Andhra Pradesh High Court - Amravati
K.Ravi vs The State Of Andhra Pradesh on 31 January, 2026
Author: D Ramesh
Bench: D Ramesh
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT
(SPECIAL ORIGINAL JURISDICTION)
SATURDAY, THE THIRTY FIRST DAY OF JANUAR
TWO THOUSAND AND TWENTY SIX
iPRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 2723 OF 2026
Between:
1. K.Ravi, S/o Ramaiah, Aged about 57 Years, Occ Mechanic Gr-ll, E-
625570, Addanki Depot, D.No.4-88A, Thimmayapalem, Addanki,
Prakasam District, PIN-523 201.
2. K.Srinivasa Rao, S/o Kotaiah, Aged about 60 Years, Occ Black
Smith Gr-ll, E-625584, Addanki Depot, D.No.8-82, Ambedkar Nagar,
near Railway Station, Karavadi, Prakasam District, PIN-523 182.
...Petitioners
AND
1. The State of Andhra Pradesh, represented by its Spl.Chief
Secretary, Transport, Roads & Buildings Department, Secretariat,
Velagapudi, Amaravathi, Guntur District, PIN-522 238.
2. The Andhra Pradesh State Road Transport Corporation > 1
represented by Commissioner, Public Transport Department, Ex-
Officio Managing Director, APSRTC, RTC House, PNBS,
Vijayawada, NTR District, PIN-520 013.
3. The Executive Director (Admin), APSRTC, Head Office, Vijayawada,
NTR District, PIN-520 013.
4. The Executive Director, Zone-Ill, APSRTC, Durgametta, Velama
Sangham Street, Opp Government Hospital, A.K.Nagar PO, Nellore
- 524 004.
7
5.
The Chief Manager (Personnel) and Board Secretary, APSRTC,
RTC House, PNBS, Vijayawada, NTR District, PIN-520 013.
6. The Director, Treasuries and Accounts Department, Floor, Nidhi
Bhavan, Mangalagiri, Guntur District, PIN - 522 503, A.P.
...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 a Writ, Order or Direction, more particularly
one in the nature of a Writ of Mandamus, declaring the action of the
respondents in seeking to change the scale of the petitioners from Leading
Hand Scale to Mechanic Gr-I Scale and to recover the salaries already
paid, in pursuance of Notification No.PD 50/2025, dated 23.12.2025
(No.Sup(P)/255(07)/2025-PO-IT), as illegal, arbitrary, unjust, violative of
Articles 14 and 16 of the Constitution of India, contrary to the Principles of
Natural Justice, and in violation Notification No. PD-13/2022 dated
20.10.2022, and set aside the Notification PD-50/2025, dated 23.12.2025
issued by the 3'"'' respondent and consequently direct the respondents to
continue to pay the petitioners in the Leading Hand scale of pay and not to
effect any recovery;
lA NO: 1 OF 2026:
Petition under Section 151 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 direct the respondents to continue to pay
the salaries in the scale of pay of Leading Hand post to the petitioners as
per Notification No.PD-13/2022, dated 20.10.2022 (No.P2/544(03)/ 2022 -
PO-III) and not to recover the earlier pay of salaries in pursuant to the
Notification PD-50/2025, dated 23.12.2025 (No.Sup(P)/255(07)/ 2025-PO-
IT) issued by the 3^^ respondent, pending disposal of WP.No.2723 of 2026,
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 upon hearing the arguments of Sri
V.M.Krishna Rao, Advocate for the Petitioners and GP for Transport for
Respondent No.1 and SRI Avarala Rama Rao, Standing counsel for
Respondent Nos.2 to 5 and GP for Finance for Respondent No.6, the
Court made the following:
ORDER:
Heard the learned counsel for the petitioners and the learned Government Pleader for the respondents.
The writ petition is filed questioning the proceedings bearing No.Sup (P)/255(07)/2025-PO-iT and Notification No.PD-50/2025, dated 23.12.2025, issued by respondent No.3.
The learned counsel for the petitioner submits that, in similar circumstances, this Court, in W.P.No.433 of 2026, granted an interim order dated 07.01.2026. In view of the same and following the principle of parity, this Court is pleased to pass a similar interim order.
Accordingly, there shall be an interim direction restraining the respondents from making recoveries from the salaries of the petitioners pending further orders.
Post the matter after four (04) weeks. A ^
SDI- K.SRINIVASA RAJU
//TRUE COPY/
assistant registrar
F SECTION OFf1§€r
To,
1. The Spl.Chief Secretary, State of Andhra Pradesh, Transport, Roads & Buildings Department, Secretariat, Velagapudi, Amaravathi, Guntur District, PIN-522 238. (by Special Messenger) T/
2. The Commissioner, Andhra Pradesh State Road Transport Corporation, Public Transport Department, Ex-Officio Managing Director, APSRTC, RTC House, PNBS, Vijayawada, NTR District, PIN-520 013.
3. The Executive Director (Admin), APSRTC, Head Office, Vijayawada, NTR District, PIN-520 013.
4. The Executive Director, Zone-Ill, APSRTC, Durgametta, Velama Sangham Street, Opp Government Hospital, A.K.Nagar PO, Nellore
- 524 004.
5. The Chief Manager (Personnel) and Board Secretary, APSRTC, RTC House, PNBS, Vijayawada, NTR District, PiN-520 013.
6. The Director, Treasuries and Accounts Department, 1®' Floor, Nidhi Bhavan, Mangalagiri, Guntur District, PIN - 522 503, A.P. (Addressee Nos.2 to 6 by RPAD)
7. One CC to Sri. V.M.Krishna Rao, Advocate [OPUC]
8. Two CCs to GP for Transport, High Court of Andhra Pradesh. [OUT]
9. One CC to Sri Aravala Rama Rao, Standing Counsel [OPUC]
10. Two CCs to GP for Finance, High Court of AP [OUT]
11. One spare copy \ ( HIGH COURT DR,J DATED:31/01/2026 POST THE MATTER AFTER FOUR (04) WEEKS ORDER WP.No.2723 of 2026 INTERIM DIRECTION