, 4512, 4864, 4886, 4567, 4870, 4832, 8363, 66974, 7380, 735d, 8324, 832 8094, BHS8, QUF2, SSPH, GHSO, SBRS, 14603, 14671, 146473, 14620, 14637, x » FOS, £980, S, S729, QH47, 4075, 4098, 4097, O84 TSOSS, THT 1 & 39364 of 2085 and W832, 1261, Z1835 & 42338 of 2022 CATENSHION OF IN TERIM ORDERS 8538, 4830, 8497, $298, $358, S288, FIS9, 8530, B33S, 8399, $440, 4, T2545, 72863, 12943, 13007,