Andhra Pradesh High Court - Amravati
Dr. Mindi Thriveni, vs Union Of India, on 29 August, 2025
!N THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
FRIDAY, THE TWENTY NINTH DAY OF AUGUST,
TWO THOUSA`ND AND TWENTY FIVE
: PRESENT:
THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY
W.P. Mos-12179) 12245) 12246J 12247J 12248,12249,12250,12264J
12271,12274,12276,13964,1.3965,13966,14652 and 14654 of 2025
WP.No.12179 of 2025:
Between:
Dr.Talasila Sri LakshmI', D/o Baswa Rao, aged 51 years, Occ: Assistant
Professor, Department of Mathematics, GITAM School of Science, G!TAM
(Deemed to be) university, visakhapatnam R/o. D.No.101, Sreesai
Residency, Behind Honda Servicing center, Kommadi, Visakhapatnam -
530048.
...Petitioner
AND
1. Union of India, Rep by its Secretary Ministry of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2. University Grants Commissl-on, Rep by its Chairman Bahadurshah
Zafar Marg, New Delhi -110002.
3. State of Andhra Pradesh, Rep by its principal secretary to
Government, Higher Education Department, A P Secretariat,
Velagapudi, Amaravati Guhltur District.
4. The Commissioner of Higher Education Andhra Pradesh, ANR
Towers, 1st FIoor, Prasadampadu, vijayawada, Andhra Pradesh -
521108.
!
2
5. GITAM (Deemed to .be Ulin`iiversity), Rep by its Registrar, Gandhi
• -.}'!''.
Nagar, Rushikonda, Visakb,9Patnam, Andhra Pradesh -530045.
6. GITAM School of Science, ,,QITAM (Deemed to be University), Rep
by its Principal, GUAM-I.Campus, Gandhi Nagar, Rushikonda,
• --I.I -,!
Visakhapatnam Andhra pra.a,e.sh -530045.
.I ...Respondents
Petition under Article 226 of the Constitution of India praying that l'n
the circumstances stated I'n the affl'daVit 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 proceedings No
DU/CAO/HR/GSS/Reliev[|ng/966/2,025 dated ll.4.2025 I-ssued by the 5th
i
Respondent herein relieving the;`¢,petitioner from her services as Assistant
Professor in the Respondent Scr!ool in a stigmatic and in an unJ'uStifiable
manner by introducing a two d`evised systems known as one Time
correction(OTC) and Faculty De,`be.Iopment program (FDP)/Performance
Improvement plan (plp) even|though the petitIOner had above 16 years
service and have good feedback and credentials wl'thout following
established procedures and contrary to the procedure contemplated under
university Grants Commission Act 1986 UG'C and rules and regulations
made thereunder and under the provisions of A P Education act declarI-ng
the same as illegal, arbltrary and particularly vio!ative of Artlcles 14,19(1)
(g) and 21 of the Constitution of:India and consequently set aside the
l
same duly contl'nuing the servI'CeS Of the Petitioner With all consequentI'al
benefits akin to the provisions of the UGC Act, 1956 and Rules and
RegulatI-OnS made there under; I,i; lt'..,,.
IANO: 1 OF 2025:
Petition under sectl-on 1>51 CPC is filed praying that in the
cI'rCumStanCeS Stated in the affidavit fI-led I-n support of the wrl-i petI'{iOn, the
High Court may be pleased to suspend the operation of the proceedings
. N.o. GDU/CAO/HR/GSS/Relieving/.966/2025 dated ll.4.2025 issued by the
5th Respondent herein relievin`g,I:.i,`{he Petitl|Oner from her Services aS
Assistant .Professor in the 6th Res:pondent School, pendI'ng disposal Of
WP No.12179 of 2025, on the fl'Ie .of the High Court.
The petition coming on for hearing, llpon perusI-ng the Petition and
the affl'davjt filed in support thereof and the order of the High Court order
clated 06.05.2025, 30.06.2025,15.07.2025 & 29.07.2025 made herein and
upon hearing the arguments .of., sri A. Satya Prasad, learned senior
counsel, representing sri u.D.Jai Bhima Rao, Advocate for the Petl'tioner
and Sri Pasa.la Ponna Rao, learned Deputy Solicl-tor General for the
Respondent Nos.1 & 2 and GP f9rServices-Il for the Respondent Nos.3 &
4 and Srl' C.V.R.Rudra Prasadl,jS`ltanding Counsel for the Respondent
'<'.-i_ .--= ..
.. . Nos.5&6l.
WP NO: 12245 OF 2025:
Between:
_fr_ Dr. Ch. Ganeswaa Rao, s/o R. Chandra Rao, aged 42 years, occ AssI'Stant
Pr.o.fessor, Department of English, `GITAM School of Humanities and social
sciences, visakhapatnam campus, GITAM (Deemed to be) university,
visakhapatnam R/o. Flat No.65-6-238, Mulagada Housing Colony,
opposl'te Anjaneya Temple, Gajuwaka Depot, GaJ-uWaka, Vl'sakhapatnam -
530026.
'`l'-.'t
Petitioner
AND
I|||_-.
1. Union of India, Rep by `I'tS Secretary MinI'Stry Of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2. University Grants Commission, Rep by I'tS Chairman Bahadurshah
Zafar Marg, New Delhi -110002.
. .>+._\
`| 'l
3. State of Andhra Pradesh,^`Rep by its Principal Secretary to
Government, Higher Education Department, AP Secretariat,
velagapudi, Amaravati Guntu? District. /A
4. The Commissioner of Higher Education, Andhra Pradesh, ANR
Towers, 1st Floor, Prasadampadu, ViJ'ayaWada, Andhra Pradesh -
521108. of Education
5. GITAM (Deemed to be University), Rep by its Registrar, Gandhi
Nagar, Rushikonda, Visakhapatnam, Andhra Pradesh -530045.
6. Department of English, GITAM School of Humanities and Social
sciences, rep by its Director, visakhapatnam campus, GITAM
(Deemed to be) University, Vi'Sakhapatnam.
Respondents
Petition under Article 226 Qf` 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 proceedings No
GDU/CAO/HR/GSS/Relieving/97.8/2025 dated 10.4.2025 issued by the 5th
Respondent herein relieving the petitioner from his services as Assistant
Professor in the 6th Respond,ent School in a stigmatic and in an
unjustifiable manner by introducind. a-two devised systems known as One
Time Correction(OTC) and -I Faculty Development program
(FDP)/Performance lmprovemen|l plan (Pip) even though the petitioner
had Gyears service and have good feedback and credentials without
following established procedures and contrary to the procedure
contemplated under university Grants Commission Act 1986 (UGC) and
rules and regulations made thereunder and under the provisions of A P
Education act declaring the sa-me as illegal, arbitrary and particularly
vl'olative of Articles 14,19(1) (g)-and 21 of the Constitution of India and
consequently set aside the same- duly continuing the services of the
5
petitione.r.with all consequential benefits akin to the provl'sions of the UGC
Act,1956 and Rules and Regulations made there under.
.~,.,i.,,I
IANO: 1 -OF 2025 I
Petition under Section 15~1t'`'cpc praying that in the circumstances
stated I'n the affidavit filed in support of the petition, the High Court may be
pleased to suspend the operation of the proceedings No
GDU/CAb/HR/GSS/Relievl'ng/978/2025 dated 10.4.2025 issued by the 5th
Respondent. herein relieving the p'etitioner from his services aS Assistant
.Professor in the 6th Respondent School , pending disposal of wp No.
12245 of 2025, on the file of the High Court.
The petition coming on for hearl'ng, upon perusl'ng the petition and
the affidavit filed in support thereof and the order of the Hl'gh Court order
dated .06.05.2025, 30.06.2025, t5'.07.2025 & 29.07.2025 made herein and
upon hearing the arguments of'sri A. Satya Prasad, learned senI'Or
.=: counsel, representing sri u.D.JaI- Bhima Rao, Advocate for the Petitioner
---and.Sri Pasala Ponna Rao, Ieamed Deputy Solicitor General for the
Respondent Nos.1 & 2 and GP for Servic;s-Il for the Respondent Nos.3 &
4 and Sri C.V.R.Rudra Prasad, Standing Counsel for the Respondent
Nos.5&6; _
WP NO: 12246 OF 2025:
Betwee n :
Dr K.V.S.Sireesha, W/o T.V.R.Prasanna Kumar, aged 40 years, Occ:
Assistant Professor, Department+ of Mathematics, GITAM School of
Science, GITAM (Deemed to be) unl'versity, visakhapatnam R/o. D. No.9-
38-89, Rayappalem village, Bheemunipatnam,visakhapatnam -531163.
1.`r
..]Petitl-oner
AND +h'
6
'`-:±I
1. Union of India, Rep by its''.Secretary Ministry of Human Resources
Department 127C, Sastri Bhlavan, New Delhi.
2. University Grants Commission, Rep by its Chairman Bahadurshah
Zafar Marg, New Delhi -110002.
3. State of Andhra Prade.Slh,.-.Rep by its Principal Secretary to
Government, Higher Education Department, A P Secretariat,
Velagapudi, Amaravati Guntur District
4. The Commissioner of Higher Education Andhra Pradesh, ANR
Towers, 1st FIoor, Prasadampadu Vijayawada, Andhra Pradesh -
521108-
5. GITAM (Deemed to be university), Rep by its Registrar, Gandhi
Nagar, Rushikonda, Visakh'a`patnam, Andhra Pradesh -530045.
6. GITAM School of Science, GITAM (Deemed to be University), Rep
by its Principal, GITAM .Campus, Gandhi Nagar, Rushikonda,
Visakhapatnam, Andhra Pfadesh -530045.
.. IRespondents
Petition under Article 226 of the Constitution of India praying that in
the circumstances stated I'n 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 proceedings
No.GDU/CAO/HR/GSS/Rell'eving/962/2025 dated 10.4.2025 l'ssued by the
5th Respondent herein relieving` the petitI-Oner from her Services aS
Assistant Professor in the Respondent School I-n a stigmatic and in an
unjustifiable manner by I-ntroducing_a two devised systems known as one
Time Correction (OTC) and ,.,Faculty Development program (FDP)
Performance Improvement plan (pip) even though the petitI'Oner had
above +16 years service and have good feedback and credentials without
following established procedures,, and corltrary to the procedure
contemplated under UnI'VerSity Grants Commission Act 1986 (UGC) and
rules. and regulations made thereunder anc! under the provisions of A P
fr' .
Education act declaring the sa^me -as illegal, arbitrary and particularly
violative of Articles 14,19(1);-(`dL) ;li'd 21 of the Constitution of India and
consequently set aside the -saine duly continuing the services'of the
petitioner-, w.ith all consequential be'n+efits akin to the provisions of the UGC
Act,1956 and Rules and Regulations made there under;
IANO: 1 OF2025:
Petition under section 151 CPC is filed praying that in the
circumstances stated in the affidavl|t filed in support of the writ petition, the
High Court may be pleased to suspend the operation of the proceedl'ngs
No.GDU/CAO/HR/GSS/Relieving/962/2025 dated 10.4.2025 issued by the
5th Respondent herein relieving, -the petitioner from her services as
`= Assistant Professor in the 6th:I Res'pondent School, pending disposal of
WP No,12246 of 2025, on the file -of the High Court.
The. petI'tl-On COmI-ng On for `hearing, upon perusing the Petition and
the affidavit filed I'n Support thereof and the Order Of the High Court order
:__ d.atecI 06.05_.2025, 30.06.2025, .15.07.2025 & 29.07.2025 made herein and
upon.hearing the arguments of sri A, Satya Prasad, learned senior
cou_nseI, representing sri u.D.Jai Bhima Rao, Advocate for the Petitioner
and Sri Pasala Ponna Rao, learned Deputy Solicitor General for the
Respondent Nos.1 & 2 and GP for,I Services-II for the Respondent Nos.3 &
4 and Sri C.V..R.Rudra Prasad,-Standing CounseI~for the Respondent
Nos.5 & 6;
WP NO: 12247 OF 2025:
Between :
Dr Bodasingi uma prasad Rao, S/a Chl'nnappalanal'du, aged 46 years,
Occ: Assistant Professor, Department of Mathematics, GITAM School of
sol-ence, GITAM (Deemed to be) university, visakhapatnam R/o. Flat
; f<
\}1,I
8
No.213, Ken Gardens, Durga. Nagar, Chandrampalem, Madhurawada,
Visakhapatnam -530041
...Petitioner
AND
1. Unl'on of India, Rep by its. Secretary MI'niStry Of Human Resources
Department 127C, Sastri Bhavan] New Delhi,
2. University Grants Commission, Rep by its Chairman Bahadurshah
Zafar Marg, New Delhi -110002.
3. State of Andhra Pradesh; Rep by its Principal Secretary to
Government, Higher Eclucation Department, A P Secretariat,
Velagapudi, Amaravati Gunt'-ur District.
4. The commissioner of Higher education, Andhra Pradesh, ANF{
Towers, 1st Floor, Prasadampadu Vijayawada, Andhra Pradesh -
521108_
5. GITAM I(Deemed to be University), Rep by its Registrar, Gandhi
Nagar, Rushikonda, Visakhapatnam, Andhra Pradesh -530045
6. GITAM School of Science, (Deemed to be GITAM University), Rep
by its Principal, GITAM Campus, Gandhi Nagar, Rushikonda,
Visakhapatnam, Andhra Pr.a'lde'sh - Respondents530045.
;,... ,.|Respondents
Petition under Article 226 of the Constitution of lndI'a Praying that l'n
the circumstances stated in the affidavit filed therewI-th, the Hl-gh Court may
be pleased to issue an appropriate writ order or direction preferably a writ
in the nature of NoMandamus declaring the proceedings
GDU/CAO/HR/GSS/Relieving/971/2025 dated ll.4.2025 issued by the 5th
Respondent herein relieving the. petitioner from his services as Assistant
Professor I-n the 6th Respondent School in a stigmatic and tin an
unjl`IStifiable manner by introducing a two devised systems known as one
Time Correction(OTC) and,.`l|.I Faculty Development program
_e \.-:
_/
` \ _ ~
I
9
(FDP)/Performance Improvement plan (PIP) even though th-e petitioner
had above 16 years service ari'd have good feedback and credentials
wl'thout.following established prQdedureS and COntrary tO the Procedure
contemplated under University Grants Commission Act 1986 UGC and
rules and regulations made thereunder and under the provI'SiOnS Of A P
Educatl'on act declaring the s9pre aS illegal, arbitrary and particularly
violatI'Ve,Of.Articles 14,19(1) (g) and 21 of the ConstI'tutiOn Of India and
consequently set aside the same duly continul-ng the services of the
Petitioner With all consequential benefits akin to the provisions of'the UGC
Act,1956 and Rules and Regulations made there under;
IANO:1 OF 2025.-
PetI-tI'On under Section 15'1 CPC is filed praying that .in the
_ circumstances stated in the affidav=it filed in support of the writ petl|tI-On, the
High Court may be pleased to suspend the operation of the proceedl'ngs
No.GDU/CAO/HR/GSS/RelI'eVing/971/2025 dated ll,.4.2025 issued by the
_- 5th Respondent herein relieving`. the petitioner from hisl servl-ces as
-- Ass.istan.I professor in the 6th Respondent school, pending disposal of
WP`No.12247 of 2025, on the fI-ie'Of the High Court.
The petition coming on for hearing, upon perusI'ng the Petjtl'on and
the affidavl't fI-led in Support thereof and the order of the High Court order
dated 06.05.20,25, 30.06.2025,15.07.2025 & 29.07.2025 made-|herein and
upon thearjng the arguments ofm srI' A. Satya Prasad, leamed 'senior
counsel, .representing sri u.D.Jai Bhjma Rao, Advocate for the petl't!-oner
and Sri Pa.sala ponna Rao,. learned Deputy Solicitor General for the
Respondent.Nos.1 & 2 and GP for Services-l[ for the Respondent Mos.3 &
4 and SrI- C.V..R.Rudra prasad,. standing counsel for the Respondent
Nos`.5 & 6).
\+
10
WP NO: 12248 OF 2025:
Between :
Dr. Neelima Davuluri, S/a (Late) ,P.`V.V.Rama Rao, Aged 36 years; Occ:
Assistant Professor, Department of Mathematics, GITAM School of
science, GITAM (Deemed to be) University, VI-SakhaPatnam R/o. Flat
No.402, Vaishnavi Enclave, Near AIMS College, Yendada, Visakhapatnam
-530045
...Petitioner
AND
1. Union of India, Rep by its Secretary Ministry of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2. University Grants Commission, Rep by its Chairman, Bahadurshah
Zafar Marg, New Delhi -110QO2.
3. State of Andhra Pradesh`-, `Rep by its Principal Secretary to
Government, Higher Eclucation Department, A.P.Secretariat,
Velagapudi, Amaravati Guntur District.
4. The Commissioner of Higher Education, Andhra Pradesh, ANR
Towers, 1st FIoor, Prasadampadu, Vijayawada, Andhra Pradesh -
521108.
5. GITAM (Deemed to be University), Rep `by its Registrar, Gandhi
Nagar, Rushikonda, VI'SakhaPatnam, Andhra Pradesh -530045.
6. GITAM School of Science, .GITAM (Deemed to be UniversI-ty), Rep
by its Principal, GITAM C'ampus, Gandhi Nagar, Rushikonda,
Visakhapatnam, Andhra Pradesh -530045.
-f'.. `J
...Respondents
Petition under Article 226 of the Constitution of India is filed 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 cleclaring proceedings No
*!l J'. i ^-.I..+
1l
GDU/CAO/HR/GSS/Relieving/959/2025 datecl ll.4.2025 issued by the 5th
-\ '`-.I.,
Respondent herein relieving th-6 petitioner from her services Assistant
Professor in the 6th Responden`t'!School in a stigmatic.and in an
I -unjustifjable manner by introducing a two deviseci systems known as one
Time. Correct!'on(fOTC') and Faculty Development program
(FDP)/Performance Improvement plan (PIP) even though the petitioner
had above 16 years service anc! have good feedback and credentials
. without following established procedures and contrary to the procedure
contemplated under University Grants Commission Act 1986 {UGC} and
rules and regulations made thereunder and under the provisions of A P
Education act declaring the sam.e as illegal, arbitrary and partl'cularly
: vI'OlatiVe Of Articles 14,19(1)(g):land 21 of the Constitution of India and
consequently set aside the same duly continuI'ng the Services Of the
.I petitioner with all consequential benefits akin to the provisions of the UGC
Act,1956 and Rules and Regulations made there under]'
IANO: 1 OF2025
- Petition under SectI'On 151 CPC is filed praying that in the
circum,stances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operation of the proceedings No
GDU/CAO/HR/GSS/Relieving/959/2025 dated ll.4.2025 I-SSued by the 5th
` Respondent herein relieving the .petitioner from her servl;ces as Assistant
Professorin the 6th Responderlt S,chool, pending disposal of wp No.
12248 of 2025,.on the fl'le of the High Court.
The petition coming on for hearing, upon perusing the petitl'on and
the affida.vit filed in support thereof and the orc!er of the High Court order
cl.ate_d 06.05.2025, 30.06.2025,15.07.2025 & 29.07.2025 made herein and
`upon hearing the arguments oil sri A. Satya Prasad, learned senior
counsel, representing sri u.D.Jai._Bhima Rao, Advocate for the Petitioner
and Sri P?sala Ponna ,Rao, learned Deputy Solicitor General for the
:i
l2
Respondent Nos.1 & 2 and GP for Services-ll for the Respondent Nos.3 &
4 and Sri C.V.R.Rudra Prasad, Stanc!ing Counsel for the Respondent
Nos.5 & 6;
WP NO: 12249 OF 2025:
Betwee n : r
Dr K.Aruna Kumari, D/o K.F`a.ng-aiah, aged 50 years, Occ: Assistant
Professor, Department of Mathematics, G!TAM School of Science, GITAM
(Deemed to be) University Visakhapatnam R/o. Plot. No.SBI-31, M.V.P
Colony, Visakhapatnam - 17.
...Petitioner
AND
1. Union of lndI-a, Rep by its Secretary Ministry of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2. University Grants Commission, Rep by it; Chairman, -Bahadurshah
Zafar Marg] New Delhi -110002.
3. State of Andhra Pradesh, Rep by its Principal Secretary to
Government, Higher Education Department, A P Secretariat,
Velagapudi, Amaravati Guntur District.
4. The Commissioner Higher Andhra of Education Pradesh, ANR
Towers, 1st Floor, Prasadampadu, Vijayawada, Andhra Pradesh -
521108.
5. GITAM (Deemed to be University), F{ep by its Registrar, Gandhi
Nagar, Rushikonda, Visakhapatnam, Andhra Pradesh -530045.
6. GITAM School of Science, `GITAM, (Deemed {o be University), Rep
by its principal, GITAM Campus, Ganc!hi Nagar, Rushikonda,
visakhapatnam, Andhra Pradesh -530045.
...Respondents
Petition under Article 226 of.the Constitut;Ion of india praying that in
the circumstances stated in the a,ffidavit filed therewith, the High Court may
I Jt;
13
be pleased to issue an appropriate writ order or direction preferably a Writ
in `..the ,nature of+ Mandamus declaring the` Proceedings-
No.GDU/CAO/HR/GSS/Relieving/9.60/2025 dated ll.4.2025 issued by the
5th Respondent herein relieving the petitioner from her Services aS
-I Assistant Professor in the 6th Respondent School in a stigmatic and in,an
-, unjustifiable manner by intr`oducing a two devised sy-stems known as One'
Time` Correction (OTC) and Faculty Development program
(FDP)/Performance Improvement plan (PIP) even though ~the petitioner
-had above.18years service and have good feedback and Creden®tialS,
without-fo.llowing established procedures and 'contrary to the procedure
contemplated under university Grants Commission Act 1986 (UGC) and
. rules and regulations made thereunder and under the provisions of AP
Education act declaring the same as illegal, arbitrary and particularly
violative of.Articles 14,19(1) (g.I) and 21 of the Constitution of India and
consequently set aside the same duly continuing the services of the
. petitioner vyith all consequentI-al benefits akin to the provisionsl'of the UGC
.=Act,_ 1_`956 an.d Rules and Regulations made there under;
[ANO: 1 OF2025:
: Petiti'on. under -Section 151 CPC is filed praying zthat in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court`may be pleased to suspend the operation of the proceedings
N.o.GDU./CAO/HR/GSS/Relieving/960/2025 dated ll.4.2025 issued by the
5th Respondent herein relieving. the petitioner from her services as
Assista`nt Professor in the 6th Respondent School, pending disposal of
WP No.12249 of 2025, on the file of the High Court.
. The petition coming on for-.=h`earing, upon perusing the,Petition and
. the affidavit filed in support there~of and the order of the High Court order
dated 06.05.2025, 30.06.2025,15.07.2025 & 29.07.2025 nlade herein and
upon. hearing the arguments of`Sri A. Satya Prasad, learned senior
14
COunSel, rePreSentI'ng SrI' U.D.Jai Bhima Rao, Acl'vocate for the P-etitio'ner
and Sri Pasala Ponna Rao, ie?rned Deputy Sc,Iicitor General-for the
Respondent Nos.1 & 2 and GP for.Services,-ll for the Respondent Nos.3 &
S.-.A.
4 and Srl- C.V.R.Rudra Prasaq._,_ Stanc!ing Counsel for the Respondent
Nos.5 & 6].
WP NO: 12250 OF 2025:
Between:
Dr. Sreedhar Sobhanapuram, s/o Balakrishna, aged 45 years, R/o.
D.No.3-67/1/6, Occ Assistant Professor, Department of Mathematics,
GITAM School of Sol-enCe, GITAM (Deemed to be university),
Visakhapatnam F3/o D.No.3-67/1/6, 'FIat No.203, Sivarama Enclave,
Sirugudi Nagar, Yendada, Visakhapatnam -530045.
...Petitioner
AND
1. Union of lndl'a, Rep by its Secretary Ministry of Human Resources
Department 127C, Sastri Bhavan, New Delhl-.
2. University Grants Commission, Rep by its Chairman Bahadurshah
Zafar Marg, New Delhi -110002.
3. State of Andhra Pradesh, Rep by its principal secretary to I
Government, HI'gher Education Department, A P Secretariat,
Velagapudi, Amaravati Guntur District.
4. The Commissl'oner of Higher Education, Andhra Pradesh, -ANR
Towers, 1st Floor, Prasadampadu vijayawada, Andhra Pradesh -
521108. I.
5. GITAM (Deemed to be_ inniversity), Rep by its Registrar, Gandhi
Nagar, Rushikonda, visakhapatnam, Andhra Pradesh i 530045.
6. GITAM School of Science, GITAM (Deemed to be unI'VerSity), Rep
by its Principal, GUAM Campus, Gandhi Nagar, Rushikonda,
Visakhapatnam, Andhra Pradesh -530045.
.,#y; #f.i.#. ;-I.;,c
` *
\ \ 15
.i `if •/
-...Respondents
..petition`under Article 226l,.Qf...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 wri,I order -or direction preferab'Iy a Writ
in the nature of Mandamus declaring proceedings No
GDU/CAO/HR/GSS/Relieving/965/2025 dated ll.4.2025 issued by the o5th
Respondent herein relieving the -petitioner from his services as Assistant
professor in the 6th Respondent School in a stigmatic and in an
unjustifiable manner by introducing a two devised systems known as On.e
Time Correction (OTC) and' Faculty Development -program
(FOP)/Performance lmprovement' plan (PIP) even though 'the petitioner
had above 8years service and h.ave :good feedback and credentials-without
'`._, `|
following established procedures and contrary to the procedure
contemplated under Universi'ty Grants Commission Act 1986 UGC and
rules and re'gulations made thereunder and under the.provisions of A P
Education act declaring the same as illegal, arbitrary and-particularly
..` vi,olat_ive.of Articles 14,19(1) (g)I.and 21 of the Constitution of-India and
consequently set aside the same duly continuing the services 6f the
petitI'Oner With all consequential benefits akin to the provisions of the UGC
Act; 1956 and Rules and Regulations made there under;
IANO: 1 OF2025:
- Petition under Sectiom.r.1,5.`1.I.:CPC is filed praying that in the
circumstances stated in the affidavl't filed in support of the writ petition, the
High Court may`be pleased to suspend the operation of the proceedings
No.GDU/CAO/HR/GSS/Relieving/965/2025 dated ll.4.2025 issued by the
5th Respondent herein relieving the petitioner from his -services as
Assistant Pro.fessor in the 6tP Respondent School, pending disposal of
WP No.12250 of 2025, on the file of the High Court.
16
The petition coming on for hearing, u`pon perusing the petition and
the affidavit filed in support thereof and +the order of the High Court order
dated 06.05.2025, 30.06.2025, .15.07.2025 & 29.07.2025 made 'herein ancl
upon hearing the arguments of sri A. Satya Prasad, learned se'nior
COunSel, representing Sri U.D.Jai..Bhima Rao, Advocate for the petitioner
and Sri Pasala Ponna Rao, Ieamed Deputy Solicitor General for the
Respondent Nos.1 & 2 and GP for Services-II for the Respondent No§.3 &
4 and Sri C.V.R.Rudra Prasad, Standing Counsel for the Respondent
Nos.5 & 6;
WP NO: 12264 OF 2025:
Between:
Dr.Bore. Ravi Kumar, S/o B.Krishna Murthy, aged 46 years, Occ:
Assistant Professor, Department of Mathematics, GITAM School of
science, GITAM (Deemed to. be) University, Visakhapatnam, R/o. PIat
No.226, M.V.P Colony, Visakhapatnam -530017. I
.I:Petitioner+ -
AND
1. Union of India, Rep by I-tS Secretary, Ministry of Human Resources
Department 127C, Sastri Bhavan', New Delhi.
2. University Grants Commission, Rep by its Chairman, Bahadurshah
Zafar Marg, New Delhi -110002.
3. State of Andhra Pradesh, Rep by its PrincI'Pa! Secretary to
Government, Higher Education Department, A,P Secretariat,
VelagapudI', Amaravati Guntur District.
4. The Commissioner of Higher Education, Andhra Pradesh, ANR
Towers, 1St FIoor, Prasadampadu, Vl-jayawada, Andhra Pradesh -
521108.
-fi ,,.*li.:I
17
5. `GITAM (Deemed to be U.niversity), Rep by its Registrar, Gandhi
`` Nagar, Rushikonda, Visakhapatnam, Andhra Pradesh -530045.
6.. GITAM|School of Science!,:-''|`G'lTAM (Deemed to be University), Rep
by'-its principal, GITAM-Campus, Gandhi Nagar, Rushikonda,
Visakhapatnam, Andhra Pradesh 530045.
...Respondents
. Petition under Article 226 of-the Constitution of India is filed 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 proceedings No
GDU/CAO/HR/GSS/Relieving/968/2025 dated ll.4.2025 issued by the 5!h
Respondent herein relieving the petitioner from his services as Assistant
-,I professor in the 6th Respondent School in a stigmatic and in an
unjustifiable manner by introducing a two devised systems known as One
Time -Correction(IOTG) and Faculty Development program
(FDP)/Performance Improvement plan (PIP) even though the petitioner
=T-had above 16 years service and have good feedback and credentials
without following established --procedures and contrary to the procedure
contemplated under unI-VerSity Grants Commission Act 1986 (UGC) and
rules and.regulations made thereunder and under the provisions of A P
Education act declaring the same as illegal, arbitrary and particularly
violative of Articles 14,19(1)(g) and 21 of the Constitution of India and
consequently .set aside the same duly continuing the services of the
petitioner with all consequential benefits akin to the provisions' of theIUGC
Act,1956 and Rules and Regulations made there under;
lANO: 1 OF2025
Petition under Section 151'.CPC is filed praying that in the
circumstances stated in the affidavit.``filed in support of the petition, the High
Court may be pleased to suspend the operation of the proceedings No
18
GDU/CAO/HR/GSS/Relieving/968/2025 dated ll.4.2025 issued by-the 5th
Respondent herein relieving the.petitioner from hI'S Services aS As'sistant
Professor in the 6th Respondent School, pending disposal of WP No.
12264 of 2025, on the file of the Hi`g`h Court.
The petition coming on:o2f6r.:he:aring, upon perusinga the Petition and
the affidavit filed in support thereof and the order of the High Court order
dated 06.05.2025, 30.06.2025,15.07.2025 & 29.07.2025 made herein and
upon hearing the arguments of Sri A. Satya Prasad, learned senior
counsel, representing Sri U.D.Ja!- Bhima Rao, Advocate for the Petitioner
and Srj Pasala Ponna Rao, learned Deputy Solicitor General for the
Respondent Nos.1 & 2 and GP for Services-ii for the Respondent Nos.3 &
4 and SrI' C.V.R.Rudra Prasad, Standing Counsel for the Respondent
Nos.5 & 6;
WP NO: 12271 OF 2025:
Between : ~,,-~,.I I
Dr.P.Sridhar Maisa, s/o Venkataiah, aged 46 years, Occ. Assistant
Professor, Department of English, Gl-lam UnI'VerSity, Hyderabad Campus,
Hyderabad, Rudraram-502329, R/o. H.No. 1-4-26, Saradhi Nagar,
Khammam Urban, Khammam-507003.
...p6titioner
AND
1. Union of India, Rep by I'tS Secretary Ml'.nistry of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2, University Grants Commission, Rep by its 'Chairman, Bahadurs'hah
Zafar Marg, New, Delhi -1.,10002.
3. State of Andhra Pradesh, Rep by its PrincI-Pal Secretary to
Government, Higher Education Department, A P Secretariat,
VelagapudI', Amaravati Guntur District.
-I-*i i ..!!i
19
4: The' Commissioner of 'Ilig.rl,er Education, Andhra Pradesh, ANR I
-Towers,1St FIoor, Prasadangpadu, Vijayawacla, Andhra Pradesh -
.` \..-_,..
521108' -
5. GITAM (Deemed to be University), Rep by its Registrar, Gancihi
Nagar, Rushikonda, Visakhapatnam, Andhra Pradesh -530045.
.6.rGitam School of Humanities and Social Sciences, Hyderabad `
Campu's, rep by its Director, Gitam University, Hycierabad.I
u..Respondents,
Pe'tition under Article 226 of the Constitution of India prayin'g that in
the circumstances stated in the a`#i`d,avit filed therewith, the High Court may,
I be pleased .to issue an appropria.,te, vyrit order or direction preferably a Writ
in the ,.nature of Mandamus declaring the proceedings
No.GDU/CAO/HR/GSS/Relieving/979/2025, dated 10.4.2025 issued by the
5th Respondent herein relieving the petitioner from his servicaes as
_;i Assistant Professor in the 6tll Respondent School in a stigmatic and in an
i_* unju.s±ifiable manner by introducing a two devised systems known as One
Time, Correction('OTC') and Faculty Development program
(FDP)/Performance Improvement plan (PIP) even though the petI-tiOner
had -10 years service and have good feedback and credentials without
.following .,established procedures and contrary to the procedure
I.'',contemplated under'University Gran;ts Commission Act 1986 (UGC) and
rules' a`nd. regulations macle thereunder and under the provisions of A P
` Ed.ucatio.n .act declaring the same as illegal, arbitrary and particularly
viQlatiVe Of Articles 14,19(1) (g) .and 21 of the Constitution of India and
cc,nsequenti`y set aside the same duly continuing the services of the
petI-tiO.ner Wi.th all consequential benefits akin tO the Provisions Of the UGC
Act, 1956 and Rules and Regu,Iations made there under.
20
lANO: 1 OF2025
Petition under Section 151, of CPC is fi!ec! praying that in the
circumstances stated in the affidavi.I filec] in support of the petition, the High
Court may be pleased to suspend the operation c,i the proceedings No
GDU/CAO/HR/GSS/Relieving/97.9/2025 dated 10.4.2025 issued by the 5th
Respondent herein relieving the petitioner from his services as Assistant
professor in the 6th Responderlt School, pending disposal of WP No.
12271 of 2025, on the file of the High Court.
The petition coming o.n for hearing] upon perusing the Petition and
the affidavit filed in support thereof and the order of the High Court order
dated 06.05.2025, 30.06.2025,15.07.2025 & 29.07.2025 made herein and
upon hearing the arguments of, Sri A. Satya Prasad, learned senior
counsel, representing Sri U.D.Jai Bhima Rao, Advocate for the Petitioner
and Sri Pasala Ponna Rao, learned Deputy Solicitor General for the
Respondent Nos.1 & 2 and GP for Services-!I for the Respondent Nos.3 &
4 and Sri C.V.R.Rudra Prasad, Standing Counsel for the Respondent
Nos.5 & 6;
WP NO: 12274 OF 2025:
Betwee n :
Dr. P.Sreeramu!u, s/o Patnam.Krishnaiah, aged 50 years, Occ. Assistant
Professor, Department of English, Gi{am University, Bangalore, R/o.
saikrupa sankaip, Apt.301, Venkateswara Layout, Mahadevapura,
Benagalore-560048.
\t._=| Petitioner
AND < -_...'T
1. Union of India, Rep'by its Secretary Ministry of-Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2., University Grants Commissl-,6n, Rep by its Chairman Bahadurshah
Zafar Marg, New Delhi -110002.
\`*.i l``'t.i` 1' l ,``
I )
21
3. State-` of Andhra Pradesh, Rep by its Principal Se_cret'ary.to
i .-Government, I Higher Ed\lication Department, AP Secretariat,
'|` velagapudi, Amaravati Guhtur District.
--'4. -.,The.` :Commissioner of Higher Education, Andhra Pradesh,I ANR
-~Towers,1st F!oor, Prasadampadu, Vijayawada, Andhra Pradesh -
•`iJ`-I
521108. of Education I `
5. GITAM (Deemed to be. U-niversity), Rep by its Registrar, Gandhi
Nagar, Rushikonda, Visakhabatnam, Andhra Pradesh -530045.
` 6..Gitam` School of Humanities and Social ScI'enCeS, Bengluru
Campus, rep. by its Director,'Gitam University, Bangalore.
Respondents -
I petition under Article 226 6f 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 proceedings -No
+~=GDU/CAO/HR/GSS/Relieving/98b/2025 dated 10.4.2025 issued by the 5th
Respondent herein relieving I.he~-peti.tioner from his services as Assistant
Professor in the 6{h Responde'nt School in a stigmatic and -in an
unJ-uStifiable manner by introducing a two devised systems known as One
Time Correction('OTC') and. Faculty Development ~ program`
(F.DP)/Performance Improvement -plan (PIP) even though the petitioner
. ha`d.10-years service and have good feedback®and credentials without,
following I established procedu.res and contrary to the -proce|dure
contempla{;d under university Grants CommissI'On Act 1986 (UGC),and
A rules a`nd regulations made ther`eunder and under the provisions of A P `'
Edu?ation .act-declaring the same as illegal, arbitrary and, parti6ularoly
violative. of Articles 14,19(1) (g)I and 21 of the Constitution of India-and
-,cons`equently set .aside the. same duly continuing the services of`the I
22
petitioner wit:h all consequential benefits akin to the provisions of the. UGTC
Act,1956 and Rules and Regulations macie there under.
IANO:1 OF2025 I Y. I
Petition unc!er Section 151 `G`+?;Q praying that in the circumstances
stated in the affidavit filed in sIJPPQ`.rt Of the Petition, the High Court may be
pleased to suspend the operatI-On Of the Proceedings No
GD'U/CAO/HR/GSS/Relieving/980/2025, dated 10.4.2025 issued b'y the
5th Respondent herein relieving the petitioner fro.m his services as
Assistant Professor in the 6th Respondent School, pending disposal of
WP No. 12274 of 2025, o'n the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and
the affidavI't filed in support thereof and the order of the High Court order
dated 06.05.2025, 30.06.2025,15..07.2025 & 29.07.2025 made herein and
upon hearing the arguments of sr,i` A. Satya Prasad] learned senior
counsel, representing Sri U.D.Jai.,Bhima Rao, Advocate for the Petitioner
and Sri Pasa!a Ponna Rao, learned Deputy Solicitor General for the
Respondent Nos.1 & 2 and GP for Services-II for the Respondent Nos.3 &
4 and Sri C.V.R.Rudra Prasad, Standing Counsel for the Respondent
Nos.5 & 6;
WP NO: 12276 OF 2025:
Between :
Dr. Mindi Thriveni, D/o D. Arjuna Rao, aged 41 years, Occ Assistant
Professor, Department of Engiish`, ..GITAM School of Humanities and Social
Sciences, Visakhapatnam Campus,. GITAM (Deemed' to be). University,
Visakhapatnam R/o. D. No.3-72, Gedda Veedhi, Kothavalasa Village,
Vizianagaram -535183.
...Petitioner
AND
;;i .I .f,ii.,i :i,Ll-4
23
Lt
1. Union of India, F3ep by its_`secretary' wii!nistry of Human.Resources
Department 127C, Sastri Bhat'an, New Delhi.
2. .University Grants Commission, Rep by its Chairman, Bahadurshah
Zafar Ma'rg, New Delhi -110002. I
3. State `of Andhra Pradesh, ,Rep by. its Principal Secretary to''
I Gave.rnment, Higher Education Department, A P Secretariat,
- `Velagapudi,-Amaravati Guntur District. I
I 4.- The` Commissioner, Higher Education Andhra Praclesh, ANR
+.Towers,1St Floor, Prasadampadu, Vijayawada, Andhra Pradesh -
521108.
'5. GITAM (Deemed to bee Un'jversity), Rep by its Registrar, Gandhi
Nagar, Rushikonda, Visakhap.a.tnam, Andhra Pradesh -530045.
t. .6. Department of English, GI`TAM School of Humanities and Social
SQienCeS, rep by I-tS `Director, Visakhapatnam Campus, GITAM
(Deemed to be) University, Visakhapatnam.
..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 proceedings\`.
No.GDU/CAO/HR/GSS/Relieving/977/2025 dated 10.4.2025 issued by the
5tP. Respondent herein relieving,`th`e petitioner from her services as
Assis.tant Professor in the 6th Respondent School in a stigmatic and in an
. unJ'uStifiabl.e manner by introducing a two devised systems known as One
Time Correction(OTC) and Faculty Development program
(FDP)/Performance lmprovemen+l plan (pip) even though the petitioner
had 10 years service and have good feedback and credentials without
following established procedures ancl contrary to the procedure
contemplated under University Grants Commission Act 1986 (UGC) and
\ \
24
rules and regulations made thereunder and under the provisions of A P
Education act declaring the same as i!!egal, arbitrary and Particularly
violative of Articles 14,19(1) (g) and 21 of the Constitution of India and
consequently set aside the sam`e duly continuing the services of the
petitioner with all consequential b'enefits akin to the provisI'OnS Of the UGC
Act,1956 and Rules and Regulations made there under;
]ANO: 1 OF2025:
Petition under Section 15-1.CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the writ petition, the
High Court may be pleased to su.spend the operation of the proceedings
No.GDU/CAO/HR/GSS/Relieving/977/2025 dated 10.4.2025 issued by the
5th Respondent herein relieving the petitioner from her services as
Assistant Professor in the 6th F3espondent School, pending disposal of
WP No.12276 of 2025, on the file|,of the High Court.
The petition coming on for hearing, upon perusing the petition and
the affidavit filed in support thereof and the order of the High Court order
dated 06.05.2025, 30.06.2025,15.07.2025 & 29.07.2025 made herein and
upon hearing the arguments of`Sri A. Satya Prasad, learned senior
counsel, representing Sri U.D.Jai Bhima Rao, Advocate for the Petitioner
and Sri Pasala Ponna Rae, learned Deputy SolicI-tor General for the
Respondent Nos.1 & 2 and GP for Services-!! for the Re'spondent Nos.3 &
4 and 'Sri C.VIR.Rudra Prasad, Standing Counsel for the Respondent
Nos.5 & 6;
WP NO: 13964 OF 2025:
Between :
Dr Kona -Rajendra Kumar, S/o. iate Kondala Rao, Aged 53, Occ Assistant
Professor; Department of Mathematics, GiTAM School of Science, GITAM
(Deemed to be University), Visakhapatnam R/o 9-'6-39, Opp AU College of
J,
:i:-i ~}.lick. !t .~rit,
I 25
+H
Engineering. for Women, SiVaj-i .-park road;I-sivajipalem, visakhapatnam-
53.0017`. I
.]lpetitione+
AND .
1. .Union of India, Rep _by its,-,S.ecretary Ministry of Human Resources I
Department 127C, Sastri Bhavan, New Delhi.
2. University Grants Commission, Rep by its Chairman, Bahadurshah
Zafar Marg, New Delhi -110002.
3.I State-of Andhra Pradesh,. Rep by its Principal Secretary to
- GQVernment, Higher Education Department, A P Secretariat,,-
I velagapudi, -Amaravati Guntur District.
4`. `The .Commissioner Higher of Education, Andhra Pradesh,-ANR'
Towers,1st Floor, Prasadampadu, Vijayawada, Andhra Pradesh --
521108. I.
5. GITAM-(Deemed to be UrliVerSity), Rep by its Registrar,.Gandhi
-a Nagar, Rushikonda, Vl'sakh-apatnam, Andhra Pradesh -530045.
-.6. GITAM. School of Science, GITAM (Deemed to be University),a Rep..
by its Principal, GITAM Campus, Gandhi Nagar, Rushikonda,
_- Visakhapatnam, Andhra Pradesh -530045.
...Respondents
Petition under Artl'cle 226 .Qf the Constitution of India praying that in -
the circumstances stated in the affidavit filed therewith, the High Court may
be pleasec! to issue an appropriate writ order or direction preferably alwrit
in the nature of MandamL!S declaring the Proceedings No``
GDu/CAO/HR/GSS/Relieving/961,/2025 dated ll.4.2025 issued by the 5th I
Re.spondent.herein relieving the.petitioner from his services as Assistant
Professor....in the §th-Respondent School in a stigmatic and in an
unjustifiable manner by introducing a two devised systems known as one
26
Time Correction(OTC) and Faculty Development I program
(FDP)/Performance lm'provemer}lt.plan (PIP) even though-the petition'er
had 10 years of service and hay:_e,-:.good feedback and Credentials Without
following established proceduresf[,land contrary to the procedure
contemplated under University Grants Commission Act 1986 UGC and
rules and regulations made thereunder and under the provisions of A P
Education act declaring the same as ill,egaI, arbitrary and particularly
violative of Articles 14,19(1) (g) and 21 of the Constitution of India and
consequently set aside the. same duly continuing the services of the
petitioner'with all consequential benefits and attendant benefits akin to the
provisions of the UGC Act,1956 and Rules and Regulations made there
under.
]ANO: 1 OF2025 _ .i i -,
I. ..in r-s.
I.JJ,.I....-. `' . I I
Petition under Section 15'1,of CPC is filed praying that in the
circumstances stated in the afficlavit filed in support of the petition, the High
Court may be .pleased to suspen.d the operation of the proceedings No
GDU/CAO/HR/GSS/Relieving/961/2025 dated ll.4.2025 issued by the 5th
Respondent herein rell'eving the :petitioner from his services as Assistant
Professor in the 6th Respondent Schoolj pendl-ng disposal of WP No.
13964 of 2025, on the file of the Hi`gh .Court.
The petition coming on for hearl'ng, upon perusing the petition and
the affidavl't filed in support thereSf and the order of the High Court order
dated 29.05.2025, 30.06.2025,.€15.07.2025 & 29.07.2025 made herein and
upon hearing the arguments of- Sri A. Satya Prasad, learned senior
counsel, representing sri u.D.Jai Bhima Rao, Advocate for the Petiti'oner
and Sri Pasala Ponna Rao, learned Deput.y Solicitor General for the
Respondent Nos.1, & 2 and GP for Services-II. for the Respondent Nos.3 &
I.`:.# . .I,i,1-, .i i!h. : , ; ,i¢
'.} ..W .
{
4 and :Sri C.V.R.Rudra Prasad,'J.`,standing corinsel for the Respondent
Nos.5 & 6,; ..
WP.NO: 13965 OF 2025:
Between : -
Dr. Boddana Simhachalam, S/o. Nagabhushana Rao, Aged 42 yrs,
Occ: Assistant Professor, Department of Mathematics, GITAM School
of scienQe, GITAM (Deemed to be University), Visakhapatnam R/o Flat
No 309, SVS Pioneers Castle, Siva Shakti Nagar Road,
Bottavanipalem, Madhurvada, Visakhapatnam.
...Petitioner,
AND :1;:,;._. I I... i*,.`..I
1. Union of India, Rep by its',`Secretary Ministry of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2. University Grants Commission, Rep by its Chairman, Bahadurshah
Zafar Marg, New Delhi -110002.
i.i-3. _State. of Andhra Prades,h, Rep by. its Principal Secretary to,
I Government, Higher Education Department, A P Secretariat,
Velagapudi, Amaravatl', Guntur District.
4: The Commissioner of HI'gher.Education Andhra Pradesh, ANR
Towers, 1st Floor, Prasadampadu ViJ-ayaWada, Andhra Pradesh -
521108.
5. GITAwi_ (Deemed to be, university), F3ep by its Registrar, Gandhi
`Nagar, Rushikonda, Visakhapatnam, Andhra Pradesh -530045.
6. GITAM School of Science, GITAM-(Deemed to be University), Rep
by its Principal, GITAM Campus, Gandhi Nagar, Rushikonda,
Visakhapatnam, Andhra Pradesh -530045.
...Respondents
Petitl'o`n under Article 226 of the Constitution of India is fI-led pray';ng
that in the circumstances stated in the affidavl't filed I.herewith, the High
28
Court may be pleased to issue an a'ppropriate writ order or -direction
preferably a Writ in the nature of Mandamus declaring the proceedings No
GDU/CAO/HR/GSS/Relieving/969/2025 dated ll.4.2~025 issued by the 5th
Respondent herein relieving the petitioner f'rom his services as Assistan+I
professor in the 6th Respondent School in a stigmatic and in an
unjustI'fiable manner by introducing a two devised Systems known aS One
Time Correction(lOTC') ancI . Faculty Development program
(FDP)/Performance Improvement plan (PIP) even though the petitioner
had 16 years of service and have good feedback and credentials without
following established procedures and contrary to the procedure
contemplated under university Grants Commission Act 1986 {UGC} and
rules and regulations made thereunder and under the provisions of A P
Education act declaring the same as illegal, arbitrary and particularly
violative of Articles 14,19(1) (g) and 21 of the Constitution of India and
consequently set aside the same duly continuing the services of the
petitioner with ail consequential benefits and attendant benefits akin -to the
provisions of the UGC Act,1956 and Rules and Regulations made-there
under;
IANO: 1 OF2025
Petition under Section 151 CPC is filed praying that in the
circumstances stated in the affidavit.filed in support of the petition, the High
Court may be pleased to suspend the operation of the proceedings No
GDU/CAO/HR/GSS/Relieving/969/2025 dated ll.4.2025 issued by the 5th
Respondent herein relieving the peti'tioner from his services as Assistant
professor in the 6th Respondent School, pending disposal of WP No.
13965 of 2025, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and
the affidavit filed in support thereof and the order of the High Court order
dated 29.05.2025, 30.06.2025,15.07.2025 & 29.07.2025 made herein and
',+.i ,i ,, ,,.i
I
29
upon hearing the argumentsl df' sri A. Satya Prasad, learned senior
counsel, -representing Sri U.D.Jai Bhima Rao,a Advocate for the Petitioner
and 'sri pasala .ponna Rao, leamed -Deputy lSolicl'tor General for the
Respondent Nos.'1 &-2 and GP,for Services-ll for the Respondent Nos.3 &
4, and Sri C.V.R.JRudra Prasad, `Standing CoLInSel for the Respondent
Nos.5 & 6;
WP NO: 13966 OF 2025:
Between:
Dr. Akiri Sridtlar, S/o. Eswara Rao, Aged 47yrs, Occ: Assistant Professor! -
I Department of Mathematics, GITAM School of Science, GITAM (Deemed
to be univ.ersity), visakhapatnam R/o D.No 13-6/3/28,208, FIat No 208,
Chinna-.tMushiriwada, lndrani Function hall Back side, Pendurthy,
Visakhapa{nam-530051.
..lPetitioner
AND
-1. Union of lndia] Rep by its Secretary Ministry of Human Resources
Departm_ent 127C, Sastri Bhavan, New Delhi.
2. University Grants Commission, Rep by its Chairman, Bahadurshah
Zafar Marg, New DelhI' -110002.
3-. State of Andhra Pradesh, Rep by I-~tS Principal Secretary to
Government, HI'gher Ed.ucation Department, A P Secretariat,-
Velagapudi, Amaravati Guntur District.
4. The Commissioner of Educ.atI|On Higher Education, Andhra Pradesh, ,.
ANR Towers, 1st FIoor, Prasadampadu Vijayawada, Andhra
Pradesh -521108.
5. GITAM (Deemed to be;`LJni.v._ersity), Rep by its Registrar,rf Gandhi
--Nagar, Rushikonda, Visakh-apatnam, Andhra Pradesh -530045.
30
6. GITAM School of Science, G[TAM (Deemed.to be University), Re.p
by its Principal, GITAM Campus, Gandhi Nagar, Rushikonda,
visakhapatnam, Andhra Pr''adesh -530045.
i ?: :`--`''.
Respondents
Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the affidavit flled thereWith, the High Court may
be pl.eased tQ issue an appropriate Writ Order Or direction Preferably a Writ
in the nature of Mandamus declaring the proceedings No
GDu/CAO/HR/GSS/Relieving/967/2025 dated ll.4.2025 issued by the 5th
Respondent herein relieving the petitioner from his services as Assistant
Professor in the 6th Respondent School in a stigmatic and in an
unjustifiab!e manner by introducing .a two devised systems known as one
Time Correction(OTC) and. ..Faculty Development . program
(FDPyPerformance Improvement plan (PIP) even though the petitioner had
12 years of service and have good feec]back and credentials without
following established proceciures anci contrary to the procedure
contemplated under University Grants Commission Act 1986 (UGC) and
rules and regulations made thereunder and under the provisions of A P
Education act declaring the same as illegal, arbitrary and particularly
violative of Artl'cles 14,19(1) (g) and 21 of the Constitution of India and
consequently Set aside the Same duly continuing the SerVI'CeS Of the
petitioner with all consequentI'al benefits and attendant benefits akin tO the
provisions of the UGC Act,1956. ?n.cl Rules and Regulations `made there
under;
IANO: 1 OF2025:
Petition under Section 15'1 CPC is filed praying that in the
circumstances stated in the grounds filed in support of the petition, the
High Court may be pleased {o suspend the.operatI'On Of the Proceedings
No GDU/CAO/HR/GSS/Relieving/967/2025 dated ll.4.2025 issued by the
I
ill 5
A._. \
31
5th ^Respondent herein relieving the petitioner from his services as
Assistant Professor in the 6th Respondent School, pending disposal of
wp No. 13966 of 2025, on the file of the High Court.
The `p.etition coming on for hearing, upon perusing the petitI-On and
the:affidavit filed in support there-df and the order,of the High Court orc]er
.dated 29.05I2025, 30.06.2025,1'5:07.2025 & 29.07.2025 made herein and
.upon. h.Caring the arguments of Sri A. Satya Prasad, learned senior
counsel, .representing Sri U.D.Jai Bhima F2ao, Advocate for the Petitioner
and Sri Pasala Ponna Rao, leamed Deputy Solicitor General for the
Respondent-Nos.1 & 2 and GP for Services-Il for the Respondent Nos.3 &
4 -and Sri C.V.R.Rudra Prasad,._,..Standing Counsel for the Respondent
Nos.5 &6;
WRIT PETITION NO: 14652 OF 2025:
Between:
.: Dr. Peddi Phani Bushan Rao, S/o late Peddi Venkata Appa Rao,
aged. 52 years, Occ:. -Assistant. Professor, Department of
Mathe.matics, GITAM School of Science, GITAM (Deemed to be
University) Visakhapatnam R/a. 5-168/2, GF-102, S. V. 'Gardens,
Gollala Yendada,Visakhapatnam -530045
Petitioner
AND
1. Unit,n ..of india, Rep by its Secretary Ministry of Human Resources
Department 127C, Sastri Bh'avan, New Delhi.
2.I. University Grants CommI'SSl'OnI Rep by its Chairman,Bahadurshah
Zafar Marg, New Delhi -110Q.02.
3: State _of Andhra Pradesh,'1 Rep by its Principal Secretary to
Government, Higher Education Department, A P Secretarl'at,
Ve!agapudi, Amaravati Guntur District.
32
4. The Commissioner of Higher Andhra P'radesh, ANR Towers, 1st
Floor, Prasadampadu Vija'`yawacla, .Andhra Pradesh - 521108.
Education
5. GITAM (Deemed to be .university), Rep by its Registrar, Gandhi
Nagar, Rushikonda, Visakh.apatnam, Andhra Pradesh -530045.
6. GITAM School of Science, GITAM (Deemed to be University), Rep
by its principal, GITAM C'ampus, Gandhi Nagar, Rushikoncla,
visakhapatnam, Andhra Pradesh -530045.
Respondents
Petition under Article 226 of.the Constitution of India prayl-ng 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
(a)declaring the proceedings. No GDU /CAO/ HR/ GSS/ Relieving/
963/2025 dated ll.4.2025 issued by the 5th Respondent herein relieving
the petitioner from his services. as Assistant Professor in the 6th
F3espondent School in a stigmatic and in an unjustifiable manner by
introducing a. two devised systems. known as One Time Correction('OTC')
and Faculty Development program (FDP)/Performance Improvement plan
(PIP) even though the petitioner has above 16 years (past and present in
5th respondent university),'service and has good feedback and credentials,
without following established pro..QedureS, and contrary tO the Procedure
contemplated under university Grants Commission Act 1986 (UGC) and
rules and regulations made thereunder and under the provisions of A P
Education act, as illegal, arbitrary and particularly violative of Articles 14,
19(1 ) (g) and 21 of the Constitutio.n. of india and
(b)further declare the action of the 5th Respondent in communicating
a mai'` dated 03-06-2025 to petitioner where under declining to consider
•'}
A'!(. : f(.It,?! ,SL
I
i` I
33
the petitioner's requests sought for the lcolitinuation of the petitioner's
services vide mails dated 27-04-25 and 28-04-25 as illegal and unfair
(c)consequently set aside .the same by reinstating the petitioner into
service wl'th continuity of services ;'f!ong-with ail consequential benefits akin
•| -''
to tlle .Provisions Of the UGC Ac.tL._1_`956 and Rules and Regulations made
there under.
lANO: 1 OF2025
Peti'tion under Section 151 CPC is filed praying that-in the
Circumstances Stated in the grounds filed in support of the petition, the
High,Court, may be pleased {o s-uspend the operation of the proceedings
NQ GDU/CAO/HR/GSS/Relieving/963/2025 dated ll.4.2025 issLled by the
5th-` Respondent herein re!l'eving the petitioner from his services as
-r±
Assistant Professor in the 6th Respondent School, Pending disposal of WP
14652 of 2025, ,on the file of the L.liSh Court.
.. I,he petition coming on fQr` he-a``ring, upon Perusing the Petition and
the affi_davit filed in support thereof and the High Court order dated
19.06.2025, 30.06.2025,15.07.2025 & 29.07.2025 made herein and upon
hearing the .arguments of SRI U D JAI BHIMA RAO, Advocate for the
Petitioner, SRI PASALA PONNARAO, Deputy Solicitor General of India for
Respondent`Nos.1&2, learned GP. FOR SERVICES-Il for the Respondent
Nos.3&4 .and Sri C.V.R. Rudra., Prasad, Advocate for the Respondent
Nos.5 .& 6;
WRIT PETI"ON NO: 14654 OF 2025
z`:i.a , i
Between:
Dr. BI'SWajit Rath, S/o late Bimbadhara Rao, aged 45 years, Occ:
Assistant.Professor, Department of Mathematics, G!TAM School` of
34
science, GITAM (Deemed,I,i;to be university) visakhapatnam R/o.
FIat-402, Sujatha Heights, P.M.:;Palem, Visakhapatnam -530042 -
Petitioner
AND
1. Union of India, Rep by its Secretar'y Ministry of Human Resources
Department 127C, Sastri Bhavan, New Delhi.
2. University Grants Commission, 'Rep by its Chairman,Bahadurshah
Zafar Marg, New Delhi -110002.
3. State of Andhra Prades'h,I:c`-;Rep by its^ Principal Secretary to
Govemment, Higher Ec!iicati~6n Department, A P Secretariat,
Velagapudi, Amaravati Guntur District.
4. The Commissioner of Higher Education, Andhra Pradesh, ANR
Towers,1st Floor, Prasadampadu, Vijayawada, Andhra Pradesh -
521108_
5. GITAM (Deemed to be University), Rep by its Regis{rar`, Gandhi
Nagar, Rushikonda, Visakhapatnam, Andhra Pradesh -530045.
6. GITAM School of ScienceJ G'TAM (Deemed to be University), Rep
by its principal, GITAM :Campus, Gandhi Nagar, Rushikonda,
visakhapatnam, Andhrau:Prad6sh -530045.
Respondents
Petition under Article 226 of the Constitution of India is filed praying
that in the circumstances stated in the affic!avit 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 proceedings No,
•!.,:j'... , I l'..i
•ly.I '*r
35
GDu/CAO/HR/GSS/Relieving/970/2025 dated ll.4.2025 issuecl by the 5th
Responc!ent herein relieving the petitioner from his services as Assistant
'Professor in the 6th Respondent School in a stigmatic and in an
'unjustifiable:manner by introducing..a two devised systems known as one
Time`.,Correction(OTC) and . Faculty Development program
(FDP)/Performance Improvement plan (PIP) even though the petitioner
had above § years service and have good feedback and creclentials
'withou.i_ following established procedures anci contrary to the procedure
contemplated under university Grants Commission Act 1986 (UGC) anc!
rules and regulations made thereunder and under the provisions of A P
Education act declaring the same as illegal, arbitrary and particularly
violati;6: of Articles 14,19(1) (g) and 21 of the Constitution of India and
consequently set aside the same duly continuing the services of the
petitioner with all consequential benefits akin to the provisI'OnS Of the .UGC
Act, 1956 and Rules and Regulat.ions made there under.
IANO: 1 OF2025
P'etition' under Section 1'51 CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased {o suspend'the operation of the proceecljngs No
GDlj/CAO/HR/GSS/R?lieving/970/2025 dated ll.4.2025 issued by rthe 5th
-Responclen{,.herein reliev[-ng the petitioner from his services as Assistant
Professor in the 6th Respondent School, Pending dl'sposai of WP 14654 of
2025, on the file of the Hl-gh Court. :
The.'p.etition coming on for hearingj upon perusing the petition ancl
the, affidavit filed in support thereof and the High Court order dated
I 19.06.2025, .30.06.2025,15,07.2025 & 29.07.2025 made herein and upon
hearing the arguments of sri A. Satya prasad, representing sri u D JAl '
36
BHIMA FtAO Ac!vocate for +the Petitioner, Sri Pasala Ponna Rao, Deputy
So!icito'r General of India for the F3espondent Nos.1 & 2, GP FOR
SERVICES-ll for the F3espondent Nos.3 & 4; Sri C.V.R. Rudra Prasad,
Standing Counsel for the Respondent Mos.5 & 6 and the Court made the
following;
ORDER:
££At the request of learned counsel for the Pe{itI-Oner(S), Post these cases on 12.09.2025.
interim orders granted on the earlier occasion shall stand extended for a further periocl of four (4) weeks."
sD/- K.SRINIVASA RAJU / A`SSISTA No#oEFGFlt!ScTER:A P` //TRUE COPY// SECTl For/ To]
1. One CC to Sri U D JA! BHiMA F{AO Advocate [OPUC]
2. One CC to Sri PASALA PONNA RAO, ,DEPUTY SOLICITOR GENERAL [OPUC]
3. Two CCs to GP FOR SE.F3V!CES~ll, High Court of Andhra Pradesh [OUT]
4. One spare copy # EI FJ 37 HiGH COURT VN,J DATED: 29/08/2025 POST THESE CASES ON 12.09.2025 W.P. NosI12179, 12245, 12246, 12247] 12248, 12249) 12250, 12264) 12271,12274,12276,13964,13965,13966,14652 and 14654 of 2025 INTERIM ORDER EXTENDED _ .',I itRE / i. ._.±{_±