Andhra Pradesh High Court - Amravati
M. Parthasarathy Raju vs State Of Andhra Pradesh on 23 July, 2021
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI *. (SPECAIL ORIGINAL JURISIDICTION) FRIDAY, THE TWENTY THIRD DAY OF JULY TWO THOUSAND AND TWENTY ONE :-PRESENT: THE HONOURABLE SRI JUSTICE D.V.S.S.SOMAYAJULU WRIT PETITION NO: 7812 OF 2021 Between: M. Parthasarathy Raju, S/o Late M. Lingam Naidu, P. Sankarappa, S/o P. Sunkanna, A, Prabhakar, S/o Late A. Lakshmi Narayana, M. Tirupathi Rao, Sfo M.Simhachalam Naidu, D. Ajaya Kumar, S/o D. Dharma Rao, E, Prasad, S/o E. Navaratnam T. Anand Kumar, S/o T. Ashok Kumar, Dr. ¥. Vara Lakshmi, D/o Late Y. Kondaiah, . Ch. Sucha,, D/o Ch. Masthan Rao, 0.J. Nagaratnamma, D/o J. Timmappa, om 80 OM OD OTB DD .. Petitioners AND 1. State of Andhra Pradesh, Rep. by its Chief Secretary, General Administration Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District. 2. State of Andhra Pradesh,, Rep. by its Principal Secretary to Government, General Administration(Services) Department, A.P. Secretariat, Velagapudi, Amaravati, Guntur District. .. 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 preferably a Writ in the nature of Mandamus declaring the action of the Respondents in not conferring promotions and other consequential benefits like seniority, pay fixation on par with the Assistant Section Officers who have secured lesser ranks, and appointed under the same Notification No. 10/99, dated 28.12.1999 issued by Andhra Pradesh Public Service Commission, as per the Revised Merit List dated 16.7.2018 furnished by the Andhra Pradesh Public Service Commission, irrespective of their joining duty and working under the control of the General Administration Department and not issuing orders in favour of the petitioners in conformity with the orders issued in G.O.RtNo.367, Revenue (Commercial Taxes-!) Department, dated 5.3.2019 as illegal, arbitrary, discriminatory and violative of the fundamental rights guaranteed under the Constitution, [A NO: 2 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 not to conduct D.P.C. and not to effect further promotions in respect of the candidates who have been placed in the Revised Merit List communicated by the APPSC, dated 16.7.2018 to the Government and also from the cadre of Assistant Section Officers of subsequent Notifications who are working in the General Administration Department pending disposal of WP No. 7812 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 of herein and earlier Orders of High Court dated 09.04.2021 & 02.07.2021 made herein and upon hearing the arguments of Sri Prakash Buddarapu Advocate for the Petitioners, and G.P. for Services Nos. 1 & 2 the Court made the following; ORDER:
"At the request of Sri M.Vijaya "Mumar, learned counsel for implead petitioner, post on 06.08.2021. interim order, granted earlier, is extended till then." Ber 4 Sd/-K.YataRao .- ASSISTANT REGISTRA! TRUE COPY// ASSIST! ' a:
, SECTION OFFICER To
1. One CC to Sri Prakash Buddarapu, Advocate [OPUC}
2. Two CCs to GP for General Administration, High Court of Andhra Pradesh.
[OUT]
3. One CC to Sri. M. Vijaya Kumar, Advocate, (OPUC)
4. One spare copy MSB we R HIGH COURT DVSS,J DATED: 23.07.2021 ORDER POST ON 06.08.2021 WP.No.7812 of 2021 INTERIM ORDER EXTENDED