Andhra Pradesh High Court - Amravati
Prathipati Meena vs The State Of Andhra Pradesh on 28 April, 2026
Author: D Ramesh
Bench: D Ramesh
APHC010265322025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3208]
(Special Original Jurisdiction)
TUESDAY, THE TWENTY EIGHTH DAY OF APRIL
TWO THOUSAND AND TWENTY SIX
PRESENT
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 13700/2025
Between:
1. PRATHIPATI MEENA,, D/O.CHANDRA SEKHAR, AGED
ABOUT 33 YEARS, OCC- STAFF NURSE, R/0.D.N0.1-
83A, SERI VARTHALLAPALLI VILLAGE PEDANA
MANDAL, KRISHNA DISTRICT.
2. NUNNA MAREMMA,, W/O.EDUKONDALU, AGED ABOUT
32 YEARS, OCC- STAFF NURSE, R/O.D.NO.14-196,
GOPALNAGAR, MACHILIPATNAM, KRISHNA DISTRICT.
3. KAVURI DIVYA,, W/O.J.CHIRANJEEVI BUJJI BABU
AGED ABOUT 33 YEARS, OCC-STAFF NURSE,
R/O.SURIPALLI VILLAGE, BHATTIPROLU MANDAL,
BAPATIA DISTRICT.
4. GURRAM VENKATA SUHASINI,, W/O.RAJU, AGED
ABOUT 37 YEARS, OCC- STAFF NURSE, R/O.D.NO.13-
3, MALLESWARAM VILLAGE, BANTUMILLI MANDAL,
KRISHNA DISTRICT.
5. CHEERALA JHANSI,, W/O.KOLANTI KIRAN BABU AGED
ABOUT 34 YEARS, OCC.STAFF NURSE, R/0.D.N0.4-
15A, CHINAMUTTEVI, MOVVA MANDAL, KRISHNA
DISTRICT.
2
6. BANDI LAVANYA,, D/O.ARJUNA RAO, AGED ABOUT 35
YEARS, OCC- STAFF NURSE, R/0.D.N0.3-98B,
KOWTHARAM VILLAGE, GUDLAVALLERU MANDAL,
KRISHNA DISTRICT.
7. JOGI LAKSHMI TIRUPATAMMA,, D/O.SRINIVASARAO
AGED ABOUT 30 YEARS, OCCISTAFF NURSE,
R/0.D.N0.1-39/B, KOKKILIGADDA VILLAGE, MOPIDEVI
MANDAL, KRISHNA DISTRICT.
8. MEKA SIVA NAGARAJU,, S/O.KRISHNA, AGED ABOUT
35 YEARS, OCC- STAFF NURSE R/0.D.N0.16-456-A,
VALANDAPAIEM, MACHIIIPATNAFN, KRISHNA
DISTRICT.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP.BY ITS
PRINCIPAL SECRETARY - MEDICAL AND HEALTH
SERVICES SECRETARIAT, VELAGAPUDI, GUNTUR
DISTRICT.
2. THE COMMISSIONER OF HEALTH MEDICAL AND
FAMILY WELFARE, MEDICAL AND HEALTH
DEPARTMENT, APIIC TOWERS, MANGALAGIRI,
GUNTUR DISTRICT.
3. THE DIRECTOR OF PUBLIC HEALTH AND FAMILY
WELFARE, GOLLAPUDI, VIJAYAWADA, NTR DISTRICT.
4. THE DISTRICT COLLECTOR, KRISHNA DISTRICT AT
MACHILIPATNAM.
5. THE REGIONAL DIRECTOR OF MEDICAL AND HEALTH
SERVICES, ZONE-LL, RAJAHMAHENDRAVARAM,
EAST GODAVARI DISTRICT.
3
6. THE ENQUIRY OFFICER CUM THE DISTRICT MEDICAL
AND HEALTH OFFICER, MACHILIPATNAM, KRISHNA
DISTRICT.
7. THE DISTRICT COORDINATOR OF HOSPITAL
SERVICES, MACHILIPATNAM, KRISHNA DISTRICT.
8. THE SUPERINTENDENT, GOVERNMENT GENERAL
HOSPITAL, VIJAYAWADA, NTR DISTRICT.
9. THE SUPERINTENDENT, GOVERNMENT GENERAL
HOSPITAL, MACHILIPATNAM, KRISHNA DISTRICT.
10. DR P PADMA SESIDHAR, W/O.NOT KNOWN. AGED
MAJOR, OCC- REGIONAL DIRECTOR OF MEDICAL
AND HEALTH SERVICES, ZONE-LL,
RAJAMAHENDRAVARAM, EAST GODAVARI DISTRICT.
...RESPONDENT(S):
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 tomay be pleased to issue a Writ of Mandamus, or any other appropriate writ, order or direction, declaring the action of the 5th respondent in issuing the proceedings in Rc.No.1045/R2A/2024, dated 21.04.2025 to the extent condition to admit the petitioners into duties till the date of completion of the enquiry afresh with pre-mind to terminate the petitioners though the enquiry is in process but not concluded as illegal, arbitrary and violation of Rule 9 of AP State and Subordinate Service Rules, 1996 and violation of Articles 14, 19, 21 of Constitution of India and set aside the same and consequently directing the respondents 2 and 3 to appoint another officer to conduct fresh enquiry though the 10th respondent is having pre-mind to remove the petitioners without completion of enquiry and pass IA NO: 1 OF 2025 4 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 may be pleased to grant interim direction directing the respondents 2 & 3 to appoint another officer to conduct fresh enquiry though the 10**^ respondent is having pre mind to remove the petitioners without completion of enquiry, pending disposal of the above writ petition, and pass IA NO: 2 OF 2025 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 may be pleased to grant interim direction directing the respondents to pay the arrears of salaries for the months of September 2024 to April 2025 except 28 days i.e., 16.01.2025 to 12.02.2025, pending disposal of the above writ petition, and pass IA NO: 1 OF 2026 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 may be pleased to grant leave to the Respondents to file Counter Affidavit and to pass Counsel for the Petitioner(S):
1. B V ANJANEYULU Counsel for the Respondent(S):
1. GP FOR SERVICES I 5 The Court made the following ORDER:
Sri B.V. Anjaneyulu, learned counsel for the petitioners, on instructions, submits that the cause in the writ petition does not survive and that it has become infructuous. Hence, nothing further remains for adjudication.
2. Recording the said submissions, the writ petition is dismissed as infructuous.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.
_____________________ JUSTICE D.RAMESH Date: 28.04.2026 ANS 6 216 THE HONOURABLE SRI JUSTICE D RAMESH WRIT PETITION NO: 13700/2025 Date: 28.04.2026 ANS