Andhra Pradesh High Court - Amravati
Y Sathyadevi vs The State Of Ap on 20 October, 2020
Author: Rraghunandan Rao
Bench: Rraghunandan Rao
EEO RE
[3206 j
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(Special Original Jurisdiction)
TUESDAY, THE TWENTIETH DAY OF OCTOBER TWO THOUSAND AND TWENTY
'PRESENT:
THE HONOURABLE SRI JUSTICE RRAGHUNANDAN RAO
WRIT PETITION NO: 17367 OF 2020
Between:
Yerubandi Sathyadevi D/o.Nageswara Rao.
Age: 34 years, R/o.D.No.2-114, Kurellavari Street,
Mastyapuri Village, Veera Vasaram Mandal,
West Godavari District
Pydipalli V Subba Rao, S/o.P.Varaha Narasimham,
Age: 39 years, R/o.D.No.1-20, P Kodada Village,
Thondangi Mandal, East Godavari District
N Srinivasarao Jakkamsetti, S/o J .Narasimharao,
Age: 31 years, R/o. KottaAmbrau Peta,
_ Bhimadolu Mandalam, Amerpeta,
10
West Godavari District
Vijaya Kumar Gedela, S/o.Dhilleswara Rao
Age: 32 years, Dhanupuram Village and Post,
Hiramandalam Mandal, Srikakulam District
Satti Dhanalakshmi D/o.Adinarayana,
Age: 44 years, SC Street, Vikrama Puram Post,.
Sivini, Vizanagaram--53550]1
B.Jagadeesh Kumar, S/o.B.Lakshumanna,
Age: 40 years, R/o.AppinaPalli,
Peddapanjani Mandal, Chittoor District
Balija Devi D/o.B.Ranganayakulu, Age: 34 years,
R/o. H.No.207, Obulapuram Village,
Dhone, Kurnool District :
Mamatha Devadi D/o.DevadiKrupa Rao,
Age:38 years, R/o. Andhra Street,
Tekkalimandal, Srikakulam District-532201
Kanema Chittamma D/o K Bapiraju, Age: 31 years,
R/o. D.No.5-12, Bandamamidi Village,
- Rampachodavaram, Mandal, East Godavari District
Sandya Kraleti, D/o.R.K.S.Saram,Age:37years,
R/o.H.No.19-1-24/2, Maharanipeta Street,
Visakhapatnam- -530002
i :
1804101000622-SA
18041270000913-LP
1805101 0000407-SA
18021270000297-LP
18011010000358 -SA
18021010000317-SA
18031270001559-LP
181010] 000109-SA
|
|
. |
1813101 0000694-SA
18131270000415-LP
1803 1010000378-SA
18031270000701-LP |
18041270002095-LP
18041010001662-SA.
|
1803101b000465-8A
18031270000608-LP
\
11 Pilli Bhavaji D/o. Chinaradhalu, Age:42 years, 18021010000204-SA
Peda Devangula Street,Ullibhadra village, |
Garugubilli Mandal, Vijayanagaram District
12 Mettela Padmavathi D/o. Venkateswarlu, 18071010000105-SA
Aged: 33 years, R/o. D.No.13-1-37/3, .
Vaddavalli, Sattenapalli Mandal, Guntur District
13 Potnuri VV S A Lakshmi, D/o.Kannayya, 18041270001536-SA
Aged:46 years, R/o.D.No.4-3-102/D4,
Madhavapuram Road, Pithapuram Mandal (Urban)
East Godavari District
14 Chintalapalli Lavanya, D/o.Lakshminarasaiah, {8091270000090-LP
Age: 29 years, R/o.D.No.11-34-974c, |
Vengalaraonagar, 1° Lane, Kavali Mandal (Urban), |
Pottisreeramulu Nellore District |
15 Ponnada Anuradha, D/o.Suryanarayana, « 18031010000757-SA
Age:32 years, W/o.P.Syamalarao,
R/o.Kesavaraopeta Village, $.M.PuramPost,
Echerla Mandal, Srikakulam District
..Petitioners
AND
1. - The State of Andhra Pradesh, Rep.by its Principal Secretary, |
Department of School Education, Room No:267, 1"Floor, |
4" Block, A.P Secretariat Office, Velagapudi, Guntur Distric
2. . The Commissioner of School Education,
Government of Andhra Pradesh, Sri Anjaneya Towers, |
Road No. 7-104; B-Block, 4" Floor, N.T.T.P.S. Road, |
Ibrahimpatnam, Vijayawada ~ 521456
__ 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 an
appropriate writ, order or direction, more particularly one in the nature of Writ of
Mandamus declaring the impugned Memo No.ESE02- 20021/17/2018-RECTMT-CSE,
dt.20.05.2020 issued by the 2™4 Respondent, whereunder all the DEOs are instructed to
complete DSC-2018 the recruitment process to the post of School Assistant (Telugu)
and Language Pandit (Telugu) in accordance with G.O.Ms.No.67 SE Dept.
dt.26.10.2018 in spite of pending review |.A.No.1/2020 in W.P.No.19757/2019 as illegal,
unjust, arbitrary and in violation of Principles of Natural Justice and violative of Articles
14, 16 and 21 of the Constitution of India and consequently set aside the same;;
IA NO: 1 OF 2020
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 to suspend the
impugned Memo No.ESE02-20021/17/2018-RECTMT-CSE, dt.20.05.2020 issued by
the 2"? Respondent, pending disposal of WP 17367 of 2020, 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 upon hearing the arguments of Sri.Srinivas Bobbili,
Advocate for the petitioner and of GP for School Education for Respondents, the Court
made the following.
ORDER:
It is submitted that the controversy in the present writ petition is similar to the issues raised in W.P.No.9118 of 2020 and W.P.No.9164 of 2020 and in those writ petitions interim directions have been granted to keep posts vacant pending disposal of the writ petition. In these circumstances, there shall be an interim direction to the respondents not to fill up 15 posts equivalent to the petitioners. A. Sd/-K. TATARAO ITTRUE COPY// To,
1. The Principal Secretary, Department of School Education, State of Andhra Pradesh, Room No.267, 1° Floor, 4'" Block, A.P.Secretariat Office, Velagapudi, Guntur District.
2. The Commissioner of School Education, Government of Andhra Pradesh, Sri Anjaneya Towers, Road No.7-104, B-Block, 4" Floor, N.T.T.P.S. Road, lbrahimpatnam Vijayawada -- 521456. (1 & 2 by RPAD) One CC to Sri.Srinivas Bibbili Advocate [OPUC] Two CCs to GP for School Education, High Court of A.P.(OUT) One spare copy ako SRL HIGH COURT RRRJ DATED:20/10/2020 ORDER WP.No.17367 of 2020 DIRECTION