Andhra Pradesh High Court - Amravati
Guntupalli H.G.K.Murthy, vs The State Of Andhra Pradesh, on 22 July, 2020
Author: T.Rajani
Bench: T.Rajani
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) WEDNESDAY, THE TWENTY SECOND DAY OF JULY, TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SMT JUSTICE T.RAJANI WRIT PETITION NO: 8747 OF 2020 Between: Guntupalli H.G.K.Murthy, S/o.G.Kiran Kumar, Hindu, aged about 29 years, Occ Un- employee, R/o. 5-87-1 42/2, 2nd Lane, Lakshmipuram, Guntur Town and District. Petitioner AND 4. The State of Andhra Pradesh, rep. by its Principal Secretary, Youth, Advancement, Tourism and Cultural Sports (YAT&C(Sports)) Department, Secretariat Buildings, Velagapudi, Amaravathi, Guntur District. 2. The Vice Chairman and Managing Director,, Sports Authority of Andhra Pradesh, Indira Gandhi Municipal Stadium, M.G.Road, Vijayawada, Krishna District, Pin 520 010. 3. Andhra Pradesh Public Service Commission,, rep. by its Secretary, 2nd floor, New R & B Building, Opp. Indira Gandhi Municipal Stadium, M.G.Road, Vijayawada, Krishna District, Pin 520 010. 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 a writ or order or direction more fully in the nature of Writ of Mandamus declaring the Clause No. 10 in G.O.Ms.No.74 Youth Advancement, Tourism and Culture (Sports) Department dated 09-08-2012 r/w. Annexure-ll is irrational, illegal, Improper, arbitrary, discriminatory and Violative of Article 44 and 16 of the Constitution of India besides being opposed the principles of Natural Justice and consequently direct the respondents to consider the case of the petitioner for Group-Il posts under Sports quota without reference to the Clause 10 in G.O.Ms.No.74 Youth Advancement, Tourism and Culture (Sports) Department dated 09-08-2012 in pursuance of Notification No.25/2018 dated 31- 12-2018 issued by the 3° respondent SL 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 Direct the respondents not to fill up the posts in the category of Group-Il in pursuance of Notification No.25/2018 dated 31-12-2018, so far as sports quota posts are concerned, issued by the 3 respondent, pending disposal of WP 8747 of 2020, on the file of the High Court. The petition coming on for hearing, upon perusing the Petition and affidavit filed in support thereof and the order of the High Court, dated 20.05.2020 & 48.06.2020 made herein and upon hearing the arguments of SMT K.SESHA RAJYAM Senior Advocate for Mr. K CHAITANYA Advocate for the Petitioner, SRI ASHWAT NARAYANA, GP FOR SERVICES- |, the Court made the following. / ORDER:
The interim order granted earlier is extended till further orders. A
-- SD/- K. VENKATAH ASSISTANT REGISTRAR ITTRUE COPY// i LL For ASSISTANT RE ISFRAR To,
1. One CC to SMT. K CHAITANYA Advocate [OPUC]
2. Two CC's to SRI ASHWAT NARAYANA, GP for Services- |. [OPUC] SRL Lo HIGH COURT TRJ DATED:22/07/2020 NOTE: POST ON 13.08.2020 ORDER WP.No.8747 of 2020 EXTENSION OF EARLIER INTERIM DIRECTION