Andhra Pradesh High Court - Amravati
Shaik Masuluddin vs The State Of Ap on 24 April, 2026
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
APHC010029572026
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3558]
(Special Original Jurisdiction)
FRIDAY,THE TWENTY FOURTH DAY OF APRIL
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
THE HONOURABLE SRI JUSTICE TUHIN KUMAR GEDELA
WRIT PETITION NO: 1992/2026
Between:
1. SHAIK MASULUDDIN, S/O ABDUL GAFFOR, AGED ABOUT 52
YEARS, H.NO. 14-15, KOTHA VEEDHI, PORUMAMILLA ( VILLAGE )
AND ( POST ), YSR KADAPA DISTRICT- 516193.
2. . SHAIK HABEEB, , W/O S.MASULUDDIN, AGED ABOUT 49 YEARS,
H.NO. 14-15, KOTHA VEEDHI, PORUMAMILLA ( VILLAGE ) AND (
POST ), YSR KADAPA DISTRICT-516193.
...PETITIONER(S)
AND
1. THE STATE OF AP, RERESENTED BY ITS PRINCIPAL
SECRETARY, SCHOOL EDUCATION DEPARTMENT,
SECRETARIAT, VELAGUPUDI, AMARAVATI, GUNTUR DISTRICT.
2. THE COMMISSIONER AND DIRECTOR OF SCHOOL EDUCATION,
ANDHRA PRADESH, VIJAYAWADA.
3. THE DISTRICT COLLECTOR AND CHAIRMAN, , DSC - 2008,
ANANTHAPUR DISTRICT.
4. THE DISTRICT EDUCATIONAL OFFICER, ANANTHAPUR DISTRICT.
...RESPONDENT(S):
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 topleased to issue an order, or a direction, or a writ, more particularly
2
CMR,J & GTK,J
W.P.No.1992 of 2026
one in the nature of Writ of Mandamus declaring the inaction of the
respondents in reinstating the Petitioners into their respective post of
Secondary Grade Teacher (Telugu Medium) in pursuance of the common
order of Hon'ble A.P. State Administrative Tribunal, Hyderabad, dated
03.08.2012 in O.A. No. 6965/2011 and batch, as illegal, Arbitrary,
Unconstitutional and violative of the common judgment of Division Bench of
this Hon'ble Court dated 25.04.2025 in W.P. Nos. 4762 of 2021, 34155 of
2018 and 25039 of 2020 and Order of this Hon'ble Court Order dated 21
.08.2025 in W.P No. 21925 of 2025 and Order of this Hon'ble Court in Order
dated 25.11.2025 in W.P No. 32723 of 2025 and consequently to direct the
respondents to reinstate the Petitioners into their respective posts of
Secondary Grade Teachers (Telugu Medium), and to pass
IA NO: 1 OF 2026
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased
pleased to direct the Respondents to reinstate the Petitioners into their
Services as Secondary Grade Teacher (Telugu Medum) in pursuance of the
common Judgment of Division Bench of this Hon'ble Court dated 25.04.2025
in W.P. Nos. 4762 of 2021, 34155 of 2018 and 25039 of 2020 and Order of
this Hon'ble Court Order dated 21.08.2025 in W.P No. 21925 of 2025 and
Order of this Hon'ble Court in Order dated 25.11.2025 in W.P No. 32723 of
2025 pending disposal of the main Writ Petition, and to pass
Counsel for the Petitioner(S):
1. KALEEMULLA S
Counsel for the Respondent(S):
1. GP FOR SCHOOL EDUCATION
The Court made the following:
3
CMR,J & GTK,J
W.P.No.1992 of 2026
The Court made the following:
ORDER:(Per Hon'ble Sri Justice Cheekati Manavendranath Roy) Heard Sri M.Sohail Shareef, learned counsel representing Sri Kaleemulla S, learned counsel for the petitioners and learned Government Pleader for Services-III appearing for respondents.
2. The Writ Petition is filed to declare the inaction of the respondents in reinstating the petitioners into service in the post of Secondary Grade Teacher (Telugu Medium) in compliance with the common order of the Andhra Pradesh State Administrative Tribunal, Hyderabad dated 03.08.2012 passed in O.A.No.6965 of 2011 and batch as illegal and consequently sought direction to the respondents to implement the order of the Tribunal and reinstate the petitioners into service in the above post.
3. The petitioners are employees working as Secondary Grade Teachers (Telugu Medium). They were removed from the service on the ground that they have produced fake study certificate and nativity certificate. Petitioners have challenged the said order of removal from service before the Andhra Pradesh State Administrative Tribunal. The Tribunal by an order dated 03.08.2012 allowed the O.A.No.6965 of 2011 filed by them and ordered for their reinstatement.
4. The State has challenged the said order of the Tribunal before this Court. A Coordinate Bench of this Court, by order dated 25.04.2025 passed in W.P.No.4762 of 2021 and batch, dismissed the said writ petition confirming the order of the Tribunal to reinstate the petitioners into service.
5. Learned Government Pleader for Services III submits that as there was an order of stay passed by a Coordinate Bench of this Court in W.P.No.4762 of 2021 and batch preferred by the State that the order of the Tribunal is not implemented and as the said writ petition preferred by the State was dismissed that the State will now implement the order of the Tribunal and 4 CMR,J & GTK,J W.P.No.1992 of 2026 reinstate the petitioners into service within the time stipulated by this Court. He prayed to grant reasonable time to implement the order of the Tribunal.
6. Therefore, the Writ Petition is allowed directing the respondents to implement the order of the Andhra Pradesh Administrative Tribunal dated 03.08.2012 passed in O.A.No.6965 of 2011 and batch which in turn was confirmed by this Court in W.P.No.4762 of 2021 and batch as per order dated 25.04.2025 within a period of three (03) months from the date of this order, failing which the respondents have to face the legal consequences for non compliance of the order of the Court. There shall be no order as to costs.
As a sequel, Interlocutory Applications pending, if any, shall stand closed.
________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY _____________________________ JUSTICE TUHIN KUMAR GEDELA Date: 24.04.2026 JLV