Andhra Pradesh High Court - Amravati
Union Of India vs M.H.S.Mahankali Rao on 22 October, 2020
Bench: C.Praveen Kumar, M.Venkata Ramana
[ 3201 ] (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) THURSDAY, THE TWENTY SECOND DAY OF OCTOBER TWO THOUSAND AND TWENTY :PRESENT: THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE M.VENKATA RAMANA WRIT PETITION NO: 19943 OF 2020 Between: 1. Union of India, represented by its Director General, Department of Posts, Dak Bhavan, Sansad Marg, New Delhi 110 001 2. The Chief Postmaster General, Andhra Pradesh Circle, Vijayawada 520 013. 3. The Postmaster General, Vijayawada Region, Vijayawada - 520 003 4. The Director of Postal Services, O/o. The Postmaster General, Vijayawada Region, Vijayawada - 520 003 5. The Senior Superintendent of Post Offices, Bhimavaram Division, Bhimavaram - 534 201. Petitioners AND M.H.S.Mahankali Rao, S/o Late Suryanarayana Murthy, Aged about 50 years, Occ:Postal Assistant, Narsapur Sub Post Office, West Godavari District - 534 275. Respondent
WHEREAS the Petitioners above named through their Advocate HARINATH N., Asst. Solicitor General of India presented this 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 order or direction, more particularly one in the nature of Writ of Certiorari, calling for the records pertaining to the impugned order dated 18.04.2019 in OA No.1161/2018 on the file of the Central Administrative Tribunal, Hyderabad Bench, Hyderabad and quash the same an error apparent on the face of the record leading to miscarriage of justice; AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri Harinath N., Assistant Solicitor General for Petitioners, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted. You viz:
M.H.S.Mahankali Rao, S/o Late Suryanarayana Murthy, Occ Postal Assistant, Narsapur Sub Post Office, West Godavari District - 534 275.
are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted before .202Q, on which date the case stands posted for hearing. .
IA NO: 1 OF 2020 Petition under Section 151 CPC praying that 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 order in OA No.1161/2018, dated 18.04.2019 on the file of the Central Administrative Tribunal, Hyderabad Bench, Hyderabad, pending disposal of the Writ Petition No. 19943 of 2020, on the file of the High Court.
THE COURT MADE THE FOLLOWING ORDER:
Notice before admission.
Learned counsel for the petitioner is also permitted to take out personal notice to the respondent by registered post with acknowledgment due and file proof of service into the Registry. Post immediately after service of notice. SD/-G.SRINIVAS REDDY ASSISTANT RE ISTRAB ITTRUE COPY// -
G For ASSISTANT F RAR To,
4. M.H.S.Mahankali Rao, S/o Late Suryanarayana Murthy, Aged about 50 years, Occ Postal Assistant, Narsapur Sub Post Office, West Godavari District - 534
275. (by RPAD- along with a copy of petition and affidavit)
2. One CC to Sri Harinath N. Assistant Solicitor General [OPUC]
3. Two spare copies.
SRL HIGH COURT CPKJ & MVRJ DATED:22/10/2020 NOTE: POST IMMEDIATELY AFTER SERVICE OF NOTICE NOTICE BEFORE ADMISSION WP.No.19943 of 2020 / oe be ERAN