Andhra Pradesh High Court - Amravati
Varadhi Babu Kishore vs The Andhra Pradesh Public Service ... on 30 July, 2020
Author: D Ramesh
Bench: D Ramesh
[ 2607 ] (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI -- THURSDAY, THE THIRTIETH DAY OF JULY, TWO THOUSAND AND TWENTY -- : PRESENT: THE HONOURABLE SRI JUSTICE D. RAMESH __ WRIT PETITION NO: 9600 OF 2020 ~ | Between: Varadhi Babu Kishore, S/o. Surya Prakasam Aged about 26 year Rio. 7/63D, Bhagyanagar, Guntakal, Anantapuram District-515 801 Petitioner ---- AND 4. The Andhra Pradesh Public Service Commission,, represented by its Secretary H O.D's Building, 2nd Floor, M.G.Road, Vijayawada, Krishna Dist. 2 The State of Andhra Pradesh,, rep. by its Principal Secretary, Transport Department Secretariat Buildings, Velagapudi, Amaravati, Guntur District. The Commissioner,, Andhra Pradesh Transport Department, Vijayawada. 4 Mr. Hari Kishore (Reg. No. 11050246), S/o. Chinnabba, Major, r/o. 18-1-287, Bhavani Nagar, Tirupati, Chittoor District wo Respondents -~
WHEREAS the Petitioner above named through his Advocate SRI J SUDHEER 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 call for the records, particularly the records pertaining to the medical examination conducted by KGH, Visakhapatnam and hold the action of first and second respondents in selecting and appointing the third respondent respectively against the sole SC vacancy in Zone IV, though less meritorious than the petitioner by a defective medical examination conducted either mistakenly or mischievously leading to non-selection of the petitioner for the said post, though meritorious and deserving than the third respondent and not responding to the representations of the petitioner and violating the statutory provisions issued in G.O.Ms.No.147 dated 6/8/2016 as bad, illegal, discriminatory, arbitrary, and unconstitutional, and consequently direct first and second respondents to select and appoint the petitioner as AMVI in place of the third respondent by issuance of writ of mandamus or any other appropriate writ, order or direction,-~ AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri J SUDHEER,Advocate for the Petitioner, and of Standing Counsel for APPSC and order of the High Court dated 29-05-2020 & 18-06-2020 directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted. -~ You viz:
4. The Secretary H.O.D's Building, ond Floor, M.G.Road, Vijayawada, Andhra Pradesh Public Service Commission, Krishna Dist.
2. The Principal Secretary, Transport Department Secretariat Buildings, State of Andhra Pradesh, Velagapudi, Amaravati, Guntur District.
3 The Commissioner,, Andhra Pradesh Transport Department, Vijayawada.
4 Mr. Hari Kishore (Reg. No. 41050246), S/o. Chinnabba, Major, r/o. 18-1-287, Bhavani Nagar, Tirupati, Chittoor District -- , are directed to show cause either appearing in person OF through an Advocate, as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted on or before 03.08.2020 on which date the case stands posted for hearing _- o 1A NO: 2 OF 2020~ Petition under Section 45 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct first and second respondents not to give effect to the selection and appointment of the third respondent as AMVI in pursuance of notification of 11 of 2018, pending disposal of WP No.9600 of 2020, on the file of the High Court.
The Court made the following ORDER:
Notice before admission.
Learned counsel appearing for the petitioner submitted that the 45° respondent/APPSC AND 4° respondent have filed their counters and the petitioner also filed his reply to both the counters, the same were not placed on record.
Office is directed to verify and print the counters and put up on record. Post on 03.08.2020 in the motion list. Interim order granted earlier is extended till then.-~ SD/- M. RAM . RAMESH BA ASSISTANT REGISTRAR TRUE COPY// a 4 : 4 For ASSISTA ISTRAR 4 The Secretary H.O.D's Building, 9°¢ Floor, M.G.Road, Vijayawada, Andhra Pradesh Public Service Commission, Krishna Dist.
2. The Principal Secretary, Transport Department Secretariat Buildings, State of Andhra Pradesh, Velagapudi, Amaravati, Guntur District.
The Commissioner,, Andhra Pradesh Transport Department, Vijayawada.
Mr. Hari Kishore (Reg. No. 41050246), S/o. Chinnabba, Major, r/o. 18-1-287, Bhavani Nagar, Tirupati, Chittoor District (Addresses 1 to 4 by RPAD- along with a copy of petition and memorandum of grounds) One CC to SRI. J SUDHEER Advocate [OPUC] --
6. Two CCs to STANDING COUNSEL EOR APPSC, High Court of Andhra Pradesh. [OUT]
7. One spare copy) ---
To, eo on (vr a, HIGH COURT DRJ DATED:30.07.2020 NOTE: POST ON 03.08.2020 NOTICE BEFORE ADMISSION WP.No.9600 of 2020 DIRECTION EXTENDED