Andhra Pradesh High Court - Amravati
S.Satish Vijay Kumar Satish Sudheer ... vs The State Of A.P.,Scl.Edn.,Hyd., Anr. on 6 October, 2023
HON'BLE Ms. JUSTICE B.S.BHANUMATHI
WRIT PETITION No.35706 OF 2015
ORDER:
The Writ Petition is filed seeking the following prayer:
"... issue Writ Order or Direction more particularly one the nature of Writ of Mandamus declaring the inaction of the 2nd Respondent in not taking any action over the enquiry report submitted by the Enquiry Officer-cum-Mandal Educational Officer, Renigunta Mandal, Chittoor District in ROC.No.Special/MEO/Renigunta dt.19.01.2015 over the petitioners representation to the government dated 27.06.2014 against Sri A Vijaya kaju is illegal, arbitrary and unconstitutional and violative of the provisions of Constitution (Schedule Caste) order, 1950 as amended by Schedule Caste and Schedule Tribes order (Amendment) Act, 1956 and Consequently direct the Respondents to take action against Sri A Vijaya Raju working as Teacher in Z P High School, Padmavatipuram, Tiruchunur road, Tirupati over the petitioners representation dt. 27.06.2014 based upon the report of the Enquiry Officer-cum-Mandal Educational Officer, Renigunta Mandal, Chittoor District..."
2. None appeared for both sides. No representation for the petitioners even today in spite of posting the matter under the caption "for dismissal", as there was no representation on the previous day of adjournment i.e., 29.09.2023.
3. As such, the Writ Petition is dismissed for default. No costs.
Pending miscellaneous applications, if any, shall stand closed.
________________________ B.S.BHANUMATHI, J Date:06.10.2023 NSM 108 HON'BLE Ms. JUSTICE B.S.BHANUMATHI WRIT PETITION No.35706 OF 2015 Date:06.10.2023 NSM