Andhra Pradesh High Court - Amravati
R Devendra Reddy vs The State Of Andhra Pradesh, on 5 January, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
2 tenant Between: R.Devendra Reddy, S/o R.Chandrasekhar Reddy, Aged 39 years, Occ.Assistant Professor, Dept. of C.S.E., r/o MadithativariPalli Village, Nerabyle Post, Yerravaripalem Mandal, Chittoor District. R.Siva Subramanyam Reddy,, S/o R.Chandrasekhar Reddy, Aged 42 years, Occ.Assistant Professor, Dept. of E.E.E., r/o MadithativariPalli Village, Nerabyle Post, Yerravaripalem Mandal, Chittoor District. C.Bhaskar Reddy, S/o C.Rami Reddy, Aged 57 years, Occ. Associate professor, Dept.M.E. R/o 402, Sri Lakshmi Venkateswara Residency, Postal Colony EXT, Via.Renigunta Road, Tirupati-517 501, Chittoor District. R.K.Suresh,, S/o R.V.Krishnamurthy, Aged about 52 years, Occ.Assistant Professor(Sr) Dept. of M.E. D.No.6-2-95, Maternity Hospital Road, Near S.V.Balamandir, Tirupati, Chittoor District. Dr.C.Ramachandraiah,, S/o -C.Chinna Penchalaiah, Aged about 58 years, oO Occ.Assistant Professor(Sr.) in Chemistry Dept. Sciénce and Humanities D.No.2- 727, Kondamitta, Srikalahasti , Chittoor District. M.M.Munisekhar,, S/o M.V.Subramanyam, Aged about 57 years, Occ. Assistant Professor(Sr.) in Mathematics. Dept. Science and Humanities D.No.6-83/1, Nethaji Road, Satyavedu, Chittoor District. . M.Vijayasekhar Reddy,, S/o Sriramulu Reddy, Aged 47 years, Occ. Assistant Professor, Department of Civil Engineering, D.No.16-80/2, Srihari Street, Sriram Nagar Colony, Srikalahasti, Chittoor District. 1. a fF WN IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISDICTION) ; WEDNESDAY ,THE FIFTH DAY OF JANUARY -- TWO THOUSAND AND TWENTY TWO ~-- :PRESENT: THE HONOURABLE SRI JUSTICE NINALA JAYASURYA -- WRIT PETITION NO: 30921 OF 2021. ---- Petitioners . The State of Andhra Pradesh,, Rep.by its Principal Secretary, Endowments Department, Secretariat, Velagapudi, Amaravathi. The Commissioner,, Endowments Department, Gollapudi, Krishna District. / Srikalahastheeswara Swamivari Devasthanam,, Srikalahasti, Chittoor District, A.P., Rep.by its Executive Officer. The Correspondent,, Sikalahasteeswara Institute of Technology (SKIT), Srikalahasti, Chittoor District, A.P. S. Srikalahasteeswara Institute of Technology(SKIT),, Rep.by its Principal, Srikalahasti, Chittoor District, A.P. Respondents Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a Writ, Order or direction more particularly one in the nature of WRIT OF MANDAMUS declare the orders vide Proceedings in Rc.No.C1/4833/2019, dated 01.12.2021 in discharging the petitioners 1 to 7 from the services vide separate orders / without issuing notice and not following the procedure is illegal, arbitrary, contrary to the well established principles of law, violation of principles of natural justice and Articles 14, 21 of the Constitution of India. . 1A NO: 1 OF 2021 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to / direct the respondents to continue the petitioners 1 to 7 in service by suspending impugned order Rce.No.C1/4833/2019, dated 01.12.2021 in the interest of justice and equity, pending disposal of WP 30921 of 2021, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and the affidavit filed in support thereof and the Order of the High Court dt29.12.2021and upon hearing the arguments of Sri E. Sambasiva Pratap Advocate for the Petitioner and of GP for v Services Il (Endowments) for the Respondent No.1 and of Sri G. Ramana Rao, . Standing Counsel for Respondent Nos.2 to 5, the Court made the following. ORDER:
As the interim orders in the connected matters are extended by eight (08) weeks, it is deemed appropriate to extend orders in the present case for a period of six (06) weeks.
List the matter along with W.P. No.30059 of 2021 on 24.1.2022. Sd/- G. HELA NAIDU :
. ASSISTANT REGISTRAR SECTION OFFICER ITTRUE COPY// To
1. One CC to Sri E Sambasiva Pratap Advocate [OPUC]
2. ou CCs to GP for Services II (Endowments) ,High Court of Andhra Pradesh. 7]
3. oun. to Sri. G. RAMANA RAO STANDING COUNSEL High court of AP (
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