Andhra Pradesh High Court - Amravati
Dasi Jeevan Mani Babu vs The Andhra University on 1 July, 2024
Author: R Raghunandhan Rao
Bench: R Raghunandhan Rao
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA\ (SPECIAL ORIGINAL JURISDICTION) MONDAY, THE FIRST DAY OF JULY, ¢ TWO THOUSAND AND TWENTY FOUR ~ 'PRESENT: Sse YHE HONOURABLE SRI DHIRAJ SINGH THAKUR, CHIEF JUSTICE AND THE HONOURABLE SRI JUSTICE R RAGHUNANDHAN RAO W.P No: 28842, 20433, 29589, 29988, 29641, 29675, 30413, 30908, 31439, 52885, 32864 & 32885 OF 2023 WE No 28842 of 2023: Sethween: 4 tne [a] a> Varampati Charan Kumar Reddy, M.Sc. (Geography), Pa.D., Sfo. VO Seetha Rami Reddy, aged 49 Years, Rio H.No, 2-42, Chinthaparthivarinall, Gandlapalli, Sodarn, Chittoor, Chittoor District, Andhra Pradesh-5S17 1234. . Gandavaram Syani Prasad, MSc. (Chemistry), PRD S/O} Gandavaram Gopal Reddy, aged 44 Years, Rio H.No. 1-7, Graddagunta, Tada, SFSR Nellore District, Andhra Fradesh-S2412 1. Chennamsetiy Ramanaiah, MLA, ee ogy}, PhD. Sin Chennamsetty Eswaraian, aged 42 Years, R/o H.No. 12-123, SV Nagar, Tirupati Urban, Tirupati District, Andhra Pradesh-S17508. . Gundala Prasada Babu, M.Sc. (Botany), Ph... S/O Gundala Guravaiah, ~ aged 30 Years, R'o Flat No. 802,.GK «Temple View Apartments, New Maruthi Nagar, Muthyala Reddy pall, Tirupati Urban, Tirupatl District, Andhra Pradesh-S17 502. Ghinnakannu Govinda Swamy, MLA. (Tamil, Ph.D. SfQ Chinnakannu Late, aged 59 Years, Rio H.No. 24-56, That mops sireet, Puttur, Chittoor, Chiltinor District, Andhra Pradash-S175&2 . ¥. Jagaceeswan, MLA (Women Studies), Ph.D., C/O D. Venkata Raja Gopal, aged 53 Years, R/o Flat No. 503, Sai inflore Apartment, Vasavi Po Os ae ' ow, aad th saad Nagar, MLR. Pall, Tirupati Urban, Tirupati District, Andhra Pracdesh- ._ Patitioners AND The State of Andhra Pradesh, Rep. by is Principal Secretary, Higher Education (UE) Department, Secretarial, Velagapudl, Guntur District x Andhra Pradesh State Counct of Higher Edusation, , y g adepall, Guritur District, Ren. by is Secretary. Sri Venkateswara University, Tirupati, Tirupati District, Rep. by ts Registrar. The Vice Chancellor, Sri Venkateswara University, Tirupati, Tirupati District Liniversity Grants Carmmission, Bahadur Shah dafar Marg, New Deni FTO? Rep. by iis Secretary. P Dileep Kumar, S/o P. Surencra Reddy, aged about do years, R/O Potiemvaripalll Vilage Gonigivaripalll Post Office, Sadam Mandal, Uhitigor District, Shaik Mahaboobu basha, aged about 42 years, Rio H.No.d-9, Gunthakendais, Povelugodu, Gunthakandala, Kurnool District. Chimme Paul Kruoakar, Sfo Ch. Devadanarm, aged about 49 years, Kia H No 24/1148, ML. Narayana Reddy Line, Jammalamacdugu, Radapa CHstnict. Pedda Venkalaramanappa, aged OO cae o 4 fo "%) ny a o3s re "es 43 ou o ae, £8 poe % pees * ft wey a fd ae) ft z Shy 0G fo Banda Robiteshawwar, &. Rranth Kumar, aged about 43 years, Rio 102, Kusupetl Nagar, Balali Nagar, Kesav Reddy Schoo! Road, SVR '3 SS 3 Colony, Kurneol, Kurnool Desinich coandent Nos.$ fo 10 were impleaded as per c.o.df 16.04 2024 vide Respondents Pattion u 4 S of the Constitution of India is fled praying that nder Article 2: 28 of the in the circumstances stated in the affidavit fled therewith, the High Court may be pleased io issue a wrif, order or direction more particularly one in the nature of a writ of MANDAMUS. ) fo declare the action of the ist respondent in issuing GO. Ms. No. 71, Higher Education (JE) Department dated 01-09-2029 wherein sanctioned to rationalize the existing facully positions as per Rationalization plan submitted by respondents 3 and 4 and consequential modifications issued vide G.O. Ms. Noa. 91 Higher Education (UE} Deparment dated 13-09-2029 and G.O. Ms. No QO? Higher Education (JE} Department dated 21-09-2022 and fo declare the GO RE No. 145 Higher Education €rb} 4 al Department, dated 77-10-2023 issued by ihe respondent 9rd a wherein directed the respondent University fo issue recruiiment notification for the backlog vacancies alsa and fo declare the consequential recruliment Notification No. 2/ SYUVE He vAssistant Professors/BG Backlog & Regular 2023 dated 30-10-2023 of the 3° respondent University as iHenal, arbiary, unjust, cantrary to UGC {Minimum Stendards and procedures for award of Ph.D. Degrees} Regulations, 2022 dated O7-17-8022, UGC (Minimum Sfandards of instruction for the Grantoof Masters Degree through Formal Education Reguiations, S003, UGO Regulations, 2018 dated 18-07-2018, cordrary fo Pi. Degree (CBGCS) Regulations, 2015 amended as per NEP-2020 for SYU College of Sciences and Arts of Sri Venkateswara University, Tirupath as well as G.O. Ms. No. 14 Higher Education (QE} Depariment dafed 123-02 - 2079, and contrary in the orders passed by tis Han'ble Court in WP No. 23770 af 201% and batch dated 00-02-2021 and confirmed the same in Writ Anpeal No. 214 of 2021 and bafch dated 14-0°- 2023 and iv} Consequently, sel aside the aforementioned GOs and Notification, < ° { OF 2623 * x iA NO we i 2 een, Meee 2 ye e & & 6 & oD MH eo Lo or Roe gg 2 & & EO fs a nr nr ney) a a or bo eo, = & Se eG wy (a - wd ws ea YE & 8 2 8 #& a - eee " oh mn) ge & 2 we & os & 8 = & m, & Log GB a So gut BG bode GS be bee Pre ee 1 on he Seen bese ed a 7 i pes mf Re wage : oO e we 3 ee ar oot % a oe ro SS . er: wey Q in na BS eg . 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Me. 3 Fo & @ a oe @ Bw Sy 4 6 Oo 0 & 8 SG ho OO Go - © © S&S & 2, @ &S- &€ FS yw ts ge G mB fe Bo Fs ea as Co te Ot 3 88 oe wm o WH wy | OR id g eB << a 3 OS ES OCR = fy OS G& WG ss os: G © oats thi ae oo be a? d % lee Foee ' : me f te 6 2 9 & Bo Boy % oh we &® © Bm 2B B 5 & wy @ et 9 s, * booed oe i an oe ry ¥ t ee a ee an a eG um ¢ £5 i 2 es ae «= Et BO i nw) 3 frre ergeny eee "dS ey "tea , ee ee ce re Bo OK ; be % ad on ENS us as ox ? ep «ef £5 (3 £3 xn y « © & @ Oe BM BR & 2 ey & an en tis we age x. ad , feat ie 4 + ; " Baws OR Bom tw O set & ed wy an an Bm Be BS Oo x ' " 5 a > Ge nn a a a a a a os a a ae ed » Cy ieee ae cae 'a we sig fee: = 2. The State of Andhra Pradesh, Represented by the Principal Secretary, Higher Education Depai tment, Secretarial, Velagapudi, Arraravall, Sri Venkateswara University, Represented by its Vice Chancellor, Gs Trupell, Chitinor District, . Respondents Petition under Article 225 of the Constitution of India is Med praying that in the cirournstances stated in the affidavit fled 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. x Amendment fo Ruje 22(2Ve} of the Andhra Pradesh Stale and eo ae 'o Subordinate Service Rules, 1998 fixing Roster Paints vide GOMs.No7? dated O2/OS/s024 General Administration (Services-D}) Department, GO Ms 90 dated 19/08/2023 Higher Education (JE) Department of the First Respondent directing the Third Respondent to fix the 'sana? roster poinis (reservation) based on vacancies, (HH) Recruliment Notifications vide (1) Notlication No. T/SVU) Ev 2VBackiog-SCandST/2023, () Notiicstion No gfeVvul Efi2VaAssistant Professars/BC Backiog and Regqular/S023, (3) Notiication No WSVU/EIN2 Associate Professars/BC Backiog and Reguiav2023 and (4) Notification No4a/svU) EURRY Professara/20e3 all dated 30/10/2022 of the Respondent University. as diegal, arbitrary, irrational and violative of Ariciles 14, 15, 16, 19 and 27 of the Constitution of India and contrary fo the provisions of the Andhra Fradesh State Educational institutions (Reservation in Teachers Cadre} Act, 2024, Judgemants of the Hon'ble Suprerme Court of india in R.R. Sabhanval Vs State of Punjab (AIR 1995 SC 1371) and J.C. Malik Vs Ministry of Railways (978 {43 SLR 844) and Office Memorandum vide No 36012/2/96- Estt dated Q2/07! 1997 of the Ministry of Personal, Public Grievances and Pensions (Department of Personal and Training) of the Government of india and consequently quash etPtay, wr, ° » x coped, rey 4 ogee fone s re ve "9r4 Gm & OS te 2B ee Bw Ee Iy a 7% oe ees . 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' f Jove ; 4 seed gon is 43) * % £2 @ mm £ 2 & m S & & 12 En e * "8 & @ & Q - & ae - i? eo nr é : x. an 5 fe apn ; ~ es) oor es 4 C Gh «ff gy t we ° me vy | YD ro gosh gs Ga wa fee gee ini 2888 23% 82 2 2 _ bf BE Se 56 8 & Bou 6 fs Be & ds B Bw & i rs ee ee BS 4 f SS ay ay Meek . ou i¢83 £5 : Cm peed poor fae 4 'Ane a £i5 pod piss oe OL ald rs EL $3 os a4 0% See we LS om go Fad % @ a i & e cy fC £5 ew xf re CEE wed wed B® nL Pavers wee 7 oS ead fh Be w = f Sackiog and Requla2Q23 and (4) Notification No4Wsvul EUV Professors/2023 all dated 0/10/2023 of the Respondent University, pending disposal of the Writ Petition No. 29435 of 2083, on the fle of the High Court. The petition coming on for hearing, upon perusing the Peltion and the affidavit filed in support thereof and the order of the High Court order dated 16.77.8023 & 16.04.2024 made herein and upon hearing the arguments of or.BAdinarayana Rao, iearned Senior Counsel appearing for SRLM IR RUCHARRAVARTHY Advocate for the Petitioners and Sris.Raiu, Assisiant Government Pleader for Services-] for tha Respondent Nos.1 & 2 Sr. Bulle Viraya Bhaskar, Standing Counsel for Respondent No.3; WLP No: 28889 OF 2023: Between: 7. Or Shardikant Srinivasulu, S/o PeddaMaddaiah, aged about 39 years,46- 759, Bugneerepe's, Opposite 3 Town Police Station, Kurnodl, Andhra Pradesh - 818008 2. Dr Sehukaru Raghupatirao,S/o Ramachandrudu, aged about 40 years.2-O2, Peddasavalapuram, Srikakularn, Andhra Pracdesh-So2458. 3. Or Patri Tirupath!, Sfo Apoala Swamy, aged about 37 years,H.No. 162, Pedda Street, Boddapadu, Palasa, Andhra Pradesh-SG2229. 4. Dr. Nuthalapati Venkata Prasad, S/o Venkataseshaiah, aged about 55 years, 24, Patavurn, Chevuru, Chevuru Vilage, Guelluru Mandal, Sr Rott Srramulu Nellore District, Andhra Pradesh-S23a291. . Petitioners AND 1. The State of Andhra Pradesh, rep. by its Principal Secretary fo the Gavernment, Higher Education (UE) Department, Government of Andhra Pradesh, A.P. Secretariat, Velagapucl, Amaravall, #. Anchra University, rep. by its Registrar, Visakhanainam-830 O68. S. The University Grants Commission, 35, Feroge Shah Road New Oaeihi- PIOOO1, rep. by ts Secretary. Respondents o Petition under Aricie 226 of the Constitution of India is Med prayh ng that in the circurnalances stated in the affidavit fled therewith, the High Court may be plessed to issue a Writ, Order or Direction more particularly one in the nature of VWwrit of Mandamus dec rans 1) 2.0. Ms.No.96, Higher Education (UE), Gated 13-09-2025 issued by the Respondent stipulating vacancy based ao raster to be followed anc i) the consequential 2° Responden''s Paculty Recruliment Notifications (a) Assistant Professer Employment Notificafion No. dAU/Assistant Professor/Banklog-BO and Regular/2023, dated 90-10-2028 Gf Associate Frofessar Employrrent Notification Ne. 3/AU Associate ProfessorBackiog-BC and Regularf2022, dated 30-10-2033 G9 Professor Ray "te C "te o eacal oh tes] os ory ad so Ke oS S38 employrent Notification No. eguianZ2O23, dated 30-10-2083 4 Oss: as legal, arbitrary, violative of the Section Q¢1), 263) and S(1} of the Andhra Pradesh Siste Educational Inathutlons (Reservation in Teachers' Cadre) Act, 2027 (Act No.7S of 2027) and unconstitutional and sel-aside {he same and consequently direct the 1° and 2°" Respondents to fix roster panis for the entire sanctioned strength and then fl ue the vacancies In accordance with the udgmient of the Han'ble Supreme | i 3 State of Buna 8 nd Others, (19a8) 3 iA NO: 1 OF 2085 Petition under Section 157 CPC is fled praying that in the circumstances stated in the affidavit Med j writ pation, the High Court may be para meased fo stay the 2" scully Recruliment Notifications (4 Assistant Professor Notfication No. JidiAssistant Professor/Bacilog-BC and Professor Employment Notification No. SAU/Associate ProfessorBacking-BC 49 SEVP and Regular/Z023, dated 30-10-8023 G8) Professar Employment Notification o. 4A /ProfessorR ees lan2023, dated 90-10-2023, pending disposal of the Weil Petition No. 2 "-- SELLA ¢ ~ Bom PER eA mart sede Hees DOentitt ssmed ty Me petiion coming an for hearing, upon perusing the Pefiion and the 4a tieye + - nei the orde f fine Miah Ae sreiar efataed affidavit fled in support thereof and the order of the High Court order dated 16.77.2025 & 16.04 2024 made herein and upon hearing the arguments af or.B.Adinarayana Rao, learned Senior Counsel appearing for SRISRINIVASA 9 RAO BCODULUR] Advocate for the Petitioners and SnC .B Adarsh Rumer, Assistant Government Pleader for Nigher Education for the Respondent No.4 SrLV.Sal Kumar, Standing Counsel for Respondent No.2 and Sri.P Punna Rao, Standing Counsel for Central Government, for Respondent No.3 W.LP..No: 29988 OF 2023: Sehween: Varampali Charan Kumar Reddy, Aged aboul 34 Years, S/o V Seetharam! Reddy, Rio D.No.g - 42, Chinthaparthivaripalll, Gandlanalll, Sodam, Chittoor Cistrict, Andhra Fraclesh. Pin Code. 217123. » Petitioner AND | J. The State of Andhra Pradesh, Represented by the Principal Secretary, Depariment of General Administration, Secretariat Bulldings, Velagapucdi, Amaravall, Guntur District 2. The State of Andhra Pradesh, Represented by the Principal Secretary, Department of Higher Education, Secretariat Buildings, Velagapudi, Amaravall, Guntur District. 3. ar Venkateswara University, Represented by its Vice Chancallor, Tirupati, Chittoor District » espondents Petition under Article 226 of the Constitution of India is filed praying that in the crcumstences stated in the affidavit fled therewith, the High Court may be pleased fo issue an approsriafe Wri or order or. direction, one more particularly in the nature of a Writ of Mandarnus, declaring the action. of the Respondent No.t herein in stioulating, by virtue of S. O.Ms.No.?? (General Administration Gervices - D) Deparment) dated 02.06.2023, that Roaster Pont No.84 in the Roaster provided under Rule 22 (e} 0 5 the ance hra Pr radash State and Subordi nate Services Rules, 19986 would be reserved for a person belonging to BC-D Category instead of Open Category and the subsequent action of the Respondent No.S herein in inviting aoplications for the ¢ ost of Agsistant Frofessor eeu raphy} by issuing Notification No. BISVUNE, i i2VAssistani Professars/BC Backlog and Regularf2033 dated 30.16.2023, based on GO Ms No. 7 (General Administy ation (Services - Dy Deparimeant) daisd 02.08.2023, aS pein ileqal, iational, arbitrary, unjust, violative of Articles 14, T2(¢Ka), 27 and AODA of the Constitution of india, violative of the Andhra Pradesh State and Subordinate Services Rules, 7296, violative of the verdict af the Honourable Supreme Court of Inciia in the case of RK Sabhanval sent RECALLS % we at ay & S $2 £0 mS ae GEIL eee 7 ir, Ione pe ~ . 28 4 wy wee se TS 'od nent ui ie bn he oy +t en KS fod on G4 M0 Zz $%, aad (Sy MR oo a bem 6X " «e, aon Oe oe 2 pm tO, fan) oe gem ie "A ea & po i oy ie et gh Oa oo Og a we fen poe fe Be ye o a ; i. & nee Bow * ae me 4 be 08 Pe bees Si wt ery EE a pm @ 2 oe oe BD ne oy, 5 re mar rn gers O35 bie 2 eof iS: a ww aap Ee ie ie Bpee4 tl at ang SB Dp Egy A a i Fy Me ify Os tc 8 SB Fenn, » 2. ek hae mo fe ; S 5 OE omg ans) s a z Pal 8 crgen Not bebe os var. ay oe Py eee ceri wey " Pog Sadia, on ed ° x o ri p & i gs ct 4 aoe bed 8 ry a oC nm Nos & i Oo ws ee 4 Beg kee 58 2 bs 4 a os et gon Tm ie ae. 14 oman "SS Be ee ¢ week ey A saad nan Reeve cane £5 wh 2 ae tee To Se B SSN ~ C re g ¢ ole one ee 3 under Se 8 G i fhe aff s 8 } i } cat it > & f p fs hare y 3 3 i t n 8 Nh g 28841 OF 2033 ihe he p p & 4 9 OF 2023 uny 'e o ¥ saistant Professors i { e S ab feo TR ns ma No 4 t % +, + ° sponder P od . : $ o * g cone & a Mevniorandaun iA NO ed AY & HW a eT a st 3 i ay ASS th fi Hy th W R usvid Samus, 2 o "lowe o fn , LL. tn ry, OEE. % os a v ee eo ooh on oa OOM co og te @ @ com -_ i eee few. mas ue fee Swans wma att oe i re i rrooe. be i Sooo pen bana a: fs a ive ae ack @ased issue a wr x 3 3 en a o e Ww 12 constitution of India besides being violative of the G.O.Ms.No.74 and the consequential notifications, and set aside the sams; IANO: 1 OF 2623: Petition under Section 161 CPC is Med praying thal in the circumstances stated in the affidavit filed in support of the writ petition, the High Courl may be nleased stay all further proseedings in pursuance of Notification No.7/ PUKT/2023 dated 31.10.2083, pending disposal of WP.No.2acdi of 2023, an the file of the High Court. IANO: 2 OF 20283: Petition under Section 151 CPC is field praying that in the circumstances stated in the affidavit fled in support of the writ petition, the High Court may be ANE pleased stay all further proceedings in pursuance of Notification No. / RGUET/2023 dated 31.10.2023, pending disposal of WP.No.29647 of 2025, on the fe of the High Court. IA NO: 3 OF 2923: Petition under Section 151 CPC is fled praying that in the cycurnstances stated in the affidavil fled in support of the writ petition, the High Court may be oleased stay all further proceedings in pursuance of Notification Noa. a RGURT/2088 dated 31.10.2023, pending disposal of WPR.No.29641 of 2025, on the fle of the High Caurt. The petition coming on far hearing, upon perusing the Peltion and the affidavit fled in support thereof and the order of the High Court order dated 18.11.2083 & 16.04.2024 made herein and upon hearing the arguments of sr Warurnanchi indraneel Babu, Advocate for the Petitioners and Ms.Hema Latha, Leared Assistant Government Pleader for Services-lH appearing for the Respondents; W.P.No: 29875 OF 2023: Between: 4 Podile Venkateswara Rao, Sfo P. Rerala Prasad, Aged 48 yrs, Qec. Professor, Caste. OC Rfo 0. No. S94-8/12-4/1, Plot No. 144, Snr Sai Niayam, Vasavi Nagar Colony, Read No-34, Near Fun Tanes, Patamata, Viieyawada (Urban), Krishna District, A. P. 520006 ay 38 rh pon wo Bie Son a ez ead wot (07 ee 6s: " wet rer. oe wa ran z rae id peg Sie Keiaigah, Aged 45 yrs, Oco. Assistant Professar, Caste, GC Rio DY No. 44478, Sri Krishna Nagar, MLR. Pall, Yorupati (Urban) Chittor, AP. -S 3. Br. Entranat Sudhakar, Sfo E. Knshnaiah, Aged 37 yrs, Oca. Assistant Professar, Gaste 8C Rio D. No. 16-19-77, Munt Redey Nagar, Tirupati Goran}, Chaittor - ALP. -ST% S02 4. Dr SUK. Saleem Babu, Sfo SR. Abdutia Saheb, Age aS yrs, Occ, Mentor, Caste, BC-B Rio DYNea. Ki Fo and MD, foe die. hh os 94 ae % 9 E zB oy 3 7 Prakasam (ist, 8232804 Dr. M. Chinna Obulesu, Sfo M. Obanna (Late) we SS yra, Occ. oD "2 Assistant Profesaser, Caste. SC Rio DBD. No. 19-1O.TODa/SS, New Indira Nagar, Beside SGS College, Tirupati (Urban) Chittor, A. PS? 7507. 8. Or D. Venkata Venu Gopal, Sfo 0. Kanaka Chandra Rao, Aged 39 yrs, Sco. Assistant Professor, Caste. BC-R Rio DYNo. 42-60-95, Block No ~ 65 Agsith Singh Nagar, B28 - 220075 AES 7. Dr. PAY. Lakshman Rao, Sfo &. Mohan Rao, Aged 39 yrs, OQce. Assistan cas mi vilage, Thulluru manda, rofessar, Cashes. My ~ Gurtur [Nstrict, Andhra Pradesh, 822255 Or. J. Seethapathi Rao, So J. Venkata Rao, Aged 47 yrs, Occ. Assistant xs Professor, Caste GC Rio OYNo. 13 - 38, Behind Mytn Kalyana mn, RRV Puram, VSP - 29 9. Dr Tirupathi Pati, S'o Apmala Swamy, Aged 37 yrs, Oco. Assistant 3 on a % Mandapam Oop. Electrical S Professor, Caste. BO-D, Rio H. No-162, Pedda Street, Boddapadu, 10, Or M. Suquna, [va M. Janardhanae Naidu, Aged 45 yrs, Occ. Associate Professor, Caste OC, Rfo H. No. 3-441, Vidyanagar Calony, Chamundeswarl Temole Side, Trupathi AP. ~ S17S02 g- ~ ~ Pewee Divertaryhosep: tose ene =e aks Seamed Tk coe: i, Dr Rachupali Rao Shahukary, S/o Ramachandrudu, Aged 40 yrs, fn wy te rt? a : b Tee nSaem ee Fes hen my ye mm XS de eng Ooo. Assistant Frofessar, Taste. RC-D, Rfo 2-52, Pedda Savala Puram Mland Po}, Sarubulli (M}, Srikakulam (Ot), Andhra Pradesh -Aagd58 Ye. ie Nuthatapat Venkata Prasad, Sfo N. Venkata Seshaiah (Late), Aged 58 yrs, Occ. Professor, Caste. OC, Rio D. No. 3-11, Pathe voor, Bs g 4h Chevuru (v}, Gudiuru (M)}, Sci Potti Srramulu Nellore District, A/P., PIN - 23291 - Pethianers AND 4. The State of Andhra Pradesh, rep. by fis, Principal Secretary, Higher Education ee AP. Secretariat, Velagapudi, Amaravat. 2. The University Grants Commission, Rep., by its Secretary, Bahacurshan fatar Marg, New Defhi-? 7Q002. 3. Acharya Nagurluna University, Rep. by its Registrar, Nagarjuna Nagar, Guntur - 522570, Andhra Pradesh. 4, Adikavi Nannayya University, Rep. by iis Registrar, Rajamahencdravaram ~ 8332986, Andhra Pradesh. Or. BR. Ambedkar University, Rep. by its Registrar, Srikakulam - 532410, Andhra Pradesh. @. Dravidian University, Reg. by its Registrar, Srinivasa vanam, Agaram on Kuppam ~ 817426, Andhra Pradesh. oo Jawaharlal Néhru Technology University, Rep. by is Registrar, Anantapur - 875002, Andhra Pradesh. §. Jawaharlal Nehru Technological University, Rep. by its Registrar, Kakinada - $55003, Andhra Pradesh. @. Jawaharlal Nehru Technological University, Rep. by its Registrar, Vilayanagaram - 539003, Andhra Pradesh. TW. Krishna University, Rep. by its Registrar, Machilipainam Kona Road, Ridravaram, Machillpainam - 5270035, Andhra Pradesh. VW. Rayalaseema University, Rep. by tis Registrar, Pasupula, Nandyal Road Kurnool - 878002 Andhra Pradesh We. Raliv Gandhi University of Knowledge and Technology, Rep. by its Registrar, Nusvid - 527202 Andhra Pradesh 43. Sri Venkateswara University, Reap. by iis Registrar, Tirupati - S1/5OQe, Andhra Pradesh. qa. ri Padmavathi Mahia Viswavidyalayam (University), Rep. by iis Registrar, Trupath- 577502, Andhra Pradesh. Cet ~~ hice or Krishinadevaraya University, Rep. by fs Registrar, Anantagur - £%3 SPS007, Andhra Pradesh. 18, Vikrama Simhapun University, Ren. by fs Reaistrar, Rekutur, Nealore - 526324, Andhra Praciesh. V7, Yo! Varana Universily, Rep. by ts Registrar, Dr. ¥. S. R Kadana ~ 578008, Andhra Pradesh. , mesponcdents Pattion under Aricie 226 of the Gonstiution of india is fled praying that in the circumstances stated in the afficiavil Med therewith, the High Court may be gleased to issue a Wit, Orcer or direction more particularly one in the nature of Wii of Mandarnus declaring Ihe impugned G.O Ms .No.S0, Higher Education (UE), dated 13.09.2024 issued by the Respondent No.1 thereby stipulating fo fix reservation out of vacant posts ignoring the sanctioned strength conirary to the provisions sei forih in Sectan G(4), 22) and & 7) of the Andhra Pradesh Stale Educational instfutions (Reservation in Teachers tad re) Act, 2027 and contrary to law aici by the Hon'ble Supreme Court in BLK. Sabharwal Vs. State of Purfab (7985) 2 SOC 748) and further violative of Articles 74 and 76 of the Consfitution of Incie and further the conasquent irmougned Facully Recruliment Noiications mentioned SUPT uncer Table-A, Gh SQ 7G. 2089 and S110 2023 issued is i or "i vet © a efi se) mt Aw wong Sead oh. o ianic a ot atte: a fg ede 3 cad 4 Universities fo fil up the vacant posts of Assistan{ Professors, Associate FA.08.2023 and Facully Recruffment Notifications mentioned Supra under able-A, di 30.10.2028 and 31.10.2023 issued by the Respandani no. Sto Tf Universiies and further fo direct ihe Respondent No.3 to TP Universities to fix roster points far ihe entire sancloned mosis and fo fli un the vacancies in accordance with Section 307), 302) and S(4) of the Andhra Fradesh State iducalional instiutiens (Reservation in Teachers' Cadre} Act, 2027 and as per ihe law iaied down by the Hon'ble Suprernie Courtin RK. Sabharwal Vs. State of 16 (ANG: 1 OF 2023 Patition under Section 181 CPC is filed praying that in the circumstances stated in the affidavit fled In support of the writ petition, the High Court may be pleased to stay the G.O.Ms.No.90, Higher Education (UE), dated 43.09. 20238 issued by ihe ist Respondent and further the consequent impugned Faculy Recruitment Notifications mentioned Supra under Table-A, di. 30.70.2025 & 34.16.2023 issued by the Respondent no. Universities, pending disposal of the Wit Petition No. 29675 of 2023, on the file of the High Court, The petition corning on for hearing, upon perusing the Petition and the affidavit fled in support thereof and the order of the High Court order dated 18.11.2023 & 18.04.2084 made herein and upon hearing the argumenis of SrLM.Vilay Kumar, learned Senior Counsel appearing for SRIJAVVAJ! SARATH CHANDRA Advocate for the Pettioners, learned Government Meader for Services Hi for Respandent No.1, Sri.Pasala Ponnarao, Sancing Counsel for Central Government for Respondent Noe, Sri Rambabu Koopineed!, Standing Counsel for Respondent Noo, Sr.K.Dhanunjaya Reddy, Standing Counsel far Respondent No.4, Sri.B.Raj Kiran, Standing Counsel for Respandent No.5, SriM.Koteawara Rao, Standing Counsel for Respondent No.6, SriPeniuri Venugopal, Standing Counsel for Respondent No, SriMadhu Babu isukanatla, Standing Counsel for Respondent Nod, Sri7.S.N Sudhakar, Standing Counsel for Respondent No.10, Sn_Appadhara Reddy, Standing Counsel for Respondent No.11, Sri. Pithani Chandra Sekhara Reddy, Standing Counse! for Respondent No.1Z. Sri.Butla Viaya Bhaskar, Standing Counsel for Respondent No.iS, SmtFullpati Radhika, Standing Counsel for Respondent No.i4, Sr.M Karibasaiah, Standing Counsel for Respondent No.8, Sri.M.Chinnanpa Reddy, Standing Counsel for Respondent No. 18 and Sr T Niranian, Standing Counsel for Respondent No. 17> WEP No: 30413 OF 2023: Setween: Nuthakki Ananda Rao, S'o Nuthakki Jaya Rac, Aged 49 yrs, Qcoc: Lecturer, Category. SC Rio H.No. 7-220, Nutakki Vilage, Guntur, ALR. S22303. . Patitionar 4. The State of Andhra Pradesh, rep. by fs, Principal Secretary, Higher Education Department, A.B. Secretariat, Velagapudi, Amaravall 6 % The State of Andhra Pradesh, rep by Hs, Chief Secretary, General Ys g a Administration Department A.P. Secrefarial, Velaganud!, Amaravati. The State of Andhra Pradesh, rem. by fs, Principal Secretary, Social Oo Welfare Deparment, AP. Secrefarial, Velagapud!, Amaravall. 4. Adikayvi Nannayya Universily, Rep. by iis Registrar Ralamahendravaram, Andhra Pradesh S33298 tes 5. Jawaharlal Nehru Technological University, Rep. by iis Registrar o ge wot ifs tet £ C fo, Viieyanagaram, Andhra Prades! ® Andhra Pradesh Public Services Commission (AP PSC), Rep. by Hs Secretary, 2°" Floar, MG Road, Opp Indira Gandhi Municipal Stacium New Rand® Building, Viayawada, Andfra Fradesh 520010 . Respondents Petition under Article 226 of the Constitution of India is Ned praying that 'im the circumstances stated in the affidavit led therewith, the High Court ray teas : : iemiin 2 3 oe) Seeder ay eoretats: ~ Toto "ee ike N yy tive sigased to issue a Writ, Order or direction more particularly one in the cr oe nature of Wit of Mandamus declaring the gnougned Noatdicalon No. TAKNU/Backlog-SC&ST/2028, Date 31.10.2029 and Notification No VgNTU- GViBacklog-SCAST/2022, Date, 31.10.2023 Clmpugned Notifications') issued by the Respondent No.4 & §, respectively (hereby mandating screeningAwitten fest for the backlog gost of Assistani Profesear in Esonorics sublecl(Department faling under SC category as Hlegal, arblirary, Non-est in law and contrary to the G.O.Ms.No.214, General Administration (Sera) Depariment, DL 08-05-2001 and G.O.RT.No i181, Social Welfare (OV.ROR) Department, DL 02-07-2021 and further violative of Articles 74 and 16 of the Consttution of india and c onsequently fo set aside the Notiicaton No. V/AK NUS No UUNTU-GViBackiog- SC&ST/S023, Date. 37.10.2023 and further to direct BUG S23 and Naiiication ; assue afresh the limited recrufirnent aah HSS notifications for backing pasts of SC/GT in respective Respondent Universi in accordance with the rules and provisions siioulated under G.O.Ms.No.274, General Administration (Ser.A} Denariment, DL 06-05-2007 9 and G.O.RT.No 181, Social Welfare (CV.ROR} Department, Dt 02-07-2027. iA NO: 1 OF 2023: Petition under Section 151 CPG is filed praying that in the circumstances stated in the affidavit filed in support of the writ petition, ihe High Court may be mleased to stay the Notification No V/ARNU/Backiog-SC&ST/0Z5, Date. 34.10.9023 and Notification No dTAINTU-GWiBacking-SC&ST/2023, Data. 34.10.2023 issued by the Respondent No.4 & 5 Universities, pending disposal of WP _No.30413 of 2023, on the fle of the High Court. The petition coming on for hearing, upon perusing the Petition and ihe affidavit filed in suppart thereof and the order of the High Court order dated 32.44.2023 & 18.04.2024 mace herein and upon hearing the arguments of Sr Javvaji Sarath Chandra, Advacate for the Petitioner and GP for Higher Education for the Respondent No.1 and GP for General Administration Department for the Respondent No.Z and GP for Welfare Department for the Respondent Noa and Sa T.Danuniay Reddy, Standing Counsel for the Respondent No4 and Sri V Venkata Nagarajiu, Standing Counsel for the Respondent No: WLP No: 30908 OF 2023: Between: . Or Sridhar Namballa, S/o N. Krishna Murthy, Aged 44 yrs, Oce Assistant Professor, Caste BC-A Rfo Flat No. 409, Vani Apartrnenis, Tun Town Road, Daralarnmatali Temple, Tuni, East Godavari Distinct, A. P. O33 AS. 2. P. Batu Naik, S'o Ramulu Naik, Aged 32 yrs, Occ Assistant Professor, Caste ST Ria OD Neo. 4-12, Kasi Kurta Tanda, Milaapalll, Prakasa District - A. P. - 523327, & ML Anka Rao, Sfo M. Subba Rao, Aged 35 yrs, Occ Assistant Professor, Caste SC, Rio BD. No. 2-107, Ravinadu, Narasaraopel, Quniur, Andhra Pradesh - 5226003 Patitioners . g tate af An - ~ ws £ The 7. 6G a & ey itl 6" © @ cH wR oo me uy a « hen seh me not ae bet i ia ee ca co SD C5 Tome 4 nO ie 4 ' us ont sdoon £3 Sone fee baad teen gen % oh in A B - ke * igen ben BH fe pa oe et ay yd re: Bg oe Co "a a Sebeces sheet bees oi tS 3 a i hed gags jon eee, * 4 fee. is ? "7 tht %% gee im OR f we s i £f4 H "o%, event Sa 63 , tf toe © Ei z & od a Oh B oy 2 i he an", ' ov ee yo ss aio we tS one CFS Z a aS er a : ay tn . e gos es roa ood gon GP es tg th ts wea ¢ an Kod Cae ies wu "xy, ie Se yt os a pam Ms SE "hs yw. 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B&B & HS * w of ~~ # Yen, ioe an ie ge oD 64 rz, i Lae ' A et eee "4, ore fs Bs ae 3 63 BU be 6 4 BE & Mw BR rm 2 pe oO 7 & Be Cm Sf x aa 3 ciel a "ae, 4 ea oe al % we i ees Rated ae wo i er wr E of oS rend : 3 ie Aa ry ; oeiee %y ae a " i ; one : i S&S 2 bg 2 & 2e . @ 2 . 2 & eB Ee Bm G xo fo B 4 2 ™ G ikl be 4 i ", me, ; ' 4h ed - A oo eS s Seas wn ne poss sen oo CE So oo OS © SO, OO GO B te SS oe fs oh, Re oe « 4 ¢ Aad vis r ae wee . : pete, we " vet . , ; & € ¢ 2 8 SE « © 2 EB en NE % at a8 1% £05 ~ t$3 noe ran) pots 7 ane : ten we ' * te a oo oe = § © & ££ 8 DV we B m8 ep om 2 Go 2 §& a 4B 2 cy rs a a) 2 ot & & &@ & & SB & & & ib oo o BOS me ge IN Ug Solos os ee ne Oe a © wy ee Oe ee % 20 Deparment of Personne! and Training, dated 02.07.1997 and OM, No. 36080/1/2019-Estt (Res), Government of India, Ministry of Personnel, Public Grievances and Pensions Denariment of Personnel and Training, dt 34.01.2079 and further violative of Articles 14 and 16 of the Constitution of india and consequently set aside the Impugned G.O and impugned facully racruiiment notifications and direct the Respondent Universities no. 5 and © te reissue the impugned faculty recruliment notifications in accordance with law . iA NO: 1 OF 2023 Patifion under Section 181 CPC praying thal in the circumstances stated in the affidavit filed In support of the pelition, the High Court may be pleased fo ¢ so suspend the impugned roster af Point GV} @) (1) of the G.O. Ms. No. 7% General Administration Services-D) Department, dated 62-08-2023 and stay ali further proceedings wai. impugned Facully Recruitment Notifications issued by the Respondent 5 & 6 Universities di. 30.70. 2023 mentiond Supra in Table- A herein, pending disposal of WP No. 30805 of 2023, on the file of the High Court. The pefiion coming on for hearing, upon perusing the Felition and {ne affidavit fled in support thereef and the order of the High Court order dated 29.17.2003 & 16.04.2084 made herein and upon hearing the arguments of Sn Jawajl Sarath Chandra, Advacate for the Fetifioner and of GP for righer Education for the Respondent No.1, GP for GAD for Respondent No.2, GP for Social Welfare for Resoondent No.3, Sd Pasala Ponna Rao, Standing Counsel for Respondent No.4 W.P.No: 37439 OF 2023: Setween: 1. Dr. Mathe Suresh, S/o M. Dharma Raa, Aged 48 yrs, Oce- Past Doctrats Fellowship (PDF) Scholar, Category. SC - RWD (Orthe) Rio Block No.3/03, Jnnurm Colony, Srikanth Nagar, GVMC Laynul Adiova, Sector -§, Visakhapainar (Rural), AS, S30040. 2 Or S. Srinivasulu, S/o S. Pedda Maddaiah, Aged 39 yrs, Occ- Unemployed, ae ST and PWD ORR) Rio ML No. 46fP 5a, Rudhawarapet, Opp. if Town Police Station, Kurnool, A. PR. -O 18002 food pO: sy if z ad xy can % Dr. SR. Saleem Babu, Sfo SK. Abdulla Saheb, Aged 43 yra, Ooc- Mentor, Gategory- BCX RB) Rio OYNo- 2-42 Kakant Palem, Addanki Po and MD. Frakasam Dt, 6238207 Dr M. Suresh Babu, S/o M. Purushotham, Aged 53 yrs, Qce- Professar, Gateguy- BC-D Rio UNO. 72-4-385, Vicyuth Nagar Colony, Anantapuramy, A. P. - 81500" Dr. Sridhar Naernballa, S/o N. Krshna Murthy, Aged 44 yrs, Osc- Assistant Professor, Categary- BC-A, Rio Flat No. 409, Vani Apartments, Tunt Town Road, DeralammaTall Ternmie, Tunl, East Godavari District, A BS33 404. PB Realy Naik, Sfo Ramulu Naik, Aged 32 yrs, Oce- Assistant Professoar, Categary- ST R'o 2. No. 4-12. Kasi Kunta Tanda, Milaapalll, Frakasam Distriat- A, PL - 825327 MU Anka Raa, Sio M. Subba Rao, Aged 35 yrs, Oce- Assistant Professar, 'anya Fc Cafegary. SC Rio D. No. 2-1OY, Ravipadu, Narasaraopel, Guntur, ¥ Or. Raghupad Rao Shahukaru, Sia Sarnachandrudu, Aged 40 yrs, Qee- Assistant Professor, Categons B-D, R'o 3-52. Pedda Savala Purarn fi and Po}, Sarubull! (Mo}, Srikakulam (D0, Andhra Pradesh -932458 Dy. Tirupathi Pati, Sfo Appaia swarny, Aged 37 yrs, Gee. Assistan Professor, Category. BC-D, Rvo H. No.-1G2, Pedda Street, Boddapadu, Palasa, Andhra Pradesh -S32822. Or. Nuthaigpall Venkata Brasad, Sfo N. Venkata Seshaish (Laie), Aged 55 yrs, Oce-~ Professor, Casie- OC, Ris D. No. 2-11, Pathe vac, sfiramidig: Nellore District AP. BIN - Sieo- Professor, Caste- OO Rio DO. No SG98-S/te-d?1, Flof No. P74, Sri oy} " (imei ae fata or i 4: moar Eain Ties Sai Niayam, Vasavi Nagar Colony, Road No-it, Near Fur Times, Patamata, » Vijay rawada (Uran}, Krishna District, A. R. ~ S2Q005 12. MN a ot Sa on 70. V4. tz. 3 Dr M. Suguna, Of/o M. Janardhana Naidu, Aged 45 yrs, Quc- Associate Professor, Caste. OC, Rio H. No. 3-1-44, Vidyanagar Cotony, Chamundeswan Temple Side, Tiupath AP. 517502 Petitioner AND _ THE STATE OF AP, Rep by the Principal Secretary, Higher Education Department, AP. Secretarial, Velagapudi, Amaravall. THE STATE OF AP, Rep by its Princinal Secretary, Wamen, Child, Differently Abled and Senior Citizens Welfare Dept, AP. Secretariat, Velagapuci, Amaravati The University Grants Commission, the Secretary, Bahadurshah Zafar Marg, New Delhi, 120002 Acharya Naquriuna University, Rep. by fis Registrar, Nagarjuna Nagar, Guntur 22570 Andhra Pradesh Adikavi Nannayya University, Rep. by iis Registrar Rajamahendravaram 533298 Andhra Pradesh Andhra University, Rep. by is Registrar Visakhapatnam 530003 Andhra Pradesh. Dr, Abdul Hag Urdu University, Rep. by lis Registrar D.No. 5-2, KC. Building, Pandipadu Vilage, Gooty Rd, opposite Sales Tax Office Kurnool 818002, Andhra Pradesh Or BR. Ambedkar University, Rep. by lis Registrar Srikakulam $324 10Aandhra Pradesh Dravidian Universily, Rep. by its Regisirarorinivasavanam, AgaramKuppam 517426Andnra Pradesh Jawaharlal Nebru Technology University, Rep. by tis Registrar Ananiapur 15002 Andhra Pradesh Jawaharal Nehru Technological University, Rep. by iis Registrar Kakinada 533003 Andhra Pradesn Jawaharial Nehru Technological University, Rep. by is Registrar Pe Vilayanagaram 535003 Andhra Pradesh ag oe oe % e a gn at 3a uy : cs z "on tg : " ee wy ot oo 2k oe is ; & Ch. 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Cae , wn, £4, gn eh a tae * wi) Meee , . 1G wm Be se s @7 8 ween hed 4 aoe o . wreen eed wat. ca he ge 546; ae bo OBS en as legal, arbitrary, non-est in law and contrary to Section 29 and d4 of the Rights of Persons with Disabilities Act, 2016 and further violative of Art 14 and 78 of the Constitution of India and consequently direct the Respondents ) {6 set-aside the impugned faculty recrullment notifications mentioned Supra under Table-A, dated 30.10.2023 and 31.10.2023 issued by the Respondent no. 4 to 24 Universities G) to constitute an expert commmitice with representation of persons with benchmark disabilities for identification of posts in various teaching esearch subjecis/Deparments of the Respondent Universilies, which can be held by respective category of persona with benchmark disabilities €i}. fo reissue the oy recrullmer{ (direct and limited) notifications afresh by fixing the roaster points in accordance with law iA NO: 1 OF 2023 Petition under Section 151 of CFO is fled praying that in the circumstances stated in the affidavit fled in support of the peiiion, the High Court may be pleased ta stay the Impugned Facully Recruliment Notiicalions mentioned Supe under Table-A, dt 90.10.2023 & 31.10.2023 issued by the Respondent no. 4 fo 21 Universilies, Pencing disnasal of WP 51429 of 2029, on the fle of the High Court. The Petition Coming on for hearing, upon perusing the Pettion and the affidavit fled in support theree? and the order of the High Court order dated 416,04 2024 made herein and upon hearing the arguments of Sri Javvajl Sarath Chandra, Advocate for the Petitioners, and of GP for Higher Education, for the Respondent Nos.1 & 7, and of GP for Women and Chid Welfare for ihe Respondent Noe, and of Sri P.Punna Rao, Standing Counsel for the Respondent No.3, and of Sri Murali Linklon, Standing Counsel for the Respondent No.4, and of Sri Dhanuniaya Reddy, Standing Counsel for ihe + oy Respondent No.S, and of Sd V.Sal Kumar, Standing Counsel for the Rescondent No.6, and of Si Bathula Raj Kiran, Standing Counsel for the Respandent No.8, and of Sri M.Moteswararao, Standing Counsel for the. Resoondent Nog, and of Sr P. Venugopal, Standing Counsel for the Respondent No.10, and of Sr i Madhu Babu, standing Counsel for the Respondent No.t1, and of Sri T.S.N Sudhakar, Standing Counsel for the NS oa Respondent No.1g, and of and of Sri Appadar Reddy, Standing Counsel for the Respondent Noid, arc of So Fihani Chandra Sekhara Reddy, Standing Counsel for the es lent Noid, and of Sa Butts Vilaya Bhaskar, Standing Gounsel for the Responden{ No.19, and of M/s M.Manikya Veena, sianding Gaunsel far the Respondent No.Y, and of Sri M Maribasaiah, Standing Caunsel for the Resporsient No.8, and of Sri MoChinnasna Reddy, Standing Course for the Respondent No.8, and of Sr T.Niranian, Standing Counsel for the Ressondent No.20) WEP No: 32863 OF 2023: Between: }. Modivappa, S/o Late M Annamalal, Aged 44 yrs, Rio 1-127, S © Colony, Gonumakulapalll, Venkatagini kota, Gnitoar, AP. 877424, rom wre Fe Kardenagolia Venkata Sunt Kumar Sfo Rardenacdia Venkata ho a Ramana, Aged 42 yrs, Rio 3-70, Sellakaveri street, Jarunaiamadugu, Radapa, AP. Si6434 Paettioners 4. The State of Andhra Pradesh, Rep by is Principal Secretary, Higher Education (UE) Depart tment, Sercretanal, Velagapudi, Guntur, District s. The University Grants oe Res. by ts Secretary, Bahadur Shah Zafar Marg, New Delhi P7002. Peed Andhra Pradesh State Counct of Higher Education, Rep. by is pet Secretary, Tadepall, Gurur Distinct, 4. 5n Venkateswara University, Rep. by its Registrar Tirupati, Tirupati District, 2 MBSHIACSsntks Petition under Ariicie S26 of the Constitull tion of India praying that in the mirouristariogs slated in fhe afidavd Hed therewith, the High Court may be 3 Oieased fo issue a wri, we particulary ane in the neture of a writ of Mandamus 0) to deciare the GUD. Ms. No. 77, Higher Edunation (Uf) me Department dated O1-08-2063 wherein the Respondent no. 1 sanctioned to ralianialize the existing facully postions Rationalization plan subiitfed by se aspondent no. 4 and consequential modifications issued vide G.O. Ms. No. $1 Higher Education (UE) Department dated 13-09-2023 and G.O. Ms. No. 3? Higher Education (IE) Department dated 21-08-2023 and €)) to declare the GO RtNe. 145 Higher Education QUE} Department, daied 21-10-2023 iseued by the Respondent no. 1 wherein dirented the Respondent no. 4 University to igsum recruliment notifications for the fling un of vacancies (eguiar and backiog} and further @ to declare the consequential faculty recruliment Notification No. 2/SVLUVE IN@yVAssistant Professora/SC Backlog and Regular 2023 dated 30.16.2023 of the Respondent no. 4 University as degal, arbi rary unfust, non-est in law, without application of mind and contrary to UG (Minimum Stancares and procedures for award of Ph.D. Degree) Reguistions, 20228 dated O7-11-2022, UGC (Minimum Standards of Instruction for the Grant 2 of Masters Degree through Formal Education} Regulations, £005, UGC Requiations, S078 dated 18-07-2018, contrary fo PUG. Degree (COBCS} Regulations, 2016 amended as per NEP-2020 for SVU College of Sciences and Arts of Sri Venkateswara University, Tirtupall as well as G.O. Ms. No. 74, Higher Education (JE} Department dated 13.02.2019 and further viclative of Art 14 and 15 of Constitution of India and consequently to sef aside the aforementioned GOs and faculty recrujirment notification, IANO: 1 OF 2623 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit fled in suppart of the petition, the Nigh Court miay be pleased tn grant stay of all further oroceedings in pursuant to the Notification SISVIVE IN 2VaAssistant Professors/BC Backlog & Ragular 2023 dated 30- 70- 2023 of the Respondent no. 4 University, Pending disposal of WR 22663 of 2023, an the fle of the High Court. The peltion coming on for hearing, upon "es ihe Fettion and ihe affidavit fled im support thereof and the order of the High Court order dated S012. 2023 & 16.04.2024 made herein and upon hearing the arguments of Ms. Abhigna Mandava, Learned course! anpearing on behalf of Sri Javva}i Sarath Chandra, Advacate for the Petifioners and of Sn C.B.Adarsh Kumar, learned rae aari Assistant GP for Higher Education for Respondent Nos. 7 and 3 and of Pasalia Ponne Rao, Standing Counsel for Respondent No.2 and of Sri Bulla Viloya Bhaskar, Advocate for Respondent No.4: WLP No 32884 OF 2023: Bahvean: }. Sy Dr Kedi Arunudu, Sfo. Fentayya, aged 55 years, Geo Asst Professer, (Contract), Dent of Geology, AU College of Science and Technology, oy x Andhra University, Rio Flat No. S04, Waltair Heights Asartment, Oop. AU aut gate, Dr No ?-d2-7, Kirlarnaud! Layout, Visakhapatnam, Dr M.A. Zulfikar AH, So. Abdul Rasheed Shaik, Aged 50 yrs Ooo Oc Assisiant professor (Contract), ODepariment of education Andra University, Rio.G-2-l 1/1, Phhapuram colony, Visakhapainam, | Or, Vundrakanda Hari babu, S/o. ¥ Subha rao, 8-44. 7/0,S.F.4. Sai eee Apartment, Oce Assistant professor (Contract) Deparirnent and Pub Administration, Andhra University, Rfo Flaf no o.Fl, Sal Sagar apartments, old CS! Dawn, ChinnavValair, Visakhapatnam. of Political SCISNCe, OrkRamu, S/o AppalaNaidu, Aged <9 years, Occ Assistant professor(Contrach, Depaririant of Education, Andhra University, R/o oivalsaiem, Visakhanainam, Be Poateps Hanimantharae, SYo P.Ramu Naidu, aged 55 years, Occ Assistant professar(Coantract), Depariment of Commerce and Management, Andhra University, Ria Jammu Vilage And Fast, Jammu Narayana Puram, Visianagaram Dist, Rin 535006 . AP. s ars, Geo ee DM. Bala Naga Bhushanamu, S'o M V Joga Rao, aged 423 Ye Assisiant orofesser {(Cornfract), Department of Physies, Andhra University, Rfo 7-2, Patrayani Nlayam, Or. No.48-17-8, Srinagar, Near BYC Complex, Visakhapainam Petifioners AND . The State of Andhra Pradesh, Rep by Hs Principal Secretary to Government Higher Education Depariment, Govt of AP. AP. Secretariat, Velagapudl, Amaravatl, Guntur [istrict 28 The Andhra Pradesh State Council of Higher Education, Rep by is od secretary, Mangalagiri, Guntur fst Andhra University, Rep. by Hs See 4. The Executive council, represented by its Chairman/Vice chancellor, Andhra University, Visakhapatnam. 3 University Granis Gomimission, represenied by ts Secrelary, New Dethi Respondents Potition under Article 326 of the Constitution of India praying that in the circumstances stated In the affidavit Hed therewith, the High Court may be oleased Writ of Mandamus declaring the impugned roster af Paint dV} G} Gm) of the G.O. Ms. No. ?? General Administration (Services-D) Deparirnent, dated 02-08-2023 is Hegal, arblirary and contrary to law laid by the Hon'ble Suffreme Gourt in RK Sabharwal Vs. State of Puniab (1595) 2 SCC 745), Dr. Viswaith Singh andOthers Vs. State of UP. and Ofhers (2009) 3 ALLWO 2929) which was affirrned by the Hon'hie Supreme Court in Sanjeev Kumar and Others Vs. State of U.PU2D19) 12 SOC 388) and AGOMS.NO- 67 dated- 01-09-2029, Emnloyment Notification NO-S/AU/Associaie Professor/Backlog-BCand Regula 20230. 30-10-2023, Employment Nolficaltion NO-2/AU/Assistant Professor /Backing-BO and Regular/20235D1 90-10-2020, GO RL 175 dated- 85-08-2023 as arblirary, legal, irrational and contrary fo the law laid down i" this court and APex courts and by nullifying all the above mentioned GOs dire reguiarisation of all the mernbers of the Peltioner-Association w.e!, the date of their joining with all benefiis or In the alernaiive direct their cases for consideration only for interview dispensing with the wrifien examination by giving adequate weightage for the contract faculty, IA NO: 1 OF 2023 Peliian under Section 187 CPC praying thal in the circumsiances stated n the affidavit fled in support of the pelition, {he High Court may be pleased to suspend all further steps in pursuance of noiiicalion Employment Notification NO-GAL Associate ProfessarRackiog-BG and guiaf2ieDt 30-10-2023 ~~. 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Vardhan, Sfo Sri S.Ramakrishna Rao aged 45 years, Occ: Dept of Biochemistry Krishna University Or M.R_A.RUCallege of Fost Graduation Studies Nuzvid, Eluru District 10. DrPoSrinvasuiu, S/o. Orettafreyulu, aged 38 = years, Oecc:Asst.Professar, Rayalaseema University, Rio FLNG.SYia 75, Sreanagar Calany, B-Camp, Kurnoal-5 18002, . Petitioners AND 1. The State of Andhra Pradesh, Rep by its Principal Secretary to Government Higher Education Department, Qavt of AP, AP. Secretarial, Velagapudi, Amaravall, Guntur District. 2. The Andhra Pradesh State Council of Higher Education, Rep by i Secretary, Mangalagiri, Guriur. we Krishna University, Rep. by iis Registrar, Rudraram, Machilipainam- 5276004 Krishna Oistrict, Andhra Pradesh, 4, The Executive Council, represented by lis Chairman/Vice Chancellor, Krishna University, Rudraram, Machilipainam-521004 Rrshna District, Andhra Pradesh. tFt Rayalaseema University, Ren.by its Registrar, Rayalaseema University, Kurnool Ot Andhra Pradesh S. The Exeoutive Council, regresented by its Chairman/Vice Chancellor, Rayalaseema University, Kurnool DL, Andhra Pradesh 7. AP Public Service Commission, Rep by fits secretary, New Government Offices Bullding 2 nd Floor, MG Road (Bandhar Road), Opp. Indira Gandhi Murdcipal complex, Viayawada-520070 & University Grants Commission, represented by its Secretary, New Dein: . Respondents Fetifion under Article 225 of the Constitution of india praying that in the circumstances stafed in the affidavit fied therewith, the High Court may be pleased to issue any Wri, order or direction more particular! fy one in the nature of WRIT OF MANDAMUS declaring th 4 Cait ne os a oS ) & rs Moron. 4 () A D iele a a os % one "U o we Jon. ees cae veer ine G.O. Ms. No. ?? General Administration Services-D) Department. dated OZ-08-2025 is Hlegal, arbitrary and contrary fo law Isid by the Honourable Supreme Court in RK Sabhanwal Vs. State of Puniab (7188S) 2 SCC P45), Dr. Viswajith Singh & Others Vs. State of U_P_& Others (2005) 3 ALLWEC 2aes} } which was affirmed by the Hon'ble Supreme Court In Sanieey Kurnar and ' wR Saw aS fre £FEWSHS "y ye Mee ees « "so . oe on he ¢ a Others Vs. State of OPUS m8) Té GSU 385) and a GOMS.NO: &F dated. M- cae iG fod Pri "4 3 oS nae = 3 h z "TU res te a 63 oe ce) a; oS ho . ws: S ivfAssocieie Profassor/hic Backlog y, Regular/2023, Date. SO.10.2023 smployenent Notification No 2fKRU Ly 'Assistant Professor & Academic Non-Vacafion Posifions ac Backiog & Requaen2023, Date 20.40 2025, Employment Notification no. VRRU backlog SOAST2082 DL 201d 2085 of Krishna University, Machiinainam and Emgioyment Notification No. {/RU {Assistant Professors and Academic Nor- Yanation Positions (2023, 30.70.2023 Employment Notification No?) RU a peeoks a, A, pe fowe ae ad 2 fAssocate Professar (2025, 30.10.2028 of Rayalassema Univers irrational and contrary to the by nullifying all the above mentioned GOs direct regularisation of ali the members of the Petitoner- Association wef the date of thelr joining wifh all benefit or in the alternative clrect their cases for consideration only for interview oispensing with the written exanination by giving adequate weightage for the contract faculty: {A NO: 1 OF 2025 Paition under Section 3 c praying that in the circumstances staied in the affidavit Hed in suppart af the petition, the High Court may be pleased fosuspend all furlher stepa in pursuance of Employment notification Nog) KRU/Associaie Professor'8CO Backlog & Regularf2023, Date. 80.10.2083, Employment Notification NoGKRU JAssistant Professor & Acasemic Non-Vacation Positions (8C Backiog & Regular/2023, Bate.o0. 70.2023, Employment Notification no. 1/KRUsbackiog SC/ST/2025 OF SU. 10. 20283 of Krishna University, Machiipal namand Employment Notification Bon, FER iS oonpess Mend-, mare Ps eis pe wee dt x No VRU /Assistant Professars & Academic Non-Vacation Positions e023, aN od S80.10.2083, Employment Notification Nog RU fAssociate Frofessar /2023, 20.10.2028 of nayalaseema "university Kurnoadl, Pending disposal of WR S2885 of 20293, on the fle af the High Court. The pefiion caming on for hearing, upon perusing the Peltion and the affidavit fled in suppart thereof ard the order of the High Court order dated 22.12.2029 & 16.04.2024 made herein and upon hearing the arguments of. Smt. AVS Laxmi, Advocate for the Petitioners, GP for Higher Education for the Respondent Nos.1&2, Sn T.S.N Sudhakar, Sanding Counsel for respondent Nos. 384 and Sri AV Durga Rao, Standing Counsel for respondent Nos.5 & 6 and of Sri N.Pramod, Standing Counsel for respondent No.? and the Court made the following: ORDER:
| "Learmed counsel for the respondenis seek time fo enable the learned Advocate General, who has recently taken over the charge, to go through the papers. Liston 12.08, 2024. interim order granted earlier stands extended UN the next date of hearing."
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88 af. Two OCs fo GP FOR SERVICES | High Court Of Andhra Pradesh. [OUT]
38. One CC to SRI SRINIVASA RAO BOODULURI Advocate HORUC 3Y. Two CCs to GP for Higher Education, High Court of AP ROUT) AQ. One CC to Sr.V.Sai Kumar, Standing Counsel (OPUC} $4, One spare copy .
42. The Section Officer, Writ Posting, High Court of Andhra Pradesh.
43. One CO to SREM RK CHAKRAVARTHY Advocate fOPUC) Ad. Two GCs to GP FOR SERVICES ( High Court Gf Andhra Pradesh. [OUT] AS. One GC to Sr. Butta Vilaya Bhaskar, Sanding Counsel (OPUC) 45, Une CC to Smit Kavitha Gotfipall, Advocate POR UC] az. Two CCs to GP for Higher Edueation, High Court of AP POUT]
48. One CC to Sri Butta Vijaya Bhaskar, Standing Counsel fPOPUC} 4g. One CC to Ms.Nabeeb Sheik Standing Counsel for YSR Architecture and fine aris University fOPUC! .? nl One spare cany . Nae Los HIGH COURT OATED: QUA 2024 NOTE: LIST ON 12.08 2024 ORDER WP Nor 28842, 26493, 29888, 29958, 29641, 28878, 30413, 30905, 31438, S2883, 32864 & 38885 OF 2023 INTERIM ORDER EA TENDED