Andhra Pradesh High Court - Amravati
Dr. Chiguripati Sravana Kumar vs Leesamma Joseph (2021) As on 7 January, 2026
[3460]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY ,THE SEVENTH DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
:PRESENT:
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
WRIT PETITION NO: 377 OF 2026
Between:
1. DR. Chiguripati Sravana Kumar, S/o Chigurupati Subba Rao, Aged
About 47 Years, D.No. 11-23-1, Dantham Vari Street, Rammurthy Peta,
Kavali, SPSR Nellore District - 524201.
2. Dr.Divi Padmaja, W/o Archakam Ravi Kumar, Aged About 50 Years,
D.No. 2-181, Sri Nagar Colony, M R Palli, Tirupathi (Urban), S V
University, Chittoor, Chittoor District - 517502.
Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its Special Chief Secretary;
Animal Husbandry Department, Secretariat, Velagapudi, Amaravathi
Andhra Pradesh - 522503.
2. The Director, Animal Husbandry Dairy Development & Fisheries
Department, Government of Andhra Pradesh, Vijayawada, Krishna
District - 522503.
3. Dr. K. Sreedevi, Assistant Director of Animal Husbandry, Area
Veterinary Hospital, V. Kota, Chittoor District- 517424.
7
4. Dr. M. Janaki Rao, Assistant Director of Animal Husbandry, Area
Veterinary Hospital, Ravulapalem, Dr. B.R. Ambedkar Konaseema
District. - 533237.
Respondents
WHEREAS the Petitioner above named through his/her Advocate Sri G V S KISHORE KUMAR presented this Petition under Article 226 of the Constitution of India is filed 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 1 Respondent in issuing Memo No. 2557910/AH.III/A1/2024, dated 28.10.2025 and the consequential proceedings of the 2"'' Respondent issued vide Proc. Roc. No. 33/BI/2025 2, dated 31.12.2025 reverting the Petitioners from the post of Assistant Director, and Proc. Roc. No. 33/B1/2025-1, dated 31.12.2025 promoting Respondents 3 and 4 in the place of the Petitioners, in conflict of the provisions of G.O.Ms.No. 29, Animal Husbandry, Dairy Development & Fisheries (AH.Ill) Department, dated 20.06.2023, and more particularly the amended Rule 4(a) of the Andhra Pradesh State Animal Husbandry Service Rules, 1996 as illegal, arbitrary, unjust, violative of Articles 14, 16, 21 & 309 of the Constitution of India, contrary to the provisions of the Rights of Persons with Disabilities Act, 2016, and in direct violation of the law laid down by the Hon'ble Supreme Court in State of Kerala vs. Leesamma Joseph (2021) as well as in violation of the principles of natural justice and consequently set aside the impugned proceedings of the respondents 1 & 2 and direct the Respondents 1 & 2 to continue the Petitioners in the post of Assistant Director of Animal Husbandry with all service benefits treating their service as uninterrupted, and grant such other order or orders as this Hon'ble Court may deem fit and proper in the interest of justice, equity, and good conscience;
7/ AND WHEREAS the High Court upon perusing the petition and affidavit/memorandum of grounds filed herein and upon hearing the arguments of Sri G V S KISHORE KUMAR Advocate for the Petitioner, GP for Services I for the Respondent Nos.1 & 2 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 Special Chief Secretary, Animal Husbandry Department, The State of Andhra Pradesh, Secretariat, Velagapudi Amaravathi Andhra Pradesh - 522503.
2. The Director, Animal Husbandry Dairy Development & Fisheries Department, Government of Andhra Pradesh, Vijayawada Krishna District - 522503.
3. Dr. K. Sreedevi, Assistant Director of Animal Husbandry, Area Veterinary Hospital, V. Kota, Chittoor District- 517424.
4. Dr. M. Janaki Rao, Assistant Director of Animal Husbandry Area Veterinary Hospital, Ravulapalem, Dr. B.R. Ambedkar Konaseema District. - 533237.
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 dnd the memorandum of grounds filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 18.02.2026 on which date the case stands posted for hearing.
lA NO: 1 OF 2Q2R Petition under Section 151 CPC is filed praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to Suspend the Operation of the impugned Reversion Order vide Proc. Roc. No. 33/B1/2025-2, dated 31.12.2025 issued by the 2 nd Respondent, and Stay all further proceedings pursuant to Proc. Roc. No. 33/B1/2025-1, dated 31.12.2025, and thereby direct the Respondents to continue the Petitioners as Assistant Directors of Animal Husbandry, pending disposal of WP No. 377 of 2026, on the file of the High Court.
The Court made the following: ORDER Notice before admission, returnable in four (04) weeks. The present writ petition is filed questioning the Memo No.2557910/A.H.III/A1/2024, dated 28.10.2025 and the consequential proceedings issued by Respondent No.2 vide Proc.Roc.No.33/B1/202 5-2 dated 31.12.2025, reverting the Petitioners from the post of Assistant Director and promoting Respondent Nos.3 and 4, as illegal and arbitrary to G.O.Ms.No.29, Animal Husbandry, Dairy Development and Fisheries (AH.Ill) Department, dated 20.06.2023.
The Petitioner Nos.1 and 2 were initially appointed as Veterinary Assistant, Surgeons under the general category on 18.11.2023 and 15.02.2000 respectively. Subsequently, Petitioner Nos.1 and 2 were promoted as Assistant Directors vide Proc.Roc.No.33/B1/2024 dated 09.02.2024, taking into consideration their Benchmark Disability of Visually Handicapped and Hearing Handicapped respectively.
However, due to impugned proceedings dated 28.10.2025, Petitioners were reverted to their erstwhile posts and the Respondent Nos.3 and 4, who are Orthopedically Handicapped were appointed in place of the Petitioners. Hence, the present writ petition is filed.
Heard the respective counsel.
Firstly, the impugned proceedings were issued, without issuing any notice to the Petitioners. Secondly, though the Petitioners were appointed in General Category as Veterinary Assistant Surgeons, the fact remains is that, they are having Benchmark Disabilities under Visually Handicapped and Hearing Handicapped and they were 7 promoted to the post of Assistant Directors vide proceedings 09.02.2024 in the roster points specified for the said category.
The impugned proceedings were passed without taking note of the roster points specified for Visually Handicapped and Hearing Handicapped and without taking into consideration the fact that Petitioners were in the bracket of persons with Benchmark Disability category.
Prima Facie, the impugned proceedings cannot be sustained. Therefore, there shall be an interim suspension of the impugned proceedings issued vide Proc.Roc.No.33/B1/2025-2 dated 31.12.2025.
Respondent-Authorities are directed to continue the Petitioners in their erstwhile posts, pending further orders.
Post on 18.02.2026.
SD/- SK.MOHD RAFI DEPUTY REGISTRAR //TRUE COPY// SECTION O^IC^R To
1. The Special Chief Secretary, Animal Husbandry Department, The Statp of Andhra Pradesh, Secretariat, Velagapudi, Amaravathi Andhra Pradesh - 522503. [By Special Messenger]
2. The Director, Animal Husbandry Dairy Development & Fisheries' Department, Government of Andhra Pradesh, Vijayawada, Krishna District - 522503.
3. Dr. K. Sreedevi, Assistant Director of Animal Husbandry, Area Veterinary Hospital, V. Kota, Chittoor District- 517424.
4. Dr. M. Janaki Rao, Assistant Director of Animal Husbandry Area Veterinary Hospital, Ravulapalem, Dr. B.R. Ambedkar Konaseema District. -
533237. (2 to 4 by RPAD- along with a copy of petition and memorandum of grounds)
5. One CC to SRI. G V S KISHORE KUMAR Advocate [OPUC]
6. Two CCS to GP FOR SERVICES I .High Court Of Andhra Pradesh [OUT]
7. One spare copy \ I HIGH COURT VN,J DATED:07/01/2026 POSTON 18.02.2026 NOTICE BEFORE ADMISSION WP.No.377 of 2026 ° ii r-
INTERIM SUSPENSION t :
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