Andhra Pradesh High Court - Amravati
P Subashchandra Bose vs The State Of Andhra Pradesh, on 22 October, 2020
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI eee (SPECIAL ORIGINAL JURISDICTION) . THURSDAY, THE TWENTY SECOND DAY OF OCTOBER © | TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO WRIT PETITION NO: 19573 OF 2020 Between: P. Subashchandra Bose, S/o P. Venkat Rao, Aged 45 years, Occ: Assistant Manager, A.P. Tourism Development Corporation Ltd., Presently residing at H.No.D-4, Sri Sai Towers, Behind High School, Gollapudi, Vijayawada. . ' ...Petitioner AND 1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Tourism Department, Secretariat, Velagapudi, Amaravathi, Guntur District. 2. The A.P. Tourism Development Corporation Ltd., Rep. by its Managing Director, oth Floor, Stalin Corporate Office, Auto Nagar, Industrial Area, Vijayawada. 3. The Officer on Special Duty (HRD), A.P. Tourism Development Corporation Ltd., Sth Floor, Stalin Corporate Office, Auto Nagar, Industrial Area, Vijayawada. 4. The Executive Director, A.P. Tourism Development Corporation Ltd., 5th Floor, Stalin Corporate Office, Auto Nagar, Industrial Area, Vijayawada. ...Respondents WHEREAS the Petitioner above named through his Advocate Sri Srinivasa Rao Narra presented this Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a Writ, Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in terming the services of the petitioner as Assistant Manager through impugned proceedings No.APTDC/Admn./P2/03/2013, dated 15.01.2013 without following due process of law as highly illegal, arbitrary, unjust, improper, contrary to law and in violation of principles of natural justice and the fundamental rights guaranteed under Article 14, 16 and 21 of the Constitution of India and consequently direct the respondents to reinstate the petitioner into service as Assistant Manager with all consequential benefits by setting aside the impugned proceedings No.APTDC/Admn./ P2/03/2013, dated 15.01.2013. AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri Srinivasa Rao Narra, Advocate for the Petitioner, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted. You viz: 1. The Principal Secretary, Tourism Department, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravathi, Guntur District. 2. The Managing Director, A.P. Tourism Development Corporation Ltd., 5th Floor, Stalin Corporate Office, Auto Nagar, Industrial Area, Vijayawada. 3. The Officer on Special Duty (HRD), A.P. Tourism Development Corporation Ltd., Sth Floor, Stalin Corporate Office, Auto Nagar, Industrial Area, Vijayawada. 4. The Executive Director, A.P. Tourism Development Corporation Ltd., 5th Floor, Stalin Corporate Office, Auto Nagar, Industrial Area, Vijayawada. are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted, on or before 16.11.2020, on which date the case stands posted for hearing. The Court made the following: ORDER:
"Notice before admission.
Learned counsel for the petitioner is permitted to take out personal notice to respondent Nos.2 to 4 by RPAD and file proof of service into Registry by the next date of hearing.
A. Post on 16.11.2020." mo, Sd-K. TATARAO ASSISTANT RE STRAR Movorwi ness --%-.
ITTRUE COPY!/ ' For ASSISTANT REGISTRAR To,
1. The Principal Secretary, Tourism Department, State of Andhra Pradesh, Secretariat, Velagapudi, Amaravathi, Guntur District.
2. The Managing Director, A.P. Tourism Development Corporation Ltd., 5th Floor, Stalin Corporate Office, Auto Nagar, Industrial Area, Vijayawada.
3. The Officer on Special Duty (HRD), A.P. Tourism Development Corporation Ltd., 5th Floor, Stalin Corporate Office, Auto Nagar, Industrial Area, Vijayawada.
4. The Executive Director, A.P. Tourism Development Corporation Ltd., 5th Floor, Stalin Corporate Office, Auto Nagar, Industrial Area, Vijayawada. (1 to 4 by RPAD- along with a copy of petition and Affidavit.) One CC to Standing Counsel for AP Tourism Development [OPUC[ One CC to Sri. Srinivasa Rao Narra, Advocate [OPUC] One spare copy NO MSB HIGH COURT RRRJ DATED:22/10/2020 ORDER POST ON 16.11.2020 NOTICE BEFORE ADMISSION WP.No.19573 of 2020 Len WR